XI LOK SABHA DEBATES,   Session V (Monsoon) 

Friday, August 08/Shravana 17, 1919 (Saka)



Type of Debate:	SPECIAL MENTION

Title:	Alleged attempt to create violence by some elements in Uttar Pradesh.

TEXT :
 12.12 hrs.


SHRI ATAL BIHARI VAJPAYEE (LUCKNOW):



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±ÉMÉÉxÉä EòÉ |ɪÉÉºÉ ÊEòªÉÉ lÉÉ, 
...  (´ªÉ´ÉvÉÉxÉ)


SHRI BRIJ BHUSHAN TIWARI (DUMARIAGANJ):



¸ÉÒ ¤ÞÉVÉ ¦ÉÚ¹ÉhÉ ÊiÉ´ÉÉ®úÒ (b÷Ö¨ÉÊ®úªÉÉMÉÆVÉ) : +É{É ºÉÒiÉÉ{ÉÖ®ú EòÒ PÉ]õxÉÉ ¦ÉÒ VÉÉäc÷ ±ÉÒÊVÉB*


SHRI ATAL BIHARI VAJPAYEE (LUCKNOW):



¸ÉÒ +]õ±É ʤɽþÉ®úÒ ´ÉÉVÉ{ÉäªÉÒ (±ÉJÉxÉ>ð) : ¨ÉèÆ iÉèªÉÉ®ú ½þÚÆ, ¨ÉÖZÉä EòÉä<Ç +É{ÉÊiiÉ xɽþÒÆ ½þè* ...
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nù±É ½þè +Éè®ú nùںɮúÉ ºÉ¨ÉÉVÉ´ÉÉnùÒ nù±É ½þè* 
... (´ªÉ´ÉvÉÉxÉ)


SHRI BRIJ BHUSHAN TIWARI (DUMARIAGANJ):



¸ÉÒ ¤ÞÉVÉ ¦ÉÚ¹ÉhÉ ÊiÉ´ÉÉ®úÒ (b÷Ö¨ÉÊ®úªÉÉMÉÆVÉ) : ¨É½þÉänùªÉ, ªÉ½þ +É®úÉä{É ÊxÉ®úÉvÉÉ®ú ½þè* 
... (´ªÉ´ÉvÉÉxÉ)


SHRI ATAL BIHARI VAJPAYEE (LUCKNOW):



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+ɨɮúhÉ +xɶÉxÉ Eò®úä, <ºÉ¨ÉäÆ ¦ÉÒ EòÉä<Ç +É{ÉÊiiÉ EòÒ ¤ÉÉiÉ xɽþÒÆ ½þè* ±ÉäÊEòxÉ |Énùä¶É EòÒ ¶ÉÉÆÊiÉ EòÉä
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EòÖ|ɪÉÉºÉ ¨ÉiÉ EòÒÊVÉB* 
...  (´ªÉ´ÉvÉÉxÉ)


SHRI RAMSAGAR (BARABANKI):



¸ÉÒ ®úɨɺÉÉMÉ®ú (¤ÉÉ®úɤÉÆEòÒ:  +vªÉIÉ ¨É½þÉänùªÉ, ½þ¨ÉÉ®úÒ {ÉÉ]õÒÇ EòÉ xÉÉ¨É +ɪÉÉ ½þè, ½þ¨ÉäÆ ¦ÉÒ
¤ÉÉä±ÉxÉä EòÉ ¨ÉÉèEòÉ ÊnùªÉÉ VÉÉB*





+vªÉIÉ ¨É½þÉänùªÉ :  +É{ÉEòÉ xÉÉäÊ]õºÉ iÉÉä ¨Éä®úä {ÉÉºÉ ½þè, =ºÉ {É®ú Ê´ÉSÉÉ®ú ½þÉä ®ú½þÉ ½þè, ±ÉäÊEòxÉ <ºÉEòä
¤ÉÉ®úä ¨ÉäÆ +¦ÉÒ Êb÷¤Éä]õ xɽþÒÆ ½þÉäMÉÒ*




THE MINISTER OF TOURISM AND MINISTER OF PARLIAMENTARY AFFAIRS  (SHRI  SRIKANTA
JENA):  Mr.  Speaker, Sir, since the Leader of the Opposition has charged that
the  Janata  Dal  and  the  Samajwadi  Party  are  instigating  this  kind  of
activities, both these parties should get a chance  to  counter  this  charge.
They should   clarify   their   position.      So,   you  should  allow  them.
(Interruptions)

SHRI BRIJ BHUSHAN TIWARI (DUMARIAGANJ):



¸ÉÒ ¤ÞÉVÉ ¦ÉÚ¹ÉhÉ ÊiÉ´ÉÉ®úÒ (b÷Ö¨ÉÊ®úªÉÉMÉÆVÉ) : +vªÉIÉ ¨É½þÉänùªÉ, <ºÉ {É®ú ºÉnùxÉ ¨ÉäÆ ¤É½þºÉ Eò®úÉBÆ*




SHRI SOMNATH CHATTERJEE (BOLPUR):  Mr.  Speaker,  Sir,  every  right  thinking
member  of  the society and particularly the Members of Parliament here should
be concerned at any attempt to disturb peace and  communal  harmony.  We  find
that  there  are,  no  doubt,  instigations these days in many places. My hon.
friend here says that the event of Maharashtra was  an  unfortunate  incident.
There  is  an  investigation going on to find out the cause for that incident.
But now, apart from the fact that a State matter is being raised, I have been,
in my humble way, trying to say that let us not cut across the very  basis  of
our functioning here under the Constitution by bringing in any and every State
matter.  There  are  some important issues which we cannot avoid raising here.
But every State matter is being raised and now openly  allegations  have  been
made against two constituents of the United Front which are in the Government.

	Sir,  in one State, the Leader of the Opposition's political party has
joined the Government there and I need not refer here  as  to  what  had  been
their  role  in  the past. (Interruptions) They are entering into permutations
and combinations and it is for them  to  do  anything.  But  there  should  be
introspection  also  on  that  side.  What have they done to maintain communal
harmony and peace among all the communities in that State?

SHRI V. DHANANJAYA KUMAR (MANGALORE): Do you support what had happened there?

SHRI SOMNATH CHATTERJEE :  I am not supporting.  I  have  said  that  we  want
complete peace  and  harmony.    But  now  taking  up an attitude of righteous
indignation on the basis of certain unfortunate events that may  be  there  in
Uttar  Pradesh  and trying to blame some political parties on the floor of the
House and that too during the Zero Hour is very unfortunate.  I am  sure  that
my friends here would be able to rebut this allegation.  (Interruptions)

MR. SPEAKER: I have received notices under  Rule  193  and  Rule  184  on  the
situation  in  Uttar  Pradesh.  I  am  placing it before the Business Advisory
Committee. I think, we can decide there rather than answering it now. I  think
it would be better. The choice is yours. If you want to reply now, then I will
have to close the other matter.

SHRI SRIKANTA  JENA:    Sir,  the Members belonging to the Samajwadi Party and
others have been requesting  you  to  allow  them  to  discuss  the  situation
prevailing in Uttar Pradesh.  That matter is under your consideration.  Today,
in  the  morning,  they met you, and I also raised this matter in the last BAC
meeting.  But the point is that the Leader of the Opposition, during the  Zero
Hour, charged the Samajwadi Party and the Janata Dal ...  (Interruptions)




DR. MURLI MANOHAR JOSHI (ALLAHABAD): Shri Vajpayee has not charged any  party.
He  merely said that two persons were associating with the parties, and he has
not  named  the  parties.  Shri  Vajpayee  has  not  charged  any  party.  Mr.
Parliamentary Affairs Minister, why are you making ....

SHRI SRIKANTA JENA:  Please let me complete.

DR.  MURLI  MANOHAR  JOSHI  :    Please  just listen to what the Leader of the
Opposition has stated.

SHRI SRIKANTA JENA:  Please let me complete.  ....  (Interruptions)

SHRI NIRMAL KANTI CHATTERJEE: Does it behove those who  were  instrumental  in
destroying the Babri Masjid?     Have you not learnt any proper lessons?  Does
it behove you?  ... (Interruptions)

SHRI BHAGWAN SHANKAR RAWAT (AGRA):



¸ÉÒ ¦ÉMÉ´ÉÉxÉ ¶ÉÆEò®ú ®úÉ´ÉiÉ (+ÉMÉ®úÉ) : +vªÉIÉ ¨É½þÉänùªÉ, EòÉxÉ{ÉÖ®ú ¨ÉäÆ MÉÉÆvÉÒ VÉÒ EòÒ ¨ÉÚÊiÉÇ EòÉä
iÉÉäc÷xÉä EòÉ |ɪÉÉºÉ ÊEòªÉÉ MɪÉÉ* 
... (´ªÉ´ÉvÉÉxÉ)
 <ºÉ¨ÉäÆ VÉxÉiÉÉ nù±É +Éè®ú ºÉ¨ÉÉVÉ´ÉÉnùÒ {ÉÉ]õÒÇ Eòä
±ÉÉäMÉÉäÆ EòÉ ½þÉlÉ lÉÉ* 
... (´ªÉ´ÉvÉÉxÉ)
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MÉÉÆ´É ¨ÉäÆ MÉÉÆvÉÒ VÉÒ EòÒ ¨ÉÚÊiÉÇ iÉÉäc÷Ò* 
... (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER:  I have given the floor to Shri Jena.

			... (Interruptions)

MR. SPEAKER:  Why do you not leave it to your leader?

SHRI SRIKANTA JENA:  Sir, I have very carefully listened what the hon.  Leader
of the Opposition has stated.  In this House,  we  may  differ,  but  whenever
Atalji stands  up, everybody listens to him with rapt attention.  I have heard
him very carefully.  He said that there are two parties ...  (Interuptions)

SHRI RAJIV PRATAP RUDY (CHHAPRA): It is a matter of fact.

SHRI SRIKANT JENA (KENDRAPORA):



¸ÉÒ ¸ÉÒEòÉxiÉ VÉäxÉÉ : ¯ûb÷Ò VÉÒ, +É{É ¤ÉèÊ`öB* +MÉ®ú +É{É ½þ±±ÉÉ Eò®úäÆMÉä iÉÉä ¨ÉèÆ EòèºÉä +{ÉxÉÒ
¤ÉÉiÉ EòÉä Eò½þ ºÉEòÚÆMÉÉ? 
... (´ªÉ´ÉvÉÉxÉ)
 +É{É ¨Éä®úÒ ¤ÉÉiÉ {ɽþ±Éä ºÉÖxÉ iÉÉä ±ÉÒÊVÉB* 
... (´ªÉ´ÉvÉÉxÉ)




SHRI RAJIV PRATAP RUDY :  These are matters of fact.  It is not an allegation,
but this is a matter of fact.  There is a difference between `allegation'  and
`fact'.  What  Shri  Vajpayee  said  is  a  fact.    We  are  not  casting any
allegations.  It is a matter of fact.  ...  (Interruptions)


SHRI V.  DHANANJAYA KUMAR :  Sir, it is a deliberate  attempt  to  corroborate
their notice under Rule 184.  ...  (Interruptions)

MR. SPEAKER:  Shri Joshi, that is not the way.

DR.  MURLI  MANOHAR JOSHI :  Sir, when you say Joshi, it looks as though it is
meant for me.

MR. SPEAKER: I thought all Joshis are disciplined.

DR.  MURLI MANOHAR JOSHI :  I am a disciplined Member, and like me he is  also
a disciplined Member.

MR.  SPEAKER: Shri Jena said that whenever the Leader of the Opposition speaks
on the floor of the House, everybody listens to him with rapt attention.   So,
when  the  Parliamentary Affairs Minister is replying or speaking, I think, it
is quite proper on your part also to listen to him and not to interrupt him in
that manner.  After all, he is the Minister of Parliamentary Affairs.

			... (Interruptions)

SHRI V.  DHANANJAYA  KUMAR  :  Sir, we are ready.  Let there be a full-fledged
discussion on this.

SHRI SRIKANTA  JENA:    I  was  only  submitting  that  this  allegation   ...
(Interruptions)

SHRI RAJIV PRATAP RUDY :  It is not an allegation, it is a fact.

DR. K.P. RAMALINGAM (TIRUCHENGODE):  Why are you interrupting?

SHRI SRIKANTA JENA:  Sir, as stated by the hon.  Leader of the Opposition, two
persons  have been arrested and the interrogation is being done by the police.
A report immediately came to the Leader  of  the  Opposition  that  those  two
persons  who are being interrogated belong to the Janata Dal and the Samajwadi
Party.  From there, if you backtrack the whole thing, it looks as though he is
saying that the whole operation in Kanpur and in other areas is being  carried
out by these two political parties.  I know that the facts can be presented in
a  certain way by which the impression can be created but at the same time you
would not be caught on that.


	I think that Dr. Murli Manohar Joshi and Shri Atal Bihari Vajpayee are
excellent in that operation. I am not going into that. But this is not a fact.
That is why, I said let the Janata Dal and the Samajwadi Party  clarify  their
position.  Let us give them a chance. Then the discussion under Rule 193 which
is under  your  consideration  can  be  taken  up  in  the  Business  Advisory
Committee.  We can discuss the broader issue also which has been raised now in
the House.

SHRI JAGAT VIR SINGH DRONA (KANPUR): It relates to my Constituency.  I  should
be  given  a  chance. If you permit, I will give the names and designations of
the political parties.



SHRI RAMSAGAR (BARABANKI):



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... (´ªÉ´ÉvÉÉxÉ)
..
nùںɮúÉ 
... (+vªÉIÉ{ÉÒ`ö Eòä +Énùä¶ÉÉxÉÖºÉÉ®ú EòɪÉÇ´ÉɽþÒ-´ÞÉiiÉÉxiÉ ºÉä ÊxÉEòÉ±É ÊnùªÉÉ MɪÉÉ*)





+Éè®ú MÉÉÆvÉÒ VÉÒ EòÒ |ÉÊiɨÉÉ {É®ú MÉÉä±ÉÒ SɱÉÉ<Ç MÉ<Ç* º´É. <Êxnù®úÉ MÉÉÆvÉÒ EòÒ ¨ÉÚÊiÉÇ EòÉä iÉÉäc÷xÉä
EòÉ EòÉ¨É ÊEòªÉÉ MɪÉÉ* <ºÉEòä {ÉÒUôä ¦ÉÉVÉ{ÉÉ Eòä ±ÉÉäMÉÉäÆ EòÉ ½þÉlÉ ½þè +Éè®ú VÉÉä +É®úÉä{É xÉäiÉÉ Ê´É®úÉävÉÒ nù±É
xÉä ±ÉMÉɪÉÉ ½þè, =ºÉEòÉ ºÉ¨ÉÉVÉ´ÉÉnùÒ {ÉÉ]õÒÇ Eòä ±ÉÉäMÉÉäÆ ºÉä EòÉä<Ç ´ÉɺiÉÉ xɽþÒÆ ½þè* <ºÉ ºÉ¤É Eòä
{ÉÒUôä =iiÉ®ú |Énùä¶É EòÒ ¨ÉÖJªÉ¨ÉÆjÉÒ +Éè®ú ¦ÉÉVÉ{ÉÉ Eòä ±ÉÉäMÉÉäÆ EòÉ ½þÉlÉ ½þè* ½þ¨ÉÉ®úÉ `VÉä±É ¦É®úÉä'
EòÉ VÉÉä +ÉxnùÉä±ÉxÉ SɱÉxÉä ´ÉɱÉÉ ½þè, =ºÉEòÉä ´Éä nù¤ÉÉ xɽþÒÆ ºÉEòiÉä*





			
... (´ªÉ´ÉvÉÉxÉ)


SHRI RATILAL KALIDAS VERMA (DHANDUKA):



¸ÉÒ ®úÊiɱÉÉ±É EòɱÉÒnùÉºÉ ´É¨ÉÉÇ (vÉxvÉÖEòÉ) : +vªÉIÉ ¨É½þÉänùªÉ, ºÉÉ®úä ʽþxnùÖºiÉÉxÉ Eòä +Ænù®ú
nùʱÉiÉÉäÆ {É®ú ½þÉäxÉä ´ÉɱÉÒ VªÉÉnùÊiɪÉÉÆ ºÉ¨ÉÉVÉ´ÉÉnùÒ {ÉÉ]õÒÇ Eòä ªÉä ±ÉÉäMÉ Eò®ú ®ú½þä ½þèÆ +Éè®ú =xÉEòÉä
=EòºÉÉiÉä ½þèÆ* nùʱÉiÉÉäÆ +Éè®ú º´ÉhÉÇ VÉÉÊiÉ Eòä ±ÉÉäMÉÉäÆ ¨ÉäÆ iÉÉä ºÉ¨É®úºÉiÉÉ ½þè, =ºÉEòÉä ʤÉMÉÉc÷xÉä EòÉ
EòÉ¨É Eò®ú ®ú½þä ½þèÆ 
... (´ªÉ´ÉvÉÉxÉ)
..





+vªÉIÉ ¨É½þÉänùªÉ : 

Why are you discussing all this?




SHRI SURENDRA YADAV (KHALILABAD):



¸ÉÒ ºÉÖ®úäxpù ªÉÉnù´É (JɱÉÒ±ÉɤÉÉnù) : +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉÉxÉxÉÒªÉ xÉäiÉÉ Ê´É®úÉävÉÒ nù±É xÉä VÉÉä
+É®úÉä{É ±ÉMÉɪÉÉ ½þè ÊEò VÉxÉiÉÉ nù±É +Éè®ú ºÉ¨ÉÉVÉ´ÉÉnùÒ {ÉÉ]õÒÇ Eòä nùÉä ºÉnùºªÉ ½þèÆ, iÉÉä ªÉ½þ +É®úÉä{É
¤Éä¤ÉÖÊxɪÉÉnù ½þè ¨ÉMÉ®ú ºÉSSÉÉ<Ç VÉÉxÉä ʤÉxÉÉ <ºÉ iÉ®ú½þ EòÉ +É®úÉä{É ±ÉMÉÉxÉÉ <iÉxÉä ¨É½þÉx xÉäiÉÉ EòÉä ¶ÉÉä¦ÉÉ
xɽþÒÆ nùäiÉÉ ½þè* ¦ÉÉVÉ{ÉÉ Eòä ½þ¨ÉÉ®úä ºÉÉÊlɪÉÉäÆ xÉä JÉÖnù Eò½þÉ ÊEò


        "No allegation but fact. I want to ask you how have you come to
        this conclusion that it is a fact."




+É{ÉEòÉä EªÉÉ {ÉiÉÉ ½þè? +É{É Ênù±±ÉÒ ¨ÉäÆ ¤Éè`öEò®ú ªÉ½þ ¤ÉÉiÉ Eò½þ ®ú½þä ½þèÆ ÊEò ªÉ½þ ºÉSSÉÉ<Ç ½þè* BäºÉÉ
±ÉMÉiÉÉ ½þè VÉèºÉä +É{ÉxÉä {ÉÚ®úÒ PÉ]õxÉÉ EòÉä Eò®úÒ¤É ºÉä nùäJÉÉ-VÉÉxÉÉ ½þè* <ºÉʱɪÉä ¨ÉèÆ Eò½þ ºÉEòiÉÉ ½þÚÆ ÊEò





ªÉ½þ +É{ÉEòÉ ½þÒ ¹ÉbªÉÆjÉ ½þè* +É{É ±ÉÉäMÉÉäÆ xÉä <ºÉEòÉ {±ÉÉxÉ ÊEòªÉÉ ½þè +Éè®ú +É{ÉxÉä ½þÒ ªÉä ¨ÉÚÊiÉǪÉÉÆ
iÉÖc÷´ÉÉ<Ç ½þèÆ* ¨ÉèÆ ªÉ½þ ¤ÉÉiÉ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò b÷É. +¨¤Éäb÷Eò®ú +Éè®ú ¨É½þÉi¨ÉÉ MÉÉÆvÉÒ EòÉä ½þ¨É
+{ÉxÉÉ +Énù¶ÉÇ ¨ÉÉxÉiÉä ½þèÆ, ªÉ½þ iÉÉä ¦ÉÉVÉ{ÉÉ ½þè VÉÉä =x½þäÆ xɽþÒÆ ¨ÉÉxÉiÉÒ* ¨ÉèÆ +É{É ±ÉÉäMÉÉäÆ ºÉä
{ÉÚUôxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ¨É½þÉ®úɹ]Å ¨ÉäÆ +¤É EªÉÉ ½þÖ+É? EªÉÉ ´É½þÉÆ {É®ú VÉxÉiÉÉ nù±É +Éè®ú
ºÉ¨ÉÉVÉ´ÉÉnùÒ {ÉÉ]õÒÇ Eòä ±ÉÉäMÉ lÉä?





{ÉÚ®úä nùä¶É ¨ÉäÆ ¨É½þÉ®úɹ]Å EòÒ PÉ]õxÉÉ EòÉä føÆEòxÉä Eòä ʱÉB ¦ÉÉVÉ{ÉÉ Eòä ±ÉÉäMÉÉäÆ xÉä EòÉxÉ{ÉÖ®ú ¨ÉäÆ
ªÉ½þ ¹ÉbªÉÆjÉ ÊEòªÉÉ ½þè, ¨É½þÉi¨ÉÉ MÉÉÆvÉÒ, b÷É. +¨¤Éäb÷Eò®ú, <ÆÊnù®úÉ MÉÉÆvÉÒ EòÒ ¨ÉÚÊiÉǪÉÉäÆ EòÉä
JÉÆÊb÷iÉ ÊEòªÉÉ ½þè* ¨ÉèÆ +ÉVÉ <ºÉ ºÉnùxÉ Eòä ¨ÉÉvªÉ¨É ºÉä =iiÉ®ú |Énùä¶É ¨ÉäÆ PÉÊ]õiÉ ½þÉäxÉä ´ÉɱÉÒ <ºÉ
PÉ]õxÉÉ EòÒ {ÉÚ®úÒ iÉ®ú½þ ÊxÉÆnùÉ Eò®úiÉÉ ½þÚÆ +Éè®ú ¦ÉÉVÉ{ÉÉ Eòä ºÉnùºªÉÉäÆ {É®ú +É®úÉä{É ±ÉMÉÉiÉÉ ½þÚÆ ÊEò ªÉ½þ
=x½þÒÆ EòÉ ºÉÖÊxɪÉÉäÊVÉiÉ ¹ÉbªÉÆjÉ ½þè* ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ Eò½þ ®ú½þä ½þèÆ ÊEò ¨Éä®úÒ EòÉƺ]õÒ]õÖBƺÉÒ
½þèÆ, <ºÉʱÉB ¨ÉèÆ Eò½þ ºÉEòiÉÉ ½þÚÆ ÊEò ªÉ½þ <xÉEòÒ EòÉƺ]õÒ]õÖBƺÉÒ ½þè +Éè®ú ºÉÉ®úÉ EòÖUô ÊEòªÉÉ-vÉ®úÉ
¦ÉÉVÉ{ÉÉ EòÉ ½þè* <ºÉʱÉB ¨ÉèÆ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò <ºÉ {É®ú {ÉÚ®úÒ ¤É½þºÉ ½þÉäxÉÒ SÉÉʽþB +Éè®ú ¨ÉèÆ <xɺÉä
VÉ´ÉɤÉ-iÉ±É¤É Eò®úiÉÉ ½þÚÆ ÊEò ªÉ½þ ¤ÉiÉɪÉäÆ ÊEò <x½þÉäÆxÉä Eò½þÉÆ ªÉ½þ nùäJÉ Ê±ÉªÉÉ ÊEò ´Éä ºÉ¨ÉÉVÉ´ÉÉnùÒ
{ÉÉ]õÒÇ +Éè®ú VÉxÉiÉÉ nù±É Eòä ºÉnùºªÉ ½þèÆ* =iiÉ®ú |Énùä¶É EòÒ ºÉ®úEòÉ®ú {ÉÚ®úä nùä¶É ¨ÉäÆ xÉÆMÉÉ xÉÉSÉ Eò®ú
®ú½þÒ ½þè* 
... (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER: I am giving a chance to Shri Azmi because  his  party  is  ruling
there.

SHRI SURENDRA YADAV (KHALILABAD):



¸ÉÒ ºÉÖ®úäxpù ªÉÉnù´É :  ½þ¨ÉÉ®úÒ {ÉÉ]õÒÇ Eòä ºÉnùºªÉ ¨ÉÉ®úä VÉÉ ®ú½þä ½þèÆ, b÷É.  +¨¤Éäb÷Eò®ú EòÒ
¨ÉÚÊiÉǪÉÉÆ iÉÉäc÷Ò VÉÉ ®ú½þÒ ½þèÆ* 
...  (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER: We need not have a full debate now.


SHRI SURENDRA YADAV (KHALILABAD):



¸ÉÒ ºÉÖ®úäxpù ªÉÉnù´É :  <ºÉʱÉB ¨ÉèÆ ¨ÉɪÉÉ´ÉiÉÒ EòÒ ºÉ®úEòÉ®ú EòÉä ¤ÉJÉÉǺiÉ Eò®úxÉä EòÒ ¨ÉÉÆMÉ
Eò®úiÉÉ ½þÚÆ EªÉÉäÆÊEò ´É½þÒ <ºÉEòä ʱÉB ÊVɨ¨ÉänùÉ®ú ½þèÆ* <ºÉʱÉB ¨ÉèÆ <ºÉ ¨ÉɨɱÉä {É®ú {ÉÚ®úÒ ¤É½þºÉ
Eò®úxÉä EòÒ ¨ÉÉÆMÉ Eò®úiÉÉ ½þÚÆ*


SHRI ILIYAS AZMI (SHAHABAD):



¸ÉÒ <ʱɪÉÉºÉ +ÉVɨÉÒ :  ¨ÉÉxÉxÉÒªÉ +vªÉIÉ ¨É½þÉänùªÉ, +É{ÉEòÉ ¤É½þÖiÉ-¤É½þÖiÉ ¶ÉÖÊFòªÉÉ ÊEò +É{ÉxÉä <ºÉ
<¶ªÉÖ {É®ú ¨ÉÖZÉä ¤ÉÉä±ÉxÉä EòÉ ¨ÉÉèEòÉ ÊnùªÉÉ* 
...  (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER: I am closing the issue now because already I  have  received  two
notices. They are under my consideration. Let us not have a full debate now.



SHRI ILIYAS AZMI (SHAHABAD):



¸ÉÒ <ʱɪÉÉºÉ +ÉVɨÉÒ :  ªÉ½þ ¤ÉÉiÉ ÊnùxÉ EòÒ ®úÉä¶ÉxÉÒ EòÒ iÉ®ú½þ {ÉÚ®úä =iiÉ®ú |Énùä¶É ¨ÉäÆ ¨É½þºÉÚºÉ EòÒ
VÉÉ ®ú½þÒ ½þè ÊEò VÉ¤É ºÉä Ê¨ÉºÉ ¨ÉɪÉÉ´ÉiÉÒ EòÒ ºÉ®úEòÉ®ú ´É½þÉÆ {É®ú ¤ÉxÉÒ ½þè, ´É½þ EòÖUô ±ÉÉäMÉÉäÆ EòÉä
¤ÉnùÉǶiÉ xɽþÒÆ ½þÉä ®ú½þÒ ½þè* ºÉ¤ÉºÉä {ɽþ±Éä =x½þÉäÆxÉä ±ÉJÉxÉ>ð ¨ÉäÆ Ê¶ÉªÉÉ-ºÉÖxxÉÒ ¡òºÉÉnù Eò®úÉxÉä EòÒ
EòÉäÊ¶É¶É EòÒ* ¨ÉèÆ =iiÉ®ú |Énùä¶É EòÒ ºÉ®úEòÉ®ú EòÉä ¨ÉÖ¤ÉÉ®úEò´ÉÉnù nùäiÉÉ ½þÚÆ ÊEò nùÉä ½þ¡iÉä EòÉ
Eò¡òǪÉÚ +Éè®ú ]õäƶÉxÉ ½þÉäxÉä Eòä ´ÉɤÉVÉÚnù xÉ iÉÉä BEò +Énù¨ÉÒ ¨ÉÉ®úÉ MɪÉÉ, xÉ VÉJ¨ÉÒ ½þÖ+É +Éè®ú xÉ ½þÒ
ÊEòºÉÒ EòÉ PÉ®ú VɱÉÉ, ¤ÉʱEò =ºÉEòÉä EòÆ]ÅÉä±É ÊEòªÉÉ* VɽþÉÆ iÉEò ¤ÉɤÉɺÉɽþä¤É +¨¤Éäb÷Eò®ú EòÒ iÉÉè½þÒxÉ
EòÉ ºÉ´ÉÉ±É ½þè, iÉÉä ´Éä VÉÉxÉiÉä ½þèÆ ÊEò +MÉ®ú ¤Éc÷ä {Éè¨ÉÉxÉä {É®ú <ºÉEòÉä ÊEòªÉÉ MɪÉÉ iÉÉä ¡òºÉÉnù ¯ûEò
xɽþÒÆ ºÉEòiÉä* ʺɡòÇ EòÉxÉ{ÉÖ®ú ¨ÉäÆ ½þÒ xɽþÒÆ, ¨Éä®úÒ EòÉƺ]õÒ]õÖBƺÉÒ ¨ÉäÆ VÉMɽþ-VÉMɽþ ªÉ½þ ½þ®úEòiÉäÆ
EòÒ MÉ<ÇÆ* 
...  (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER: We are not going into full debate.

SHRI ILIYAS AZMI (SHAHABAD):



¸ÉÒ <ʱɪÉÉºÉ +ÉVɨÉÒ :  ´ÉɤÉxÉ Eòº¤Éä ¨ÉäÆ VÉÉä ½þÖ+É lÉÉ =ºÉ¨ÉäÆ BEò ½þÒ {ÉÉ]õÒÇ Eòä iÉÒxÉ +Énù¨ÉÒ +ÉVÉ
¦ÉÒ VÉä±É ¨ÉäÆ ½þè* ¨ÉÖZÉä {ÉiÉÉ ±ÉMÉÉ iÉÉä ¨ÉèÆxÉä ¡òÉäxÉ Eò®úEòä ´É½þ ºÉ¤É ®úÉäEòÉ* ¨ÉèÆ {ÉÉʱÉǪÉɨÉäÆ]õ EòÉ
<ÊVɱÉÉºÉ UôÉäc÷Eò®ú ¦ÉÉMÉEò®ú ½þ®únùÉä<Ç MɪÉÉ +Éè®ú ¨ÉèÆxÉä ´É½þÉÆ {É®ú EòÉäÊ¶É¶É EòÒ ÊEò <ºÉ ¨ÉɨɱÉä EòÉä ¶ÉÉÆiÉ
ÊEòªÉÉ VÉÉB +Éè®ú ¨ÉèÆxÉä |ÉÊiɨÉÉ EòÉä ¡òڱɨÉɱÉÉ+ÉäÆ ºÉä ±Énù´ÉÉEò®ú ±ÉÉäMÉÉäÆ Eòä VÉV¤ÉÉiÉ EòÉä `öÆb÷É ÊEòªÉÉ*
+MÉ®ú ½þ¨É ±ÉÉäMÉ ºÉÆªÉ¨É EòÉ ºÉ¤ÉÚiÉ xɽþÒÆ nùäiÉä iÉÉä ªÉ½þ ±ÉÉäMÉ =iiÉ®ú |Énùä¶É ¨ÉäÆ +ÉMÉ ±ÉMÉÉxÉä ¨ÉäÆ
EòɨɪÉÉ¤É ½þÉä MɪÉä ½þÉäiÉä*




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