- (1.) Heard learned counsel for the appellant and the respondent Nos.3 and 4. The respondent Nos.1 and 2 though served, have not entered appearance.
(2.) A writ petition was filed by the respondent Nos.1 and 2 for direction to the respondents therein to consider the recommendations of the District Co-ordination Committee and re-determine the threshold yield on the basis of average yield of previous three of fair cropping years. The Central Government introduced a country wide Crop Insurance Scheme commencing from Kharif 1985 with a view to provide financial support to the farmers in the event of a crop failure due to drought, floods etc. and to restore credit eligibility of the farmers after a crop failure for the next crop season and to support and stimulate protection of cereals, pulses and oilseeds.
(3.) Vide judgment dated 31st August, 2005, the High Court of Karnataka disposed of the writ petition with the following directions:- "After hearing the learned counsel for the parties and having gone through their pleadings and the record we are clearly of the view that the issues pertaining to the changes/modifications, if any, to be made in the Scheme in the light of the recommendations of the Joint Group are matters exclusively for the Government of India to decide and this court in the very nature of things cannot examine those issues. We, therefore, dispose of the writ petition with a direction to respondent No.1 to examine the recommendations made by the Joint Group in regard to the improvements suggested in the Scheme and take a final decision as expeditiously as possible but not later than December 31, 2005 so that the difficulties that are being faced by the farmers throughout the country could be redressed.";