RAKESH VAISHNAV AND OTHERS Vs. UNION OF INDIA

JUDGEMENT

(1.) While issuing notice to the respondents on 16.12.2020, the petitioners were allowed to serve copies of these petitions upon the impleaded farmers' Associations and these matters were directed to be posted today to enable the Court to hear the farmers who are agitating at the Borders of National Capital Region of Delhi. However, none of the impleaded respondents-farmers' assocations have appeared today though the petitioners claim to have informed them over their respective mobile/whatsapp numbers. However, the Bharatiya Kisan Union (Bhanu Group) appeared through Mr. A.P. Singh, leanred counsel.

(2.) The preliminary issue before this Court is the claim of the citizens who are the residents of NCT of Delhi/Haryana, having a population of more than two million people, that the manner in which the protest is being carried on is seriously inhibiting the supply of essential goods to the city because of restrictions on the free movement of goods vehicles. According to the petitioners, this will result in a sharp increase in the prices of goods which would be difficult for people to bear in these times of Pandemic.

(3.) Mr. P. Chidambaram, learned senior counsel appearing for the State of Punjab, submits that the State of Punjab welcomes the constitution of the aforesaid committee to resolve the present dispute between the farmers and the Government of India.