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The 5th-generation (5G) wireless network is ready to be implemented in the coming next few years all over the globe and has become a controversy which is terrific around in the recent time. According to various professors and scientists the radio frequency used in 5g is shown to cause harm and different health hazards . A section of the population has been against the use of this technology given its after-effects. Thus the Bollywood actor Juhi Chawla, who is also an environmental activist, has filed a suit against the implementation.
The actor shared that while she is not against technological advancements but they have adequate and ample reasons to believe that the radiation emitted by the radio frequency of the 5g network is extremely harmful and injurious to the health and safety of the people. Thus the Bollywood actor has moved the Delhi High Court raising concerns with respect to the "untested" implementation of 5G technology in the country.In her suit filed before the High Court, Chawla along with Veeresh Malik and Teena Vachani, argued that until and unless 5G technology is "certified safe", its roll out should not be permitted. The Bollywood Actor is also of the view that these 5G plans threaten to provoke serious, irreversible effects on humans and permanent damage to all of the Earth’s ecosystems, she said. In a 5000-page civil suit filed by the actress along with other individual petitioners, Chawla has arrayed 33 parties as defendants including the Science and Engineering Research Board, the Ministry of Communications, the Ministry of Electronics and Information, the Ministry of Science and Technology, the Ministry of Health and Family Welfare, the Ministry of Environment, Forests and Climate Change, the Indian Council of Medical Reserch , certain universities and World Health Organisation.
As per the plaints the essence of the suit is , it addresses the dire and palpable risks to the public at large which an indiscriminate and admittedly untested rollout of 5G cellular telecommunications technology entails is that the State, on the principle that ‘prevention’ is better than ‘cure’, has an ongoing 24x7x365 duty to ensure the safety and health of its citizens, both the living as well as those yet to be born, which duty would extend to ensuring that products of a hazardous nature or even a potentially hazardous nature are not permitted to come into the economic mainstream till they are certified safe by the State, both for existing as well as future generations. According to Chawla and other plaintiffs in the case no one party/individual can be allowed to profit at the expense of the health, safety and life of others.
The Court was also informed that in April 2019, Brussels the capital city of Belgium became the first major city in the world to actually halt any further steps in the 5G rollout on account of health hazards.It was also claimed that the insurance companies operating in USA, UK, Canada, etc have refused, since 2001, to cover the risk of cellular telecommunications providers against lawsuits relating even to injury caused by radiation, much less death
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