- (1.) The present special leave petition depicts a picture which has the potentiality to disturb the conscience of any sensitive soul, for it relates to deaths of farmers, which has its significance in a society where agriculture is of paramount importance and most of the farmers exclusively depend upon the same for their sustenance.
(2.) It is submitted by Mr. C.R. Jaya Sukin, learned counsel appearing for the petitioner that the High Court has failed to appreciate the real grievance that was highlighted in the writ petition and has disposed of the same by directing the petitioner to obtain information under the Right to Information Act, 2005. On a perusal of the order passed by the High Court, we find that it has really not touched the issue that was required to be appositely dealt with.
(3.) On a perusal of the special leave petition and the averments made, we notice that the petitioner has suggested certain aspects by which the conditions of the farmers can be ameliorated. That apart, it is highlighted that it is the obligation of the State to address the distressing conditions of the farmers who are compelled to commit suicide for many a reason. As is reflectible, the suggestions are demarcated into two compartments, namely, preventive and curative.;