XI LOK SABHA DEBATES,   Session V (Monsoon) 

Wednesday, August 06, 1997/Shravana 15, 1919 (Saka)



Type of Debate: HALF-AN-HOUR DISCUSSION (RULE-55)

Title:	Shri Jagmohan raised a discussion on points arising out of the answer
given by the Minister of Home Affairs on 29-07-97 to Starred Question No.32
regarding fire incident in Uphar Cinema in Delhi.

TEXT :
 
18.39 hrs.


MR. DEPUTY-SPEAKER: Now, the House would take up Half-an-hour discussion.

 RE: FIRE INCIDENT IN UPHAR CINEMA IN DELHI

SHRI  JAG  MOHAN  (NEW  DELHI):  Sir,  thank  you very much for giving me this
opportunity. I would like to begin where the hon. Home Minister had left.  You
would  recall  that  I had enquired whether there is a Stay Order in this case
for the last 14 years or not.

	I  had  also  indicated  that  in  1983,  when  I  happened  to be the
Lieutenant Governor of Delhi, there was a fire accident in what was  known  as
Gopal  Towers,  a  multistory  building  located in Rajendra Place. Of course,
helicopters and other equipment were pressed  into  service  and  people  were
rescued.  One  person  died  in  that  horrible  fire  accident. Thereafter, I
launched a drive and got inspected all the public buildings  including  cinema
houses,  high-rise buildings and places of public gatherings. As a consequence
of that drive, licences of 12 cinema houses were cancelled including  that  of
Uphaar cinema.

	Let  me  now refer to the specific case of Uphaar cinema. A show cause
notice was given by the Deputy  Commissioner  of  Police  (Licensing).  I  had
instructed  him to kindly go and inspect personally and not to depend upon his
staff. The Deputy Commissioner  went  there  personally  and  listed  out  the
violations.  The  present  Deputy Commissioner (South) who has been deputed by
the Lieutenant Governor of Delhi to inquire into the present incident of Uphar
cinema has mentioned this in his report  and  drawn  attention  to  that  very
notice.  There  were  ten  deficiencies which had been pointed out in 1983. On
that basis, the Deputy  Commissioner  gave  a  notice  to  the  cinema  house,
suspended the licence for four days and said that if they did not rectify them
within four days, their licence would be revoked.


	Then, this gentleman of Uphaar cinema went to the High Court, obtained
an interim stay order and then got it confirmed later.  I do not know how that
stay order was obtained because the items which were listed therein were grave
irregularities  like  the  cinema house space had been sublet to so many other
people, etc.  I do not want to go into all of them now.  Thereafter I left for
the home State of the present Minister of State for Home Affairs and I did not
know what had happened.  But now I find, from what the Deputy Commissioner has
stated in his report, that after the passage of 14 years,  the  same  position
remains this  has  happened  because  of the reasons stated in the report.  At
page 25 of his report, the Deputy Commissioner records that  it  was  shocking
that practically  all  those  irregularities  were  still  there!  This is the
system under which this country is being ruled.  We have all the paraphernalia
of the Executive, the Parliament, the Judiciary, but this is the end result.

	I would like to point out one of the violations of  that  time,  which
was still there at the time of the fire accident as pointed out in the present
report.  It was a glaring violation of the rules that took place on the day of
the fire  accident.    It was noted for the first time in the year 1983 and it
was continuing till the date of the fire accident.   It  was  the  storage  of
highly combustible material in the basement of the cinema house.  This storage
of  highly  combustible  material  in  the  basement was mentioned even in the
notice of 1983.  They had to appeal to  the  Lieutenant  Governor  against  it
under the Cinematography Act.  They did appeal but it was rejected.  Then came
this stay order.

	I have great respect for the judiciary.  In  fact  of  all  the  three
organs  of  the  Government, the Executive, the Legislature and the Judiciary,
judiciary had acquitted itself marvelously, remarkably well  in  these  years.
Particularly  when  the  Government has been keen to cover up certain cases of
corruption our judiciary has played a remarkable role in ensuring  that  there
has  been no cover up. To the extent they could do, they have ensured that all
those cases of public corruption were brought  to  light.  But  the  issue  is
fundamental.  I  would request you to kindly consider this. What type of legal
system are we having? When you give a stay order there must be some ground for
it. Without discussing it, if you say, "All right, if there is a fire, you can
again give a notice.", it is not proper. A still more shocking thing is, there
was another fire in the intervening period.

	Even  in  the  intervening period, no action was taken after that fire
and in one way, it was done haphazardly.  Contrary to stay order, they  issued
a temporary  licence for two months.  For 14 years, this two months' temporary
licence has been renewed.  I do not know under what logic a temporary  licence
virtually continues  for  14 years.  Under the Cinematography Act, a temporary
licence is given to those talkies, which tour around for just two months.   It
is not  meant for this.  I do not know how it was tolerated; I do not know how
it escaped everybody's attention.   This  is  totally  illogical,  irrational.
When  they  play with the safety of a person or a crowd, whether it is for one
day or two days, how can they take risk even for a  day?    I  really  do  not
understand  how,  without  ensuring that those deficiencies were removed, this
was done.  This is what I request.  My approach has always been  constructive.
Therefore,  what  I want to suggest is that, as we know, if the Executive goes
wrong, the Parliament can correct it; if the Parliament goes wrong and makes a
law which is unconstitutional, then the Judiciary can correct it; but  if  the
Judiciary goes wrong, who will correct it?

	Now, this is the issue which I am posing. And my suggestion is which I
have already placed - that I would not have raised this here  in  this  forum,
but  for  giving this constructive suggestion. There must be, in my opinion, a
Constitution  amendment  saying  that  there  will   be   an   Auditor-General
(Judiciary).  There, the Auditor-General (Judiciary) will function on the same
lines as the Comptroller and Auditor-General of Accounts. The  Auditor-General
(Judiciary)  will be able to inspect the functioning of the courts just as the
Auditor-General (Accounts) goes and determines the accounts and so on and make
a Report on the functioning of the Judiciary. Are the laws  being  implemented
in  the  spirit  in  which  they are meant to be implemented? Is justice being
done? It will be a great judicial reform, in my view,  for  the  system  as  a
whole.  It  will  be a very great boom for the Judiciary itself because if the
Judiciary is working in a very unhealthy condition, as we see, in the District
Courts or in the smaller courts, then the  Auditor-General  will  be  able  to
bring it to the notice of the nation as a whole as well as to us.

	In Parliament, we should know the ground level reality and it will not
undermine  the  independence  of  the  Judiciary  because  the Auditor-General
(Judiciary) will report to the Supreme Court, which wing  will  be  there  and
they  will  examine  what  measures  were needed, who had defaulted, where the
default was taking place, whether the  personnel  had  done  something  wrong;
where the  system  was  wrong  etc.   It will be an independent constitutional
function, just as the Auditor-General or the  Chairman  of  the  UPSC.    Once
appointed,  they cannot be removed and they cannot get any other job under the
State or the Union.  Therefore, this system is absolutely necessary.  I  would
request  the  Government-  this  tragedy  has  happened  - that if it wants to
improve the system.  The proposed reforms should be carried out.	The     third
part which I want to mention, which is also related to my proposal with regard
to  reforms is that we see in all cities that there is no safety consciousness
at all.  We see the people, Government departments; or when we go even to  the
CPWD,  to  Government  lands  in Delhi, there are huge coal depots, wood shops
where all safety regulations are being violated.  They are there.   Some  have
obtained stay  orders and some have done this and some have done that.  In one
garb or the other, things go on.

	My suggestion is that if there is  a  system  of  judicial  order,  if
somebody  can  complain  that  such  and such in the court of Batinda is doing
this, let the Auditor General (Judicial) look into the same and examine it  as
to whether something is being done properly or not.


	Now, in  Delhi,  we  see, naturally that congestion takes place.  I am
quite shocked to hear from one of my officer-friends that when the Uphaar fire
took place some people who were educated and were travelling in  a  Cielo  car
did not even give way to the fire brigade vehicles.

There were  hoardings and hoardings.  This issue is something which we have to
make the nation conscious that this is what is happening.   You  see  what  is
happening in  Delhi.   Very grave violation of master-plan all along is taking
place.  According to  the  master-plan,  no  hoarding  can  be  fixed  at  the
crossing.  In the Capital where you are sitting as the Home Minister, you will
find the hoardings at the crossing or at the footpath.  Therefore, I will walk
on the  road  and get killed by some accident.  That is how, so many cyclists,
so many pedestrians are killed every day but nobody bothers.  All the  illegal
constructions  that  are  going on, where I can put only two-and-a-half storey
building, I put 14 flats.  In posh colonies like Vasant Vihar, Anand  Niketan,
Panch Sheel,  Greater  Kailash  educated  people  have  done  it.    They have
constructed 14 flats.  And the verification takes place, I  have  got  figures
which are  actually  shocking.    How  many  people  are dying because of this
pollution and extra congestion that is being created?  These are  the  figures
collected by  an  international  agency.    About 40,000 premature deaths take
place and 17 million respiratory asthma cases  have  come  to  light  in  this
country of India; so many people die prematurely because of your incapacity to
implement your  health and safety byelaws.  Some people died because of Uphaar
fire.  But you are killing everybody by slow poisoning every  day;  by  remote
control,  you  are  killing  thousands  of  people;  you are causing asthma to
thousands of people.  It is happening because you do not  have  the  political
will or  administrative machinery to implement your own laws.  You go to Delhi
and see everywhere.  You will find hoarding on the housetops.  Naturally  some
death takes  place;  somebody  gets killed and then you start enquiry.  But we
have become mentally blind because of obsession with power.  This is really in
my view not only a civic issue but also a civilisational issue.  We  commit  a
large number of  crimes  by  omission.   This is an omission.  Can we find any
other city like Delhi which is disorderly, disorganised, chaotic, without  any
regard for  rules  and  regulations?    It  shows  that  we  are a dehumanised
civilization.  We are a civilisation with a closed mind.  The  Government  has
not given  any  attention  to  it.    When  you  are  celebrating the Fiftieth
Anniversary of our Independence, let us have  a  soul  searching.    How  many
crimes we  have committed without realising that we are committing them?  When
the man becomes absolutely blind in his mind, he is almost dead.    Our  minds
and eyes have become dead.  A blind man is one who has eyes but cannot see.  I
think,  we have become blind; we have the eyes but we cannot see; that is why,
all these tragedies are happening.  Every day, you switch on TV and  you  will
see 14  people  died  of drowning; 10 people have died in this incident.  Why?
It is because nobody bothers for the safety byelaws.    How  many  people  get
killed because somebody overspeeding, somebody overtaking his bus or car?  And
when  somebody wants to take an action, they say, "He is an authoritarian; you
remove him from the job." What is this?

	So, I would request you to kindly consider  three  things.  While  the
stay order continued for 14 years, whether you take it up with the appropriate
authority? The Law Minister could take it up.

	Secondly, would you kindly consider, as the Government,  the  proposal
of having  Auditor  General  (Judicial)?    Thirdly, would you do something to
instill civic consciousness, safety consciousness in our community; would  you
do something also to have safety audit?

	Why  do they not conduct surprise checks? Why should they go and check
once a year only when somebody applies for renewal of licence?


	For example,  I, as Lt.  Governor, had constituted flying squads and I
could send anybody to go and check anywhere.  Naturally, people will be alert.
They will not commit irregularities.  But if one  says  that  after  one  year
somebody would come and check the licence then on that day I would remove that
phatta and then again put it and commit the thing.

	So, my point is that there is no alertness in this.  Let us learn from
this tragedy.   I am sorry to say that it has happened, it is happening and it
will go on happening.  That is, unfortunately, our national ethos today.  So I
would request the Government to consider all these points.




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