- (1.) Heard Mr. Gopal Shankarnarayanan, learned amicus curiae for the petitioner. In his written note, learned amicus curiae apart from narrating the facts, had given certain short-term and long-term suggestions. As advised at present, we intend to focus on two aspects. One aspect pertains to availability of awareness pertaining to Minimum Support Price (MSP). Learned amicus curiae has produced the same in a tabular chart. It reads as follows :- "MSP currently covers 26 crops Aereals (7) Pulses (5) Oilseeds (8) Others (6) Paddy Gram Groundnut Dehusked Coconut Wheat Arhar/Tur Rapeseed/Mustard Raw Cotton Barley Moong Toria Raw Jute Jowar Urad Soyabean Virginia flu cured Tobacco Bajra Lentil Sunflower seed Copra Maize Niger seed Sugarcane Ragi Safflowerseed Sesame eed Procurement of crops is done by Food Corporation of India along with state agencies. Like the MSP, the state governments procure perishable commodities like fresh vegetables at a minimum price which is called Market Intervention scheme (MIS)"
(2.) The second aspect pertains to establishment of mandis within an acceptable radius of the holdings and for opening of procurement centres on time.
(3.) Mr. P.S. Narsimha, learned Additional Solicitor General appearing for the State of Tamil Nadu, submits that a resume has been set out for awareness camps and also steps have been taken to have mandis which are easily accessible and procurement centres have been opened.;