M V SEBASTIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS writ petition is filed seeking direction to the State Government to constitute a Commission in terms of Section 3 of the Kerala Agricultural Debt Relief Commission Act, 2006 (Act 1 of 2007), which came into force with immediate effect of its publication in the Kerala Gazette on 18.1.2007. According to the petitioners, they aspire for the benefits of this Statute and the Commission can render them such benefit. Section 3 of the Act provides that the Government shall, as early as possible after the notification of the Act, constitute the Kerala State Agricultural Debt Relief Commission in terms of Section 3 of that Act. Today, on 14.2.2007, it is too early for any court to assume that the Government would not carry out its statutory responsibilities in terms of Section 3 of the Act. It cannot also be assumed that the Government have not commenced the necessary action for the constitution of the said Commission. Under such circumstances, I am not inclined to entertain this writ petition. The same is accordingly closed.