SHRI MADHUKAR SARPOTDAR (MUMBAI NORTH-WEST): Mr. Speaker, Sir, thank you very much.Shri Jaswant Singh has given notice for a motion under rule 184. While giving the notice, he has given a very limited intention behind the Motion. What I could see here is that the same issue on which you were once pleased to give a ruling has been raised again. But the situation is entirely different here.
The Minister of Home Affairs represents the Central Government. He was supposed to make a statement in the House on the situation prevailing in Uttar Pradesh. When the matter was discussed in this House he has made a very authentic and categorical statement which has been challenged. ... (Interruptions)
If you want to discuss anything about Mumbai, you are welcome to do so at any time, at any hour. We are not afraid of it. You bring it and I will face it. ... (Interruptions)
SHRI SHAFIQUR RAHMAN BARQ (MORADABAD):
b÷É. ¶É¡òÒEòÖ®úǽþ¨ÉÉxÉ ¤ÉEòÇ (¨ÉÖ®úÉnùɤÉÉnù ) : <ºÉEòÉä ¶ÉÉÊ¨É±É Eò®úÉ nùÒÊVÉB*
SHRI MADHUKAR SARPOTDAR (MUMBAI NORTH-WEST):
¸ÉÒ ¨ÉvÉÖEò®ú ºÉ®ú{ÉÉäiÉnùÉ®ú (¨ÉÖ¨¤É<Ç =iiÉ®ú-{ÉʶSɨÉ) : +É{É ¦ÉÒ +É<ªÉä iÉÉä ¨ÉèÆ =ºÉEòÉ VÉ´ÉÉ¤É nùä nùÚÆMÉÉ*
That matter is entirely different.
He made a categorical statement about the situation prevailing in Uttar Pradesh. The Governor, on the other hand, made a statement in Uttar Pradesh and he is telling the Press that he is not worried about the Home Minister but the Prime Minister is pleased with the things which have developed in Uttar Pradesh.
I think, this is a contradiction in the functioning of the Government. So, it is absolutely necessary that we should discuss this particular matter. The Prime Minister, on his own, should have come before this House. He should have clarified on the floor of this House the situation prevailing there and the two different statements. The Prime Minister and the Home Minister are equally responsible. So, under the circumstances, according to me ... (Interruptions)
MR. SPEAKER : That is enough.
I would like to tell you Mr. Speaker Sir, that you should also take a very careful note of one thing. After Shri Gupta has said that the State is heading towards chaos and anarchy, if the Prime Minister wants to defend the Governor, then, Shri Gupta will have to tender his resignation because he has misled the House. If the Prime Minister wants to keep Shri Gupta as the Home Minister, he has to dismiss the Governor. ... (Interruptions)
SHRI MADHUKAR SARPOTDAR (MUMBAI NORTH-WEST): Sir, I have not completed ... (Interruptions)
MR. SPEAKER : Shri Sarpotdar, I think, you have made your point very nicely.
SHRI MADHUKAR SARPOTDAR (MUMBAI NORTH-WEST): Sir, I have not completed what I wanted to say. The other hon. Member has started making his statement though I never yielded to him.
My only contention is this. The notice for the Motion has been given under rule 184. It should be discussed over here and it should be granted by your authority. It is my humble submission because it has created a unique situation. The Governor says something; the Home Minister says something; and the Prime Minister says something else. ... (Interruptions)
SHRI RAMESH CHENNITHALA (KOTTAYAM): Sir, why are you allowing everybody? There are other issues also.
MR. SPEAKER : I think, you are repeating the same point. Why do you not save time? Please conclude.
SHRI MADHUKAR SARPOTDAR (MUMBAI NORTH-WEST): As you know, my only problem is that I was never allowed to conclude.
MR. SPEAKER : All right, you have strongly supported that it should be taken up under rule 184.
SHRI MADHUKAR SARPOTDAR (MUMBAI NORTH-WEST): Yes, I support that.
SHRI RAM NAIK (MUMBAI NORTH):
¸ÉÒ ®úÉ¨É xÉÉ<ÇEò (¨ÉÖ¨¤É<Ç-=iiÉ®ú) : +vªÉIÉ VÉÒ, MÉiÉ ºÉ¨ÉªÉ 184 EòÉ..
... (´ªÉ´ÉvÉÉxÉ)
SHRI RAMESH CHENNITHALA (KOTTAYAM): Sir, is it necessary for every hon. Member to repeat the same point? Only one point is said by every hon. Member.
MR. SPEAKER : It will complicate the matter more. Let us complete.
¸ÉÒ ®úÉ¨É xÉÉ<ÇEò (¨ÉÖ¨¤É<Ç-=iiÉ®ú) : +vªÉIÉ VÉÒ, MÉiÉ ºÉ¨ÉªÉ ÊxÉªÉ¨É 184 EòÒ °üʱÉÆMÉ nùäxÉä Eòä ¤ÉÉnù {ÉÊ®úʺlÉÊiÉ ¨ÉäÆ VÉÉä {ÉÊ®ú´ÉiÉÇxÉ ½þÖ+É ½þè, ´É½þ ¤ÉÉiÉ ºÉnùxÉ Eòä ºÉɨÉxÉä +ɪÉÒ ½þè* ¨ÉÉxÉxÉÒªÉ MÞɽþ¨ÉÆjÉÒ VÉÒ xÉä |ÉvÉÉxɨÉÆjÉÒ Eòä ¤ÉÉ®úä ¨ÉäÆ VÉÉä BEò º]õä]õ¨Éè]õ ÊnùªÉÉ, ´É½þ ¤ÉÉiÉ ºÉnùxÉ Eòä ºÉɨÉxÉä +ɪÉÒ ½þè* BEò +Éè®ú VÉÉä xɪÉÒ ÊºÉSÉÖB¶ÉxÉ b÷ä´É±É{É ½þÖ<Ç ½þè, ´É½þ ªÉ½þ ½þè ÊEò =iiÉ®ú |Énùä¶É ¨ÉäÆ ºÉ¡ò<Ç xÉÉ¨É EòÉ BEò UôÉä]õÉ ºÉÉ MÉÉÆ´É ½þè* =ºÉ MÉÉÆ´É ¨ÉäÆ ½þ¨ÉÉ®úä ®úIÉÉ ¨ÉÆjÉÒ VÉÒ +Éè®ú ®úÉVªÉ{ÉÉ±É BEò ¨ÉÆSÉ {É®ú +ɪÉä* =ºÉ¨ÉäÆ BEò ¤ÉÉiÉ ªÉ½þ Eò½þÒ MɪÉÒ ÊEò ´É½þÉÆ Eòä ®úÉVªÉ{ÉÉ±É EòÉä EòÉèxÉ ½þ]õÉ ºÉEòiÉÉ ½þè* <ºÉ |ÉEòÉ®ú EòÒ ¤ÉÉiÉ =ºÉ ¨ÉÆSÉ {É®ú ½þÖ<Ç* ¨Éä®úÉ ÊxÉ´ÉänùxÉ ªÉ½þ ½þè ÊEò ªÉÊnù <ºÉ |ÉEòÉ®ú EòÒ ¤ÉÉiÉ ´É½þÉÆ ½þÉä ºÉEòiÉÒ ½þè iÉÉä ªÉ½þÉÆ ªÉ½þ Eò½þxÉä EòÉ =ÊSÉiÉ ºlÉÉxÉ ½þè* <ºÉʱÉB ªÉ½þÉÆ {É®ú ¦ÉÒ <ºÉEòÉä B±ÉÉ>ð Eò®úxÉÉ SÉÉʽþB, BäºÉÉ ¨Éä®úÉ +ÉOɽþ ½þè* ¨ÉèÆ ªÉ½þ xɪÉÒ ¤ÉÉiÉ +É{ÉEòä ºÉɨÉxÉä ®úJÉxÉÉ SÉɽþiÉÉ ½þÚÆ*
)) MR. SPEAKER: I think we have had enough discussions. You leave the matter to me. I will reserve my ruling on this, Unless Shri Jena wants to say something. THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF TOURISM (SHRI SRIKANT JENA): Sir, you have already reserved your ruling on this issue. This issue has been brought to your notice and you have inclined to admit a discussion under Rule 193 on the situation that has arisen in Uttar Pradesh. But my submission is that it should not be taken in this perception by any section of this House.
Sir, perceptions differ. Sitting here in Delhi I will have a perception about the law and order situation in UP or in any other State. But the Governor has also got a right to submit to the Government of India about his perception regarding the law and order situation obtaining in UP. But that does not mean that there is a confrontation between the hon. Minister of Home and the Governor of UP. It should not be construed like that. ... (Interruptions)
MR. SPEAKER: Why are you worried? You are worried about his statement as if he has given a final judgement. He cannot give a final judgement on this.
... (Interruptions)
SHRI ATAL BIHARI VAJPAYEE (LUCKNOW): Now, you give your ruling on this. ... (Interruptions)
MR. SPEAKER: I will give my ruling tomorrow.
... (Interruptions)
SPECIAL MENTIONS
MR. SPEAKER: Now, listen to me. Mr. Chennithala, please allow me to conduct the business of the House. If you want lunch break, then we can adjourn for lunch. But there are many hon. Members who want to raise matters in Zero Hour. If those hon. Members have to be allowed, then we have to forego lunch.
... (Interruptions)
SHRI NITISH KUMAR (BARH): Sir, I thank you for recognising Zero Hour from the Chair. I congratulate for that. ... (Interruptions)
SHRI K.P.SINGH DEO (DHENKANAL): Sir, we can forego lunch. ... (Interruptions)
MR. SPEAKER: Those who want to go for lunch, let them go for lunch. Those who want to raise matters can stay back here. Otherwise, there is no way out.
... (Interruptions)
MR. SPEAKER: I would like to make one thing very clear. Tomorrow there would be no Zero Hour because the hon. Prime Minister has to reply. Though we have allotted nine hours for debating President's Address, we have already taken fourteen hours and fifteen hon. Members are yet to speak. If we have to accommodate them, today we have to sit late and conclude the debate today itself. So, tomorrow at 12 o'clock, immediately after Question Hour, the hon. Prime Minister would reply. Therefore, there would be no Zero Hour tomorrow. Please understand it. Those who want to raise matters under Zero Hour, better forego your lunch.
Shri K.P. Singh Deo may speak now.
... (Interruptions)
SHRI SANAT MEHTA (SURENDRA NAGAR): Does it mean that the Statutory Resolutions will not be taken up today? ... (Interruptions)
MR. SPEAKER: I am not able to understand you.
... (Interruptions)
SHRI SANAT MEHTA (SURENDRA NAGAR): Does it mean that the Statutory Resolutions will not be taken up today? ... (Interruptions)
MR. SPEAKER: Yes, it will not be taken up today because an opinion was expressed in the House that it may be referred to the Standing Committee. I am yet to talk to the Minister of Finance. I will talk to him just now. I am yet to take a decision on that.
... (Interruptions)
SHRI SANAT MEHTA (SURENDRA NAGAR): Statutory Resolutions need not be referred to the Standing Committee.
KUMARI UMA BHARATI (KHAJURAHO):
EòÖ¨ÉÉ®úÒ =¨ÉÉ ¦ÉÉ®úiÉÒ (JÉVÉÖ®úɽþÉä) : +vªÉIÉ VÉÒ, ¨ÉvªÉ |Énùä¶É EòÉ ¨ÉɨɱÉÉ =`öÉxÉä Eòä ʱÉB +É{ÉxÉä ºÉÉä¨É´ÉÉ®ú EòÉ |ÉÉèÊ¨ÉºÉ ÊEòªÉÉ lÉÉ*
+vªÉIÉ ¨É½þÉänùªÉ : <ºÉÒʱÉB iÉÉä ¨ÉèÆ +É{ÉEòÉä ¨ÉÉèEòÉ nùä ®ú½þÉ ½þÚÆ*
One hour lunch time is there. You can speak at that time.
... (Interruptions)
MR. SPEAKER: If you want to go for lunch you can go. If you want raise matters you can raise them.
1304 hours (Mr. Deputy-Speaker in the Chair)
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