P.S.NARASIMHA,J. - (1.) learned Additional Solicitor General, having given us a fair background of the thought process, which has gone into the matter dealing with the farmer suicides states, that the Central Government is in the process of formulating a line of action to be adopted by the State Governments, to deal with the unfortunate issue. He however states, that since agriculture is a subject which falls in List II of the Seventh Schedule of the Constitution, the actual implementation of the proposals being finalised by the Central Government, will have to be at the level of individual State Governments.
(2.) Even though, Mr. Narasimha seeks two weeks' time to place the finalised line of action before the Court, keeping in mind the importance of the issue, and the seriousness that requires to go into such determination, we are satisfied in granting the Central Government four weeks' time to place before this Court the line of action which the Central Government proposes for adoption by the State Governments, for dealing with the serious consequences of farmer suicides. List on 01.05.2017.
(3.) The proposed line of action shall be submitted by the Central Government in the Registry of this Court before the next date of hearing, with a copy in advance to the learned counsel for the petitioner.;