The issue of massive forest fires in Uttarakhand has now reached the Supreme Court as a petition has been filed for urgent listing of the matter.
The apex court has asked the advocate to circulate an email and says it will consider listing it, reported ANI.
The advocate informed the Supreme Court that three petitions are pending for four years in court on issue relating to the forest fire.This comes as fresh forest fires in Nainital, Rudraprayag and other areas were reported in the hill state which has destroyed 33.34 hectares of forest land.
The Indian Army and Indian Air Force were deployed to contribute to the firefighting efforts last week. Uttarakhand Chief Minister Pushkar Singh Dhami said on Saturday that Indian Army and Air Force helicopters are helping in controlling the forest fires in the state.
The fires reached Nainital on Saturday and engulfed several hectares of green cover.As several regions in Uttarakhand are grappling with forest fires, destroying hectares of forest land, former Uttarakhand Chief Minister and Congress leader Harish Rawat said that forest fires cannot be controlled without increasing the humidity in the forest areas, quoted ANI. He claimed that in 2015-16, they had come up with a comprehensive plan for the same.
He also slammed the state government of not being serious about the raging forest fire. From the last 2-3 days, several incidents of fire were reported in Kumaon region of the hill state.Till 4pm on Sunday, as per ANI, the state reported eight forest fire incidents, including 4 in Kumaon region.
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