SUBHASH C. PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Original Application was filed by the Applicant on the ground that the State of Madhya Pradesh had faced severe hailstorm on 27.02.2014 and 10.03.2014 causing extensive damage to the standing agriculture crops in the State. It was alleged that as a result of such severe hailstorm and heavy rainfall at the time when the crops were about to ripen, the same have become unfit for being harvested and the farmers have incurred huge losses. It was alleged that the said damaged crops were being disposed of by the farmers by resorting to large scale burning as the same had become useless.

(2.) IT was alleged that as a result of the burning of such damaged crops and also there being dumped into water bodies, it was causing severe environmental pollution both air as well as water, particularly the air pollution

(3.) IT was also alleged that apart from the environmental issue, humanitarian issues were also involved since after having spent huge amount of money on the purchase of seeds, fertilizers, pesticides, diesel, etc. by taking loans and having incurred huge losses, the farmers were getting disheartened and there had been many cases of suicides committed by the farmers in despair.