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The PIL was filed by the litigant R Palanisamy sought to quash the prior approval given by the Central Electricity Authority for Pugalur HVDC Station-Thirvalam at Paramathy.
The petitioner had studied and done thorough research into the problem caused by overhead electric cables of high voltage. It was a model PIL case for others to follow said by the Judge.
The underground cables were cost-effective solution, reliable, less susceptible to weather-related issues, the PIL said, adding they could be monitored better. The judges said it was also clear from the world cancer report that transmission of high voltage power through overhead high tension lines caused a lot of problem including risk of cancer. The Judges asked if that was the case, why in India environmental clearance was not insisted for overhead high tension cables.
It is not proper for the state and central government to precede with construction of new high tension power lines without sufficient safe guards. It is also admitted that environmental clearance is not required for proceeding with the projects of the state, the judges said.
Hence Justices N Kirubakaran and S S Sundar in their interim order also issued notices to the Chief Manager of the Power Grid Corporation, Collectors of Karur, Tiruchi and Dindigul and posted the matter for hearing after four weeks.
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