<b>XI LOK SABHA DEBATES, <i> Session IV (Budget) </i> </b> XI LOK SABHA DEBATES, Session IV (Budget) Tuesday , May 06 , 1997 / Vaisakha 15 , 1919 (Saka)
Type of Debate: OBITUARY REFERENCE
Title: References made on the passing away of Shri G. Yallamanda Reddy a member of the Third Lok Sabha) on 27th April,1997. TEXT : The Lok Sabha met atEleven of the Clock
(MR. DEPUTY SPEAKER IN THE CHAIR)
MR. DEPUTY-SPEAKER: Hon. Members, I have to inform the House of the sad demise of one of our former colleagues, Shri G Yallamanda Reddy.
Shri G Yallamanda Reddy was a Member of Third Lok Sabha representing Markapur Parliamentary Constituency of Andhra Pradesh during 1962-67.
Earlier, Shri Reddy was a Member of erstwhile Madras Legislative Assembly during 1952-53 and Andhra Pradesh Legislative Assembly from 1953 to 1962.
A political and social worker, Shri Reddy had special interest in the spread of education. He was a Member of the Senate of Sri Venkateswara University, Tirupati during 1960-62.
A man of letters, Shri Reddy wrote many books and articles in English and Telugu. `Devolution and General Crisis of Capitalism' and `International Monetary Fund and Developing Countries' are some of his important publications.
Shri G Yallamanda Reddy passed away on 27th April, 1997 at Hyderabad at the age of 74 years.
We deeply mourn the loss of this friend and I am sure the House will join me in conveying our condolences to the bereaved family.
The House may now stand in silence for a short while as a mark of respect to the deceased.
11.03 hrs.
The Members then stood in silence for a short while.
________
DR. LAXMINARAYAN PANDEY (MANDSAUR):
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SHRI INDRAJIT GUPTA: Sir, the question refers to foreigners particularly those who have come from Pakistan and are staying illegally in this country now because their visas have expired and they do not have any other genuine or legal travel documents or permits. These are the people whom we are trying to detect and unless they are detected, no action can be taken against them. Dr. Pandey is correct that these people frequently stay on here after the expiry of their visas and they have friends, relatives and so on in different parts of the country with whom they go and stay. They get mixed up and it is very difficult generally to recognise them or identify them.
The States of Madhya Pradesh and Rajasthan about which he is particularly interested have not specifically informed the Central Government as to the number of such people whom they estimate as may be staying on illegally in those States. Obviously, they do not definitely know about them. Otherwise, they would be able to apprehend and identify them and action would be taken, like deporting them or taking any other legal action. They have not given us the details of those people whom they suspect to be staying illegally in their respective States.
+É{ÉxÉä iÉҺɮúÉ EªÉÉ ºÉ´ÉÉ±É {ÉÚUôÉ lÉÉ?
DR. LAXMINARAYAN PANDEY (MANDSAUR):
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SHRI RAM NAIK : If you say, "
®ú½þ ºÉEòiÉä ½þèÆ*"
it means that you are allowing them. "
®ú½þ ºÉEòiÉä ½þèÆ" EòÉ ¨ÉiÉ±É¤É EªÉÉ ½þè?
You would allow them to stay.
SHRI INDRAJIT GUPTA: I have already explained in the first part of my answer that these people have to be detected. Otherwise, where is the question of allowing them? If you know as to where they are and who they are, they can be detected, then there is no question of allowing them. They will be apprehended or deported or will be kept in prison for some time. If you cannot detect them, then what can we do?
SHRI VAIDYA DAU DAYAL JOSHI (KOTA):
´Éèt nùÉ>ð nùªÉÉ±É VÉÉä¶ÉÒ : <ºÉEòÉ {ÉiÉÉ EòÉèxÉ Eò®úäMÉÉ?
DR. LAXMINARAYAN PANDEY (MANDSAUR):
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SHRI SONTOSH MOHAN DEV : Sir, I am really surprised and shocked. The Home Minister of our country is telling very casually that about ten million foreigners from Bangladesh, Pakistan, etc., are staying in our country.
SHRI RAM NAIK: It is a legacy of the Congress.
SHRI SONTOSH MOHAN DEV: Everything is a legacy of the Congress. When you come, you take care of it.
`Illegal' means what? One interpretation is, to come with a visa, not to go away and stay on in the country. The second interpretation is, to come in an illegal manner through the borders by managing secretly or by paying something to the people responsible at the borders and stay on.
Now, the issue before the country is the IMDT Act and the Foreigners Act all over the country, other than Assam. Under the Act of 1946, the onus is on the police to prove that he is a foreigner. The IMDT Act is also like that. But the Foreigners Act has given the responsibility to the person against whom the complaint has been made.
I had the opportunity to work in the Ministry of Home Affairs. There was a system that when a man came with a visa to this country, after 15-20 days, he had to report to the nearest police station so that we could know his movement. Has it been withdrawn? If it has been withdrawn, then, the Minister has rightly said that he has no sense of knowledge about what is there. I want to know if the Government has got some system whereby they could monitor when a person comes in this country and goes back and whether he still stands for the figure of ten million. Is it an off-the-cuff remark or is it based on facts? Then, it will definitely be a very very serious thing. We need a discussion on it. I would like to know from the hon. Minister about it.
SHRI INDRAJIT GUPTA: I would welcome a discussion any time to go into further details. So, we can arrange for such a discussion. But what I want to say is that whether, during the time when Shri Sontosh Mohan Dev was in the Ministry of Home Affairs, there was an effective monitoring system as he seems to claim.
Visa is for a limited period. Anybody who entered the country with a visa, by being required to report at the police station and all that, the Government was able to keep a check. So, I would like to know whether - as far as Shri Sontosh Mohan Dev's information went - at that time, the people who were being checked like this, they were no longer allowed to remain illegally in the country. The State Governments and the Union Territory Administrations are required to report regularly to the Centre whatever data and information they have collected on this point.
According to that, 40,949 foreign nationals - at the end of 1976 -
were staying illegally in India. They included 29,239 Bangladeshis and 11,005 Pakistanis. Now, our intelligence sources - I have to rely to some extent naturally on our intelligence sources - have further reported that according to their own information approximately 10 million Bangladeshis - Shri Santosh Mohan Dev was also in-charge of the Intelligence Branch at one point of time are residing in this country somewhere or other illegally. Out of them, 29,239 - obviously for the purpose of this calculation during this year - have been identified by them. So, they have given a precise figure. The rest of them are obviously not identified and nobody knows where they are. They are trying to locate them.
KUMARI UMA BHARATI (KHAJURAHO):
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SHRI SONTOSH MOHAN DEV : Sir, does the hon. Minister know as to what is the population of Bangladesh? He is answering in Parliament. It is very sad.
KUMARI UMA BHARATI : He is trying to protect the Bangladeshi infiltrators like this.
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