As reported by media, the Supreme Court bench comprising of CJ Dipak Misra and Indu Malhotra, J., stated that the flood situation in Kerala is a ‘grave’ one. It was observed that there needs to be an immediate hearing of the plea seeking Centre’s intervention to mediate between Kerala and Tamil Nadu.
Mullaperiyar Dam has crossed a threshold of 142 ft., it was submitted by a lawyer that there needs to be an immediate decision taken in for the disaster management steps to be taken in regard to the opening of 33 dams in Kerala.
The bench stated that under Section 9 of Disaster Management Act, 2005 a sub-committee would sit with National Crisis Management Committee to bring down the water level of Mullaperiyar Dam. Also, both the states i.e. Tamil Nadu and Kerala to co-operate with National Crisis Management in order to provide relief to the displaced people.
[Source: PTI]
Our hearts goes out to the people in Kerala. Such a sad situation that affects so many people. We were there during the floods and have to admit it was quite scary!