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In the Supreme Court Bench headed by Chief Justice Dipak Misra , Justice DY Chandrachud, the court recommended the Full Reservoir Level in the Mullaperiyar Dam to be reduced by 2-3 feet below the 142 feet mark.
The water level in the dam has been rising considerably and the bench felt that in these circumstances it is best if both the state’s Kerala and Gmail Nadu cooperate. On Thursday Kerela’s has filed an affidavit in Supreme Court stating that Tamil Nadu refusal to start a controlled release of water resulted in the sudden upsurge of water by 140 feet. This is one of the causes of deluge in Kerela. However the bench said that at the moment it is not concerned with the cause but the immediate action that is to be taken to relieve Kerela.
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