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NEWS ARTICLE ON BHOPAL GAS TRAGEDY
The Apex Court said that the Bhopal gas tragedy case would hear on 11th of February 2020. On December 3,1984, poisonous gas leaked from the factory in Bhopal (Madhya Pradesh). thousands of people were killed as per the official records, the Bhopal gas tragedy killed 3,787 people and it is known as Bhopal gas tragedy. The gas got mixed with water it is used for cooling the plant which put tremendous pressure on Tank and pressure of the tank releasing tonnes of the poisonous gas, which diffused the large area and the gas was reported from plant. Half of the population was complaining of itching in skin, eyes, coughing and breathing problems. The neighbouring areas were the worst affected. Suddenly thousands of people started crying and running over there people were finding difficult to breathe the sudden illness of this tragedy afflicted every people over there.
The doctors had never faced a situation like this in Bhopal. They are completely shocked had never faced such kind of situation. In first two days 50,000 patients treated in Hospital. On the intervening night the incident had taken place at the Carbide factory in Bhopal.
A five - judge bench headed by justice said that the Plea would be hear by the Supreme Court in a different combination of judges. Centre’s plea seeking a big amount of Rs 7,844 crore for giving compensation to victims who suffered in Bhopal gas tragedy in1984. Even Centre had filed the petition in Supreme Court for enhanced compensation in December 2010. Justice Mishra said that the hearing will be on 11 February. Due to the release of methyl gas over 3,000 people had died in Bhopal tragedy gas.
In June 2010 the court had convicted seven executives of (UCIL) Union Carbide India Limited to the punishment of two years of imprisonment in connection with the incident. The chairmen of UCC was the Prime accused in the case but didn’t appear for the trial after that the Bhopal CJM court had declared him as an absconder later he died in September 2014. On Tuesday Justice Arun Mishra said that the plea would be hear by the Supreme Court .
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