So, I request the Minister of Home Affairs to say something regarding this.

SHRI SANSUMA KHUNGGUR BWISWMUTHIARY (KOKRAJHAR): Hon. Speaker, Sir and the learned Members of this House, my heart is bleeding because of the fact that the present Union Government of India has betrayed the genuine cause of the original people of Assam in regard to the demand for a separate State of Bodoland.

I do support from the bottom of my heart the creation of three separate new States in the country for according justice and equal distribution of the whole kinds of justice and good governance. But what I have been observing here is neglecting the most genuine and legitimate demand of the indigenous people of Bodoland. Today the Government is going to introduce only three Bills which relate to the creation of separate States of Uttaranchal, Vananchal and Chattisgarh.

Whereas during the Bodoland movement here since 1987

till today more than 2000 people either were butchered or killed. This is a very very genuine demand and it is our birthright. In the present situation we the indigenous Bodo people cannot co-exist within Assam. The reason is that Assam is not the same as earlier; that is why we do not want to remain in Assam and we want a separate Bodoland. Because of the same reason our Naga brothern, our Mizo brothern, our Arunachal brothern and the people of Meghalaya were even compelled to go out of Assam. cannot also co-exist now within Assam. So, in the present situation the Government of India should consider our request. And, therefore, I would like to request the hon. Minister of Home Affairs to consider our request and bring a Bill to amend the Constitution for the creation of a separate Bodoland without any further delay in the best interests of the country. Otherwise, we cannot feel that we are Indians.

MR. SPEAKER: Please sit down now.

SHRI SANSUMA KHUNGGUR BWISWMUTHIARY : Otherwise the meaning of the independence is not achieved. I would like to appeal to all parliamentarians. I want them to consider my constitutional request and to appreciate our feelings. I would like to have a very positive assurance from the Minister of Home Affairs and the Prime Minister.

MR. SPEAKER: Nothing will go on record.

(Interruptions) *

MR. SPEAKER: Shri Manoranjan Bhakta, you have already spoken.

Now. the Minister please.

¸ÉÒ ¨ÉxÉÉä®úÆVÉxÉ ¦ÉEiÉ : +vªÉIÉ ¨É½þÉänùªÉ, +¦ÉÒ MÞÉ½þ ¨ÉÆjÉÒ VÉÒ xÉä VÉÉä =iiÉ®ú ÊnùªÉÉ, =ºÉºÉä ¨ÉÖZÉä ÊxÉ®úÉ¶ÉÉ ½þÖ<Ç ½þè*
... (´ªÉ´ÉvÉÉxÉ)
¨ÉèÆ ºÉÉiÉ´ÉÒÆ nù¡òÉ <ºÉ ºÉnùxÉ ¨ÉäÆ SÉÖxÉEò®ú +ÉªÉÉ ½þÚÆ +Éè®ú ¨ÉèÆ Eò¦ÉÒ ¦ÉÒ Ê¶É¹]õÉSÉÉ®ú Eòä ¤ÉÉ½þ®ú xÉ½þÒÆ MÉªÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
+ÉVÉ ¦ÉÒ ¨ÉèÆ Ê¶É¹]õÉSÉÉ®ú EòÉä ¦ÉÆMÉ xÉ½þÒÆ Eò®úxÉÉ SÉÉ½þiÉÉ ½þÚÆ*
... (´ªÉ´ÉvÉÉxÉ)
±ÉäÊEòxÉ ¨ÉÖZÉä nùÖJÉ <ºÉ ¤ÉÉiÉ EòÉ ½þè ÊEò nùä¶É ¨ÉäÆ BEò {É®ú¨{É®úÉ ¤ÉxÉ MÉªÉÒ ½þè ÊEò VÉ¤É ±ÉÉäMÉ ½þÊlÉªÉÉ®ú =`öÉ ±ÉäiÉä ½þèÆ iÉ¤É =xÉEòÒ ¤ÉÉiÉ ºÉÖxÉÒ VÉÉiÉÒ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
VÉÉä ±ÉÉäMÉ Ê¶É¹]õÉSÉÉ®ú ºÉä ¤ÉÉiÉ Eò®úiÉä ½þèÆ, =xÉEòÒ ¤ÉÉiÉ xÉ½þÒÆ ºÉÖxÉÒ VÉÉiÉÒ ½þè +Éè®ú =xÉEòÉä ½þ¨Éä¶ÉÉ vÉEEòÉ ÊnùªÉÉ VÉÉiÉÉ ½þè* ... ...

(Interruptions)

|ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ, ºÉÉ®úä nùä¶É ¨ÉäÆ +É{ÉEòÉä
... (´ªÉ´ÉvÉÉxÉ)
BEò ºÉVVÉxÉ ´ªÉÊEiÉ Eòä °ü{É ¨ÉäÆ ¨ÉÉxÉiÉä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
+É{É <ºÉ ¤ÉÉ®úä ¨ÉäÆ ¨Éä½þ®ú¤ÉÉxÉÒ Eò®úEòä ¤ÉiÉÉ<ªÉä
... (´ªÉ´ÉvÉÉxÉ)
iÉÉÊEò ¨ÉèÆ +É{ÉEòä ´ªÉÚVÉ ¦ÉÒ ºÉÖxÉ ±ÉÚÆ*
... (´ªÉ´ÉvÉÉxÉ)
¨ÉÖZÉä <ºÉ ¤ÉÉiÉ EòÉ iÉÉä +½þºÉÉºÉ ½þÉä VÉÉªÉäMÉÉ ÊEò <ºÉ nùä¶É EòÉ VÉÉä SÉÒ¡ò BMVÉÒEªÉÚÊ]õ´É ½þè, ´Éä <ºÉ ¤ÉÉiÉ {É®ú vªÉÉxÉ nùä ®ú½þÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ) +MÉ®ú +É{É <ºÉ {É®ú EòÖUô Eò½þäÆMÉä
... (´ªÉ´ÉvÉÉxÉ)
¨ÉèÆ ½þ¨Éä¶ÉÉ Ê¶É¹]õÉSÉÉ®ú Eòä ºÉÉlÉ ¤ÉÉä±ÉÉ
... (´ªÉ´ÉvÉÉxÉ)
<ºÉÊ±ÉB +ÉVÉ ¦ÉÒ Ê¶É¹]õÉSÉÉ®ú Eòä ¤ÉÉ½þ®ú xÉ½þÒÆ VÉÉ>ðÆMÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
¨ÉÖZÉä EòÉä<Ç +É¶´ÉÉºÉxÉ xÉ½þÒÆ Ê¨É±ÉÉ <ºÉÊ±ÉB ¨ÉèÆ ´ÉÉEò+É=]õ Eò®ú ®ú½þÉ ½þÚÆ*

MR. SPEAKER: Please sit down now.

15.30 hrs.

BEò ºÉnùºªÉ ½þÉäxÉä EòÒ ÊºlÉÊiÉ ¨ÉäÆ "iÉlÉÉ EòÖUô +xªÉ ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉÉäÆ" Ê¨É]õÉBÆ*

(Shri Manoranhan Bhakta the left the House)

_____________________________________________________________________________

* Not recorded

KUMARI MAMTA BANERJEE : This was the assurance of the Government. Yes, I was there in the Committee. The Prime Minister is visiting you.

EòÖ¨ÉÉ®úÒ ¨ÉÉªÉÉ´ÉiÉÒ (+Eò¤É®ú{ÉÖ®ú) : ¨ÉÉxÉxÉÒªÉ +vªÉIÉ ¨É½þÉänùªÉ, =iiÉ®úÉÆSÉ±É Eòä ¤ÉÉ®úä ¨ÉäÆ ¨ÉèÆ +{ÉxÉÒ EòÖUô ¤ÉÉiÉ ®úJÉxÉÉ SÉÉ½þiÉÒ ½þÚÆ, EªÉÉäÆÊEò +¦ÉÒ ¨ÉÉxÉxÉÒªÉ MÞÉ½þ ¨ÉÆjÉÒ VÉÒ xÉä ÊxÉªÉ¨ÉÉäÆ Eòä ¤ÉÉ®úä ¨ÉäÆ EòÉä]õ Eò®úEòä ªÉ½þ +´ÉMÉiÉ Eò®úÉªÉÉ ½þè ÊEò ½þ¨ÉxÉä ÊxÉªÉ¨ÉÉäÆ EòÉ {ÉÉ±ÉxÉ ÊEòªÉÉ ½þè* ¨ÉèÆ ªÉ½þ ºÉ¨ÉZÉiÉÒ ½þÚÆ ÊEò ¨ÉÉxÉxÉÒªÉ MÞÉ½þ ¨ÉÆjÉÒ VÉÒ xÉä ÊxÉªÉ¨ÉÉäÆ EòÉ {ÉÚ®úÒ iÉ®ú½þ ºÉä {ÉÉ±ÉxÉ xÉ½þÒÆ ÊEòªÉÉ ½þè +Éè®ú ªÉä ½þÉ=ºÉ EòÉä MÉÖ¨É®úÉ½þ Eò®ú ®ú½þä ½þèÆ*

=iiÉ®ú |Énùä¶É EòÉ VÉ½þÉÆ iÉEò ¨ÉÉ¨É±ÉÉ ½þè, VÉ¤É =iiÉ®úÉÆSÉ±É EòÉä +±ÉMÉ º]õä]õ ¤ÉxÉÉxÉä Eòä Ê±ÉB ªÉ½þ ¨ÉÉ¨É±ÉÉ ªÉÚ.{ÉÒ. +ºÉä¨¤É±ÉÒ EòÉä ®úè¡ò®ú ÊEòªÉÉ MÉªÉÉ iÉÉä ªÉÚ.{ÉÒ. +ºÉä¨¤É±ÉÒ xÉä º{Éä¶É±É ºÉè¶ÉxÉ ¤ÉÖ±ÉÉªÉÉ lÉÉ +Éè®ú =ºÉ º{Éä¶É±É ºÉè¶ÉxÉ ¨ÉäÆ ½þÊ®úuÉ®ú +Éè®ú >ðvÉ¨ÉÊºÉÆ½þ xÉMÉ®ú, nùÉäxÉÉäÆ ÊVÉ±ÉÉäÆ EòÉ ¨ÉÉ¨É±ÉÉ +ÉªÉÉ* ªÉÚ.{ÉÒ. EòÒ +ºÉä¨¤É±ÉÒ xÉä ªÉ½þ ¡òèºÉ±ÉÉ Ê±ÉªÉÉ lÉÉ ÊEò ½þÊ®úuÉ®ú ÊVÉ±Éä EòÉä =iiÉ®úÉÆSÉ±É ¨ÉäÆ ¶ÉÉÊ¨É±É xÉ½þÒÆ ÊEòªÉÉ VÉÉªÉäMÉÉ +Éè®ú >ðvÉ¨ÉÊºÉÆ½þ xÉMÉ®ú EòÉ ¨ÉÉ¨É±ÉÉ ½þ¨É ºÉèÆ]õ®ú Eòä >ð{É®ú UôÉäc÷ nùäiÉä ½þèÆ, ±ÉäÊEòxÉ +ÉVÉ VÉÉä ªÉä Ê¤É±É ... (´ªÉ´ÉvÉÉxÉ)

¸ÉÒ ¨ÉÉxÉ´Éäxpù ¶ÉÉ½þ (Ê]õ½þ®úÒ MÉgø´ÉÉ±É): ¡òèºÉ±ÉÉ xÉ½þÒÆ ½þè, ºÉÖZÉÉ´É ½þè*

EòÖ¨ÉÉ®úÒ ¨ÉÉªÉÉ´ÉiÉÒ : =x½þÉäÆxÉä VÉÉä ¦ÉÒ Êb÷ºÉÒVÉxÉ Ê±ÉªÉÉ, =ºÉEòÉä º{É¹]õ Eò®úxÉÉ SÉÉÊ½þB* ¨Éä®úÉ ªÉ½þ Eò½þxÉÉ ½þè ÊEò ºÉiiÉÉ {ÉIÉ Eòä ±ÉÉäMÉ VÉ±nù¤ÉÉVÉÒ ¨ÉäÆ ®úÉVÉxÉèÊiÉEò ¡òÉªÉnùÉ ±ÉäxÉä Eòä Ê±ÉB ½þÊ®úuÉ®ú ÊVÉ±Éä Eòä ±ÉÉäMÉÉäÆ EòÉä +Éè®ú >ðvÉ¨ÉÊºÉÆ½þ xÉMÉ®ú Eòä ±ÉÉäMÉÉäÆ EòÒ ®úÉªÉ VÉÉxÉä Ê¤ÉxÉÉ <ºÉ Ê¤É±É EòÉä VÉÉä
MR. SPEAKER: Now, the Minister please.
SHRI R.S. GAVAI : Please give me a minute. I want to speak on this issue. I will not take more than a minute.
MR. SPEAKER: No. I have allowed them because they are from that State. Please understand that.

¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ : +vªÉIÉ VÉÒ, VÉÉä ¤ÉÉiÉäÆ SÉxnùÚ¨ÉÉVÉ®úÒ VÉÒ xÉä, ¨É¨ÉiÉÉ VÉÒ +Éè®ú ¨ÉÉªÉÉ´ÉiÉÒ VÉÒ xÉä Eò½þÒ ½þèÆ, ¨ÉÖZÉä Ê´É¶´ÉÉºÉ ½þè ÊEò ÊVÉºÉ ºÉ¨ÉªÉ <ºÉ Ê¤É±É {É®ú ºÉÆºÉn Ê´ÉSÉÉ®ú Eò®úäMÉÒ ªÉÉ +MÉ®ú ªÉ½þ Ê´ÉvÉäªÉEò º]õäÆÊb÷ÆMÉ Eò¨Éä]õÒ Eòä {ÉÉºÉ VÉÉiÉÉ ½þè, =ºÉ¨ÉäÆ Ê´ÉSÉÉ®ú ½þÉäMÉÉ iÉÉä <xÉ ¤ÉÉiÉÉäÆ EòÉä vªÉÉxÉ ¨ÉäÆ ®úJÉ Eò®ú ½þÒ ÊxÉhÉÇªÉ ÊEòªÉÉ VÉÉªÉäMÉÉ* Ê¤ÉxÉÉ =ºÉEòä VÉ¤É®únùºiÉÒ <ºÉEòÉä {ÉÉÊ®úiÉ Eò®úxÉä EòÉ ºÉ´ÉÉ±É xÉ½þÒÆ ½þè*

´É¹ÉÉäÇÆ ºÉä <ºÉ ºÉnùxÉ ¨ÉäÆ +MÉ®ú {É®ú¨{É®úÉ ®ú½þÒ ½þè ÊEò ðvÉ¨ÉÊºÉÆ½þ xÉMÉ®ú Eòä ±ÉÉäMÉÉäÆ EòÒ <SUôÉ ªÉÉ ½þÊ®úuÉ®ú Eòä ±ÉÉäMÉÉäÆ EòÒ <SUôÉ, <ºÉ <SUôÉ EòÉä vªÉÉxÉ ¨ÉäÆ ®úJÉä Ê¤ÉxÉÉ EòÉä<Ç ÊxÉhÉÇªÉ xÉ½þÒÆ ½þÉäMÉÉ* ªÉ½þÒ EòÉ®úhÉ ½þè ÊEò ÊVÉºÉEòÉ <ºÉ ºÉÆºÉn ºÉä ºÉ¨¤ÉxvÉ xÉ½þÒÆ, ±ÉäÊEòxÉ ½þ¨ÉÉ®úÒ +{ÉxÉÒ VÉÉä EòÉä+Éb÷ÒÇxÉä¶ÉxÉ Eò¨Éä]õÒ ½þè, =ºÉ EòÉä+Éb÷ÒÇxÉä¶ÉxÉ Eò¨Éä]õÒ ¨ÉäÆ VÉ¤É EòÖUô +É¶ÉÆEòÉBÆ |ÉEò]õ EòÒ MÉ<ÇÆ, ¨É¨ÉiÉÉ VÉÒ uÉ®úÉ ½þÉäÆ ªÉÉ +Éè®ú ÊEòºÉÒ ºÉnùºªÉ Eòä uÉ®úÉ ½þÉäÆ iÉÉä iÉÖ®úxiÉ |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ xÉä iÉÒxÉ ´ÉÊ®ú¹`ö xÉäiÉÉ+ÉäÆ EòÉä ªÉ½þ EòÉªÉÇ ºÉÖ{ÉÖnùÇ ÊEòªÉÉ ÊEò +É{É <ºÉ ¨ÉÉ¨É±Éä EòÉä nùäJÉEò®ú, ½þÊ®úuÉ®ú EòÒ ¤ÉÉiÉ EòÉä nùäJÉEò®ú, >ðvÉ¨ÉÊºÉÆ½þ xÉMÉ®ú EòÒ VÉxÉiÉÉ EòÒ <SUôÉ+ÉäÆ EòÉä ¦ÉÒ nùäJÉEò®ú BEò Ê®ú{ÉÉä]õÇ nùäÆ +Éè®ú EòÉäÊ¶É¶É Eò®úÉä ÊEò ºÉ´ÉÇ-ºÉ¨¨ÉiÉ Ê®ú{ÉÉä]õÇ nùäÆ* ´É½þ Ê®ú{ÉÉä]õÇ +ÉªÉäMÉÒ, =ºÉEòä ¤ÉÉnù ½þÒ Ê¤É±É {ÉÉºÉ ½þÉäMÉÉ, <iÉxÉÉ ¨ÉèÆ +É{ÉEòÉä Eò½þxÉÉ SÉÉ½þiÉÉ ½þÚÆ* ´É½þ Ê®ú{ÉÉä]õÇ VÉÉä ¦ÉÒ +ÉªÉäMÉÒ, =ºÉEòÉä ºÉ®úEòÉ®ú ¤É½þÖiÉ ´ÉVÉxÉ nùäMÉÒ, ªÉ½þ ¨ÉèÆ +É¶´ÉºiÉ Eò®úxÉÉ SÉÉ½þiÉÉ ½þÚÆ*

|ÉÉä. |Éä¨É ÊºÉÆ½þ SÉxnùÚ¨ÉÉVÉ®úÉ : Êb÷ºEò¶ÉxÉ ¦ÉÒ =ºÉEòä ¤ÉÉnù ½þÒ ½þÉäMÉÉ*

¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ : ½þÉÆ, =ºÉEòä ¤ÉÉnù ½þÉäMÉÉ* +¦ÉÒ iÉÉä Êb÷ºEò¶ÉxÉ ½þÉä ½þÒ xÉ½þÒÆ ®ú½þÉ*

|ÉÉä. |Éä¨É ÊºÉÆ½þ SÉxnùÚ¨ÉÉVÉ®úÉ : =iÉxÉÒ nùä®ú iÉEò ªÉ½þ Ê¤É±É º]õäÆÊb÷ÆMÉ Eò¨Éä]õÒ EòÉ {ÉÉºÉ ¦ÉäVÉ ÊnùªÉÉ VÉÉªÉä*

uÉ®úÉ VÉÉ®úÒ
MR. SPEAKER: The question is:
"That leave be granted to introduce a Bill to provide for the reorganisation of the exiting State of Uttar Pradesh and for matters connected therewith."
The motion was adopted.
SHRI L.K. ADVANI: Sir, I introduce* the Bill.

____________________________________________________________________
* Introduced with the Recommendation of the President

[NEXT PAGE]