Lok Sabha Debates
Further Discussion On The Motion To Consider Right To Fair Compensation And ... on 10 March, 2015
Sixteenth Loksabha an> title: Further discussion on the motion to consider Right To Fair Compensation and Transparency in Land Acquisition, Rehabilition And Resettlement (Amendment) Ordinance, 2014 and Right To Fair Compensation And Transparency in Land Acquisition, Rehabilitation And Resettlement (Amendment) Bill, 2015.
HON. DEPUTY SPEAKER: Shri Prahlad Singh Patel.
श्रीप्रहलाद सिंहपटेल (दमोह): उपाध्यक्ष महोदय, मैं भूमि अर्जन, पुनर्वासन और पुनर्व्यवस्थापन में उचित प्रतिकर और पारदर्शिता अधिकार अधिनियम, 2013 का संशोधन करने वाले विधेयक के समर्थन में अपनी बात कहने के लिए यहां पर खड़ा हूं।
हमारी सरकार के नेतृत्व के प्रति हमारा अपना भरोसा मेरे समर्थन का एक बड़ा आधार है। इस सरकार का काम-काज और सरकार की विश्वसनीयता, जो हम पूरे दावे और विश्वास के साथ कह सकते हैं कि वह कभी किसान विरोधी नहीं हो सकती। हम यह मानते हैं कि जो 1894 से लेकर 2013 तक 100 वर्ष के बाद उस कानून में संशोधन करने की जो गति हमारी पूर्ववर्ती सरकारों में रही है, वह किसान के लिए सर्वाधिक कष्टकारी समय रहा है। मैं यह मानता हूं कि इसमें जो सत्य और तथ्य है, उससे परे जो भ्रमों की बात हो रही है, उस पर इस सदन को जरूर पारदर्शिता के साथ विचार करना चाहिए। हम पूरे विश्वास के साथ यह कहते थे कि किसी उद्योगपति को लाभ देने की कोई जरूरत नहीं है या किसी प्रकार का संदेह करने की जरूरत नहीं है, लेकिन जितने भी वक्ता इसके पहले बोले, जो हमारे प्रतिपक्ष में थे, उन्होंने इस बात का आरोप लगाया, लेकिन आज सरकार ने उस मंशा को भी साफ कर दिया कि अगर कोई शब्दावली है तो उसको संशोधनों के माध्यम से स्पष्ट कर दिया कि हम किसी प्राइवेट संस्था के लिए भी किसान की जमीन का अधिग्रहण नहीं करेंगे, जो सदन में सरकार लेकर आ रही है।
दूसरे सबसे बड़ी बात होती है कि जब कानून बनता है तो राज्य उसके नियम बनाते हैं। कुछ परम्पराएं हैं, जो हम सब राजनेताओं के साथ चलती हैं। हम जन-प्रतिनिधि हैं, कानून तो 100 साल तक अंग्रेजों का चलता रहा, लेकिन न्याय के लिए हम सब लड़ते रहे, हम जैसे लोग किसानों का आन्दोलन चलाते रहे, क्योंकि, वह कानून, जिसकी यह बात की जा रही है, 2013 में जिसका संशोधन लाया गया था, उसको 118 साल तक इस कष्ट को देश के किसानों ने झेला। इसके लिए जिम्मेदार कौन है, इसका फैसला यह सदन करेगा, देश करेगा, लेकिन मैं यह दावे के साथ कह सकता हूं कि आज जो कानून लाया जा रहा है, जो संशोधन के साथ आपके सामने, सदन के सामने है, इसमें किसान का विरोध नहीं हो सकता। यह कानून संरक्षण देता है। किसान की ज़मीन के बदले ज़मीन दी जाएगी, यह जुमला भी चलता रहा है। हम लोग भी इस बात की वकालत करते रहे हैं, लेकिन रकबा घटने के बाद अब वह इस देश में संभव नहीं है। अब दूसरी बात आती है कि उसका मूल्य उसे मिलेगा या नहीं? विस्थापन के बाद उसे जो सुविधाएं मिलनी चाहिए, वे उसे मिलेंगी या नहीं? यह राज्य के नियम के तहत तय होगा कि वह उसकी भरपाई कर पाएगा या नहीं कर पाएगा। तीसरी बात, उसके बाद भी यह बचेगी कि हम सब मिल कर कुछ ऐसी परंपराओं को स्थापित करें कि गरीब किसान को उसका नुकसान न हो। उसके बच्चों का भविष्य भी सुरक्षित रहे। इसका साफ परिणाम है कि इस विधान के बाद जो सरकार संशोधन लेकर आना चाहती है, उसमें कहा गया है कि जो पूर्णतः कृषि पर आश्रित हैं, अगर उस परिवार की ज़मीन ली जाएगी तो उसी प्रतिष्ठान में उस परिवार के एक सदस्य को नौकरी दी जाएगी। यह सरकार का वादा है। आप कैसे कह सकते हैं कि हम किसानों का हित नहीं देख रहे हैं? मुझे लगता है कि बात यह आती है कि जब कभी हम विस्थापन करते हैं या उन्हें मुआवज़ा देते हैं तो हम उन्हें उसकी कीमत दे पा रहे हैं या नहीं।
उपाध्यक्ष जी, हमारे मित्र सिंधिया जी अभी यहां नहीं हैं। मैं उनसे कहना चाहता हूं। हम मध्य प्रदेश से आते हैं। मध्य प्रदेश में एक समय चरनोई भूमि, जो मवेशियों के लिए हुआ करती थी, वह 7.5औ थी। इन लोगों ने सारी भूमि को बांटकर उसे 2औ पर लाकर खड़ा कर दिया। कानून होने के बावज़ूद भी ये राज्य सरकारों के कामकाज हैं। आज सरकारी ज़मीन नहीं है। मैंने ही यह प्रश्न उठाया है कि इस देश में ऐसी कितनी ग्राम पंचायत हैं, जहां पर स्कूल और किसी भी प्रकार के मैदानों को बनाने के लिए एक एकड़ भी सरकारी ज़मीन नहीं हैं? उसका जवाब आ रहा है। पर, मेरे पास जो आंकड़े हैं, उसके अनुसार लगभग बीस हजार से ज्यादा ऐसी पंचायतें हैं, जिनके पास एक एकड़ ज़मीन भी सार्वजनिक हित के लिए नहीं है। कभी तो आपको इसे लेना पड़ेगा। लेकिन आप ज़मीन के बदले उन्हें क्या देंगे? यह सबसे अहम सवाल है। जब कभी कानून बना था कि हम मार्केट रेट का चार गुणा देंगे। वह आज भी है, बल्कि उससे भी बढ़कर इसमें मिला है।
महोदय, मैं एक आंकड़ा देना चाहता हूं। वर्ष 2013 का कानून बना। कानून बनने के पन्द्रह महीनों के बाद भी देश की कोई भी राज्य सरकार एक डेसिमल ज़मीन भी अधिग्रहित करने का साहस नहीं जुटा सकी। यह उसका प्रमाण है। लेकिन जैसे ही यह सरकार वर्ष 2014 में यह अध्यादेश लेकर आयी, उसके बाद मेरे पास एक आंकड़ा है कि एन.एच.ए.आई. के लिए किसानों की ज़मीन अधिग्रहित की गयी, जो राज्य सरकारों के माध्यम से की गयी। उन्हें जो पहले मुआवज़े के रूप में 60,000-70,000 करोड़ रुपये मिलना था, इस कानून के तहत उन्हें लगभग 1,40,000 करोड़ रुपये मुआवज़े के तौर पर दिया गया। मैं पूछना चाहता हूं कि क्या इसमें किसानों का हित नहीं है? हमें यह तय करना पड़ेगा कि हम देश को क्या बताना चाहते हैं, देश के सामने क्या संदेश देना चाहते हैं?
उपाध्यक्ष महोदय, हमारे यहां एक बाणसागर परियोजना थी। मोरारजी देसाई जी ने उसका भूमि पूजन किया था, अटल जी ने उसका लोकार्पण तब किया जब मध्य प्रदेश में भारतीय जनता पार्टी की सरकार बन गयी। भूमि विवाद के कारण वह लगभग 40 सालों तक पड़ी रही। जहां से मैं आता हूं, रानी अवन्तिबाई सागर, जिसे वर्ष 1982 में पूरा हो जाना चाहिए था, सिर्फ़ ज़मीन के विवाद के कारण वह आज भी पूरा नहीं हो सका है। गोल्डेन क्वाडिलेटरल परियोजना, जो अटल बिहारी वाजपेयी लेकर आए थे, दक्षिण से लेकर उत्तर तक का जो कॉरिडोर है, आज वह मेरे प्रदेश में और महाराष्ट्र में पेंच अभ्यारण्य के कारण रूका है और वह सिर्फ़ और सिर्फ़ जमीन विवाद के कारण ही रूका है। अगर उसका जिम्मेदार कोई है तो मैं कह सकता हूं कि उसके लिए कांग्रेस पार्टी के नेता हैं। मैं यह केवल आरोप की दृष्टि से नहीं कह रहा हूं।
हमारे सिंधिया जी उस दिन इस पर भाषण कर रहे थे। अभी वह यहां नहीं हैं। मणिखेरा बांध उनके लोकसभा क्षेत्र में आता है। श्री सक्लेचा जी ने उसका भूमि पूजन किया था, शिवराज जी ने उसका लोकार्पण किया। सरकारें आती गयीं और चली गयीं, लेकिन हम ज़मीन का विवाद नहीं निपटा पाए। अगर वह काम किसी ने किया तो हमारी पार्टी की राज्य सरकारों ने किया। नियम बनाने में हम सिर्फ लीक पर चलने के आदी नहीं हैं। हम ऐसा नहीं करते कि जो कानून में लिखा है, वही कर दो।
उपाध्यक्ष महोदय, मैं इस बारे में कहूंगा कि पंजाब में एक तरीका अपनाया गया। उसे सरकार को भी ध्यान में रखना चाहिए। सर्किल रेट और मार्केट रेट के बीच में कई ज़गहों पर बहुत अन्तर होता है। हम जनप्रतिनिधियों को उसमें जरूर रखें, क्योंकि मैंने कहा कि कानून, नियम और कई परंपराएं भी होती हैं। अगर कभी हमें राज्य सरकारों को कोई हिदायत देनी पड़े तो हमें देनी चाहिए कि सिर्फ कलक्टर के भरोसे नहीं, कहीं न कहीं उसमें जनप्रतिनिधियों की हिस्सेदारी भी करनी चाहिए। तब जाकर उसका ठीक प्रकार से मुआवज़ा बंटेगा।
महोदय, मैं आपको इसका भी एक उदाहरण देना चाहता हूं।
HON. DEPUTY SPEAKER: I want to inform the hon. Members that the Bill is going to be taken up for voting very soon. I am having a long list of nearly 20 members who want to speak on this Bill.
Therefore, I am requesting you to be very brief and do not take more than five minutes.
श्री प्रहलादसिंह पटेल : उपाध्यक्ष जी, मैं दो या तीन मिनट में अपनी बात समाप्त कर दूंगा, आपको दोबारा घंटी नहीं बजानी पड़ेगी।
मैं एक उदाहरण दे रहा हूं, मेरी ही सरकार है, मैं एक आंदोलन सिंगरौली में चला रहा था। एक एस्सार नाम की वहां कंपनी है। वहां जमीन अधिग्रहीत की गई, अधिकारी ने उसका पंचनामा बना लिया। अधिकारी ने सब जमीन के आगे सिंचित लिख दिया। अधिकारी ने घर जाकर अपनी हैंडराइटिंग में उसके पहले अ लिख दिया तो वह असिंचित हो गया। ये जो प्रक्रियाएं हैं, राज्य के नियमों के साथ जो खिलवाड़ करने वाले लोग हैं, इनको कैसे रोकेंगे, यह राज्य का विषय है। मैं समझता हूं कि सदन को इस बात की चिंता करनी चाहिए कि किसान लुटता कहां है, किसान की तकलीफ कहां है। मुझे लगता है कि अगर हम इस पर सार्थक बहस करेंगे तो इस अधिनियम पर जो चर्चा होगी, वह देश के किसान के हित में होगी। अगर हम एक-दूसरे के खिलाफ बोलेंगे, इससे कोई रास्ता निकलने वाला नहीं है। बहुत सारे ऐसे बिंदु हैं, जो कानून समझने वाले हमारे मित्र हैं, वे उस पर अपनी बात कहेंगे। मैं सिर्फ इतना ही कहूँगा कि हम सब यहाँ पर किसान और मजदूर के लिए जवाबदेह हैं। मैंने अपनी बात यहीं से शुरू की थी, लेकिन जो वास्तव में तकलीफ है, वह है हमारे मनों की खटास। मुझे लगता है कि हम सब एक-दूसरे के बारे में सिर्फ राजनीतिक तरीके से विरोध करने के लिए हैं। हम जब सेन्ट्रल हॉल में बैठते हैं, तो हमें पता चलता है कि बड़ी परियोजनाओं के लिए जमीन चाहिए, विकास के लिए जमीन चाहिए। लोग कह सकते हैं कि किस कीमत पर चाहिए। मैं किसान का बेटा हूँ, मेरे घर में एक पाई भी कहीं और से नहीं आती है।
अंत में, मैं दुष्यंत कुमार जी की बात कहकर अपनी बात समाप्त करता हूँ। मैं इसे पहले बोलता, लेकिन आखिर में बोल रहा हूँ कि कुछ बहुत गहरी दरारें पड़ गई हैं मन में, मीत अब यह मन नहीं है एक धरती है। हम एक बच्चे की तरह पढ़ते थे, ‘वीर भोग्य वसुंधरा’। हमारी सरकार का जो मत है, मेरे गुरूदेव ने मुझसे कहा था, ‘वीर योग्य वसुंधरा’। हम ऐसे कानून बनाएं, जो आम गरीब आदमी को हित पहुँचाने वाले हों, संरक्षण करने वाले हों, इस खुले मन से आप विचार करेंगे तो मुझे लगता है कि इस अध्यादेश का आप भी समर्थन करेंगे। मैं इसका समर्थन करते हुए अपनी बात समाप्त करता हूँ। बहुत-बहुत धन्यवाद।
श्रीगौरव गोगोई (कलियाबोर): महोदय, वर्ष 2013 में इस संसद में एक ऐतिहासिक बिल पारित हुआ। एक ऐसा बिल जिसमें उद्योग और किसानों के बीच में एक सन्तुलन लाया गया। एक ऐसा बिल जिसमें प्रगति,विकास और अधिकार को बराबर देखा गया। इससे पहले यदि भूमि का अधिग्रहण होता था तो वर्ष 1984 के कानून के हिसाब से होता था। उस बिल में किसानों की जमीन जबरन ली जाती थी और उनको मुनासिब मुआवजा भी नहीं दिया जाता था। लेकिन वर्ष 2013 में ऐसा भूमि अधिग्रहण बिल आया,जिसने किसानों के सालों के संघर्ष को सुना और किसानों को मजबूत बनाने के लिए उसकी तरफ सम्मान और दोस्ती का हाथ बढ़ाया गया और सहमति,सामाजिक प्रभाव का आकलन, पुनर्वास,पुर्नस्थापन,जमीन वापसी का प्रावधान और अन्य कई ताकत किसानों की दी गईं। इसमें कोई शक नहीं है कि इस ऐतिहासिक बिल में जिसे हम भारत में लाए,वर्ष 1984 के बाद इस बिल को लाने में किसानों के साथ अगर कोई कंधा से कंधा मिलाकर चल रहा था तो वे राहुल गाँधी जी थे, इसमें कोई शक की गुंजाइश नहीं है। भारत में जब भी कोई गरीब और कमजोर अपनी आवाज उठाता है तो उसको अमीर और ताकतवर कुचल देते हैं। ...(व्यवधान) आज यही हुआ। इस नई सरकार को सात महीने भी नहीं हुए और उन्होंने वर्ष 2013 के भूमि अधिग्रहण बिल को सात महीने में नकार दिया। जिस अधिनियम को लाने में सात साल तक चर्चा हुई, दो स्टैंडिंग कमेटीज की रिपोर्ट आयीं और विभिन्न संशोधनों के बाद लाया गया, उसे आपकी सरकार ने 9 महीने में ही निकाल दिया। सहमति और सामाजिक प्रभाव का आकलन, जो पिछले अधिनियम के दायें और बायें बाजू थे, इन दायें और बायें बाजू को नई सरकार ने काटकर फेंक दिया है। मैं पूछना चाहता हूँ कि ऐसा क्यों हुआ? क्या किसान आन्दोलन पर आ गया था, क्या किसान आपके घर के बाहर आन्दोलन कर रहे थे कि सहमति का क्लॉज हटा दीजिए,क्या किसान आन्दोलन पर आया था कि सामाजिक प्रभाव का आकलन हटा दीजिए, नहीं, किसानों की यह माँग नहीं थी। किसान चाहता था कि ये दो मूल तत्व इस संशोधन में रहें। आपने किनकी आवाज सुनी,आपने बड़े उद्योगपतियों की आवाज सुनी,बड़े पूंजीपतियों की आवाज सुनी,जो कॉरपोरेट बोर्ड रूम में बात करते हैं,जो कहते हैं कि लैंड एक्वीजिशन में बहुत समय लग रहा है, कन्सेंट के कारण बहुत समय लग रहा है। सोशल इम्पैक्ट असेसमेंट के लिए प्रोजेक्ट बहुत एक्सपेंसिव हो गए हैं। आज उन कॉरपोरेट बोर्ड रूम की आवाज संसद के इस मन्दिर में सुनाई दे रही हैं,इससे ज्यादा शर्मनाक बात नहीं हो सकती है।
लेकिन, मैं कहना चाहूंगा कि बी.जे.पी. सरकार को इस नये अधिनियम को लाने के लिए बहुत काम करना पड़ा है। सबसे पहला काम वर्ष 2013 के अधिनियम पर कीचड़ फेकने का काम शुरू हुआ। मैं पूछना चाहता हूं कि इतनी अर्जेन्सी क्या थी? आपकी सरकार नई आयी है। आप पहले वर्ष 2013 के अधिनियम को लागू करते। आप पहले उसे अघ्ययन करते कि कितने प्रोजैक्ट्स लैण्ड ऐक्विजिशन के कारण रुके हुए हैं। आप उसे अध्ययन करते कि कितने रेलवे प्रोजैक्ट्स और डिफेन्स प्रोजैक्ट्स भूमि अधिग्रहण के कारण रुके हुए हैं, उसके बाद आप उनके लिए रास्ता निकालते, लेकिन आपने ऐसा नहीं किया। प्राइवेट कम्पनी, वन मैन कम्पनी, पब्लिक प्राइवेट पार्टनर्शिप, एन.जी.ओज. सोसायटी, ऐसे लोग अपने निजी स्वार्थ के लिए उसमें घुस सकते हैं। आपने उनके लिए आपने रास्ता खोल दिया है, उनके लिए आपने दरवाजे खोल दिए हैं। उद्योगपति ने इस सरकार को सिर्फ झुकने के लिए कहा। आपने किसानों की अमानत को बलिदान कर दिया। आप जिन किसानों के विश्वास से इस संसद में आए हैं, आज आपने उनको पीठ दिखा दी।
मैं कहना चाहता हूं कि कुछ दिन पहले वित्त मंत्री अरुण जेटली जी ने कहा था कि हमें उद्योग को बुरा नाम नहीं देना चाहिए। मैं विनम्रता से कहना चाहता हूं कि किसानों और कृषि को भी बुरा नाम नहीं देना चाहिए। अगर एक सिपाही हमारे देश की सीमा की सुरक्षा करता है तो एक किसान हमारे भारत के भविष्य, बढ़ती आबादी के लिए खाद्य की सुरक्षा करता है। आज किसान और जवान को विपरीत पक्ष में न रखिए। यह न कहें कि आज किसान उन्नति के खिलाफ हैं। किसान भारत की उतनी ही चिन्ता करते हैं, जितनी भारत की चिन्ता सिपाही करते हैं।...(व्यवधान) आज बहुत सारे संशोधन आए हैं, लेकिन ये कॉस्मैटिक चेन्जेज हैं। वर्ष 2013 के विधेयक की जो मूल आत्मा है - सोशल इम्पैक्ट असेसमेन्ट और कन्सेन्ट, आज वे दो आत्मायें हैं लेकिन वह आवाज आपकी अमैण्डमेन्ट में सुनायी नहीं पड़ रही है।
मैं आपसे विनम्रता से रिक्वेस्ट करता हूं कि हम अभी कुछ समय बाद वोट करेंगे। आप वोट करने से पहले गांधी जी का मूल मंत्र याद करिए, किसी महत्वपूर्ण निर्णय से पहले किसी गरीब आदमी के बारे में चिन्ता करिए। आज मैं आपसे वही रिक्वेस्ट करता हूं कि आप वोट करने से पहले अपनी आंख बंदकर, अपने संसदीय क्षेत्र के किसी एक किसान के घर के बारे में चिन्ता करिए, उसके बाद आप गरीब और कमजोर के पक्ष में वोट करिए, न कि अमीर और ताकतवर के पक्ष में। इतना कह कर मैं अपनी बात समाप्त करता हूं, धन्यवाद।
*SHRI RANJIT SINGH BRAHMPURA (KHADOOR SAHIB): Hon’ble Deputy Speaker Sir, I am grateful to you for giving me the opportunity to speak on the ‘Land Acquisition’ Bill.
Sir, Punjab is the granary of the country. It provides 40 to 50% foodgrains in the central pool. Although the area of Punjab is hardly 1.54% of the total area of the country, but the farmers of Punjab produce a bumper harvest of foodgrains by the dint of their sweat and blood. The land of Punjab is also very fertile.
Sir, due to the burgeoning population and spread of towns and cities, the farmers are also losing fertile and cultivable land. It is a matter of grave concern. So, only non-cultivable land should be acquired for industrial etc. purpose.
Sir, although India is largely self-sufficient as far as food-grains is concerned, but if monsoons fail, the production of foodgrains suffers and self-sufficiency in food-grains becomes a casualty. So, Punjab Government has followed a policy of seeking the consent of people whose land is being acquired. They are also provided adequate compensation at the prevailing market rate. As a result, the land acquisition policy in Punjab has been followed without any complaints or problems.
Sir, the land acquisition policy of Punjab has been followed since long. It has been a great success. Keeping our experience of Punjab in view, we demand that several amendments must be made in the present bill.
Sir, the Land Acquisition Bill, 2013 as well as the amended Bill are not providing adequate compensation to farmers at the market rate. The policy of Punjab seeks the consent of farmers and does not indulge in injustice towards the farmers. Forcible acquisition of land is never done. So, the consent of majority of land-owners, whose land is being acquired, must be taken. No other method of acquisition of land should be adopted.… (Interruptions)
Sir, the interest of landowners, whose land is being acquired, must be taken into account. They must be provided prevailing market rate for the land acquired. They shold be provided eviction allowance also and a land-pooling system should be envisaged. They should be included in the decision-making process and treated as partners.
Sir, for fixing the compensation package, a district committee is formed under the D.C. of the area. The Lok Sabha Member of the area, the MLA of the area, the Block Chairman, Local Village Head or Mayor etc. are part of the committee. This committee also holds consultations with concerned landowners and other stakeholders.
Sir, Punjab has successfully adopted this committee system for land- acquisition and we have never faced any problem in this process. No land-owner has ever felt that injustice has been done to him. As per the other option, all land owners follow the land-pooling system. As per this policy, the landowners are provided 50% share in the business and trade areas. So, the land-owners become willing stakeholders and partners in this process. Multi-crop land is acquired only if it is absolutely necessary to do so.
Sir, we suggest that the Central Government should keep in mind the successful Land-Acquisition Policy of Punjab while finalizing the Central Land Acquisition Policy. The Government must acquire land only for public interest. The Government must not interfere on behalf of private industrialists as far as land- acquisition is concerned. Land-owners must be made partners in this process.
Sir, as per the first option, the prevailing market-rate and eviction-allowance must be provided to the land-owners whose land has been acquired. For, fixing the compensation of the land acquired, a committee under the D.C. of the area should be constituted. The M.P. and MLA of the area, the Block Chairman, Village Headman or Mayor etc. should be a part of this committee, as is the case in Punjab. The stakeholders are also consulted before the rate of compensation is fixed. There had been no problem in Punjab and this process has been a success.
Sir, the second option is regarding the land-pooling system as per the Punjab Land Policy. I have already mentioned it earlier. The states must be given the right to fix the market-rate of the land acquired and it should be acceptable to the state as well as the Central Government.
HON. DEPUTY SPEAKER: Shri Ranjit Singh, please wind up.
SHRI RANJIT SINGH BRAHMPURA: Sir, this is my maiden speech. I am concluding.
Sir, the farmers must be permitted to move the courts for grievance redressal. Social impact assessment process must be continued. All affected people -- whether farmers, land owners, landless labourers or those dependant on that land directly or indirectly, should also be adequately compensated.
Thank you.
SHRI H.D. DEVEGOWDA (HASSAN): Mr. Deputy Speaker, Sir, I am requesting you and requesting the entire House to hear me out. This issue is with regard to the farmers. Yesterday, the hon. Minister for Parliamentary Affairs was kind enough to give us an assurance that we will have threadbare discussion and then the House will appreciate to give their support. With this background, I would like to highlight some of my own experience with my fight for the cause of the farmers. I am still fighting for the cause of the farmers. Sir, two Bills are before me, one is of 2013 and the other is of 2015. When the Bill of 2013 was passed, I was not in the House. My health was bad. Let us be frank. I am not advocating for the Bill of 2015 or 2013. The issue is, after the 2013 Bill was passed, The Hindu had given an article. I will quote from that. They say, “Now for the Mysore-Bangalore infrastructural corridor, the farmers will get reasonable price for the land they have lost.” This is written by The Hindu and not by anybody else. The 2013 Act has provided so many benefits to the farmers. I do not want to deal with it clause by clause. When the amendments are going to be put to vote, at that time I may intervene to express my views.
Yesterday, I came late to this House from Bangalore. I have gone through an article written by Frontline. Again, it is a publication of the same newspaper, The Hindu. The article is published by The Hindu group. There, they have categorically mentioned this. I am telling this for the benefit of the entire House. We are all farmers. We are all coming from the farming community. There is no question of ‘x’, ‘y’, ‘z’. Let us discuss threadbare. Do not curtail the time. I know the value of time. I do not want to unnecessarily waste my time or waste the valuable time of the House.
“The definition of ‘public purpose’, which was wholly debated even within the Parliamentary Standing Committee on Rural Development headed by the present Speaker of the Lok Sabha, Sumitra Mahajan, was altered to make it possible for the Government to acquire land for the private hospitals and educational institutions…’’ “And, Section 3 of the Companies Act provides to acquire land through the Ordinance. The definition ‘private companies’, includes all kinds of private companies like proprietorship, partnership, corporations and non-profit organisations.” The article was very interesting. I was enlightened. While coming from Bangalore, I had read the entire article. It gives how the 2013 Act has made all necessary provisions to safeguard the interests of the farmers. They have not opposed any development. Yesterday, the hon. Minister of Parliamentary Affairs was telling us how we are facing problems. Mr. Ananthkumar, you are also from Karnataka. Is there any problem for irrigation projects? Does anybody oppose it whether in the Cauvery basin or Krishna basin? I had been Minister for Irrigation for six years. I had never faced any problem of land acquisition so far as construction of major, medium or minor irrigation projects were concerned. Has anybody opposed the railway projects? I do not think that any Member of this House, from any side, is opposed to the construction of railway projects or national highway projects.
Sir, with my little experience I can say that nobody has opposed the acquisition of land for the railway projects; nobody has opposed construction of any irrigation projects; nobody has opposed construction of national highways. Some foreign investors are going to come to our country to invest in some of these projects.
The Statement of Objects and Reasons of this Bill is similar to the one given in 2013 Bill. But there were certain provisions to protect the farmers, which they want to amend. The consent of the farmers is one of them. Fear of the Government in the consent of farmers is 80 per cent in some cases and 70 per cent in some other cases. It may be difficult. Why? No farmer is going to oppose any project if it is going to provide reasonable compensation, fair compensation. That was my experience as the Prime Minister and as the Chief Minister of Karnataka, though for a very short time, for ten and a half months here and for one and half years there in Karnataka.
Dr. Manmohan Singh was the Finance Minister during the Government of Shri Narasimha Rao. At that time, they had also taken the decision because the country was facing a major problem so far as our economy was concerned. We were about to go for a debt trap as 150 tons of gold was pledged. It was done to protect the interests of this country; the image of this country. At that time, the World Bank or the IMF had put some conditions to provide financial assistance. We were forced to accept that. Some people had opposed from this side and said that it was the Budget prepared by the World Bank. I have heard all those speeches at that time.
Sir, with this background, we have taken several decisions to invite some of the foreign investors in Karnataka. I mentioned the name of Shri Ananthkumar because he is a Minister today.
Sir, Karnataka is the hub of IT sector. When the Prime Minister of Singapore and Shri Ratan Tata came to Karnataka, during my period, I laid the foundation stone of a project.
Today there are so many IT companies. If I am given an opportunity tomorrow to speak on the General Discussion on Budget, I may take a few minutes. I do not want to make an elaborate speech. How many companies have come? We have not made any complaint. We have given land. Madam the late Indira Gandhi had laid the foundation stone of Hospet Steel Plant. When was the land provided? It was provided during our period. When was the decision taken to give land to Toyota Automobile Company? Did we hesitate to give land? No. I can quote innumerable instances. There is no dispute on providing land for infrastructure, whether it is industrial sector, automobile sector, manufacturing sector or service sector. So many five-start hotels were built, but there was no dispute. So many mega hospitals have come up, but there is no dispute at all.
In my home constituency, we had reserved 1,200 acres in 2007 itself, expecting that an IIT would come up there at that time because I had supported the UPA-I Government. So, I do not want to raise that issue now. I may bring a case study – I can only say it a case study now – to the notice of the entire House of Bangalore-Mysore Infrastructure Corridor which was initiated during my period. I agree with you. I do not want to make any personal attack against anybody about this company itself. It is a case study. Sir, I sent a copy of this book to all the judges of the Supreme Court. I was fed up. I also sent a copy of this book to all the High Court judges as to how things have happened. That is why, when it was ordered by the Chief Justice of the Karnataka High Court that this entire issue should be inquired into by the Lokayukta headed by Justice Santosh Hegde, who was a former judge of the Supreme Court, that was stayed. During the Janata Dal-BJP Government, we had taken a decision to enquire into the whole dispute by a Commission of Inquiry headed by a retired Chief Justice. It was also stayed. Then, the same Janata Dal-BJP Government took a decision to cancel this project and invite the global tenders because he had not deposited even a single rupee up to 2002.
That is why, I am going to read out my written speech, with your kind permission, without making any insinuation against anybody. I will not mention any name.
HON. DEPUTY SPEAKER: It would be better if you say it very briefly because the time available is less.
SHRI H.D. DEVEGOWDA: I cannot read this at the same speed which I had got in 1991.
HON. DEPUTY SPEAKER: Otherwise, you can tell the salient features.
SHRI H.D. DEVEGOWDA : Yes, Sir.
Sir, while speaking on the Land Acquisition Bill, I wish to draw the attention of the entire House to some very crucial and fundamental aspects of land acquisition for public-private partnership which, unless adequately taken care of, turn the law into an instrument of loot in the name of development of infrastructure.
I am a former Chief Minister and had a brief stint as Prime Minister. I am not oblivious to the developmental needs of the country and to boost public infrastructure. I am also not against the public-private partnership model in principle. I wish to see the infrastructure development and the country to progress as much as the present Government.
At the same time, through this august House I wish to share the most bitter and damaging experience that the State of Karnataka went through, which the country must know in order to structure laws in a manner that they cannot be abused with impunity by a nefarious nexus of bureaucrats, politicians and fraud entrepreneurs. In this amendment Bill, the bureaucrats have been given safety that unless the State Government or the Central Government give sanction, you cannot touch the bureaucrats. How, in this particular project, bureaucrats have colluded and taken the shares from that company or have taken land from the company in the name of their wife and their children? A land, which was available at Rs. 80,000 in 1995 is costing Rs. 20 crore per acre today. How can we allow this? Hence, we will oppose this amendment tooth and nail. The bureaucrats have to be protected! This is why I wish to put before this house as to why the safeguards introduced by the existing legislation are not required to be diluted. In fact, more robust safeguards are to be built further to ensure that the poor are not trampled, and farmers are not ruined and sacrificed at the alter of endless and merciless greed of a few.
The poor of this country and the farmers who feed the country always try to serve the country at the cost of their own suffering. If they are called upon to make sacrifice for greater public good, then they always come forward. Otherwise, how can so many roads, dams, irrigation tanks and all other public infrastructure come into existence? We have been guilty of not recognizing their sacrifice and failed to provide them with minimum compensation. Their sacrifice for the country has not been any less than those who lay their lives on the borders or in the war. In fact, a majority of our soldiers come from farmers' families and from rural background.
In 1995, when I was the Chief Minister of Karnataka, the Governor of Massachusetts paid a visit along with a delegation of American businessmen. An MoU was signed by me, as Chief Minister of the State, with a consortium of American companies to develop the highway between Bangalore and Mysore on the premise that no contribution in cash or kind will be required from the State of Karnataka. Now, they are cursing me. The consortium will bring foreign investment and will buy at market rate both the Government and the private lands, identified through scientific method, so that productive agricultural land is utilized to the minimum.
The consortium was asked to submit a technical report along with the financial report. By a Government Order, the project was sanctioned on the basis of Government of India policy initiated in 1991 to attract foreign investment on a Build Own Operate Transfer (BOOT) basis with a total requirement of 18,000 acres of land, with right to develop five townships -- now, they are smart cities. Our hon. Prime Minister says smart cities. In those days, we had prescribed how five townships have to be built, and I do not want to say beyond that -- and to collect toll with combined Return on Investment of 17.4 per cent. The townships were to be developed as counter magnets away from Bangalore to decongest the city of Bangalore and bring development and jobs in the areas between the two important cities in Karnataka. The entire infrastructure built in terms of roads and common infrastructure in townships was to revert to the Government after the period of BOOT was over meaning thereby that the entire land for roads and 55 per cent land allotted for townships were to be reverted to the Government.
15.00 hrs What happened from then onwards, from 1995 till date, is a living nightmare for Karnataka.
In 1996, by a stroke of destiny, I had to leave my office of Chief Minister of Karnataka to come to Delhi. This was misused by the promoters and a few vested interests in Karnataka bureaucracy to turn this project into a purely real estate project with no investment, either foreign or Indian, and the entire effort by the company was to acquire the Government land using the provisions of the Land Acquisition Act.
Secondly, both the American partners exited after charging some consultancy fees and the project was transferred to a SPV with no foreign participation or equity, formed with seven shares of Rs. 10 each. The visit of the Governor of Massachusetts was only used as a sham to grab this project. No foreign investment came. None was intended to be brought. This was the first level of fraud.
The second level of fraud was played when a PIL was filed in Karnataka High Court by a private individual in 1997 challenging the powers of the Government to award the project to a private party to develop roads and townships, which the PIL alleged amounted to delegation of powers vested in State to a private party.
It is not a sub-judice matter, Sir. Immaculate record was built in with the help of prospective employees. The then PWD Secretary filed an affidavit before the High Court justifying the project on the premise that entire land for toll roads and 55 per cent land of townships will revert to the Government. That PWD Secretary is now one of the partners in the company. How can you protect such officers?
HON. DEPUTY-SPEAKER: That is all right. You have already mentioned that point.
SHRI H.D. DEVEGOWDA: I do not want to make any extempore speech.
The company also sought concessions from land acquisition body, that is, Karnataka Industrial Development Authority, by representing that out of 20,193 acres, 6,999 acres meant for toll roads and 55 per cent of township land, that is, 14,255 acres of land out of 20,193 acres or nearly 70 per cent, will revert to the Government. The High Court convinced by these beneficial aspects of project, dismissed the PIL and upheld the policy decision of the Government. The Court also refused to go into the question of land requirement as premature as land acquisition was not initiated by then.
The third level of fraud was played as soon as SLIP against the Karnataka High Court dismissing the PIL was dismissed in 1999. One by one, all assumptions which resulted in judicial approval of the project were fraudulently altered to the detriment of the State, all by interpolating in the record and removing or suppressing original decisions. The project coordinating office of the Government and KIADB were itself mostly conveniently housed in the company’s premises.
HON. DEPUTY-SPEAKER: Please come to the point. What do you want to say? You have already mentioned these things. Please mention what you want now.
SHRI H.D. DEVEGOWDA: Just by creating a bureaucratic note, the amount of land to be reverted to the Government was reduced from 14,255 acres to 11,800 odd acres. A fraudulent premise was created to sell even land acquired for toll road in Bengaluru itself, when all toll road land had to revert to the Government creating a scope of illegal and fraudulent gain of over Rs. 30,000 crore. This affidavit was filed by the Chief Secretary against dishonest people. … (Interruptions)
HON. DEPUTY SPEAKER: You are quoting a case. That is all right. What you want to say finally, you say that.
… (Interruptions)
SHRI H.D. DEVEGOWDA: I want to give it in a nutshell. If anything is sub judice, you can reject it. … (Interruptions)
HON. DEPUTY SPEAKER: That is not the point.
… (Interruptions)
SHRI H.D. DEVEGOWDA: Not a single paisa was invested by this company. By altering original decision that Government land was to be allotted at market price, it was made available at Rs.10 per acre per annum. Shri Yediyurappa ji is sitting here. He knows that.
SHRI K.C. VENUGOPAL (ALAPPUZHA): He is taking notes. … (Interruptions)
SHRI H.D. DEVEGOWDA: It is not done by him. It is done by the previous Government. I am not naming any party Government. Comfort letter was obtained to mortgage this leased land to raise loans, and with that initial instalment of about Rs.180 crore loan only the first tranche was paid to KIADB to acquire private land as also other expenses, including design and consultancy fees to foreign consortium members to buy their exit and also to associate companies under some sham consultancy and fee heads. Further, the company was also granted comfort for developing initially a four lane tar road instead of six lane concrete roads, further reducing its expenses. I have written a letter to almost all the Chief Ministers including Dr. Amma. Please pardon me. I have written a detailed letter to the Prime Minister. He has acknowledged it. Had the Prime Minister been here, I would have asked him this question.
Company is charging heavy toll, highest in the country by developing a portion of tar road itself. A fresh round of PILs was filed challenging the project. The High Court refused to go into the aspect of how much land is actually required as a contractual factual issue which could not be gone into in the writ jurisdiction.
Another important issue is about the Global Infrastructure Consortium. Our Government, that is, JDS-BJP had taken the decision to cancel it. … (Interruptions)
HON. DEPUTY SPEAKER: Please say what you want. Please conclude.
… (Interruptions)
SHRI H.D. DEVEGOWDA: I do not want to make a lengthy speech.
HON. DEPUTY SPEAKER: You have already quoted many cases.
… (Interruptions)
SHRI H.D. DEVEGOWDA: They have come forward to pay the entire money that they have invested till the time. They have come forward to build the entire project paying the money what was invested till then and also to construct leaving the prime area of 1,250 acre within the city. That costs today Rs.20 crore per acre… (Interruptions)
HON. DEPUTY SPEAKER: Whatever you have said about the project is all right. Please try to conclude.
… (Interruptions)
SHRI H.D. DEVEGOWDA: It has already raised huge money by entering into joint development agreements to develop toll road land in Bengaluru, which simply translates into selling land acquired for about Rs.2 lakh per acre from farmers at Rs. 15 to Rs.20 crore per acre. … (Interruptions) I will send this. I will send the entire book. If you people want to support such type of fraudulent people, how can we sit here? What happened to Cogentrix? What happened to Enron? Our senior leader Shri Advaniji is sitting here. Yes, Sir. The new Government which came to power did not interfere with the decision they had taken. Ultimately what happened? The project was not implemented and the CEO was sent to prison for 30 years. Do you want to bring such type of people here? That is why you are inviting foreign direct investments. Now you want to invite 100 per cent FDI in construction of railways, highways and many other projects. Are we opposing that? The question is that we must be more careful about those fraudulent people who come into the country and grab our lands. The poor people cannot be allowed to suffer.
I must congratulate Rahul Gandhi who had taken the initiative on the Yamuna Expressway issue. He went there and he struggled with the farmers. I remember, Raj Nath Singhji and Arun Jaitley had also gone there and fought for the sake of farmers who were losing the land, against the persons who were grabbing it. Both of them agreed to bring this 2013 Bill. Why this amendment now? I am not advocating the cause of anybody. I have written a letter to Madam Gandhi and she has replied saying that we will not allow such a thing to happen and our party is going to fight tooth and nail this type of fraud. This is the letter that I have received.
Some people are being murdered by them in the projects. I can show the photos. Cases have been registered by them. This is not a joke. They have filed a defamation suit against me for Rs.10 crore. I accepted the challenge, but they ran away. This company has run away. Are you not ashamed to protect such people? Correctly we have taken a decision to call for a global tender. They want to construct the entire project without even asking for the extra land. He has taken a decision not to give any extra land. I have got the decision taken by Yeddyurappa. It is on my table. But that is not the issue.
We not only oppose this, we may have to take further steps. We have not come here to make a speech for public consumption. Yesterday Parliamentary Affairs Minister said, you can say whatever in the public or here, we have got our own way to pass the Bill; because we have got 282 Members here, even without the cooperation of other alliance partners we can pass the Bill. I know this. You can go for a Joint Session of Parliament and have the Bill passed. That is not the issue at all. If this Bill is passed, it is going to boomerang on them. I said I am not going to contest in the next election. At the same time I remind them of what RSS chief has said about this Bill. I am not going to hold brief for RSS chief. He warned this present government to be way more careful to deal with such a complicated issue.
Not only we are going to oppose this, we are going to take this issue to the public and we will fight it till the last. Thank you very much.
SHRI DINESH TRIVEDI (BARRACKPUR): Sir, I want to thank you for this opportunity and I hope you will be as patient with me as you have just been with our hon. former Prime Minister.
HON. DEPUTY SPEAKER: I can be patient with some, not all. Therefore, please try to be very brief.
SHRI DINESH TRIVEDI: Sir, hon. former Prime Minister has said very elaborately whatever he had to say. My esteemed colleague Shri Kalyan Bandopadhyay spoke yesterday not only on the legal points but on the substantial points of this Bill.
Sir, at the very outset, let me tell you one thing. हम इस बिल का अपनी पार्टी की तरफ से जोर-शोर से विरोध कर रहे हैं। विरोध करने के साथ ही साथ, हम यह समझ नहीं पा रहे हैं कि हम इनका शुक्रिया अदा करें, इनके आभारी हों या इनको बहुत-बहुत धन्यवाद दें कि ये इस बिल को लेकर आए हैं। हम यह बात क्यों कह रहे हैं? इस बिल से आपने क्या किया है, हम आपको बताएं कि पूरे विपक्ष को एक साथ युनाइट कर दिया है और इस बिल के द्वारा आप में भी, आप अपने दिल पर हाथ रख कर कहिएगा कि डिसयुनिटी आ गई है...(व्यवधान) आप सदन से बाहर जाएंगे, तो आपको पता चलेगा।...(व्यवधान) Sir it is a very simple question. आपकी नीयत में हमें कोई शंका नहीं है कि आप जो भी कर रहे हैं आपकी समझ भी वही है कि शायद देश का भला हो। आपकी नीयत पर हमें कोई शक या शुबाह नहीं है कि आप किसी एक पर्टिकुलर पूंजीपति को ज्यादा पैसा दिलाना चाहते हैं। इस बारे में मेरे दिल में कोई शंका नहीं है। आप इस बारे में ताली तो बजा दीजिए।Sir, it is a very basic question. मेरे पास समय ज्यादा नहीं है। मुझे कहा गया है कि मेरे पास बोलने के लिए सिर्फ दस मिनट का समय है। दस मिनट में तो कोई चाय भी नहीं पी सकता है।
HON. DEPUTY SPEAKER: You have got only 5 minutes, not 10 minutes.
SHRI DINESH TRIVEDI: मेरे पास मेरी पार्टी का दस मिनट का समय है।
HON. DEPUTY SPEAKER: It is already over.
SHRI DINESH TRIVEDI: That is not true. I have got 10 minutes and I am going to exercise my right with due respect. I am going to the basics. Clause by clause, everybody has talked about it and they have demolished this. I am not going to go on that. I am going to go on substantial process of democracy. The very basic process of democracy is being subverted and I am going to tell you in a very patient manner. I am not going to get agitated about it but the fact is, this is for all of us, for this country and for the future generation which is going to come. इसमें बहुत सिम्पल बात है। It is the right of an individual, the right of an individual against the might of the State. आज भी नरीटा एयरपोर्ट पर एक किसान बैठा हुआ है। इसके मुद्दे बहुत सिम्पल हैं कि आप किस प्रकार से कानून बनाना चाहते हैं और उसकी प्रतिक्रिया क्या है। What is the process of law making? I am hitting at the basic process of law making. Even the hon. President of India mentioned that this is not the way that you come up with Ordinance after Ordinance. Sir, do the people as stakeholders have a Right to understand what is happening or we just want to bulldoze a Bill? Everybody has asked what is the hurry. You have to circulate this draft to the stakeholders. Have you consulted the people who are going to get affected? Have you consulted the political parties? We have always been talking that India means 1.2 billion people. The Bill is so complicated that it will take some time for a poor farmer to understand it. Where is the draft circulated? Even before circulating the draft, you have brought the Ordinance. I want to take you to the Committee of Secretaries meeting that was held in January 2014. The Committee of Secretaries had pronounced with due diligence and the permission of the Government that henceforth whatever law comes into being has to be first circulated in a draft form. There has to be wider discussion and after that only, the law will come, the Bill will come and we will debate.
I just want to take you to the broader points. We are all here in Parliament. I started my career in public life in consumer protection. In consumer protection, what happens? … (Interruptions) I am just on factual stuff. हम एक चीज का इश्तिहार देते हैं। We advertise for one thing and give a product which is just the opposite. तो क्या होता है, हम बोलते हैं कि यह धोखाधड़ी है, क्योंकि आपने इश्तिहार तो इस चीज का दिया और आपने कहा...(व्यवधान) आपको सुनना पड़ेगा। … (Interruptions)
HON. DEPUTY SPEAKER: Do not divert the attention please.
… (Interruptions)
SHRI DINESH TRIVEDI: I am not going to yield at all. They must have the patience. This is democracy. You cannot shout me down. Please understand. … (Interruptions)यहां न तो रावण की चली है, न दुर्योधन की चली है, न तो कंस की चली है, अहम् किसी का नहीं चलता है, यह बात आप याद रखिये।
सर, हमने इश्तिहार की बात की। I am coming to a basic document. What is the basic document? I would urge and I would appeal to you to please listen very carefully. This basic document is a manifesto. It is the ishtihar. We go to the voters with the basic document called the manifesto. With your permission, I would take two minutes to read this manifesto. It says:
“Encouraging the production of cereals and discouraging conversion of fertile farm land for dubious industrial projects.” I will tell you whose manifesto this is. It says:
“Land acquisition for infrastructure, farmers interests will be protected.” I will read out; it will not take much time: “The Central and the State Governments for long have acquired land through an opaque process to hand it over to private parties under the umbrella of public purpose. The UPA Government has approved 572 special economic zones that cover 50,000 acres, three times the size of Singapore. This is clearly absurd and spells disaster for the farm sector.” Now, I come to the substantial portion and it says: “The BJP will adopt a National Land Use Policy, which will protect the interests of the farmers. Its implementation will be monitored by a National Land Use Authority which will work with the State Land Use Authorities to regulate and facilitate land management. The powers and functions of the National Land Use Authority will be similar to those of regulatory bodies. The BJP will bring about amendments to existing laws … The BJP will not allow the conversion of fertile farmland for industrial/commercial projects or Special Economic Zones. The entire issue of Special Economic Zones and acquisition of land for industrial use will be addressed after a careful scrutiny of the Parliamentary Standing Committee’s Report …” It says that it will be addressed ‘after careful scrutiny of the Parliamentary Standing Committee Report, factoring the need to protect the farm sector’ and after due discussions with the stakeholders. This is what your manifesto says. I am afraid you are going totally against your manifesto. I remember my consumer protection days. If there was a private company which said it was going to sell a particular product but sold an absolutely opposite product, you would know what would happen. I am not going to use any harsh words. … (Interruptions) This country is the country of the Mahabharata; this country is the country of the Ramayana; this country is the country of the Guru Granth Sahib; this country is the country of the Quran Sharief. I would just take you to the days of the Mahabharata. When Pandavas asked Kauravas to give a little land as they did not want anything but their own land, Kauravs said "सुई की नोक तक की जमीन नहीं देंगे। आपको लड़ाई करनी है तो लड़ाई कर लीजिए। लड़ाई तो फारमर्स करेंगे। " That is the war. तैयारी आपकी होनी चाहिए। ...(व्यवधान) Let me just conclude. I am just going to conclude. I will just give you one example and I will be done. The example which I am going to give you, Sir, is about पूंजीपति, कॉर्पोरेट सैक्टरand all those stuff. I have nothing against them. Take the case of a very beautiful club in the heart of Delhi called Delhi Golf Club. I also go there to play golf. Thatzameen belongs to the Government. यह सरकारी जमीन है। हमारे एक दोस्त हैं, जो मुझे कह रहे थे कि आप इस बिल का विरोध क्यों कर रहे हैं? मैंने अपने दोस्त को कहा कि एक काम करते हैं कि यह तो सरकारी जमीन है, कल उठ कर यदि सरकार कहती है कि इस दिल्ली गोल्फ क्लब में हम एम्स की एक बिल्डिंग बनाना चाहते हैं,गोल्फ को बंद करना चाहते हैं,फिर देखिए क्या मज़ा आता है। आप इसे एक टैस्ट केस ले लीजिए कि यह आप कर सकेंगे कि नहीं। यदि आप वह कर सकते हैं तो हम भी कहेंगे कि हमारी भी मंजूरी है। पूंजीपति अपनी जगह है। ...(व्यवधान) सर, मैं आखिर में एक शेयर कहना चाहता हूँ। I just want to read a sher. सर, यह क्या होता है कि जब हम यहां आ जाते हैं तो हम अपने आपको भगवान समझते हैं, खुदा समझते हैं,ईश्वर समझते हैं तो हम खुदा हैं, ...(व्यवधान) हम सबकी किताब लिखते हैं, मतलब हम सब यहां लॉ बनाते हैं। हम खुदा हैं, हम सबकी किताब लिखते हैं, तुम कौन हो, अपोजिशन को आप पूछेंगे कि तुम कौन हो कि हमसे पूछो हम अपना हिसाब कैसे लिखते हैं। बहुत-बहुत शुक्रिया। ...(व्यवधान) आपको मैं यह कहूंगा कि मेहरबानी कर के send this Bill to the Standing Committee. It is in the interest of the farmers. It is in the interest of the country and I will not be wrong if I say it is in your own interest. Please send this Bill to the Standing Committee of Parliament. Thank you very much. 15.28 hrs (Shri Konakalla Narayana Rao in the Chair) श्रीचिराग पासवान (जमुई) : सभापति महोदय, आपने मुझे भूमि अधिग्रहण बिल पर जो चर्चा चल रही है, उस पर मुझे हमारे राष्ट्रीय अध्यक्ष माननीय राम विलास पासवान और हमारी पार्टी लोक जनशक्ति पार्टी की तरफ से अपने विचारों को रखने की अनुमति दी, इसके लिए मैं आपका आभारी हूँ। उपाध्यक्ष जी, भूमि अधिग्रहण के इस बिल पर तमाम तरीके की चर्चाएं हुईं और चर्चा सिर्फ इस सदन में ही नहीं हुई, एनडीए के बीच में भी हुई है। हमारे तमाम गठबंधन साथियों के बीच भी यह चर्चा हुई है। यकीन मानिए कि यह इजाज़त,इतनी लिबर्टी हमें सिर्फ और सिर्फ इसी गठबंधन में मिली है, इस गठबंधन के नेतृत्व से मिली है, जहां पर हम जिनका प्रतिनिधित्व करते हैं, उनके सरोकारों को हम खुल कर सरकार के सामने रख सकें। हमने ऐसा किया भी है। उपाध्यक्ष जी, किसानों की भूमि का हमारे देश में क्या महत्व है, यह कोई बहस का विषय नहीं है,इस पर कोई चर्चा की जरूरत नहीं है, हम सब जानते हैं कि भारत हकीकत में गांवों में बसता है और किसान हमारे भारत की आत्मा है। किसान कोई वोट बैंक नहीं है। हमारे लिए किसान हमारा अन्नदाता है। जो चीज़ किसानों के पक्ष में नहीं है, वह हमारे पक्ष में नहीं है, वह सरकार के पक्ष में नहीं है, वह विपक्ष के पक्ष में नहीं है, वह किसी के पक्ष में नहीं है। इसीलिए हम लोगों की भी कुछ चिंताएं थीं,जिनको हमने खुल कर सरकार के सामने रखा। मुझे इस बात की खुशी है कि हमारी एक छोटी पार्टी होने के बावजूद,भले ही संख्या बल में हम लोग कम हैं, उसके बावजूद सरकार ने जो हमारे सुझावों को सम्मान दिया है, उसके लिए मैं इस सरकार का धन्यवाद करना चाहता हूँ। उसी के फलस्वरूप आज कुछ संशोधन सामने आए हैं। उन संशोधनों में यह वादा दिखता है कि चाहे कुछ भी हो किसान भाइयों के हितों की अनदेखी नहीं की जाएगी। स्वयं हमारे आदरणीय प्रधानमंत्री जी, जो कि खुद एक ग्रामीण पृष्ठभूमि से आते हैं, उन्होंने खुद उस दिन इस संसद में खड़े होकर सम्बोधित करते वक्त इस बात को बहुत स्पष्टता से रखा कि हमारा एनडीए का गठबन्धन, हमारी सरकार कोई भी ऐसा कार्य नहीं करेगी, जो किसानों के हित में न हो, जो गरीबों के हित में न हो। उनकी इस बात का मैं अपने दल की तरफ से पुरजोर तरीके से स्वागत करता हूँ।
महोदय, मेरा विश्वास, मेरा भरोसा हमारी सरकार पर है, हमारे आदरणीय प्रधानमंत्री जी पर है। यकीन मानिए जब हम लोग इस गठबन्धन का हिस्सा नहीं भी थे, इस गठबन्धन में आने की बहुत बड़ी वजह हमारे आदरणीय प्रधानमंत्री जी रहे हैं। मैंने इस बात को खुलकर हर मंच पर स्वीकारा भी है। उनके प्रभावशाली व्यक्तित्व से जुड़ने की मेरी चाह हमेशा से रही है। जिस तरीके से वे विकास की राह पर हमारे देश को आगे लेकर जाना चाहते हैं, उस सोच के साथ जुड़ने की हमारी आशा शुरू से रही है। आज भी हमारा यह विश्वास हमारे प्रधानमंत्री जी पर है कि कोई भी ऐसा कार्य हमारी सरकार के द्वारा नहीं किया जाएगा जिसमें किसानों की या गरीबों की अनदेखी हो और यह उम्मीद कभी नहीं टूटेगी, यह भी हमारा विश्वास है।
महोदय, उद्योग और कृषि विकास रथ के दो पहिये के समान हैं और इन दोनों का एक-साथ, एक जैसा विकास होना बहुत जरूरी है। कृषक हमारे देश के विकास के रथ को आज यहाँ तक खींचते हुए आगे लेकर आए हैं, लेकिन कहीं न कहीं आज के इस ग्लोबलाइजेशन के दौर में उद्योग भी हमारी जरूरतें हैं। औद्योगीकरण भी हमारी जरूरतों में से एक है। मैं युवा हूँ, मैं युवाओं से जुड़ी हुई सबसे गम्भीर समस्या को समझ सकता हूँ, जो कि रोजगार की समस्या है। अगर हम रोजगार के अवसर, जिसके बारे में हम लगातार चुनावी वादों में कहते रहे हैं, अगर हम युवाओं के साथ जुड़ी हुई इस समस्या पर एक अंकुश डालना चाहते हैं तो उद्योगीकरण को बढ़ावा मिलना बहुत जरूरी है, उद्योगों का खुलना बहुत जरूरी है। एक दुप्रचार चल रहा है और लगातार हमारे आदरणीय वित्त मंत्री जी भी इस बारे में कहते रहे हैं कि Industry is not a bad word. मैं इस बात का पूरी तरीके से समर्थन करता हूँ कि Industry is not a bad word पर हाँ, किन शर्तों पर यह उद्योगीकरण हो रहा है, किन बुनियादों पर हो रहा है, कहीं किसी का इसमें अहित तो नहीं हो रहा है, इस बात को सुनिश्चित करने के लिए हम तमाम सदस्य, जो इस सदन के सदस्य हैं, हम यहाँ पर एकत्रित होकर बैठे हैं। यह हमारी जिम्मेदारी बनती है, हमें इस बात को सुनिश्चित करना है कि जब हम विकास की राह पर आगे बढ़ने की बात करते हैं, विकास के इस रथ के दोनों पहिओं को आगे लेकर चलने की बात करते हैं तो कहीं उनमें से कोई एक पहिआ पीछे तो नहीं छूट रहा है। कहीं किसी एक पहिए के विकास का प्रभाव हमारे दूसरे पहिए के विकास पर भारी तो नहीं पड़ रहा है। इस बात आश्वासन मुझे इस सरकार के द्वारा मिला है कि इस विकास की राह पर जितने प्रभावशाली तरीके से हम उद्योगीकरण को प्राथमिकता दे रहे हैं, उतनी ही हमारी प्राथमिकता किसान भाइयों के लिए भी रहेगी।
महोदय, मैं इस विश्वास के साथ कि आने वाले समय में हमारे किसान भाइयों का कोई अहित नहीं होगा और जिस तरीके से इस बिल के मूल ढ़ाँचे में संशोधन किए गए हैं, जिस तरीके से जो-जो सुझाव हम लोगों ने अपने दल की तरफ से दिए थे, मैं दोबारा इस बात के लिए हमारी सरकार का धन्यवाद करना चाहूँगा कि जो हम लोगों की चिन्ताएं थीं, जिस तरीके से उन चिन्ताओं को, हमारे कन्सर्न को एड्रेस किया गया है और उसके बाद इन संशोधनों को सामने लाया गया है, उसका हम स्वागत करते हैं।
महोदय, अंत में, अपनी बातों को समाप्त करने से पहले इस उम्मीद के साथ कि प्रधानमंत्री जी जैसे सक्षम नेतृत्व में कभी किसानों के साथ, गरीबों के साथ कोई अहित नहीं होगा, इस बात पर विश्वास करते हुए मैं चिराग पासवान, लोक जनशक्ति पार्टी की तरफ से इस बिल का समर्थन करता हूँ। बहुत-बहुत धन्यवाद।
कुँवरभारतेन्द्र सिंह (बिजनौर): महोदय, आपने मुझे इस महत्वपूर्ण विषय पर बोलने का मौका दिया,इसके लिए मैं आपको धन्यवाद देता हूँ। मैं भूमि अर्जन, पुनर्वासन और पुनर्व्यवस्थापन में उचित प्रतिकर और पारदर्शिता अधिकार (संशोधन)विधेयक, 2015 के समर्थन में बोलने के लिए खड़ा हुआ हूँ। अधिकतम बिन्दुओं पर इस सदन में योग्य सदस्यों और पूर्व वक्ताओं द्वारा चर्चा हो चुकी है। मैं केवल तीन बिन्दुओं पर चर्चा कर सरकार और आपका ध्यान आकृष्ट करवाना चाहता हूँ।
महोदय, यहाँ पर सभी उपस्थित सदस्य किसानों के अधिकारों के लिए चिन्तित हैं। हम किसान की बढ़ती हुई लागत और फसल के उचित मूल्य न मिल पाने की समस्या को भली-भाँति समझते हैं। मेरे क्षेत्र में मवाना चीनी मिल में पिछले तीन वर्ष से गन्ना भुगतान का बकाया है। ऐसी परिस्थिति में किसान के पास आज केवल अपनी भूमि ही है जिसकी कीमत और उसकी पूँजी बढ़ती जा रही है और उसे इसका सहारा है। यदि हम इस सदन में कठिन नियम बना दें जिससे किसान की भूमि का कोई खरीददार ही न बचे तो क्या यह किसान के हित में होगा? हमारे प्रतिपक्ष के साथियों ने भी अनेक चिन्ताएँ व्यक्त की हैं मगर केवल चिन्ताओं की बात करके और किसानों को दिभ्रमित करके क्या हम उनकी सहायता कर रहे हैं? क्या यह किसान के हित में है? जितना मौलिक ढाँचे का विकास होगा, जितना इनफ्रास्ट्रक्चरल डैवलपमैंट होगा, उतना ही किसान की भूमि के दाम बढ़ेंगे। बढ़ती हुई जनसंख्या और घटती हुई किसान की ज़मीन का एक ही उपाय है कि किसानों के बेटों को अच्छे वेतन का रोज़गार मिले। यह केवल औद्योगीकरण से ही संभव है। जितनी अधिक औद्योगिक ईकाइयाँ भूमि को खरीदना चाहेंगी, उतनी ही किसान की भूमि की कीमत बढ़ेगी। किसान का हित उसके ज़मीन के दाम बढ़ने में है। यदि हम ऐसे विधेयक पारित करें जिससे केवल भूमि-अर्जन नियमों के मकड़जाल में उलझकर केवल उन परिवारों का ही लाभ होगा जिनके हाथ और पाँवों की पहुँच कानून से भी लंबे हों या किसानों की भूमि सस्ते दामों पर किसी बड़े परिवार का दामाद खरीद ले, तो क्या इससे किसानों का लाभ होगा? पिछले दस वर्षों में हरियाणा में 18 हज़ार एकड़ भूमि का चेन्ज इन लैंड यूज़ हुआ है। इसमें हज़ारों लाख करोड़ों रुपये का घोटला है। मेरा आपके द्वारा सरकार से अनुरोध है कि इस घोटाले की जाँच की जाए। किसान को केवल उचित प्रतिकार और पारदर्शिता चाहिए जो इस संशोधन विधेयक में निहित है।
महोदय, प्रतिपक्ष के साथियों ने महत्वपूर्ण सुझाव दिये हैं जिन पर मैं माननीय मंत्री जी का पुनः ध्यान आकृष्ट करना चाहता हूँ। महाराष्ट्र में मगरपट्टा माडल है जिसमें किसानों को भूमि अधिग्रहण के पश्चात् हिस्सेदारी दी गई है। आंध्र प्रदेश के माडल में किसान, ज़मींदार और भूमि अर्जनकर्ता - तीनों के लाभ पर ध्यान दिया है। मैं कहना चाहता हूँ कि इन दोनों माडल्स का अध्ययन कर माननीय मंत्री जी इन्हें सम्मिलित करें।
महोदय, पश्चिम उत्तर प्रदेश में हाई कोर्ट बैंच की सख्त आवश्यकता है और नए राष्ट्रीय राजमार्गों की ज़रूरत है। भीड़ और यातायात से सड़कों पर जाम लगा रहता है। रेलवे लाईन और नए रेलवे स्टेशनों की मांग है। हवाई अड्डे की ज़रूरत है और इन सब प्रोजैक्ट्स को पूर्ण होने में पाँच वर्ष से अधिक समय लगता है। यह पाँच वर्ष से अधिक सीमा की मांग जो बार-बार प्रतिपक्ष के योग्य साथी कर रहे हैं, क्या यह उचित है? सामाजिक प्रभाव मूल्यांकन पर बहुत सदस्यों ने चिन्ता व्यक्त की है। भट्टा परसौल का उदाहरण दिया गया है। मैं अपने योग्य साथियों को जानकारी देना चाहता हूँ कि भट्टा परसौल में 5(क) किसान की आपत्ति सुनना, का प्रकाशन नहीं किया गया था। चेन्ज इन लैन्ड यूज़ औद्योगिक के लिए की गई थी, किन्तु बाद में उसे आवासीय बना दिया गया। किसानों से भूमि के लिए विकास का कर्ज़ पहले जमा करने को कहा गया था, तथा किसानों को ज़मीन उचित प्रतिकर नहीं दिया। विवाद इन दो बिन्दुओं को लेकर हुआ था। यह विवाद पुनः न उठे, इसकी चिन्ता उचित प्रतिकर और पारदर्शिता अधिकार संशोधन में सम्मिलित की गई है। मैं सदन को बताना चाहता हूँ कि भट्टा परसौल के किसानों की समस्या के निराकरण हेतु सरकार के वरिष्ठ मंत्रियों से किसानों का संवाद स्थापित है। आज शाम ही को हम माननीय मंत्री जी से भी मिल रहे हैं।
महोदय, कृषि योग्य भूमि और सिंचित भूमि अर्जन न होने की कुछ प्रतिपक्ष के माननीय सदस्यों ने सिफारिश की है। अभी-अभी दिनेश त्रिवेदी जी भी इसी बात को कह रहे थे। मैं जानना चाहता हूँ कि क्या ये लोग हरियाणा, पंजाब और उत्तर प्रदेश को विकास से वंचित रखना चाहते हैं? इस क्षेत्र की जनसंख्या अत्यधिक घनत्व में है, अतः रोज़गार की सबसे ज्यादा आवश्यकता पश्चिमी उत्तर प्रदेश में है। पश्चिमी उत्तर प्रदेश का जनप्रतिनिधि होने के नाते मैं इस सदन को बताना चाहूँगा कि पश्चिमी उत्तर प्रदेश में घाटे में चल रही चीनी मिलों के अतिरिक्त कोई भी उद्योग नहीं है। प्रधानमंत्री श्री नरेन्द्र मोदी जी का यह निश्चित मत है कि जनता को सरकारी तंत्र, गवर्नमेंट से अधिक सुशासन की, गुड गवर्नेंस की आवश्यकता है। भट्टा पारसौल और हरियाणा में एक प्रभावी परिवार के दामाद का भूमि घोटाला केवल कुशासन और भ्रष्टाचार का परम उदाहरण है।
मुझे पूर्ण आशा और विश्वास है कि एन.डी.ए. सरकार में इस भूमि अर्जन, पुनर्वासन और पुनर्व्यवस्थापन में उचित प्रतिकर और पारदर्शिता अधिकार (संशोधन), विधेयक, 2015 से इन सब घोटालों पर पूर्ण विराम लगेगा।
श्रीदुष्यंत चौटाला (हिसार) : सभापति महोदय, आपने मुझे भूमि अधिग्रहण बिल पर बोलने का मौका दिया, धन्यवाद। जब चौधरी देवीलाल इस देश के कृषि मंत्री थे तो उन्होंने इस सदन में कहा था कि मैं किसान हूं, किसानों का दर्द समझता हूं। आज दिक्कत किसान को आ रही है और सांसें मेरी रुक रही हैं। आज इस सदन में बैठा हुआ हर किसान का बेटा या आज जो खेती करता है, वह बैठकर यही सोच रहा है कि किस तरह से इस बिल से निजात दिलाई जाये, पर कई साथियों की मजबूरी है कि वे सत्ता पक्ष में हैं, इसलिए वे इस बिल के विरोध में वोट नहीं डाल सकते।
मैं आपको बताना चाहता हूं कि जब भूमि अधिग्रहण की बात की जाती है, आज जहां यह पार्लियामेंट है, जहां राष्ट्रपति भवन है, यहां पहले रायसीना गांव था। 1911 के अन्दर वायसराय ने एक ऊंची पहाड़ी देखी और वहां पर अपने लिए राष्ट्रपति भवन जैसे बड़े आलीशान बंगले को बनाने की शुरूआत की। उन किसानों को, जो रायसीना हिल पर रहते थे,उठाकर सोनीपत जिले में भेजा गया। आज यहां पर अरबों रुपये एकड़ की जमीन है और सोनीपत वाला किसान, जो यहां से 100 साल से भी पहले सोनीपत भेजा गया था, आज वह केवल लाखों रुपये एकड़ की जमीन का मालिक है। लैंड एक्वीजीशन किसानों की यह हालत कर देती है कि जब उनको डिस्प्लेस किया जाता है,उनको उठाकर भेजा जाता है तो उनको सोसायटी के अन्दर जगह बनाने में भी दोबारा दिक्कत आती है। सरकार कहती है, मेक इन इंडिया प्रोजैक्ट के लिए, स्पेशल कोरीडोर के लिए लैंड एक्वीजीशन बहुत जरूरी है,पर क्या वह लैंड एक्वीजीशन हमारे एन.सी.आर. के अन्दर आती है, क्या वह लैंड एक्वीजीशन हमारे मैट्रोज़ के पास ही आती है?लैंड एक्वीजीशन को सिर्फ यहीं रखा जाता है।
कल हमारे बड़े भाई साहब कीर्ति आजाद जी ने जब इस बिल का स्वागत किया तो वे कह रहे थे कि दरभंगा के अन्दर फैक्टरियां लगेंगी। माननीय मंत्री जी यहां बैठे हैं, अगर ये विश्वास दिलायें कि हरियाणा के सभी 21 जिलों के अन्दर बराबर इफ्रास्ट्रक्चर का डैवलपमेंट होगा,जब मैं 11 महीने का था तो चौधरी देवीलाल जी ने 21.5 एकड़ रेतीली जमीन मेरे नाम पर करवाई थी। आज मैं सरकार को यह विश्वास दिलाता हूं कि अगर इण्डस्ट्रियल डैवलपमेंट लम्बी के पास आएगी तो वहां रेलवे लाइन भी है, हाईवे भी है तो मैं सरकार को वह जमीन मुफ्त में देने को तैयार हूं, लेकिन सरकार हमारे लोगों को वहां पर एम्प्लायमेंट और इंडस्ट्रीज़ लाकर डैवलपमेंट का विश्वास दिलाने का काम करे।
जहां कल कीर्ति आजाद जी कह रहे थे कि लोगों को स्कूल बनाने के लिए, हॉस्पिटल बनाने के लिए सरकार को जमीन की जरूरत है। मैं हरियाणा का वाकया भी नहीं लेता, पिछले दिनों मुझे दिल्ली चुनाव में नजफगढ़ के रौशनपुरा गांव में जाने का मौका मिला। वहां पर ग्राम पंचायत के लोगों ने मुझे बताया कि 17 एकड़ जमीन आज से 17 साल पहले, जब दिल्ली के अन्दर भारतीय जनता पार्टी की सरकार थी, ग्राम पंचायत ने दिल्ली सरकार के नाम पर रजिस्टर करवाई कि वहां पर स्कूल खोला जाये। 17 सालों में से 15 साल इनकी सरकार रही,दो साल इनकी सरकार रही, पर वहां पर आज तक लोगों को कालेज नसीब नहीं हुआ और वह 17 एकड़ जमीन आज भी बंजर पड़ी है।
आज सरकार कहती है कि एफोर्डेबल हाउसिंग हमने लेकर आना है, हम किस तरह के एफोर्डेबल हाउसिंग की बात करते हैं। आज गुड़गांव को उठाकर देखिये,यह दिसम्बर, 2013 की रिपोर्ट है कि अकेले गुड़गांव के अन्दर नौ लाख फ्लैट्स और घर खाली पड़े हैं। अगर आपने एफोर्डेबल हाउसिंग लेनी है तो उन पूंजीपतियों के फ्लैट्स पर जाकर कब्जा कीजिए,जिन्होंने अपने नाम पर 20-20 फ्लैट्स लेकर गुड़गांव में छोड़ रखे हैं और गरीबों को वे फ्लैट्स देने का काम कीजिए। मगर सरकार तो यह देखती है कि किस तरीके से, जहां मल्टी क्रॉप्स निकलती हैं, उस भूमि को लेकर हम आगे प्रोपर्टी डीलरों को बेचें। वहां चार एकड़ जमीन में से एक एकड़ में वह एफोर्डेबल हाउसिंग बनाएगा और तीन एकड़ में 50-50 लाख रुपये के फ्लैट्स बनाकर बेचने का काम करेगा।
माननीय सभापति महोदय, एक तरफ यह बिल लाया जाता है और बिल के अंदर सेक्शन-197 की बात की जाती है। मैं माननीय मंत्री जी से कहना चाहूंगा कि आप इस देश का इतिहास उठा लें और देखें कि जब से सी.आर.पी.सी. बना है, उस समय से सेक्शन-197 के तहत एक भी अधिकारी के खिलाफ नोटिस सैंक्शन तक नहीं हुआ है, इंक्वायरी और इंवेस्टीगेशन तो बहुत दूर की बात है। गरीब किसानों की जमीनें छीनने का काम किया है।
श्रीचौधरी बीरेन्द्रसिंह : अभी जो जेल में दो आई.ए.एस. पड़े हैं, वे आपकी ही स्टेट के हैं।
श्रीदुष्यंत चौटाला : माननीय मंत्री जी, यहां लैण्ड एक्वीजीशन की बात की जा रही है। कल तथागत जी बोल रहे थे कि हरियाणा के अंदर दस सालों में 65,000 एकड़ जमीन एक्वायर की गयी। वे अभी यहां नहीं हैं। मैं उन्हें बताना चाहूंगा कि 65,000 एकड़ नहीं, बल्कि 70,000 एकड़ ज़मीन दस सालों में एक्वायर हुईं। माननीय मंत्री जी, आप भी उसी सरकार का हिस्सा थे। आपने भी विधान सभा में इसका समर्थन किया था और इसके संबंध में रूल पारित करके ज़मीन दिलाने का कार्य किया था। आज आप उस तरफ आकर इस बिल को दुबारा इस सदन में पेश करने का काम कर रहे हैं। वह 70,000 एकड़ ज़मीन तो दस सालों में एक्वायर की गईं, लेकिन अगर आपकी यह पॉलिसी आ गईं तो हरियाणा प्रदेश की अगली दो पीढ़ियों के बाद हरियाणा के अंदर ज़मीन नहीं बचेगी। आप पूरे हरियाणा को एक्वायर कर लेंगे।
मैं सर छोटू राम का एक वाकया इस सदन में लाना चाहूंगा। सर छोटू राम जी संभल गए थे। जब वे संभल गए तो उन्होंने देखा कि वहां महिलाएं मंच की ओर अपनी पीठ दिखा कर बैठी हैं। उन्होंने पूछा कि इन महिलाओं के ऊपर वस्त्र क्यों नहीं है, ये पीठ दिखा कर क्यों बैठीं हैं? सर छोटू राम जी को बताया गया कि इनके पास ज़मीन नहीं है। उन्होंने उनके अधिकारों की लड़ाई लड़ी और किसानों, गरीबों, मज़दूरों को ज़मीन का आधिकारिक मालिक बनाने का काम किया। आज उन्हीं के वंशज उनके अधिकारों को छीनने का काम कर रहे हैं।
मैं सरकार के समक्ष सर छोटू राम जी का एक वाकया लाना चाहूंगा और उन्हें कोट करूंगा कि“हिन्दुस्तान की सभी प्रकार की सरकारों को कहना चाहता हूं कि वे किसान को इस कदर तंग न करें कि वह उठ खड़ा हो। इस भोलेनाथ को इतना तंग न करो कि वह तांडव नृत्य पर उतर आए। दूसरे लोग जब सरकार का विरोध करते हैं तो कानून तोड़ते हैं, मगर जब किसान सरकार का विरोध करता है तो वह कानून नहीं, सरकार की पीठ तोड़ने का काम करता है।” मैं आज सरकार को बोलना चाहूंगा कि किसान रूपी जो हमारी ज़मात है, यह किसी जाति विशेष से नहीं आती। आज 36 बिरादरी के लोग खेतों के अंदर काम करते हैं। आज आप उस किसान की पीठ तोड़ने का काम कर रहे हैं। मैं सदन के एक-एक साथी से अपील करूंगा कि उस किसान को आप बचाने का काम करें।
हमारी पार्टी इंडियन नेशनल लोक दल इस बिल का पूर्ण तौर पर विरोध करती है और सरकार से यह मांग करती है कि इस बिल को दुबारा स्टैण्डिंग कमेटी तक भेज कर फिर से किसानों के अधिकारों के बारे में सोचा जाए, उनकी सहमति के बारे में सोचा जाए, सोशल इम्पैक्ट असेसमेंट के बारे में सोचा जाए। यह फिर से सोचा जाए कि किस तरीके से हम गरीबों को मकान दे पाएंगे, मगर उससे किसान को नुकसान न पहुंचे।
माननीय सभापति जी, मैं आपके माध्यम से इस बिल का विरोध करता हूं और सरकार से यही आग्रह करता हूं कि इस बिल को दुबारा स्टैण्डिंग कमेटी में भेज किसानों की समस्याओं पर विचार करने का काम करे।
श्रीमतीअनुप्रिया पटेल (मिर्ज़ापुर): सभापति महोदय, भारत एक ऐसा देश है, जहां 70औ लोग आज भी खेती-किसानी पर अपनी आजीविका चलाते हैं और इन 70औ लोगों में बहुतायत रूप से देश के कमज़ोर, दलित, पिछड़े समुदाय के लोगों की आबादी शामिल है। ये वह तबका है, जिसकी निर्भरता जल, जंगल और ज़मीन पर सामान्य वर्ग के लोगों से सबसे ज्यादा है। शायद इसीलिए आज जब हमारी सरकार भूमि अधिग्रहण अध्यादेश लेकर आयी है तो यह पूरा सदन और पूरा देश तमाम सवालों, आशंकाओं और चिंताओं से घिर गया है। ऐसा माहौल बन रहा है कि लगता है कि जब एन.डी.ए. सरकार इस कानून को संशोधित करके लाई है, तभी ये तमाम चिंताएं पैदा हुईं हैं। लेकिन, यह सच नहीं है। वर्ष 2013 का जो कानून बना था, उसमें भी कमियां थीं। उन कमियों को भी दूर करने की जरूरत थी।
मैं सदन के संज्ञान में लाना चाहूंगी कि वर्ष 2011 में महाराष्ट्र के मुख्यमंत्री जी ने स्वयं तत्कालीन मंत्री श्री जयराम रमेश जी को इस कानून का विरोध करते हुए पत्र लिखा था। महाराष्ट्र की कांग्रेस सरकार ने ही मुआवजे की कीमत को 4 गुना से घटाकर 2.2 गुना करने का काम किया था। इतना ही नहीं केरल कांग्रेस की सरकार ने भी इस बात को पब्लिकली एडमिट किया था कि जो कानून यूपीए सरकार द्वारा बनाया गया है, उससे विकास असम्भव प्रतीत होता है। कमियां तब भी थीं, कमियां आज भी हैं। मुझे इस बात की खुशी है कि हमारी सरकार ने, जो तमाम आपत्तियां विपक्ष के साथियों ने या सहयोगी दलों ने दर्ज कराई हैं, उस पर विचार किया है और तमाम संशोधन भी लाई है।
सबसे बड़ी आपत्ति या सबसे बड़ी चिन्ता बहुफसली जमीनों के अधिग्रहण को लेकर थी, जिस पर सरकार ने संशोधन किया है। हमारे तमाम साथियों ने कहा कि अगर कृषि प्रधान देश के अन्दर बहुफसली जमीनों का अधिग्रहण किया जाएगा तो इस देश की खाद्य सप्रभुता को खतरा पहुंचेगा। हमारे देश की बहुत सारी जमीनों का अधिग्रहण वर्ष 1894 से लेकर 2013 के बीच में हुआ। हमारे देश का किसान बधाई का पात्र है कि इतने अधिग्रहण के बावजूद भी देश के अन्दर किसी भी कीमत पर खाद्यान्न का संकट नहीं आने दिया। यह गौर करने लायक बात है कि ऐसा क्यों नहीं हुआ? ऐसा इसलिए नहीं हुआ, क्योंकि जो खाद्य का उत्पादन होता है, वह सिर्फ क्षेत्रफल पर नहीं, बल्कि हम खेती के कौन से तौर-तरीके इस्तेमाल करते हैं, इस पर भी निर्भर करता है। हमारी सरकार ने बहुफसली जमीनों के अधिग्रहण के प्रति जो चिंता व्यक्त की गई, उसको संज्ञान में लेते हुए दो अहम संशोधन किए हैं। पहला संशोधन यह किया गया कि जो एप्रोप्रिएट गवर्नमेंट है, वह किसी भी परियोजना के लिए एक सीमा तय करेगी कि कम से कम कितनी जमीन की आवश्यकता है और उतनी ही जमीन का अधिग्रहण किया जाएगा। भविष्य में विस्तार के नाम पर एक्सेज जमीन का अधिग्रहण नहीं किया जाएगा। इसके साथ ही जो तमाम सरकारें हैं, वे अनुपजाऊ भूमि का सर्वेक्षण करेंगी और उसका रिकार्ड बनाएंगी। केवल ऐसी ही परिस्थितियों में बहुफसली जमीनों का अधिग्रहण होगा, जब किसी भी राज्य के अन्दर जो वेस्टेज लैंड है, जो अनुपजाऊ भूमि है, वह उपलब्ध नहीं है। निश्चित रूप से सरकार ने ये जो दो संशोधन किए हैं, इसके लिए सरकार बधाई की पात्र है।
जहां तक सोशल इंपैक्ट असेसमेंट का सवाल है, इसको लेकर भी सदन में बहुत सारे साथियों ने अपनी चिंता व्यक्त की है। इसमें दोनों के प्रति चिंता है। जो किसान जमीन मालिक है, उसके प्रति भी चिंता है। उस जमीन पर जो अन्य लोग निर्भर हैं, जैसे पशु चराने वाले, घास काटने वाले, मजदूर, बटाईदार, ये तमाम लोग हैं, उनकी भी चिंता है। मैं सरकार से यह जरूर कहना चाहती हूं कि आप किसानों को मुआवजा दे देते हैं, किसान परिवार को आप नौकरी भी देंगे, ये दोनों बातें अच्छी हैं। हमें यह भी ध्यान रखना होगा कि हमारे किसानों को जमीन हैंडलिंग तो आती है, लेकिन मनी हैंडलिंग नहीं आती है। मुआवजे की जो राशि किसान को मिलती है, उसे उसका रिस्क फ्री इन्वेस्टमेंट करना नहीं आता है। इसलिए वह राशि एक-दो साल में खत्म हो जाती है और उसके बाद किसान का परिवार भूखा मरता है। सरकार को अपने प्रावधानों में यह व्यवस्था जरूर करनी होगी कि किसान को जो मुआवजा दिया जाता है, उस मुआवजे की कुछ राशि को जो परियोजनायें या उद्योग लगाए जा रहे हैं, उसको शेयर के रूप में लगाया जाए, किसान को शेयर होल्डर बनाया जाए। अगर किसान को मालिकाना हक मिलेगा, किसान शेयर होल्डर बनेगा, तो कहीं न कहीं अधिग्रहण के नाम पर जो तमाम लोकल ईश्यूज आते हैं, स्थानीय प्रोटेस्ट होते हैं, ऐसी समस्याओं का सामना किसान को नहीं करना पड़ेगा। जो तमाम अन्य लोग हैं, बटाईदार मजदूर हैं, उनके लिए सरकार ने संशोधन करके व्यवस्था की है कि ऐसे प्रभावित परिवारों के एक सदस्य को नौकरी दी जाएगी। इसके लिए मैं सरकार की सराहना करती हूं।
इस सदन में जो तीसरी चिंता रखी गई है, वह सरकार द्वारा बुनियादी सुविधाओं के नाम पर निजी अस्पतालों और निजी शिक्षण संस्थानों के लिए जमीन अधिग्रहण करने की है। इस संबंध में भी मुझे यह अवगत हुआ है कि सरकार ने इसमें संशोधन कर दिया है और निजी अस्पताल और निजी शिक्षण संस्थान के नाम पर सरकार किसी भी प्रकार का अधिग्रहण नहीं करेगी। हमारे विपक्ष के साथियों की इस चिंता का भी समाधान हुआ है। अधिनियम का उल्लंघन करने वाले अधिकारियों के खिलाफ किसी भी प्रकार की कार्रवाई न करने के संबंध में जो बात थी, हमारे पूर्व प्रधानमंत्री श्री देवगौड़ा जी भी इस बात को कह रहे थे कि सरकार ने संशोधन किया है कि सरकार के पूर्व सैंक्शन के बाद कोर्ट इसमें हस्तक्षेप कर सकती है, ऐसे मामलों का संज्ञान लेकर कार्रवाई कर सकती है। लेकिन अगर ऐसी परिस्थितियां हों कि जो हमारे अधिकारी हैं, वे राजनेताओं के साथ साठगांठ कर लें या जैसा कि हमारे भाई प्रहलाद पटेल जी ने कहा कि सिंचित भूमि के आगे ‘अ’ लिखकर उसे असिंचित कर दें, लैंड यूज बदल दें तो इन प्रावधानों को और भी स्ट्रेंजेंट करने की जरूरत है। जिससे हमारे जो नौकरशाह हैं, जो ब्यूरोक्रैट्स हैं, वे किसानों के अधिकारों के साथ किसी भी प्रकार का खिलवाड़ न कर सकें। मैं सरकार से इसकी अपील करती हूं। किसानों के संबंध में जो शिकायतें हैं उनके निस्तारण की व्यवस्था, जो सरकार अध्यादेश लायी थी, उसमें नहीं थी, उसमें भी सरकार द्वारा संशोधन किया गया है। जिला स्तर पर जूडिशियल ट्रिब्यूनल की व्यवस्था दी गई है जिससे उन तमाम शिकायतों का निस्तारण किया जा सके। ये तमाम संशोधन जो सरकार ने किये हैं, उनके लिए मैं सरकार को बधाई देती हूं।...(व्यवधान) मैं एक और बात कह कर अपनी बात समाप्त करना चाहती हूं।
आज हमारे देश में एस.ई.जेड. के नाम पर, सेना, सिंचाई, पी.डब्ल्यू.डी. रेलवेज, वन विभाग, ग्राम सभा, नगरपालिका के पास पहले से ही बहुतायत जमीन खाली पड़ी हुयी है, पहले उसको उपयोग में लाने की जरूरत है। सरकार ने जो पांच श्रेणियां बतायी हैं कि उन पांच श्रेणियों की परियोजनाओं के लिए, जैसे - डिफेन्स, रूरल इफ्रास्ट्रक्चर, इन्डस्ट्रीयल कॉरिडोर्स हैं, उनके लिए जब आप जमीन का अधिग्रहण करेंगे तो पहले हमारे पास जो सरप्लस जमीन है उसका इस्तेमाल होना चाहिए और उसके बाद अन्य श्रेणियों के लिए जमीन का अधिग्रहण होना चाहिए। उसके लिए भी सरकार सोशल इमपैक्ट असेसमेन्ट और सरकार ने राज्य सरकारों को जो ऑप्शन दिया है तो यह राज्य सरकारों की जिम्मेदारी बनती है और राज्य सरकारें इस जिम्मेदारी का निर्वहन करें, इसकी व्यवस्था भी केन्द्र सरकार को करनी है।
मेरा सरकार से यही निवेदन है कि जो सुझाव दिये जा रहे हैं, क्योंकि आज भी इस बिल में उतनी कमियां हैं, जैसे वे पहले थीं, जैसे सरकार ने 9 संशोधन करके तमाम कमियों को दूर किया है, वैसे ही जो अन्य सुझाव दिये जा रहे हैं, जितना संभव हो उन्हें इसमें शामिल किया जाए। यह किसानों के हक और अधिकार की बात है। ...(व्यवधान) उनके लिए बहुत ही संवेदनशीलता दिखाने की जरूरत है।
श्रीविजय कुमार हाँसदाक (राजमहल) : सभापति महोदय,आपने मुझे बोलने का अवसर दिया है,इसके लिए मैं आपको धन्यवाद देता हूं। मैं अपनी पार्टी जे.एम.एम. की तरफ से इस लैण्ड बिल का पूरजोर तरीके से अपोज करता हूं क्योंकि यह कहीं न कहीं किसानों और आदिवासियों के हितों के खिलाफ जा रहा है। सरकार बहुत योजनाओं के लिए जो जमीन ली जानी है, उसका वर्ष 2013 के लैण्ड बिल में कोई विरोध नहीं हो रहा था। अगर देश के हित में जमीन का इस्तेमाल हो तो कहीं उसका विरोध नहीं है,लेकिन कितनी जमीन की जरूरत है? जिस तरह से इस लैण्ड बिल को लाया गया है,उससे सिर्फ उद्योगपतियों का भी फायदा होने वाला है। मैं क्लाउज बाई क्लाउज चर्चा नहीं करना चाहता हूं क्योंकि बहुत सारे माननीय सदस्य उन पर बोल चुके हैं। उन्होंने बहुत विस्तृत रूप से क्लाउज बाई क्लाउज और अमैण्डमेन्ट पर डिस्कशन किया है।
हमारे क्षेत्र के आदिवासियों और किसानों से बातें उठ कर आ रही हैं, मैं उन्हें सदन में रखना चाहता हूं। यह एक ऐसा मेजर बिल है जो कहीं न कहीं हर आदमी को अफेक्ट कर रहा है। यह किसानों को अफेक्ट कर रहा है, जो हमारे देश की रीढ़ है। इसे बहुत जल्दबाजी में लाया जा रहा है। वर्ष 2013 की बिल पर बहुत डिस्कशन हुयी थी और आज यह बिल बहुत तेजी से लाया जा रहा है, कौन-सी ताकतें हैं,जो इसे तेजी से लाना चाह रही हैं? जब देश हित की बात की जा रही है तो इसे पूरे सिस्टमैटिक ढंग से डिस्कशन के लिए फ्लोर पर क्यों नहीं लाया जा रहा है? यहां पर यह सवाल बहुत जरूरी है। मैं बाइबल के कुछ शब्दों को यहां पर कोट करना चाहूंगा - ‘What benefit does it do to a man if he gains the whole world but loses his soul.’ बी.जे.पी. का मूल मंत्र है - "सबका साथ, सबका विकास।" मैंने जो बाइबल के शब्द कोट किये हैं उनसे मैं तुलना करना चाहता हूं कि जब "सबका साथ, सबका विकास" की बात आप कर रहे हैं तो इस देश की आत्मा हमारे गांवों में बसती है। आज जब किसानों के हित की बात आ रही है तो हम इसे बहुत हड़बड़ी में क्यों कर रहे हैं, इसे चर्चा में क्यों नहीं ला रहे हैं? ...(व्यवधान) चर्चा करने की बात जरूर हो रही है लेकिन यह हड़बड़ी में बहुत हो रही है।...(व्यवधान) इसे स्टैण्डिंग कमेटी में भी ले जाने की जरूरत है। ...(व्यवधान) यह आप भी स्वीकार करेंगे।...(व्यवधान)
16.00 hrs झारखंड में कुछ समय पहले इलैक्शन हुआ था। उस वक्त प्रधान मंत्री जी आए थे और उन्होंने अपना भाषण दिया था। उन्होंने बहुत स्पष्ट शब्दों में कहा था कि कोई माई का लाल आदिवासियों की जमीन नहीं ले सकता। मैं इस सदन द्वारा आज उन्हीं बातों को उन तक पहुंचाना चाहता हूं। आज इस विधेयक को लेकर झारखंड और पूरे देश के किसान, आदिवासी जमीन पर उतरे हुए हैं। आप कृपया अपनी कही हुई बातों को फिर से जरूर याद कीजिए। शैडयूल एरियाज़ में मैक्सिमम मिनरल माइन्स हैं। इस कानून से आदिवासियों का अधिकार छीना जाएगा। आदिवासी या किसान बहुत शान्त प्रवृत्ति के होते हैं। जब उन्होंने अपने हक के लिए लड़ाई लड़ी तो ब्रिटिशर्स को भी अपने घुटनों पर लाकर खड़ा कर दिया था। वे सब जगह जीत पाए थे और आदिवासियों के सामने उन्हें घुटने टेकने पड़े थे। चाहे सिधु कानू हो, तिलका मांझी हों या बिरसा मुंडा हों, इन सबके सामने उन्हें घुटने टेकने पड़े थे। वही बातें आज फिर से हो रही हैं। हमारे देश के किसानों, आदिवासियों के हित को कुचलने का प्रयास किया जा रहा है। बहुत ही सीमित साधन और कम आय में आदिवासी लोग खुशी से रह सकते हैं। यहां जिस तरह लैंड बिल लाया जा रहा है, यह सीधे तौर पर पूंजीपतियों को फायदा देने वाला है, किसान और आदिवासियों को फायदा देने वाला नहीं है।
हम आतंकवादियों की बात करते हैं। उनकी बंदूक, गोलियों या बमों से कितने लोग मरते हैं, 10, 20, 50, 100, 500. यह करोड़ों आदिवासियों, किसानों की जिंदगी से जुड़ा हुआ मामला है। इसलिए इस बिल पर डिसकशन करने की जरूरत है, इसे जल्दबाजी में पारित करने की जरूरत नहीं है। आप भारतवासी हैं और यहां के लोगों के हितों के लिए सोचना आपका कर्म बनता है।
इसमें जो संशोधन लाए जा रहे हैं, वे आम आदमी और किसानों के विरुद्ध हैं। इसे स्टैंडिंग कमेटी में भेजने की जरूरत है। झारखंड में नक्सलवाद की समस्या है। इस तरह के कानून बनने से कहीं न कहीं नक्सलवाद को बढ़ावा मिलेगा। अगर इस तरह उन लोगों की लैंड ली गई तो आने वाले समय में हमारे यहां के लोग नक्सली बन जाएंगे। वे लोग नक्सली न बनें, इसके लिए जरूरत है कि लैंड बिल पर एक बार फिर से बढ़िया डिसकशन की जाए। यह पार्लियामैंट हमारे कौन्सटीटय़ूशन का मंदिर है। अगर यहां हमारे लोगों के हितों की रक्षा नहीं की जा सकती तो हमें भी नक्सलियों के साथ खड़े होकर लोगों के दुख-दर्द और हक के लिए लड़ना पड़ेगा। इतना कहकर मैं धन्यवाद करना चाहता हूं।
श्रीदिलीप सिंह भूरिया (रतलाम) : सभापति महोदय, मैं लैंड बिल के समर्थन में बोलने के लिए खड़ा हुआ हूं। आजादी के 68 साल बाद हम देश के किसानों के बारे में चर्चा कर रहे हैं। जब देश आजाद हुआ था, उस समय इसकी आबादी 36 करोड़ थी। उस वक्त हम बाहर से अनाज मंगवाते थे। आज भारत की आबादी 125करोड़ है। हम 125करोड़ लोगों को खिलाने के बाद दुनिया के बहुत से देशों में अपने देश का अनाज भेजते हैं और उनका पेट भरते हैं।
सभापति महोदय यह क्यों हुआ, विज्ञान डेवलप हुआ, किसान को क्या चाहिए, किसान को पानी और बिजली चाहिए। जब मैं सातवीं लोक सभा में चुन कर आया था उस समय पार्लियामेंट के सामने चार गाड़ी खड़ी रहती थी, हम उस समय सिटी बस में आते थे। आज हम साढ़े सात सौ एम.पीज के पास गाड़ियां हैं। गाड़ियों को रखने की जगह नहीं है।...(व्यवधान) अगर आप गाड़ियों में घुमेगें और वोटरों से कहेंगे कि मेरे पास गाड़ियां नहीं हैं। क्या वह हमें पसंद करेंगे। आप बताइए कि हम गाड़ियां नहीं लेंगे, गाड़ियां नहीं रखेंगे। जब हमारी आबादी 36 करोड़ थी तब हमारा पेट नहीं भरता था, आज हम 125 करोड़ हैं। आप किसानों को भ्रमित मत कीजिए। आप खुद भ्रमित हैं, किसान भ्रमित नहीं है। मैं मध्य प्रदेश की बात बता रहा हूं। मध्य प्रदेश में 10 साल तक कांग्रेस का राज था। बिजली कहीं नहीं मिलती थी। आज मध्य प्रदेश में 24 घंटे बिजली मिल रही है। ...(व्यवधान) यहां कमल नाथ जी बैठे हुए हैं, 24 घंटे बिजली मिल रही है और मध्य प्रदेश का एग्रीकल्चरल ग्रोथ 25 प्रतिशत है जो हिन्दुस्तान में सबसे ज्यादा है। यह सब क्यों हुआ? आदरणीय कमल नाथ जी बैठे हुए हैं। जब नर्मदा की बात आई, हमने उस पर बांध बनाया, किसानों के खेतों में पानी गया, बिजली दी, यह विकास है। अगर आप किसानों को भ्रमित करके वोट लेना चाहते हैं तो आपको वोट मिलने वाला नहीं है। मध्य प्रदेश में नगर निगम का चुनाव हुआ, कमल नाथ जी बैठे हैं। 14 सीटों में से 14 जीत गए। किसान आप से भ्रमित नहीं है। यही स्थिति पंचायत चुनाव की भी है। आप स्टैंडिंग कमिटी की बात कर रहे हैं। हम यहां 550 एम.पीज बैठे हैं, आप चर्चा कीजिए, सरकार चाहती है कि हम अच्छे से अच्छा बिल लाएं, मोदी सरकार गरीब और किसानों का भला करने वाली सरकार है। ...(व्यवधान) आप क्या चाहते हैं।
माननीयसभापति: प्लीज बैठ जाइए। प्लीज कन्टीन्यू। अगर ऑब्जेक्शनेबल होगा, उसे डिलीट कर देंगे।
श्रीदिलीप सिंह भूरिया: सभापति जी, अभी ये आदिवासी और ट्राइबल्स की बात कर रहे थे। वर्ष 1996 में आदिवासियों के लिए कानून बना है। मैं उस कमेटी का चेयरमैन था। पीसा कानून द्वारा आदिवासियों को यह हक दिया है कि जब तक ग्राम सभा द्वारा तय न हो आदिवासियों की जमीन न ली जाए। मगर ओडिशा में क्या हो रहा है?आप शिडय़ूल एरिया की बात कर रहे हैं। वहां की सरकार और चीफ मिनिस्टर खदानों के लिए जमीन मांग रही है। पहले आप गरीब के लिए कानून बनाइए, यह सरकार गरीबों की सरकार है। यह सरकार किसानों की सरकार है।
हम चाहते हैं कि भारत दुनिया में नम्बर वन देश बने। ...(व्यवधान) भारत विकसित हो, तो वह कहां से विकसित बनेगा? हम सड़कें नहीं बनायेंगे, तो क्या वह विकसित होगा? जैसे मैंने पहले की पार्लियामैंट की बात कही कि हम पैदल आते थे। अब हम गाड़ी में आते हैं। हम फोर लेन्स बना रहे हैं, तो क्या उसके लिए जगह नहीं लेगी? ...(व्यवधान) सिक्स लेन्स बना रहे हैं, तो क्या उसके लिए जगह नहीं लगेगी?...(व्यवधान) हमने बड़े-बड़े डैम्स बनाये हैं। अभी देवेगौडा जी कह रहे थे कि कावेरी और कृष्णा नहीं बनती, तो तमिलनाडु और कर्नाटक की क्या स्थिति होती, आंध्र प्रदेश की क्या स्थिति होती? ...(व्यवधान) मैं अपनी बात समाप्त कर रहा हूं।
16.11 hrs (Shri Arjun Charan Sethi in the Chair) मैं सभापति महोदय से कहूंगा कि पूरा आपोजिशन भ्रमित है। ये देश का विकास नहीं चाहते। ये किसानों के खिलाफ हैं। ...(व्यवधान) किसान अपने बच्चों को पढ़ाये। ...(व्यवधान) किसान अपने बच्चों को डाक्टर, इंजीनियर, वकील या नेता बनाये, क्योंकि वह भी आजाद हिन्दुस्तान का नागरिक है। वह क्यों नहीं आगे बढ़ेगा? ...(व्यवधान) मैं खुद आदिवासी हूं, किसान हूं। हम क्यों नहीं अपना विकास करेंगे? हम देश के साथ चलेंगे। ...(व्यवधान) ये सारी चीजें हैं। आप भ्रमित न हों, किसान भ्रमित न हों। अगर किसान भ्रमित होगा तो वह खत्म हो जायेगा।
सभापति महोदय, मैं इस बिल का समर्थन करता हूं और आपको बहुत-बहुत धन्यवाद देता हूं।
HON. CHAIRPERSON: Now, Shri Thota Narasimham.
… (Interruptions)
HON. CHAIRPERSON: Please sit down.
Shri Thota Narasimham.
SHRI THOTA NARASIMHAM (KAKINADA): Hon. Chairperson, Sir, thank you very much for giving me this opportunity.
First of all, I rise to support the Bill on behalf of my Party, Telugu Desam Party. This Bill provides provisions for land acquisition as well as rehabilitation and resettlement. It replaces the Land Acquisition Act, 1894. Discussions to amend the colonial Land Acquisition Act, 1894 continued over nearly three decades under successive Governments. In parallel, there were conferences and debates in the civil society also. The result is the Land Acquisition Relief and Rehabilitation (Amendment) Bill.
One issue in India is that the records of land holding cannot be easily verified. This opens the possibility of disputes after purchase. Industrial enterprises use this fact to argue that the Government should acquire land on their behalf.
From the year 2008, the main reason for the failure of our economic policies targeted to achieve substantial growth rate is due to languishing corporate investment. Three main reasons for these are environmental laws and clearances, problems with land acquisition and to provide effective infrastructure on time. Because on these reasons, Land Acquisition Relief and Rehabilitation Act, 2013 came into limelight again. The present amendments are made to balance and recalibrate the Government laws and policies.
Hon. Chairperson, Sir, at the same time I would like to bring some important points to the notice of the Government.
Acquisition of land means not merely loss of land and home but also loss of livelihood, loss of a community and cultural continuities and loss of a way of life. This is bound to be a traumatic experience. The Government has to keep this in mind while acquiring land.
In India, land is an emotionally attached factor for most of the farmers. Many farmers have small landholdings and they are mainly depending on those holdings to eke out their livelihood. These holdings have been transferred from their ancestors. Hence most of them are sentimentally attached to their lands. Any type of land acquisition should not affect their sentiments as well as their livelihood.
The policies of the Government should be to protect the interests of the farmers, small peasants and common man, and simultaneously giving thrust to economic growth of the country. The policies of the Government should be farmer-friendly, common man-friendly as well as growth-friendly. There is a thin line between them. So, a balance has to be maintained. Then only, comprehensive growth can be achieved. Growth should be appreciated. At the same time, cancer is also a growth. But cancerous growth is not desirable for any upcoming healthy society like India. The previous Government had neglected this point in the name of SEZs. I believe that this Government cannot go in that direction.
Sir, we have taken up land acquisition in Andhra Pradesh for our Capital through an innovative idea called ‘Land Pooling’. Our Chief Minister Shri Nara Chandrababu Naidugaru has prestigiously taken up this innovative initiative. This is a dual benefit programme for both farmer and the Government. Every farmer is happy with this system compared to land acquisition.
Sir, I want to caution the Government that land should not be used as a source for employment generation and job creation. When the acquisition of land is inevitable, farmers depending upon that land should not be left jobless. They should be involved in some kind of employment linked up with the land elsewhere.
The process for land acquisition involves a Social Impact Assessment Survey, preliminary notification stating the intent for acquisition, a declaration of acquisition and compensation to be given by a certain timeframe. All acquisitions require rehabilitation and resettlement to be provided to the people affected by the acquisition. The requirement of a Social Impact Assessment for every acquisition without a minimum threshold may delay the implementation of certain Government programmes. So, a minimum threshold may be fixed for SIA.
Sir, certain safeguards are incorporated in the Bill for the benefit of the land owners. Compensation for the owners of the acquired land shall be four times the market value in case of rural areas and twice in case of the urban areas. In case of acquisition of land for use by private companies or public private partnerships, the consent of 80 per cent of the displaced people will be required. However no such consent is required in case of PSUs. Purchase of large pieces of land by private companies will require provision of rehabilitation and resettlement.
Farmers’ right to their land on which they are earning their bread and butter, should not be compromised. Their interests have to be protected.
Sir, I sincerely thank the hon. Prime Minister, hon. Minister of Parliamentary Affairs and also hon. Minister of Rural Development, who came out with open minds to incorporate necessary Amendments to this Bill. It is a welcome step in the right direction. I would appeal to all my colleague MPs to suggest measures to make this Bill more effective for the prosperity of our motherland.
Sir, while referring to this issue yesterday, my learned friend from YCP made some remarks saying that our Andhra Pradesh Government is acquiring land forcibly from the farmers. I want to clarify to my learned friend that some politicians may not be happy but most of the farmers are happy. They voluntarily came forward and handed over their land passbooks to the revenue officials. No force or pressure is applied during acquisition. Gram Sabhas were conducted and farmers’ consent was obtained. We are giving good package to the farmers. Hence most of the farmers voluntarily came forward. We completed more than 90 per cent of the first phase of land pooling with the willingness and consent of the farmers. We sincerely hope and trust that we will complete cent per cent land pooling with the total willingness of the farmers. It is the biggest success of our Telugu Desam Party Government in our State.
Mr. Chairman Sir, my another learned friend from TRS Party pointed out yesterday that Y.S. Rajasekhara Reddy garu and also Chandrababu Naidu garu extensively acquired lands in Hyderabad. Everybody in the country knows what Chandrababu Naidu garu did to Hyderabad. Who brought IT to Hyderabad? Who initiated and made Hyderabad as an IT hub? Who had taken up construction of Hitech City at Madhapur and International Airport at Samshabad? Through acquired lands, Chandrababu Naidu garu developed Hyderabad in the united Andhra Pradesh. He brought a brand image to Hyderabad. Now, it went to Telangana. The people of Telangana are reaping the fruits sown by Chandrababu Naidu. Now, they are criticizing our leader. The world recognized him. Leaders are unable to digest the truth. I leave it to their wisdom.
Mr. Chairman Sir, we want to assure the Government that we will certainly stand with them to take this country ahead duly balancing the interests of economic growth and job creation which left the poor people with much poverty.
श्रीसंतोष कुमार(पूर्णिया) : माननीय सभापतिमहोदय, मैं अपनीपार्टी जनतादल (यू) की ओरसे भूमि अर्जन, पुनर्वासन औरपुनर्व्यवस्थापनमें उचित प्रतिकरपारदर्शिता अधिकार (संशोधन) विधेयक, 2015 पर बोलनेके लिए खड़ाहुआ हूँ।
पूरी एकसदी की लंबीजद्दोजहद केबाद जब देशमें “ भूमि अर्जन, पुनर्वासन औरपुनर्व्यवस्थापनमें उचित प्रतिकरऔर पारदर्शिताका अधिकार विधेयक, 2013” कानून बनातो लगा कि इसकानून के अमलमें आते हीदेश भर मेंअब किसान सेजबरन जमीन हथियानेके खेल पर रोकलगेगी। किसानोंकी जमीन उनसेबिना इजाजत केअब कोई नहींछीन पाएगा। बहरहालकानून ठीक ढंगसे अमल मेंआ पाता उससेपहले ही केन्द्रकी भाजपा सरकारने इसमें बदलावकरने का फैसलाकर लिया। एकअध्यादेश केजरिए भूमि अधिग्रहणकानून में व्यापकसंशोधन कर दिया।अध्यादेश नेकानून के मूलसिद्धांत कोही बदल कर रखदिया।
दिसम्बर, 2013 में सर्वसम्मतिके बाद हमारीसंसद ने जोभूमि अधिग्रहणकानून पारितकिया था उसमेंसरकार और पूंजीपतियोंसे किसानों कीजमीन बचाने केलिए कई क्रांतिकारीप्रावधान किएगए थे। सरकारी, गैर-सरकारी किसीभी परियोजनाके लिए भूमिअधिग्रहण मेंसंबंधित क्षेत्रके भू-स्वामियों कीकुल आबादी के 70 फीसदी लोगोंकी सहमति कोअनिवार्य बनायागया था, लेकिन इसअध्यादेश मेंइस महत्वपूर्णप्रावधान कोखत्म कर दियाहै। उस कानूनमें सिंचित कृषिभूमि के अधिग्रहणपर रोक लगाईगई थी। अध्यादेशमें संशोधन केजरिए यह पाबंदीभी हटा दी गईहै।
महोदय, मौजूदा सरकारने, जो दिसम्बर, 2014 को भूमिअधिग्रहण सेजुड़ा अध्यादेशपारित किया, जिसे कानूनीअमलीजामा पहनानेके लिए उसेइस सदन मेंलेकर आई है, उसके विरुद्धदेश भर मेंकिसान संगठनों, विभिन्न संघोंसे लेकर सामाजिकसंगठनों तथाराजनीतिक दलआन्दोलन कर रहेहैं। मैंने पूरेबिल का अध्ययनकिया है, वास्तव मेंइसमें कई खामियांहैं, इसलिए इसतरह के आन्दोलनहो रहे हैं।अधिकांश राज्यसरकारें इस अध्यादेशके खिलाफ हैं।
माननीय प्रधानमंत्रीजी ने लोक सभामें राष्ट्रपतिके अभिभाषण परधन्यवाद प्रस्तावपर हुई चर्चाके जवाब केदौरान संसद मेंपहली बार भूमिअधिग्रहण परविपक्ष के सहयोगकी अपील कीथी और यह भीकहा था कि किसानोंके खिलाफ यदिएक भी चीज़होगी तो मैंउसे बदलने केलिए तैयार हूँ।
मैं सरकारसे कहना चाहूंगाकि भारत एककृषि प्रधानदेश है। यहाँके लोगों काएक मात्र जीविकोपार्जनका मुख्य साधनखेती है। जोभूमि अधिग्रहणबिल लोक सभामें पेश कियागया है, उसमें बहुतसारी खामियांहैं। सरकार किसानोंकी कीमती भूमिका अधिग्रहणकर उन्हें बेदखलकरना चाहती है, जो गैर-कानूनी औरअसंवैधानिक भीहै। भारत सरकारजब भी किसीपरियोजना जैसे-पावर प्लांट, रक्षा उपकरण, एन.एच., रेलवे याकिसी उद्योग-धंधे केलिए किसानोंसे जमीन काअधिग्रहण करतीहै, तो उसकाउचित मुआवजादिए जाने कीबात करती है, किन्तु वास्तवमें ऐसा नहींहो पाता हैऔर किसानों कोउसके लिए कोर्टकचहरी का चक्करलगाना पड़ताहै और बड़ीमुश्किल से उन्हेंन्याय मिलताहै। लेकिन इसबिल में किसानोंसे वह अधिकारभी छीन लियागया है। इस बिल में भूमि अधिग्रहण से पहले उसके सामाजिक प्रभाव का आकलन करना जरूरी नहीं बताया गया है जबकि इसके पूर्व के बिल में यह प्रावधान था कि भूमि अधिग्रहण से पहले उसके सामाजिक प्रभाव का आकलन करना आवश्यक है।
महोदय, वर्तमान बिल में राष्ट्रीय सुरक्षा, रक्षा और ग्रामीण क्षेत्र के प्रोजेक्ट के लिए उपजाऊ भूमि का भी अधिग्रहण किए जाने की बात कही गई है जबकि पुराने बिल में बहुफसली और उपजाऊ भूमि का किसी विशेष परिस्थिति में ही अधिग्रहण करने पर विचार किए जाने का प्रावधान किया गया था। पूर्व के बिल में यह प्रावधान था कि किसानों की अधिग्रहण की गई जमीन पर यदि पांच साल में प्रोजेक्ट शुरू नहीं हुए तो किसानों को जमीन वापस कर दी जाएगी। यह सरकार जो नया बिल ले कर आई है और उसे कानूनी अमलीजामा पहनाना चाहती है, उसमें अधिग्रहण की गई जमीन पर प्रोजेक्ट शुरू करने की कोई समय-सीमा तय नहीं की है। इससे प्राइवेट कंपनियों को अधिग्रहण की गई जमीन पर अपने प्लान के मुताबिक बड़े आराम से काम करने की सहूलियत होगी।
महोदय, सरकार ने तो सार्वजनिक उद्देश्य की परिभाषा को ही बदल दिया है जिसके तहत सरकार की ओर से ली गई जमीन के दायरे में प्राइवेट अस्पतालों, शैक्षणिक संस्थानों और प्राइवेट होटलों को शामिल किया गया है जबकि इस एक्ट के मूल प्रावधानों में प्राइवेट अस्पतालों, शैक्षणिक संस्थानों और प्राइवेट होटलों के लिए सरकार की तरफ से जमीन के अधिग्रहण पर रोक लगाई गई थी। इस बिल के मुताबिक सरकार सोशल इंफ्रास्ट्रक्चर तैयार करने के नाम पर प्राइवेट खिलाड़ियों के लिए जमीन का अधिग्रहण कर सकेगी। सरकार पूरी तरह से उद्योगपतियों के दबाव के आगे झुक गई है। अधिग्रहण की गई जमीन पर कोई निश्चित समय-सीमा तय नहीं किया जाना उद्योगपतियों को खुली छूट देना है।
इस बिल में भूमि अधिग्रहण के मामले से पीड़ित किसान, न्याय पाने हेतु बिना सरकार की अनुमति के कोर्ट का दरवाजा नहीं खटखटा सकता, उस पर कड़ा प्रतिबंध लगा दिया गया है।
महोदय, हमारी पार्टी इस बिल का पुरजोर विरोध करती है और मांग करती है कि इस बिल को लोकसभा की ग्रामीण विकास मंत्रालय की स्थायी समिति के पास पुनर्विचार के लिए भेजा जाए। इन्हीं शब्दों के साथ मैं अपनी बात समाप्त करता हूं।
श्रीओम बिरला (कोटा) : सभापति महोदय, आज एक महत्वपूर्ण बिल पर सदन में चर्चा हो रही है। भूसम्पत्ति कानून 1894 के बाद अब 120 साल बाद देश के अंदर किसानों के हित के लिए कानून बनाने की चर्चा हो रही है। हिंदुस्तान की असली आजादी तब मानी जाएगी, जब संसद के अंदर हम ब्रिटिश हुकूमत के सारे कानून समाप्त करके अपने देश के हित के लिए कानून बनाएंगे, तब हिंदुस्तान आजाद होगा। इस कानून को वर्ष 2013 में लाया गया था। 13 अलग-अलग अध्यादेशों से देश के अंदर भूमि अधिग्रहण की जा रही थी। 13 अध्यादेशों को मिलाकर एक कानून लाया गया, कानून को चाहे कोई भी दल की सरकार लाई हो क्योंकि कोई भी सरकार हो वह देश के किसान के हित में कानून लाती है, देश के विकास के हित में कानून लाती है। मेरे कांग्रेस के साथी चर्चा कर रहे थे कि हम तो किसान के हित में कानून लाए थे, लेकिन भारतीय जनता पार्टी जो संशोधन कानून ला रही है, वह पूंजीपति और भूमाफियाओं के पक्ष में कानून ला रही है। हमारे एक सम्मानित सदस्य ने कई माननीय सदस्यों की चर्चा की है कि उन्होंने संसद में यह बात कही थी। हमारे संसदीय कार्य मंत्री जी ने भी बताया था कि आपके राज्य के मुख्यमंत्रियों ने, आपके वरिष्ठ नेताओं ने संसद में और संसद के बाहर इस कानून के बारे में कहा था कि इस कानून से देश का विकास अवरुद्ध हो जाएगा।
जो लोग किसान हित की बात कर रहे हैं, अगर किसान हित के असली रखवाले होते तो क्या आज इस देश के किसान की ऐसी हालत होती? आज देश में किसान बदतर स्थिति में है। जो लोग सड़कों पर बात कर रहे हैं, हमसे कह रहे हैं कि भूमि के दलाल हो गए हैं, वे लोग इस कानून को ध्यान से पढ़ लें। यह कानून देश के विकास का कानून है। आज देश विकास मांग रहा है, आज देश नरेन्द्र मोदी के सपनों का देश मांग रहा है, जिसमें हर गांव के किसान को बिजली मिले, इंफ्रास्ट्रक्चर के आधार पर देश का चहुंमुखी विकास हो, देश के नौजवानों को रोजगार मिले। क्या आज हमें परेशानी नहीं होती है? गांवों में बिजली हो, सड़क हो, रेल हो, आज भी इन बुनियादी सवालों के लिए हम तड़पते रहते हैं। आज किसान चाहता है कि मेरे खेत में पानी पहुंचे, नहरें पहुंचें, बांध बनें, इंफ्रास्ट्रक्चर डेवलप हो, देश का इंफ्रास्ट्रक्चर डेवलप होगा तो देश के विकास को आधार मिलेगा। इस कानून की चर्चा करते हुए माननीय सदस्यगण राजनीतिक दायरे में इसका विरोध जरूर कर लें, लेकिन इस कानून की एक-एक धारा और धारा के बाद इसमें लाए गए संशोधनों को देखें। हम देशहित में कानून बनाते हैं। यह कानून इस बात को साबित करता है कि जहां देश का किसान खुशहाल होगा, वहां इंफ्रास्ट्रक्चर के आधार पर हम देश के विकास की नई राह बनाना चाहते हैं। इस कानून में कहां लिखा है कि हम किसी होटलवाले को जमीन देंगे या निजी अस्पताल को जमीन देंगे, इस कानून में कहां लिखा है कि हम भूमाफिया को जमीन देकर उसकी मल्टी-स्टोरी बिल्डिंग बनाएंगे। हमने जमीन की बात की है तो रेल के लिए की है, देश के अंदर आज भी मलिन बस्तियों में जो लोग रहते हैं, जिस तरह की वे जिन्दगी गुजार रहे हैं, उनके लिए अच्छे मकान बनाने के लिए जमीन की हमने बात की है। जिस गांव में सड़क नहीं पहुंची है, हमने वहां सड़क पहुंचाने की बात की है। जिस गांव के खेत में पानी नहीं पहुंचा, उस खेत में पानी पहुंचाने के लिए बांध बने, नहरें पहुंचें।
कई माननीय सदस्य सड़कों पर आन्दोलन करते हैं कि देश में बांध नहीं बनने चाहिए, नहरें नहीं बननी चाहिए। यहां बैठे लोग चाहते हैं कि अगर देश और किसान को खुशहाल बनाना है, खेत में पानी पहुंचाना है तो वह काम बांध और नहरों से ही किया जा सकता है। इसलिए मैं कहना चाहता हूं कि जब यह कानून संसद के अंदर है, सारा देश सुन रहा है तो कानून की परिभाषा होनी चाहिए, हर सरकार चाहती है कि कानून बेहतर बने, लोगों की जिन्दगी को बेहतर बनाए। हमारे प्रधानमंत्री जी पांच साल के अंदर गांव के उस अंतिम व्यक्ति तक के जीवन को बेहतर बनाने के लिए यह कानून लाए हैं। यह कानून इसलिए नहीं लाया गया है कि चार-छः उद्योगपतियों को लाभ पहुंचाया जाए। मेरा दूसरा तर्क यह है कि अगर कोई कारखाना या उद्योग देश में लगेगा तो हम इंफ्रास्ट्रक्चर के आधार पर विकास की कल्पना करेंगे। हम चीन की चर्चा करते हैं। हम मेक इन इंडिया बनाना चाहते हैं। मेक इन इंडिया बनाने के लिए उद्योगों को लाना पड़ेगा, उद्योगों को सुविधा देनी पड़ेगी। अगर एक गांव में कोई इंडस्ट्री आती है तो उसके आस-पास के गांवों में लोगों की जिन्दगी बेहतर हो जाती है। क्या उद्योगों का विरोध करके हम गांवों और शहरों के विकास को रोकना चाहते हैं, हम देश के विकास को अवरूद्ध करना चाहते हैं? संसद को इस कानून को पूरा पढ़ना चाहिए।
कई सम्मानित सदस्यों ने यहां तक चर्चा कर डाली कि यह कानून काला कानून है। सभापति महोदय, यह कानून देशहित का कानून है, इस कानून के आधार पर जहां देश का किसान खुशहाल होगा, समृद्ध होगा, इंफ्रास्ट्रक्चर और विकास के नए रास्ते खुलेंगे। इसलिए मेरा इतना ही कहना है कि पूरी संसद को इस बिल को सर्वसम्मति से पारित करना चाहिए जिससे इस देश का किसान कह सके कि सारी संसद किसानों के हित में काम कर रही है। इतना ही मैं निवेदन करना चाहता हूं। धन्यवाद।
SHRI P.V. MIDHUN REDDY (RAJAMPET): Thank you, Sir. We, YSR Congress Party, would like to reiterate our stand on this Bill. First, we are opposed to multi-crop irrigable land being taken under the Land Acquisition Act. Second, we want the social impact assessment clause to be retained in the same condition.
Sir, apart from the concerns of food security, the farmers, who are losing their lands, will be affected the most. In addition to the farmers, even the labourers, who are dependent on this land, will also be affected very much.
In our State, Andhra Pradesh, it is justified to spend Rs. 3.5 lakh to Rs. 4 lakh per acre to irrigate dry lands through various lift irrigation schemes, including the Handri-Neeva scheme. One the one hand, the Government is spending lakhs and lakhs of rupees per acre to irrigate lands. At the same time, in our State, in the capital region, 50,000 acres of land is being acquired, of which 10,000 acres is multi-crop irrigated land. It is not justified that at one place, we are spending crores and crores of rupess to irrigate the lands and on the other side, we are acquiring rich fertilile lands. Every year in the Budget, we have the Central and State Governments putting in huge amounts of money to irrigate lands. This is a national waste.
Sir, the social impact assessment is very important. Without a proper social impact assessment clause, the whole Bill will be spineless and of no use, which it was intended to be.
Sir, we want to bring in one more issue. We want the whole country to come under a uniform land acquisition procedure. In our State, Andhra Pradesh, the Government is following land pooling scheme wherein the farmers’ land is taken by the Government without even paying one rupee and they are given back 30 per cent of their land in the form of developed commercial land. There is a lot of ambiguity in this procedure because the farmers, whose land is worth Rs. 20 lakh and the farmers whose land is worth crores of rupees, are getting the same amount of compensation and they are not sure where they will be getting this piece of land from.
There is one more thing that the State is already in a financial crisis. There is a huge revenue deficit for the State and we are not sure where the money will come from to develop the capital. In the mean time, large tracts of fertile lands are being acquired by the Government without any clarity. To avoid ambiguity, all these things should be discussed further and there should be one Central Act on land acquisition.
If our concerns are not addressed properly, we will definitely oppose this Bill. Thank you.
SHRI ASADUDDIN OWAISI (HYDERABAD): Sir, I stand to oppose the Bill and agree with, at the outset, the views expressed by the hon. Members of different parties who have put forward their views in opposing this Bill.
Sir, I would like to know one thing from the Treasury Benches. After the parent Act, which was passed, came into existence, the Supreme Court had given various judgements upholding it. The Supreme Court had embraced the parent Act. The Supreme Court did not find it ultra vires or going against the principle of natural justice. The Supreme Court in Pune Municipal Corporation case upheld Section 24(2). In Radicap Finance case also, the Supreme Court upheld Section 24((2) and said that it is a statutory right. In Balaji Nagar, Shivraj, Velasan Kumar cases, the Supreme Court has given landmark judgements. The Government has no reason or rhyme whatsoever to bring an amendment. This is nothing but the dictatorial attitude of the Government that it brings such a legislation without a reason. These are based on nauseatingly vague assertions of the need for development.
A mention was made over here that the hon. Finance Minister had stated in his Press Conference that if SIA is asked for, then this will lead to sabotage by a neighbouring country. I would like to know what kind of arrogance and ignorance is this that you allow FDI and PPP in defence sector and it is not a threat to the national security, but when it comes to social impact assessment, the Finance Minister says that this can be sabotaged by a neighbouring country.
Sir, the Government has asked for suggestions. My request to the Government is to show me one democracy in the whole world which has such a legislation; show me one Government in the world which takes land from farmers and people, and resources of fishermen and give them to private individuals. We cannot give any example in any democracy wherein such a law was enacted.
If you want land development, then who is stopping it? Further, as regards this talk that industrial development has not taken place, we would like to educate the hon. Prime Minister that in 66 years, yes, development has happened. The development that has not happened, which you wanted, is the issue, but to say that it has not happened and I have an allaudin’s lamp, which I rub and everything will happen is not going to happen.
Let me also put why cannot we ask the Government to go for private purchase. Kochin Airport is the biggest example of acquisition through consultation. IIM, Ahmedabad has done a study on it. Why cannot lease be given? This amendment is against Article 14 of Equality. Why do I say that? It is because what kind of favouritism is this that when it comes to industrial corridors land can be acquired, but what if I want land to be acquired for preservation of wildlife? What about preservation of wildlife? So, that is why this goes against Article 14. Your amendments are extra-Constitutional and they will not stand the test of law as the parent Act has withstood the test of law.
The Government’s argument is about eminent domain. I agree that eminent domain is there, but eminent domain cannot go against Kameshwar Singh, Supreme Court judgement. Justice Mahajan found that even if the Constitution did not explicitly provide that a public purpose was required for employing eminent domain, such a condition is employed and that is what the Supreme Court has said. So, this argument of eminent domain has to go along with right to equality and argument of eminent domain has to go with public purpose.
Lastly, before I conclude, I think that and I might be wrong that we did a mistake, as hindsight, that why did we amend and why did we bring Article 44? What was the purpose behind bringing Article 44 of the Constitution? Why did we amend Article 31? Did we bring in the 44th Constitutional amendment and did we bring Article 31 so that our resources can be given to the rich people?
I can give an example. The Telugu Desam people have just now said about Hyderabad. In the tenure of Telugu Desam and other Governments, 88,419 acres was given to private individuals. The CAG Report said that 88,000 was given to 1,000 people and the CAG Report said that no public purpose was served. Is this the exploitation that you want wherein our resources will be taken away? Let me give a classic example of Maharashtra where at the Varasgaon dam 161 hectares of land was acquired. Now, what we see after Lavasa has come is that houses have been constructed around the dam. So, where is the public purpose?
This amendment and this Bill is nothing but a tool to exploit the people of India and to ensure that in this farce of development you want to ensure that all these corporates can take away all our resources. Hence, I oppose this Bill, and I oppose all the amendments that the Government is moving as this is extra-Constitutional.
Lastly, this Government stands by the theory of integral humanism of Pandit Deendayal Upadhyaya. I strictly oppose Pandit Deendayal Upadhyaya’s theory, but in his theory he has said about land and about forest. Where is your ideologue theory? Why are you not standing by the theory of your ideologues? Thank you, Sir.
श्रीपी.पी.चौधरी (पाली) : सभापति महोदय, मैं इस बिलका सपोर्ट करनेके लिए खड़ाहुआ हूं। किसानोंकी बात करतेहुए यह कहागया है कि यहबिल किसानोंके खिलाफ है।यह कहा गयाहै कि जो वर्ष 2013 का एक्टहै, वह किसानों केपक्ष में है।अभी जैसा किमाननीय सदस्यने बताया किपूरे विश्व मेंइस तरह से प्रॉपर्टीराइट लेने काकहीं अधिकारनहीं है।
16.44 hrs (Hon. Deputy Speaker in the Chair) मैं सदनको यह बतानाचाहता हूं किजब संविधान बनाथा, तब राइट टू प्रॉपर्टीएक फण्डामेंटलराइट था। इसफण्डामेंटल राइटको हटा कर औरजगह आप लोगोंने ही रखा है।अभी खड़गे साहबभी विराज रहेहैं, जहां तक वर्ष 2013 के एक्टकी बात है आपयह कह रहे हैंकि जो सोशलइम्पैक्ट कामामला है चैप्टर-2और चैप्टर-3वह अप्लायीहोगा। आपने सैक्शन 2 में पब्लिकपरपज़ दर्शाएहैं। आपने यहभी कहा है किकंसेंट की जरूरतहै। आपने यह भी कहा कि कंसेन्ट की जरूरत है। लेकिन चैप्टर 2 और सैक्शन 2 में जो आपने इस एक्ट की एप्लीकेबिलिटी बताई है, वह आपने कहीं नहीं लिखा है कि चैप्टर 2 और चैप्टर 3 सैक्शन 2 के लिए लागू होगा। आपने बहुत ही स्पेसिफिक लिखा है, जो सैक्शन 2ए कहता है, “The provisions of this Act relating to land acquisition, compensation, rehabilitation and resettlement shall apply.” इसका मतलब यह है कि सैक्शन 2 के लिए जो भी पब्लिक परपज दर्शाये गये हैं, उनके लिए चैप्टर दो और तीन का कहीं हवाला नहीं है कि चैप्टर दो और तीन सोशल इम्पैक्ट और डिटरमिनेशन ऑफ पब्लिक परपज लागू होंगे। आपने स्पेसिफिक यह दर्शाया है कि सिर्फ पब्लिक परपज के लिए अगर लैंड ली जायेगी, तो चैप्टर 4, 5, 6, 7 और 8 भी लागू होगा, लेकिन चैप्टर 2 और 3 की बात कहीं नहीं कही है। मैं मंत्री जी को धन्यवाद देना चाहूंगा जिन्होंने सैक्शन 10ए लाकर इस पोजीशन को इस बिल के द्वारा क्लेरिफाई किया है। अगर यह होता तो इसका मतलब यह है कि जितने भी पब्लिक परपज सैक्शन दो में दर्शाये गये हैं, उन सभी के लिए चैप्टर 2 और चैप्टर 3 को इग्नोर किये बिना आप लैंड एक्वायर कर सकते हैं, यह आपने एक्ट बनाया है। यही नहीं आपने सैक्शन 7 जो लिखा है, सैक्शन 7 में सैक्शन 4,5,6 और 7 सारा का सारा सोशल इम्पैक्ट और डिटरमिनेशन ऑफ पब्लिक परपज के संबंध में हैं, उसके बारे में आपने एक प्रोवाइजो डालकर तीन लाइन में डाइल्यूट कर दिया, उसमें आपने प्रोवाइजो डाला कि अगर यह सारा होने के बाद में. सोशल इम्पैक्ट का डिटरमिनेशन होने के बाद में, पब्लिक परपज का डिटरमिनेशन होने के बाद में अगर एप्रोपरिएट गवर्नमैन्ट अगर यह चाहती हो कि यह जमीन हमें चाहिए तो सारी रिपोर्ट को इग्नोर करके वह ले सकती हैं। यह आपने एक्ट बनाया है और आप कहते हैं कि यह हमने किसानों के फेवर में बनाया है।
सैक्शन 10 ए उन प्रोजैक्ट्स के लिए लाया गया है, जो प्रोजैक्ट्स नेशनल इम्पॉर्टेन्स के लिए हैं, जो प्रोजैक्ट्स किसानों के लिए हैं। आज किसान हमें कहता है कि नदियों से नदियों को जोड़ने का प्रोजैक्ट कब होगा, आज किसान कहता है कि मेरे खेत में पानी कब आयेगा, आज किसान कहता है कि मुझे 24 घंटे बिजली कब मिलेगी, आज किसान कहता है कि मेरे खेत के सामने रोड कब मिलेगी? ये सब कोई हवा में नहीं होता है, ये सब जमीन पर होता है। लेकिन इसके लिए आपने यह कहा कि अफैक्टिड फैमिलीज से पूछा जायेगा। चैप्टर 2 और 3 में आपने प्रावधान किया कि अगर हिमालय में बांध बनाना है और पानी राजस्थान, पंजाब, गुजरात, मध्य प्रदेश और दिल्ली में पहुंचाना है तो उन फैमिलीज को पूछा जायेगा कि वहां पानी देने के लिए या बिजली देने के लिए आप सहमति देते हैं या नहीं देते हैं, कौन सहमति देगा तो इस तरह के आपने प्रोविजन बनाये हैं। फिर आप कहते हैं कि य़ह किसानों के पक्ष में हैं, लेकिन यह किसानों के पक्ष में नहीं है, क्योंकि आप उन्हें पूछ रहे हैं। पब्लिक परपज यह है कि अगर पूरे देश में आज किसान चाहता है कि बांध बनने से जो हमारे प्रधान मंत्री जी और पूर्व प्रधान मंत्री, श्री वाजपेयी जी ने भी यह बीड़ा उठाया कि नदियों से नदियां जुड़ें और हर किसान के खेत में पानी पहुंचे, उसके लिए नदियों से नदियों को जोड़ने के लिए जमीन लेनी पड़ती है। जहां तक मुआवजे की बात है, मुआवजा चार गुणा है। जहां तक सैटलमैन्ट और रीहैबिलिटेशन की बात है, उसे कोई टच नहीं किया गया है।
इसमें यह भी कहा गया है कि जहां तक कम्पैनेसेशन की बात है, कई बार यह मुद्दा आया था कि कम्पैनसेशन क्या होगा, सर्किल रेट होगा या क्या होगा। एक्ट में हमने कोई टच नहीं किया है, वह अनअफैक्टिड हैं। कम्पैनसेशन के बारे में सैक्शन 26 में साफ लिखा हुआ है कि मार्केट वैल्यू होगी और उस मार्केट वैल्यू का डिटरमिनेशन या तो सर्किल रेट होगा या उस एरिया की जो सेल डीड होगी या निगोशिएशन प्राइज होगा और उसके बाद जो भी हायर होगा, वही उसका कम्पैनसेशन होगा।
इन्हीं शब्दों के साथ मैं अपनी बात समाप्त करता हूं। धन्यवाद।
SHRI N.K. PREMACHANDRAN (KOLLAM): Mr. Deputy-Speaker, Sir, I thank you for giving me this opportunity. Yesterday also, I had given a notice regarding a statement which is misleading the entire House. So, kindly give me two more minutes.
First of all, I rise to oppose this Bill. I was wondering and hearing the speech of learned advocate Shri P.P. Chaudhary. Shri Chaudhary has just concluded his speech by saying that this legislation is in favour of farmers. I would like to ask the learned Member of this House Shri P.P. Chaudhary whether he would show any of the provisions of this amended Bill which is giving any additional benefit to the farmers than the Act of 2013. I am coming to the Bill.
The land issue is the core issue. It is the prime core issue as far as the social development, economic development and even the cultural development of our country or the society as a whole is concerned. From the days of Mahabharat Yudha, the land conflict has been there. We know about the Naxalite movement, Left Extremism, Left Wing Extremism as well as the Maoist movement. We know about Nandigram, Singur and the POSCO land issue. We very well know about all these issues. Now, when we go to the statistics of 2013-14, it is seen that 250 land conflicts took place in 161 districts. Keeping this in mind, the UPA Government has legislated the 2013 Act. According to me, that is the historic legislation in the parliamentary experience of our country. It is benefiting the poor farmers in the country. If we go through the Act also, it is giving fair compensation; it is providing just compensation. Resettlement is there; rehabilitation is there and also transparency in the land acquisition is also there in the Act of 2013. It is a wonderful legislation as far as the legislative process is concerned. There is no doubt about it. Yesterday Shrimati Supriya Sule also raised the same issue. I would like to know from the Government as to what prompted them to deviate from the original stand which they had taken in the year 2013. The whole-hearted support was given to this Bill by the BJP. Shrimati Sushmaji, Shri Rajnath Singh as well as the present Speaker who was heading the panel of the Parliamentary Standing Committee vehemently insisted for the amendment and for the 2013 Bill. What prompted and what is the pressure now by which this new amendment is being brought to this House by means of an Ordinance?
Coming to the amendment, this amendment rolls back all the basic features and positive features of the 2013 Act. The heart and soul of the 2013 Act is taken away by means of these amendments. Shri Arun Jaitley, the hon. Finance Minister has stated that this amendment is to strike a balance between the industry and the farmer. What is the balance between the industry and the farmers? It is a significant step on the part of the Government. They are back-tracking from the movement of the country to have the land justice in the country by means of the 2013 legislation. Definitely, this is taking away the whole spirit of 2013 legislation. I strongly oppose the Bill.
Coming to the amendment number 1 relating to the consent and the social impact assessment, what do they mean by the consent? What is the consequence of taking away the term ‘consent’ from the existing Act? If the requirement of consent is being taken away from the original Act, it will be helping the forcible acquisition of land and also acquisition of excess land. That is the impact of taking away the consent. This is the bargaining power of the land owners. So, the consent is the heart of the Bill and the social impact assessment is the soul of the Bill. What is the social impact assessment? What is the valuation of the property? What is the loss and injury caused to the farmers by means of land acquisition? That means, social impact assessment is having a direct bearing on the determination of the price of compensation. Shri Chaudhary was saying that the price of compensation was protected in this amendment. No, it is not. The social impact assessment is the criteria so as to determine the price of compensation for the land owners whose land is acquired. So, the determination of the compensation is lost or it is coming down. Impact assessment is lost and the bargaining power of the farmers is also lost.
Another amendment relates to the return of land after five years. What is the harm in it? The Government has to understand that it is unnecessarily supporting the corporate houses. Why should it? If the land is not utilised for five years after taking possession, it should be returned. Utilised here does not mean completion of the project. After complying and completing all the formalities and taking possession of the land, if you are not doing anything on the land, if you are not commencing the project for five years, then that land will be returned. This is an amendment brought by the UPA Government at the insistence of Madam Sushma Swarajji. What is the opinion of Madam Sushmaji now and what pressure has prompted you in taking away this provision of five years? Instead of five years, the Bill says ‘a period specified for setting up of a project or five years or whatever it may be’.
Coming to the third amendment, I am thankful to the hon. Minister that private educational institutions and private hospitals are taken away. Thank you very much, Mr. Minister and the Government, for accepting this amendment of the opposition.
The fourth one is regarding the words private company and private entity. You go through the definition of private entity. All the organisations under the sun will come within the purview of private entity. What does it mean? Private company is changed to private entity. Partnership will come, NGO will come, every thing will come under the purview of private entity. This has been done just to please the corporate and big business houses.
My next point relates to what the hon. Minister said yesterday during his intervention. Hon. Minister of Parliament Affairs Venkaiahji, we have high regards for him, was trying to explain yesterday that this Bill is giving an additional benefit to the farmers. How? Hon. Prime Minister also said outside the House that this is giving additional benefit to the farmers. Let us examine Section 105. The argument of Shri Venkaiah Naidu, the hon. Minister, was that 13 new Acts have been incorporated in Schedule IV of the Act by means of the Ordinance. It is absolutely false. It is misleading the House. This is Schedule IV of the 2013 Act. All the 13 Acts are incorporated in that Schedule IV. It is not being done by the NDA Government but it is as a consequent effect of Section 105. Also you are deleting Clause (iii) of Section 105, and incorporating a new Clause in Section 105. Let us analyse and compare the two provisions, amended provision and the original provision. Since there is not much time I am not able to read the entire Section. But because it is legislative process I would like to highlight this.
Clause (iii) of Section 105 says: “The Central Government by notification within one year from the date of commencement of this Act direct that any of the provisions of this Act relating to determination of compensation, First Schedule, Second Schedule … and finally with exceptions and modifications that do not reduce the compensation or dilute the provisions of this Act relating to compensation, rehabilitation and resettlement as may be specified in the notification as the case may be”.
That means, as per the existing provision of Section 105, Clause (iii), you can only increase the compensation, you can only increase the benefits of resettlement and rehabilitation, you can never reduce the compensation. The hon. Minister yesterday was arguing the case of the Government that this is an additional benefit which is being provided to the farmers by incorporating 13 Acts under Schedule IV and giving a substituted provision of Clause (iii). It is absolutely misleading the House. No additional benefit is being provided by means of this amendment.
Once again I would like to say that the entire spirit of the 2013 Act is compromised. I would like to appreciate and congratulate the then UPA Government for enacting such a historic legislation after such a long time.
17.00 hrs It was a colonial legislation of 1894. We have changed it. A sovereign legislation has come to the Parliament. After making a sovereign legislation, you are again going back to the colonial legislation. This is just to appease the corporate and business houses. I strongly oppose this Bill.
डॉ.रमेश पोखरियालनिशंक (हरिद्वार): उपाध्यक्ष महोदय, मैं भूमि अर्जन, पुनर्वास और पुनर्व्यवस्था में उचित प्रतिकर और पारदर्शिता अधिकार अधिनियम, 2013 के संशोधन विधेयक 2015 के समर्थन में बोलने के लिए खड़ा हुआ हूँ।
श्रीमन्, देखा जाए तो मुझे आश्चर्य होता है कि उधर से जो बात आ रही है, कई बार कहते हैं कि हज़ार असत्य बोलोतो वह भी सच में बदलने की कोशिश होती है। लगातार यह कहा जा रहा है कि यह विधेयक जैसे किसानों के विरोध में आ रहा है। केवल और केवल किसानों के विरोध की बात हो रही है। उसके सभी पक्षों पर विचार करके उसको ग्रहण करने की बात जहाँ होनी चाहिए थी, वह नहीं हो रही है। मैं कहता हूँ कि खंड 2 की उपधारा 3 जिसकी बड़ी चर्चा हो रही है कि सामाजिक प्रभाव का आकलन करने की बात होती है, राष्ट्रीय सुरक्षा का विषय है। श्रीमन्,ढाँचागत विकास का है, रक्षा का है, विद्युतीकरण का है, गरीबों के लिए आवास का है। तो क्या आप यह कहना चाहते हैं कि राष्ट्रीय सुरक्षा, ढाँचागत विकास और गरीबों के लिए मकान और सड़क के पक्ष में आप नहीं हैं? आखिर भूमि का अधिग्रहण तो होगा। चर्चा हो रही थी कि पहले भी भूमि का अधिग्रहण होता था। अभी जब धारा में हमने पाँच वर्ष का प्रावधान किया कि पाँच वर्ष से बढ़कर हो, तो यह कहा जा रहा था कि पहले भी तो यह अधिग्रहण होता था। श्रीमन्,मैं कहना चाहता हूँ कि 2011-12 में देश में सबसे बड़ी 20 परियोजनाएँ आईं। उसमें आठ परियोजनाएँ आज तक भी अधिग्रहण के कारण लंबित पड़ी हुई हैं जिनकी लागत 1,65,000 करोड़ है। श्रीमन्,देश सफर कर रहा है। यह जो आर्थिक और सामाजिक विकास की बात की जाती है, मुझे अफसोस होता है कि केवल किसान की खेती जाएगी। मुझे लगता है कि मेरे एक सदस्य मित्र ने कहा कि शायद आप नहीं चाहते हैं कि किसान का बेटा भी पढ़े। यदि औद्योगिक क्षेत्र में हो तो वह गाड़ी ले, अपनी दुकान चलाए, अच्छा पढ़े। क्योंकि आज वे लोग किसानों के हितों की बात कर रहे हैं जिनके समय में किसान ने सबसे ज्यादा आत्महत्या की है। कब किसानों के बारे में चिन्ता की? एक विधेयक आया और वह भी सामूहिक रूप में विकास की दृष्टि से आया तो उसका ऐसा प्रचार करने की कोशिश हो रही है जैसे कि हम किसानों के विरोधी हों। श्रीमन्, मैं कहना चाहता हूँ कि यह सरकार ही किसानों की हितैषी है, उनके बच्चों की हितैषी है,उनके भविष्य की हितैषी है। यह एक्ट भी किसानों का परिवर्तन करने के लिए आया है। ये दोनों पक्ष जानने चाहिए। जहाँ बड़े औद्योगिक विकास हुए हैं,उसके इर्द-गिर्द देखिए 10-20 किलोमीटर तक वहाँ की आर्थिक स्थिति पहले क्या थी और अब क्या है,इसका आकलन और अध्ययन करें। यदि आप मुझे अनुमति देते तो मैं प्रमाणों के साथ आपको 50 ऐसे उदाहरण बता सकता हूँ जहाँ पहले औद्योगिक क्षेत्र में विकास नहीं था, ऐसी भूमि थी जो बेकार भूमि थी और आज वह सोने की तरह लोगों को विकास की दिशा में आगे बढ़ा रही है।
श्रीमन्, मैं कहना चाहता हूँ कि खाद्य सुरक्षा की बार-बार बात आ रही है। ज़मीनों की स्थिति यह है कि झारखंड में केवल 4.5 प्रतिशत सिंचित भूमि है,छत्तीसगढ़ में 27.6 प्रतिशत, राजस्थान में 26.4 प्रतिशत, मध्य प्रदेश में 44 प्रतिशत,कर्नाटक में 28.5 प्रतिशत, ओडिशा में 33.6 प्रतिशत और महाराष्ट्र में केवल 16.8 प्रतिशत सिंचित भूमि है। क्या हमने कभी यह विचार किया कि जो बहुत बड़ी मात्रा में असिंचित भूमि है, उसको हम सिंचित करें। आज सिंचाई के अभाव में किसान दम तोड़ रहा है। क्या जहाँ सिंचाई की बड़ी परियोजनाएँ होंगी,वहाँ ज़मीन का अधिग्रहण नहीं होगा? श्रीमन्,ज़मीन का अधिग्रहण होगा, इस कानून के लिए मैं सरकार को और माननीय मंत्री जी को बधाई देना चाहता हूँ कि समयबद्ध तरीके से जो मुआवज़ा वर्षो में नहीं मिलता था, व्यक्ति भटकता रहता था लेकिन उसको मुआवज़ा नहीं मिलता था,इस अधिनियम के तहत एक समय-सीमा के अंदर उसको मुआवज़ा मिलेगा,उसको प्रतिकर मिलेगा और उचित मिलेगा, चार गुना ज़्यादा मिलेगा,यह इस अधिनियम में आया है। मैं कहना चाहता हूं कि बार-बार यह कहा जा रहा है कि सहमति नहीं ली जायेगी और केवल औद्योगिक क्षेत्र को लेकर बड़ी बहस शुरू हो गई। मैं माननीय मंत्री जी को बधाई देना चाहता हूं कि औद्योगिक गलियारा भी बनेगा तो सरकारी गलियारा बनेगा, संयुक्त उपक्रम का बनेगा, वह उद्योगपतियों के लिए नहीं बनेगा। यदि वह संयुक्त रूप में बनेगा तो इस बात का क्यों विरोध हो रहा है।
मैं यह भी कहना चाहता हूं कि कोर्ट की बात बार-बार आ रही है। इस अधिनियम में साफ है कि किसान न्यायालय में जा सकते हैं तो कृपा करके देश की जनता को गुमराह मत करें। इसमें सहमति का भी प्रावधान है, मुआवजे का भी प्रावधान है और पुनर्स्थापना का प्रावधान है। जो अधिकारी, जो दलाल इसमें गड़बड़ करेंगे, उनके लिए ऐसा कानून लाया गया है कि वे जेल के शिकंजों में रहेंगे। ...(व्यवधान) आपको क्यों परेशानी हो रही है? मैं आपसे कहना चाहता हूं कि यह जो नोएडा है, ये नोएडा का उदाहरण दे रहे हैं, ये पचासों उदाहरण दें, मैं उसमें नहीं जाना चाहता हूं, मैं नोएडा और अन्यों के उदाहरण में नहीं जाना चाहता हूं। वहां जिस तरीके से जमीनों का खुर्द-बुर्द हुआ है, उस खुर्द-बुर्द से किसानों को बचाने के लिए यह अध्यादेश लाया गया है और इसलिए मैं मंत्री जी को और सरकार को ढेर सारी बधाई देना चाहता हूं कि इससे सामाजिक उत्थान होगा, किसानों का हित होगा और देश प्रगति के शिखर पर जायेगा।
बहुत-बहुत धन्यवाद।
श्रीराजू शेट्टी (हातकणंगले) : उपाध्यक्ष महोदय, मैं दो दिन से बहस सुन रहा हूं। किसान जमीन देने के लिए तैयार नहीं हैं, विकास के नाम पर किसानों की जमीन अधिग्रहीत होनी चाहिए, इस तरह के विचार अनेक सदस्यों ने यहां रखे हैं।
मैं इस सदन का ध्यान आकर्षित करना चाहता हूं कि जब विनोबा जी ने भूमिहीन किसानों को जमीन दान करने के लिए किसानों से जमीन मांगी थी, तब इस देश के हजारों किसानों ने मुफ्त में उनको जमीन का दान दिया था। इस देश का यह इतिहास है। मैं महाराष्ट्र के कई समाज सुधारकों को जानता हूं, जिन्होंने गरीबों के बच्चों को स्कूल और अस्पताल बनवाने के लिए किसानों से मुफ्त में जमीन ले ली थी। किसान जमीन देने के लिए तैयार हैं, लेकिन किसान के पास से जमीन कौन मांग रहा है, यह सवाल है। अगर अपने निजी स्वार्थ के लिए कोई किसान की जमीन छीनना चाहेगा तो किसान हरगिज जमीन नहीं देगा।
मैं सदन से और सरकार से भी यह सवाल पूछना चाहता हूं कि आज तक जितनी भी जमीन किसानों से ली गई, उसका हिसाब कोई देगा? आप एक व्हाइट पेपर निकालिये कि किस मुद्दे पर, किस नाम पर आपने जमीन किसान से ले ली, उसका यूज़ चेंज हुआ कि नहीं, उस जमीन का क्या हुआ? होली के दिन मैं गांव गया था, तब कई किसान मेरे पास आये और उन्होंने कुछ सवाल मुझसे पूछे और उन्होंने कहा कि ये सवाल आप सदन में पूछो। सांगली जिले का सूर्यवंशी नाम का एक दलित किसान मेरे पास आया। उसने कहा कि 1994 में सिंचाई के नाम पर उसकी दो एकड़ जमीन सरकार ने अधिग्रहीत की और दस साल बाद वही जमीन सरकार ने नीलामी में बेच दी। उसको उस जमीन के 65 हजार रुपये दिये और दस साल के बाद वही जमीन सरकार ने 32 लाख रुपये में बेच दी। जिन छत्रपति शिवाजी महाराज का नाम लेकर महाराष्ट्र में भारतीय जनता पार्टी सत्ता में आई है, शिवाजी महाराज ने पुणे में सोने का हल हाथ में लेकर जमीन में चलाया था। उसी चांकन खेड़ एरिया में सात साल पहले सेज़ के नाम पर भारत फोर्ज ने सत्रह लाख रुपये प्रति हेक्टेयर के दाम पर ज़मीन खरीदा और आज भारत सरकार को वहां एयरपोर्ट बनाना है। वहां सेज़ तो नहीं बना, लेकिन वही ज़मीन वह चार करोड़ रुपये प्रति हेक्टेयर के हिसाब से बेचने को तैयार हो गया। वहां किसानों के लिए जो पैकेज का एलान किया गया था, उसमें कुछ भी नहीं हुआ। मेरे पास एन.डी.टी.वी. की एक रिपोर्ट है कि महाराष्ट्र, आंध्र प्रदेश, उत्तर प्रदेश, राजस्थान और गुजरात में सेज़ के नाम पर जो 5,72,000 हेक्टेयर भूमि का अधिग्रहण हुआ है, उसमें से 2,55,000 हेक्टेयर भूमि का इस्तेमाल नहीं हुआ। इसका मतलब 45औ ज़मीन वैसी की वैसी पड़ी है। किसानों की ज़मीन जब अधिग्रहित होती है तो उसे सालों-साल उसके मुआवज़े के लिए दफ्तर के चक्कर काटने पड़ते हैं, अफसरों को रिश्वत देनी पड़ती है। फिर भी उन्हें पैसा नहीं मिलता है। इसी तरह से, अगर उनके साथ विश्वासघात होता है तो किसान ज़मीन क्यों देगा? कोई सवाल पूछ रहा है कि अगर भूमि अधिग्रहण नहीं होगा तो सिंचाई के प्रोजेक्ट कैसे बनेंगे? मैं कहता हूं कि सिंचाई का प्रोजेक्ट करना है तो उसमें किसानों का हिस्सा रखें। बी.ओ.टी. के तहत आप सड़क बना रहे हैं। किसी निजी कंपनी को सड़क बनाने के लिए टेन्डर दे रहे हैं। उसे टॉल वसूलने के लिए परमिशन दे रहे हैं। उस टॉल में किसानों का हिस्सा रखिए। फिर किसान सड़क के लिए ज़मीन देगा। लेकिन, विकास के नाम पर हमारे किसानों की ज़मीनें छीनने की कोशिश की जा रही है। सरकार दलाल नहीं है, सरकार सब की है।
मैं सदन का और खासकर सरकार का ध्यान आकर्षित करना चाहता हूं कि जब चुनाव लड़ रहे थे तो सरकार के नेता ने वादा किया था कि लागत मूल्य से 50औ अधिक का मुआवज़ा देकर हम समर्थन मूल्य देंगे। वह तो आपने नहीं दिया। फिर अगर किसानों की ज़मीन छीनने की कोशिश होगी तो मैं चेतावनी देता हूं कि खून की नदियां बहेंगी, लेकिन हम एक इंच भी ज़मीन नहीं देंगे।
मैं इस बिल का विरोध करता हूं।
श्रीरत्न लाल कटारिया (अम्बाला) : डिप्टी स्पीकर सर, मैं ‘द राइट टू फेयर कम्पेनसेशन एण्ड ट्रांसपैरेंसी इन लैण्ड एक्वीजीशन,रिहैबिलिटेशन एण्ड रिसेटलमेन्ट (अमेंडमेंट)बिल, 2015’ के समर्थन में बोलने के लिए खड़ा हुआ हूं।
महोदय, जब से इन नौ महीनों के अंदर भारत की अर्थव्यवस्था ने चीन की अर्थव्यवस्था को भी पछाड़ा है और हम अग्रणी देश बनने की ओर अग्रसर हुए हैं तो ये जो हमारे कांग्रेस के मित्र हैं,इनके पेट में तब से मरोड़ें उठने शुरू हो गए कि यह जो सरकार है, यह तो नौ महीने में ही बहुत तेजी से विकास के पथ पर चल पड़ी है। इसलिए इस बिल के बहाने आज इन्हें ऐसा लगता है कि जैसे ‘अलादीन का चिराग़’ इनके हाथ लग गया है और हम इसका उपयोग करके सरकार को घेर लेंगे। यह इनका भ्रम है। ये दुनिया को संदेश देना चाहते हैं कि हमारी सरकार विकास के मामले में कोई भी साहसिक कदम नहीं उठा सकती। मैं बताना चाहता हूं कि मैं हरियाणा प्रदेश से आता हूं। हरियाणा प्रदेश में किसानों से80,000 एकड़ से भी ज्यादा की बेशकीमती ज़मीनें छीन ली गयीं और जिन्हें वे दी गयीं, उन्हें भी सारा देश जानता है। मैंने यू.पी.ए. सेकेंड के शासन काल में वेलेंटाइन डे को एक बड़ा ही व्यंगात्मक जोक अखबार में पड़ा कि इन हरियाणा सी.एल.यू. इज मोर इंपोर्टेंट दैन आई.एल.यू., चेंज ऑफ लैंड यूज एंड आई लव यू। हरियाणा प्रदेश के अन्दर जिस तरह से किसानों के ऊपर जुल्म ढाए गए, आज वे किस तरह की बातें कर रहे हैं। नन्दीग्राम में, सिंगूर में, उत्तर प्रदेश के अन्दर मायावती जी ने जो किया, आज वे हमारे ऊपर इस तरह के इल्जाम लगा रहे हैं। मैं बड़ा हैरान हूँ।" हम आह भी भरते हैं तो हो जाते हैं बदनाम, वे कत्ल भी करते हैं तो चर्चा नहीं होता "। यू.पी.ए. शासनकाल में दस वर्षों के अन्दर 2.5 लाख किसानों ने आत्महत्याएं कीं, क्या वे इस बिल के कारण हुई थीं?
जब देश आजाद हुआ, हिन्दुस्तान की अर्थव्यवस्था में कृषि का योगदान 65 प्रतिशत था, लेकिन आज यह घटते-घटते 15 परसेंट पर आ गया। क्या इसके लिए भी मोदी सरकार जिम्मेदार है? तब किसानों का शोषण किसने किया? आजादी के बाद 67 वर्ष तक जितना शोषण इन लोगों ने किसानों का किया, इतना शोषण आज तक नहीं हुआ। आज इस बिल के माध्यम से मैं यह भी कहना चाहता हूँ कि आज जब मोदी जी ने वर्ष 2022 तक हिन्दुस्तान के पाँच करोड़ गरीबों, दलितों और आदिवासियों के लिए घर बनाने की बात कही है तो इनको लगने लगा है कि कुछ तो सिंहासन वर्ष 2014 में खिसक गया और कहीं ऐसा न हो कि वर्ष 2019 आते-आते इस देश के अन्दर तुम्हारा नाम लेने वाला न हो। ...(व्यवधान) तुम गरीबों की बात कर रहे हो, तुम्हारा चेहरा तो बेनकाब हो चुका है। ...(व्यवधान)
महोदय, मैं यह कहना चाहता हूँ कि देश के रक्षा संस्थानों के लिए जो मेक इन इंडिया की बात हुई है, क्या यह आवश्यक नहीं है कि भारत अपने पैरों पर खड़ा हो, अपना जगुआर विमान बनाए, अपनी पनडुब्बियाँ बनाए? मैंने पहले भी सदन में कहा था कि हमें दूसरे देशों के ऊपर निर्भर नहीं रहना चाहिए। हमने अमेरिका से कम्प्यूटर चिप्स की बात कही थी, लेकिन उन्होंने हमारे हाथ में अंकल चिप्स पकड़ा दिया। आज जिन संस्थानों के लिए भूमि ...(व्यवधान)
HON. DEPUTY SPEAKER: Your time is over. We have to pass this Bill. The Minister is going to reply at 5.30 p.m. Please conclude now.
श्रीरत्न लाल कटारिया: महोदय, मैं आदरणीय मंत्री जी को बधाई देना चाहूँगा। मैं इनको पिछले 40 साल से जानता हूँ। सर छोटू राम जी, जिन्होंने किसानों के लिए इतनी बड़ी लड़ाई इनके नाना जी ने लड़ी, यह कैसे हो सकता है कि इस महान सदन के अन्दर ये कोई किसान विरोधी बात करें। मैं इनका पूरा-पूरा समर्थन करता हूँ, धन्यवाद।
ADV. JOICE GEORGE (IDUKKI): Thank you Mr. Deputy-Speaker, Sir. I rise to oppose this Bill.
The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, was enacted for the purpose of addressing the historical injustice meted out by the provisions of the Land Acquisition Act, 1894. As far as a farmer is concerned, the land is not a tool for earning his livelihood alone. It is an asset. In rural India, land is everything. Your social status depends on land. One’s financial freedom depends on the land; everything is depending on the land. Every attempt is being made, through the provisions of the Bill, to grab the land from the hands of the farmers. It will affect their livelihood options. Earlier, there was article 31 in the Constitution to protect the right to property. It was enshrined as a Fundamental Right. But that right has been taken away by the 44th Constitutional amendment. Now, we have article 300A to guarantee the right to property. This is a constitutional right. We also have article 21, the right to livelihood. We have the Constitution. That is our Bible; that is our Gita; that is our Quran. As per our Constitution, the right to livelihood is protected.
As far as the farmers are concerned, the right to life has been enshrined as a Fundamental Right in our Constitution and by this amendment the Government proposes to take away that Right. As per Chapter II of the 2013 Act, there is provision for consultation and provision for social impact assessment. But now the Government proposes to take away these two provisions in the Act. By taking these two provisions, the very purpose and purport of the 2013 Act is sought to be nullified. So, the proposed amendment being brought forward by the Government has to be defeated by the House if our hearts are beating for the poor farmers.
This amendment seeks to dilute Section 101 of the Act which empowers the States to return the land to the owners in the event of the land remaining unutilised for a period of five years after the acquisition. Here, after issuing the preliminary notification we have experiences of the land being kept idle. Once the preliminary notification is issued the right over the land has been freezed for ever and the land cannot be used for any other purpose. One cannot pledge it for getting loan from the financial institutions; one cannot use it for any other purposes; one cannot even construct or reconstruct a house on that land. In my constituency there is a case where a notification was issued in the year 2000 for laying a Angamali-Sabri railway line. As per that notification, lands of thousands of people were frozen and they are not in a position to exercise their rights over their property.
The farmers are acquiring the land with desire; the farmers are possessing the land with great hopes and they are cultivating the land with dreams. Is the Government is willing to have more grains or is the Government is willing to maul over the dreams of the poor farmers? I would like to caution the Government that if this Bill is passed then the Government could have a nation of their choice only over the graves of the poor farmers.
MR. DEPUTY-SPEAKER: Shri Deepender Hooda – The Minister will be replying at 5.30 p.m. So, please be brief.
श्रीदीपेन्द्र सिंहहुड्डा (रोहतक) : उपाध्यक्ष महोदय, मैं अपनी बात को संक्षिप्त में बोलने का प्रयास करूंगा। आज मैं अपनी दल की ओर से सरकार द्वारा लाये गये इस बिल के विरोध में बोलने के लिए खड़ा हुआ हूं। दो दिनों से बहुत से टी.वी. चैनलों पर और मीडिया में अलग-अलग तरह की चर्चायें चल रही हैं, यह भी बात सामने आ रही है कि शायद बातचीत चल रही है। मैं आपके माध्यम से, इस सभा के माध्यम से पूरे देश के किसानों से अपनी दल की ओर से कहना चाहता हूं कि इस बिल के मामले में हम सरकार से कोई भी समझौता करने लिए तैयार नहीं है। हम किसानों के साथ खड़े हैं।...(व्यवधान) इस बिल की क्या पृष्ठभूमि है? मैं दो दिनों से सदन में चर्चा सुन रहा हूं। क्या कारण है कि सारे दल, सारे विपक्षी पार्टियां, जो अभी तक एक नहीं हो पायीं, इस बिल ने उन सबको एक कर दिया। क्या कारण है कि सत्ता पक्ष के दल में भी एक दरार दिखायी दे रही है? अभी राजीव शेट्टी जी बोल रहे थे। वह सत्ता पक्ष के सहयोगी हैं। वह इस बिल के विरोध में बोल रहे थे। शिवसेना ने खुलकर इस बिल का विरोध किया है। क्या कारण है कि ये दरारें उत्पन्न हुईं और क्या कारण है कि पूरा विपक्ष एक हुआ? इसके पीछे एक राजनीतिक पृष्ठभूमि है और कानून कैसे बना, उसकी भी पृष्ठभूमि है। राजनीतिक पृष्ठभूमि यह है कि जब से यह सरकार आई है, इसकी एक छवि बनती जा रही है। पूरे देश में एक हवा बनी थी और उसके आधार पर लोग इस सरकार को यहां लेकर आए थे। उसके बाद एक छवि बनती जा रही है कि यह सरकार किसानों के विरोध में चल रही है और बड़े उद्योगपतियों, कारपोरेट घरानों के हक में चल रही है। एक के बाद एक किसानों के लिए जो फैसले आए, जब किसान की फसल मंडियों में आई तो फसल पिटी, धान पिटा, कपास पिटा, सरसों पिटा। उसके बाद जब किसान यूरिया लेने गया तो वह खुद पिटा। संशय है कि अब किसानों की भूमि के अधिकार को पीटने का काम भी यह सरकार इस बिल के माध्यम से करने जा रही है। दूसरी ओर एक वातावरण यह भी बनता जा रहा है कि सरकार बड़े उद्योगपतियों, कारपोरेट को बड़ा फायदा पहुंचाना चाहती है।...(व्यवधान) बजट आया तो उसमें कारपोरेट टैक्स में कटौती की बात आई। रेलवे को प्राइवेट-पब्लिक पार्टनरशिप के माध्यम से बढ़ाने की बात आई। वैल्थ टैक्स की बात आई। अब इस बिल के माध्यम से एक वातावरण बन रहा है। मैं समझता हूं कि देश सर्वोपरि है। नई सरकार है। देश में इनकी सरकार कम से कम चार साल तक रहेगी। मैं समझता हूं कि ऐसा माहौल बनाकर यह प्रभावी रूप से सरकार की गाड़ी खींच पाएंगे, ऐसा संभव नहीं है। दिल्ली में जो हुआ, उससे आपको सबक लेना चाहिए।...(व्यवधान) मैं आपका शुभचिंतक नहीं हूं, देश का शुभचिंतक हूं। मैं चाहता हूं कि आप प्रभावी तरीके से सरकार चलाएं। आपको लोगों ने जनादेश दिया है। देश को आगे ले जाने के लिए आपको काम करने होंगे।
जहां तक कानून की पृष्ठभूमि की बात है, जैसे बहुत से सदस्यों ने बताया, 120 साल के बाद वर्ष 2013 में इस कानून को बदला गया।
17.27 hrs (Hon. Speaker in the Chair) 120 साल पहले 1894 में ब्रितानिया सरकार इस कानून को लेकर आई थी। उसके बाद लगातार चाहे ब्रिटिश सरकार राज की बात हो, उसके बाद देश आजाद हुआ, प्रजातांत्रिक तरीके से विभिन्न सरकारें बनीं। इस कानून के आधार पर देश के विकास के नाम पर किसानों की जमीनें ली गईं। इसमें दो-तीन बार वर्ष 1962, 1967 और 1984 में अमैंडमेंट्स भी हुए, लेकिन हमेशा एक बात महसूस की गई कि यह किसानों के लिए बराबरी का कानून नहीं है।
आपके सदस्यों ने कई बार कहा कि 60 सालों से आपकी सरकार है। देश में 60 साल से हमारी सरकार नहीं है, इस देश के लोगों की सरकार है, लोकतंत्र की सरकार है। उसमें से 13 साल के करीब आपकी सरकार रही है और 49 साल हमारी सरकार रही है। हम 49 साल तक सत्ता में रहे हैं, लेकिन अपनी मर्जी से नहीं रहे, डंडे के जोर पर नहीं रहे, लोगों की मर्जी से रहे हैं, लोगों ने हमें यहां इतने साल तक रखा। आने वाले कुछ सालों के बाद आप भी यह कह पाएं, ऐसी शुभकामनाएं हैं, लेकिन उसके लिए आपको अच्छा काम करके दिखाना पड़ेगा, लोगों को विश्वास में रखना पड़ेगा। आपकी जो छवि बन रही है, उसके आधार पर आप इस देश में इतना लम्बा नहीं रह पाएंगे, मैं यह भी कहना चाहता हूं।
कानून एक बहुत लम्बी प्रक्रिया के बाद बदला गया। इस संसद में तकरीबन 15 घंटे उस पर बहस हुई। 65 सदस्यों ने उसमें हिस्सा लिया। तकरीबन साढ़े सात महीने तक स्थायी कमेटी ने इसका निरीक्षण किया। अध्यक्ष महोदया, आप स्वयं उसकी चेयरमैन थीं। स्टैंडिंग कमेटी के जितने सुझाव आए, उन्हें माना गया। आदरणीय राजनाथ सिंह जी, आदरणीय सुषमा जी भी यहां निराजमान हैं। इन्होंने भी उस बहस में हिस्सा लिया और उसका पूरा समर्थन किया। मैं उनको क्वोट नहीं करना चाहूंगा। 65 सदस्यों ने उस बहस में हिस्सा लिया था। अभी हमारा समय 10-15 मिनट बचा हुआ है। दूसरी बात, ये लोग अमेंडमेंट बहुत लेट लेकर आए हैं उस पर भी मुझे बोलना है। अमेंडमेंट पर बोलने का मौका नहीं मिला, इतनी जल्दबाजी में यह कानून बन रहा है। नौ अमेंडमेंट आज ही सुबह लेकर आए हैं। हमारे दल को उस पर विचार व्यक्त करने का मौका नहीं मिला है। मैं जल्दी से अपनी बात आगे बढ़ाता हूं। मैं सरकार से पूछना चाहता हूं कि इतनी जल्दी इसको बदलने की आवश्यकता क्यों पड़ी। पिछले 10 महीने से जो सरकार है क्या उसने कहीं इसे लागू करके देखा है? क्या देश में सोशल इम्पैक्ट की स्टडी हुई? क्या इस कानून के आधार पर आपने किसानों से उनकी स्वीकृति लेकर भूमि अधिग्रहण करने का प्रयास किया? एक जगह भी नही किया। जैसे ही इनकी सरकार बनी, 27 जून को दिल्ली में एक मीटिंग बुलाई गई कि इस कानून में क्या बदलाव होना चाहिए। इनका से बदलाव करने का मन था, यह ठीक नहीं है। तीन मुख्य बात इस कानून में है। कन्सेंट को लेकर देश में एक कन्फ्यूजन क्रियट किया गया है। क्या किसान से यह पूछना की आपकी धरती ली जाए या नहीं ली जाए, क्या यह किसान के हक में है या नहीं है? सभी ने कहा कि यह किसान के हक में है। मगर सरकारी कामों के लिए जैसे सड़क बनाने के लिए, नहर बनाने के लिए, बाध्यकारी है। सेक्शन 2 का फर्स्ट क्लॉज और सेंकड क्लॉज की तरफ सदन का ध्यान आकर्षित करना चाहूंगा। इफ्रास्ट्रक्चर प्रोजेक्ट्स के लिए कन्सेंट की जरूरत नहीं है, अगर सरकार खुद इफ्रास्ट्रक्चर प्रोजेक्टस बनाती है, सड़क बनाती है, नहर बनाती है, पोर्ट बनाती है और एयरपोर्ट बनाती है तो किसान से सहमति की जरूरत नहीं है, यह हमारे कानून में प्रावधान था। रक्षा में भी सहमति की जरूरत नहीं है। सहमति की जरूरत दो चीजों में है, अगर सरकार प्राइवेट कंपनी के लिए जमीन लेती है, वहां सहमति की जरूरत है, सरकार पब्लिक प्राइवेट पार्टनरशिप के लिए जमीन लेती है वहां सहमति की जरूरत है।
माननीयअध्यक्ष : दीपेन्द्रजी अब खत्म कीजिए। आपने अच्छे से बोला।
श्रीदीपेन्द्र सिंहहुड्डा: यह कानून की आत्मा है, पहली बार इस देश में इस तरह का कानून बना। जिसमें किसान से पूछने का प्रावधान हुआ और सभी ने उसका समर्थन किया। आज आर्डिनेंस के माध्यम से बहुमत के घमंड में उसको बदलने की कोशिश कर रहे हैं। किसान से उसका अधिकार वापस लेने का प्रयास हो रहा है। देश देख रहा है, किसान को पहली बार 120 साल के बाद अपना विचार व्यक्त करने का मौका मिला था। उसे अपना अधिकार मिला था, उसे इस तरीके से खंडित किया गया और इसे खंडित किस चीज के लिए किया जा रहा है। प्राइवेट प्रोजेक्ट और पब्लिक प्राइवेट पाटर्नशिप प्रोजेक्ट के लिए किए जा रहे हैं। आदरणीय मंत्री जी ने भी राज्य सभा में बहस में हिस्सा लिया था। उस बहस में यूपीए सरकार द्वारा लाए इस कानून की भूरी-भूरी प्रशंसा की थी। मगर मैं उनको क्वोट नहीं करना चाहता। एक चीज जरूर कहना चाहूंगा क्योंकि मैं उनकी बहुत इज्जत करता हूं। आपने कहा था कि केवल 70 प्रतिशत कन्सेंट से काम नहीं चलेगा। I am quoting you verbatim. मंत्री जी ने राज्य सभा हिस्सा लेते हुए एक साल पहले कहा था So, what I want is, if those 80 per cent or 70 per cent families as well as those who have 70 per cent quantum of land agree for such thing, then it is all right. उन्होंने कहा था कि केवल परिवार के साथ काम नहीं चलेगा। जिनके पास 70-80 प्रतिशत भूमि है उनकी भी सहमति लेनी चाहिए, यह भी आपने एक सुझाव दिया था। ...(व्यवधान) आप हमारी बात को दबा नहीं पाएंगे, हमारा समय भी पूरा नहीं हुआ है। यह बहुत ही महत्वपूर्ण है। ये आर्डिनेंस लेकर आए हैं, 120 साल के बाद सब की सहमति से कानून बदला था, संसद की पवित्रता होती है, संसद की सहमति से कानून बना था। उस बारे में अब हमें अच्छी तरह से विचार भी व्यक्त नहीं करने दिया जा रहा है। मैडम, लोकतंत्र की रक्षा और सुरक्षा करना आपका दायित्व है। मैं एक उदाहरण देना चाहता हूं, राव इन्द्रजीत सिंह जी बैठे हैं। अभी पीछे भावल में, दिल्ली-मुम्बई इंडस्ट्रियल कोरीडोर में एक लोजेस्टिक्स हब्स बन रहा है। उसके लिए 3 हजार एकड़ जमीन एक्वायर हो रही थी। वहां के किसान आये। ...(व्यवधान) उन्होंने कहा कि हमें जमीन एक्वायर नहीं करनी है। आपने सिफारिश की कि इसे एक्वायर नहीं करनी चाहिए।...(व्यवधान) सरकार ने फैसला लिया कि उसे एक्वायर नहीं करनी चाहिए। उसके 20 किलोमीटर दूर के किसानों ने आकर कहा कि हमारी जमीन एक्वायर कीजिए।...(व्यवधान) 20 किलोमीटर दूर के किसान इसके लिए तैयार हैं।...(व्यवधान) इसमें किसान की सहमति से काम हो सकता है। ...(व्यवधान) किसान की सहमति से विकास को आगे बढ़ाया जा सकता है। ...(व्यवधान) इस देश में किसान को विकास विरोधी बताया जा रहा है। यह इस देश का दुर्भाग्य है।...(व्यवधान) इसका एक और सैक्शन 24 (बी) है। ...(व्यवधान)
माननीयअध्यक्ष : दीपेन्द्र जी, आप कितना समय और लेंगे? आपको कितना समय चाहिए?
…( व्यवधान)
श्रीदीपेन्द्र सिंहहुड्डा: सैक्शन 24(2) में, अभी पूनम म्युनिसिपल कार्पोरेशन वर्सेज हरचंद लाल सोलंकी केस को कोट किया गया। यह सही कोट किया गया। सुप्रीम कोर्ट की सात जजमेंट आयी हैं, जिसमें इस कानून के आधार पर हजारों एकड़ जमीन उन किसानों को वापस दी गयी,जिसमें रेट्रोस्पेक्टिव एप्लीकेशन हुई है और पिछले पांच साल से जिस जमीन पर कोई काम नहीं हुआ। हजारों एकड़ जमीन उन किसानों को वापस देने का काम सुप्रीम कोर्ट ने किया है। ...(व्यवधान) सुप्रीम कोर्ट ने इस कानून को सही माना है, मगर उस क्लाज को आज यह खत्म कर रहे हैं।...(व्यवधान) जिस देश में पांच सौ केसेज सुप्रीम कोर्ट में चल रहे हैं। जहां किसान इस कानून के तहत अपनी जमीन वापस लेना चाहते हैं, आज इस कानून के बाद उन किसानों को जमीन वापस नहीं मिलेगी, मैं यह भी बताना चाहता हूं। ...(व्यवधान)
इस कानून का दूसरा मूल सिद्धांत सोशल इम्पैक्ट स्टडी है। सोशल इम्पैक्ट स्टडी को पूरी तरह से ...(व्यवधान) मैं दो मिनट में अपनी बात खत्म कर रहा हूं। सोशल इम्पैक्ट स्टडी को पूरी तरह से नकारने का काम किया गया है। मैं समझता हूं कि सोशल इम्पैक्ट स्टडी इस कानून का एक मूल सिद्धांत है, इसलिए इस पर भी ध्यान दिया जाये। जहां तक कम्पेनसैशन की बात है, तो मैं समझता हूं कि पूरे सदन के दबाव में आकर जो चार गुना और दो गुना कम्पेनसैशन मार्केट रेट के आधार पर रखने का फैसला हुआ था, वह इन्होंने मान लिया है, मगर उसे प्रदेशों पर छोड़ने की बात हो रही है। यह बहुत खतरनाक बात है, क्योंकि प्रदेशों को यह अधिकार प्राप्त था, तभी हरियाणा में दिसम्बर में जो नोटीफिकेशन आया, उसमें चार गुना और दो गुना के बजाय एक गुना मार्केट रेट जितना कम्पेनसैशन देने का फैसला सरकार ने किया।...(व्यवधान) यह नोटीफिकेशन हरियाणा सरकार का है। यह प्रदेशों पर कतई न छोड़ा जाये, ऐसी हम मांग करते हैं।...(व्यवधान)
अध्यक्ष महोदया, अंत में, मैं दो सुझाव देकर अपनी बात समाप्त करना चाहूंगा। एक यह है कि जिन किसानों ने पिछले 60 सालों से विभिन्न सरकारों में, प्रदेश सरकारों में अपनी जमीन देकर इस देश का निर्माण करने का काम किया है, उनके लिए केन्द्र सरकार की नौकरियों में कम से कम दो प्रतिशत का आरक्षण होना चाहिए, ताकि उनके परिवार ...(व्यवधान) जिन्होंने इस देश को बनाने में अपनी धरती मां का बलिदान दिया, उनके लिए नौकरियों में दो प्रतिशत का आरक्षण होना चाहिए।...(व्यवधान) जनता इसे देख रही है। हम आज जो बात कह रहे हैं, उसे लोग देख रहे हैं। ...(व्यवधान) आप किसान की बात को कितना सुन रहे हैं, यह भी लोग देख रहे हैं। उसके साथ-साथ मैं समझता हूं।...(व्यवधान)
अध्यक्ष महोदया, मैं अंतिम बात कहकर अपनी बात समाप्त कर रहा हूं। ...(व्यवधान) मेहनतकश जग वालों से ...(व्यवधान)
माननीयअध्यक्ष : ठीक है, आप अपनी बात कम्पलीट कीजिए।
…( व्यवधान)
श्रीदीपेन्द्र सिंहहुड्डा: मैं किसान की बात को कनक्लूड कर रहा हूं। ...(व्यवधान)
हम मेहनतकश जगवालों से जब अपना हिस्सा मांगेंगे, एक खेत नहीं, एक बाग नहीं, हम पूरी दुनिया मांगेंगे, ये पर्वत-पर्वत हीरे हैं या सागर-सागर मोती हैं, ये सारा माल हमारा है, हम पूरा खजाना मांगेंगे।
आप किसान का हक छीनने का काम न करें। बहुत-बहुत धन्यवाद।
श्रीनन्दकुमार सिंहचौहान (खंडवा) : अध्यक्ष महोदय, मैं उस क्षेत्र से आता हूं, जहां देश में सर्वाधिक भूमि अधिग्रहण हुआ है। इंदिरा सागर बांध, जिसमें 280 गांवों की जमीन, 280 डूबे हैं वहां सरकार ने जमीन अधिग्रहित की। ओंकारेश्वर बांध, जिसमें 37 गांव डूबे हैं,वहां के किसानों ने राष्ट्र, प्रदेश के हित में अपनी जमीनें दीं और सरकार ने जो मुआवजा दिया,वह मुआवजा लिया। आज मेरे खंडवा लोक सभा क्षेत्र की हालत बदल चुकी है। पहले हमारे यहां के किसानों के बच्चे शहरों में मजदूरी करने जाते थे, सिक्योरिटी गार्ड बनकर काम करते थे। आज लाखों एकड़ जमीन सिंचित हुई है और वे सब लौटकर आए हैं। वे सिंचित जमीन में अपने परिवार के साथ फसल पैदा करके राष्ट्र के लिए, अपने परिवार के लिए काम कर रहे हैं।
मध्य प्रदेश में साढ़े सात लाख हैक्टेयर जमीन सिंचित होती थी। जब शिवराज सिंह चौहान जी मुख्यमंत्री बने, प्रदेश में जमीन अधिग्रहित हुई तो किसानों ने खुशी-खुशी जमीन दी। आज मध्य प्रदेश में 30 लाख हैक्टेयर धरती सिंचित हो रही है। पंजाब और हरियाणा को भी मध्य प्रदेश ने उत्पादन में पीछे छोड़ दिया है। मध्य प्रदेश में राष्ट्रीय राजमार्ग बन रहे हैं, स्टेट हाईवेज़ बन रहे हैं। विकास के लिए धरती चाहिए। सूखे की धरती में एक किसान के सब बच्चे नहीं पल सकते हैं। इरीगेटिड लैंड के लिए सिचांई योजना लानी होगी। यदि सिंचाई योजना लानी है तो भूमि अधिग्रहण करना होगा तभी देश और समाज के व्यापक हित में काम आगे बढ़ेगा।...(व्यवधान)
महोदया, जिस तरह से पापुलेशन बढ़ रही है, अब धरती में सबको पालने की क्षमता नहीं रही है। महाराष्ट्र का उदाहरण हमारी आंखों के सामने है। विदर्भ में सबसे ज्यादा आत्महत्याएं हुई और इसके पीछे कारण यह है कि वहां इरीगेटिड लैंड नहीं है, सूखी जमीन है इसलिए विदर्भ के किसान खेती करने में घाटे में हैं। जहां इरीगेशन होता है वहां किसान की तरक्की होती है। ये उद्योगों की बात कह रहे हैं। आज पूरे हिंदुस्तान का आंकड़ा निकाल लें, तो पता चलेगा कि अभी तक हिंदुस्तान में जितनी जमीन अधिग्रहित हुई होगी, उसमें उद्योगों के लिए ज्यादा से ज्यादा दस परसेंट या बीस परसेंट हुई होगी, ज्यादातर जमीन इरीगेशन स्कीम्स, राष्ट्रीय राजमार्गों, बिजली के कारखानों के लिए हुई है। यदि बिजली नहीं बनेगी तो किसान सिंचाई कैसे करेगा? हम किसानों के हितों की बात कहने के लिए खड़े हुए हैं। किसानों के खेतों की सिंचाई बगैर बिजली के नहीं हो सकती है, बगैर बांध के जमीन सिंचित नहीं हो सकती है। इस बिल में यह कहा गया है कि सरकार जिन किसानों की जमीन लेगी, उन्हें बाजार भाव से चार गुना ज्यादा दाम देगी। अगर किसान को चार गुना ज्यादा दाम मिलेगा तो वह खुशी से सरकार को जमीन देगा। इसमें कोर्ट में जाने का भी प्रावधान रखा गया है। यदि किसान चाहे तो वह कोर्ट में जा सकता है, कहीं रुकावट नहीं है। इन्होंने प्राइवेट अस्पताल और प्राइवेट एजुकेशन संस्थाओं के बारे में शंका जताई है। इसमें जमीन का अधिग्रहण नहीं किया जाएगा। रियल एस्टेट के लिए भी जमीन का अधिग्रहण नहीं किया जाएगा। इतनी स्पष्टता के साथ बिल में सारी बातें रखी गई हैं। ये किसानों का नाम ले रहे हैं लेकिन किसानों का सबसे बड़ा दुश्मन यदि यहां कोई है तो उधर बैठे हुए लोग हैं। ...(व्यवधान) ये नहीं चाहते हैं कि यहां नॉन इरीगेटिड लैंड सिंचित हों, किसानों के दरवाजे पर खुशहाली पहुंचे। ...(व्यवधान) किसान इरीगेटिड लैंड के भरोसे बहु फसलें उगा सके, ज्यादा से ज्यादा उत्पादन कर सके, कमर्शियल क्राप उगा सके, यदि यह सब किसान को चाहिए तो उसकी धरती को पानी चाहिए। धरती को पानी चाहिए तो सिंचाई योजनाओं के लिए जमीन भी चाहिए। यदि इफ्रास्ट्रक्चर डैवलप नहीं होगा तो दुनिया की दौड़ में हिंदुस्तान पिछड़ जाएगा।
महोदया, आज हम चीन से बराबरी की बात कह रहे हैं। क्या चीन से बराबरी ऐसे होगी? यदि हम चीन के बराबर खड़ा होना चाहते हैं तो राष्ट्र हित में रोड बनाने होंगे, रेलवे लाइनें बनानी होंगी, कारखाने भी खड़े करने होंगे। जो इंडस्ट्रीज़ लगेंगी, जिन प्रौजेक्ट के लिए जमीन ली जाएगी, यदि वहां का किसान भूमिहीन हो रहा है तो बिल में क्लॉज है उसके परिवार के एक व्यक्ति को उस प्रौजेक्ट में नौकरी दी जाएगी। यह किसानों के लिए सबसे बड़ा बेनिफिट है। आज यह जो बिल आया है, यह राष्ट्र के विकास का बिल है, यह राष्ट्र का रोड मैप तय करने वाला बिल है। दुनिया तेजी से आगे बढ़ रही है और यहाँ पर इस बिल को लेकर जो राजनीति कर रहे हैं, इससे किसका लाभ होगा और किसका नुकसान होगा? यदि सबसे अधिक नुकसान होगा, तो वह देश का नुकसान होगा और जिन किसानों की बात ये कह रहे हैं, उनका नुकसान होगा। आज निमाड़ में जितनी संपन्नता आयी है, उसके पीछे कारण यह है कि वहाँ पर किसानों की जो जमीनें ली गई हैं और जो इरिगेशन स्कीम्स बनें, मध्य प्रदेश में पहले साढ़े सात लाख हेक्टेयर जमीन सिंचित होती थी, आज वहाँ 30 लाख हेक्टेयर जमीन सिंचित हो रही है और कहीं से भी किसानों ने जमीन देने में विरोध नहीं किया। आज इस तरीके से इस बिल को लेकर यहाँ पर जो राजनीति हो रही है, वह राष्ट्र के लिए, देश के लिए ठीक नहीं है। यहाँ आज हम सब बैठे हैं, देश को दुनिया की एक ताकत बनाने का संकल्प लेकर बैठे हैं, दुनिया की एक शक्ति बनाने का संकल्प लेकर बैठे हैं, तो इंफ्रास्ट्रक्चर के लिए, बिजली के लिए, रेलवे के लिए जमीन जरूरी है और भरपूर पैसे देकर सरकार जमीन लेने का बिल लायी है, मैं इस बिल का पुरज़ोर समर्थन करता हूँ।
THE MINISTER OF RURAL DEVELOPMENT, MINISTER OF PANCHAYATI RAJ AND MINISTER OF DRINKING WATER AND SANITATION (SHRI CHAUDHARY BIRENDER SINGH): Madam Speaker, we have also moved nine amendments. It is because, now I am to reply and most of the Members have already spoken on those amendments; but formally if I am to move them, I can move them just now and after that I can give my reply.
माननीयअध्यक्ष : आप पहलेअपनी बात रखेंगे।
…( व्यवधान)
SHRI JYOTIRADITYA M. SCINDIA (GUNA): Madam, I have a point of order.
HON. SPEAKER: What is it?
… (Interruptions)
SHRI JYOTIRADITYA M. SCINDIA: It is under Rule 79 – notice of an amendment to clauses… (Interruptions)
माननीयअध्यक्ष : वे तोरिप्लाई दे रहेहैं। मैं उनकोवही बता रहीहूँ कि you have to reply first.
…( व्यवधान)
माननीयअध्यक्ष : आपको पहलेरिप्लाई देनाहै, फिर आपकोमूव करना है।
…( व्यवधान)
HON. SPEAKER: He was asking.
… (Interruptions)
HON. SPEAKER: You have to reply first.
… (Interruptions)
माननीय अध्यक्ष : वे रिप्लाई दे रहे हैं।
…( व्यवधान)
श्रीचौधरी बीरेन्द्रसिंह : सांसद महोदय, हिंदी या अंग्रेजी में बोलने की बात नहीं है। आप चाहते हैं तो मैं हिंदुस्तानी में बोलूंगा, आपको इसकी चिंता नहीं करनी चाहिए।
माननीयअध्यक्ष : कृपया दोनों तरफ शांति रखिए, आठ घंटे अच्छी चर्चा हुई है। अब मंत्री जी को रिप्लाई करने दीजिए। आपस में क्रास बातचीत मत कीजिएगा।
श्रीचौधरी बीरेन्द्रसिंह : महोदया, भूमि अधिग्रहण बिल वर्ष 2013 में यू.पी.ए. सरकार ने पास किया था। उसके बाद हम 31 दिसम्बर, 2014 को आर्डिनेंस के माध्यम से उसमें कुछ अमेंडमेंड्स करके लाए थे और जब सत्र शुरू हुआ तो उन्हें ज्यों का त्यों सदन के सभा पटल पर रखना उचित समझा। आज इस बिल पर हो रही चर्चा में तीन दर्जन से ज्यादा सदस्यों ने भाग लिया। इस चर्चा में उत्तेजना भी थी, तर्क भी था और कई बातें ऐसी भी कही गईं, जो हमारे ध्यान में भी आईं तथा हमारे साथियों ने भी आपसे बहुत-सी बातें कहीं जो आपके भी ध्यान में आने योग्य थीं।
महोदया, मैं अपनी बात इस प्रकार से शुरू करता हूं कि आज जो पार्टी सबसे ज्यादा हंगामा इस बिल के संशोधनों के बारे में कर रही है, जैसा हमारे साथियों ने कहा कि 67 साल की स्वतंत्रता के इतिहास में अगर पांच दशक से ज्यादा कोई शासक दल के रूप में कोई राजनीतिक दल रहा है, तो मेरे सामने बैठे साथी हैं।...(व्यवधान)
माननीयअध्यक्ष : वेणुगोपाल जी, कृपया बैठ जाएं।
…( व्यवधान)
श्रीचौधरी बीरेन्द्रसिंह : महोदया, यही तो विडम्बना है कि आप में सही बात को सही कहने की हिम्मत नहीं है। गुलामी की बात को आप पसंद करते हैं, तो इसमें मैं क्या कर सकता हूं।
महोदया, मैं यह बात इसलिए कह रहा हूं क्योंकि आज किसान की वकालत करने वाले लोग पचास साल से सत्ता में बैठे थे। वर्ष 1972 के अंदर एक प्रस्ताव आया और उसमें यह कहा गया कि किसान की अपर लैंड सीलिंग निर्धारित की जाए। दिमाग में यह था कि देश में हजारों नहीं बल्कि लाखों ऐसे किसान हैं जिनको फ्यूडल का नाम दिया गया कि इनके पास हजारों एकड़ जमीन है। मुझे अच्छी तरह से याद है कि मैंने पहला चुनाव वर्ष 1972 में लड़ा था। शायद सदन में बहुत कम लोग होंगे जो वर्ष 1972 में चुनाव लड़े होंगे। खड़गे जी की बात मैं कह नहीं सकता, लेकिन अन्य सदस्यों के बारे में मैं यह बात कह सकता हूं। मैं यह बात इसलिए कह रहा हूं क्योंकि उन दिनों शिरोमणि अकाली दल ने एक प्रस्ताव पास किया था और उस प्रस्ताव का अभिप्राय यह था कि अगर किसान के लिए अपर लैंड सीलिंग तय करते हैं तो मेहरबानी करके लोअर लैंड सीलिंग भी फिक्स करो, ताकि जिस जमीन पर वह मेहनत करता है उसकी मेहनत व्यर्थ न जाए और खेती उसके लिए घाटे का सौदा न हो। घाटे का सौदा बनने के बाद खेती के लिए किसान के मन में निराशा आएगी और वह गरीबी से नहीं निकल पाएगा। आपने और हमारे सदस्यों ने भी कहा कि आजादी प्राप्त करने के बाद जब पहला बजट आया था, तो उसमें 52 प्रतिशत से ज्यादा जीडीपी का शेयर कृषि पर आधारित था और आज हालत यह हो गई कि 52 परसेंट की बात छोड़िए 15 परसेंट से भी नीचे आ गया है। उस समय हम कहते थे कि 70 से 75 प्रतिशत लोगों के हाथ कृषि करते हैं, वे प्रतिशत आज 60 हो गया है। अगर आप इन बातों पर सोचेंगे तो आपको अंदाजा लगेगा कि कृषि का जी.डी.पी. 15 परसेंट आता है तो कृषि पर जो हाथ आधारित थे, वे भी 25 प्रतिशत आने चाहिए थे। यह विडम्बना है, लेकिन आपने यह कभी नहीं सोचा। आपने दो साल पहले कम्पनीज एक्ट पास किया। क्या आपने कभी यह सोचा कि हजारों एकड़ जमीन कारपोरेट कंपनी के नाम से खरीदी जाती है, कई जगह एक्वायर भी की गयी। आपने एसईजेड का जिक्र किया कि एसईजेड की जमीन का क्या होगा। मैं आपसे पूछता हूं कि क्या कांग्रेस के किसी भी सदस्य ने इस बात का विरोध किया कि किसान की साढ़े 18 एकड़ जमीन पर सीलिंग लगा दो और उद्योगपतियों को आप दो हजार एकड़ जमीन दीजिए और उसका कोई हिसाब भी न हो।...(व्यवधान) आप सुनिए। सिन्धिया जी, मैं आपको ही कह रहा हूं, आप कह रहे थे कि इस अमेंडमेंट ने इस एक्ट की आत्मा निकाल दी। आत्मा निकालने का काम आपने किया था, हम इसमें आत्मा डाल रहे हैं।...(व्यवधान) सुनिए, सुनने की हिम्मत होनी चाहिए।...(व्यवधान) मैं आपकी आत्मा की कांसेप्ट जानता हूं।...(व्यवधान)
माननीयअध्यक्ष : मंत्री जी, आप चेयर को एड्रेस करके बोलिए।
…( व्यवधान)
श्रीचौधरी बीरेन्द्रसिंह: नहीं मैडम, मैं जवाब देता हूं। मैं किसी से घबराकर जवाब नहीं देता, सही जवाब दूंगा। मैं किसान का बेटा हूं।...(व्यवधान)
माननीयअध्यक्ष : आप लोग बैठ जाइए।
…( व्यवधान)
श्रीचौधरी बीरेन्द्रसिंह: बैठिए, आपको एक-एक चीज का जवाब मिलेगा।...(व्यवधान) हां, बड़ी-बड़ी बातें करते हैं और अब सुनने को तैयार नहीं हैं।...(व्यवधान)
HON. SPEAKER: Please sit down. What is this?
… (Interruptions)…* माननीयअध्यक्ष : ये दोनों तरफ से क्या हो रहा है? अनुराग जी, प्लीज बैठिए। आप सभी लोग बैठिए। पीछे आप लोग क्यों खड़े हैं?
…( व्यवधान)
माननीयअध्यक्ष : मंत्री जी सक्षम हैं, आप सब लोग सुनिए। मंत्री जी सक्षम हैं। कोई खड़ा नहीं होगा। प्लीज, आप सभी लोग बैठ जाइए।
…( व्यवधान)
माननीयअध्यक्ष : प्लीज, शांति से बात सुनिए। सिन्धिया जी, बैठ जाइए।
…( व्यवधान)
HON. SPEAKER: Nothing will go on record except what the hon. Minister says.
… (Interruptions)…* माननीयअध्यक्ष : यह क्या हो रहा है? मैं बोल रही हूं। आप लोग बैठ जाइए।
…( व्यवधान)
श्रीचौधरी बीरेन्द्रसिंह: ये लोग ऐसे मेरी तरफ उंगली नहीं कर सकते।...(व्यवधान) Do not show your finger like this. I will not tolerate. … (Interruptions) यही तरीका है इनका।...(व्यवधान)
माननीयअध्यक्ष : आप लोग बैठ जाइए।
शहरीविकास मंत्री, आवासऔर शहरी गरीबीउपशमन मंत्रीतथा संसदीय कार्यमंत्री (श्रीएम. वैंकैय्यानायडू) : मैडम, वे लोग उंगली दिखा रहे हैं, यह अच्छा नहीं है।...(व्यवधान)
HON. SPEAKER: Nothing will go on record except what the hon. Minister says.
… (Interruptions)… * माननीयअध्यक्ष : इस तरीके से नहीं होता है।
…( व्यवधान)
माननीयअध्यक्ष : आप लोग बैठ जाइए।
…( व्यवधान)
SHRI M. VENKAIAH NAIDU: Please do not gesticulate like that. … (Interruptions)
माननीयअध्यक्ष : यह क्या हो रहा है? आप लोग शान्ति से बैठिए। समझदारी दिखाइए।
…( व्यवधान)
माननीयअध्यक्ष : चुप रहिए। मैं देखूंगी। प्लीज, आप लोग बैठिए।
…( व्यवधान)
HON. SPEAKER: Nothing will go on record except what the hon. Minister says.
… (Interruptions)…* माननीयअध्यक्ष : प्लीज बैठिए। इतना गुस्सा नहीं करते। मैं बता रही हूं। प्लीज बैठिए।
…( व्यवधान)
18.00 hrs माननीयअध्यक्ष: मंत्री जी आप चेयर को सम्बोधित करते हुए विषय से संदर्भित जितनी बात है, उतनी बात कहें।
SHRI CHAUDHARY BIRENDER SINGH: I am addressing the Chair only.
माननीयअध्यक्ष: आप भी गुस्सा न करें। आप तो समझदार हैं। Yes, Calm down.
… (Interruptions)
श्रीचौधरी बीरेन्द्रसिंह: मैडम, अभी यह एक आम धारणा बनी कि जो संशोधन लाए गए हैं, वे विपक्ष को भी पसंद नहीं, कई साथियों ने ऐसा कहा। कइयों ने कहा कि हमारे साथियों को भी पसंद नहीं और कुछ ने यह कहा कि प्रेस को भी पसंद नहीं। मैं आज के “इंडियन एक्सप्रेस” में और अन्य अखबारों में जो छपा है, वह बताना चाहता हूं। मैं यह कहना चाहता हूं कि उन्होंने हमारे इस प्रयास की प्रशंसा की है कि ऐसी व्यवस्था में...(व्यवधान)
माननीयअध्यक्ष: आप चेयर को सम्बोधित करके अपना भाषण रिकार्ड करवाएं।
श्रीचौधरी बीरेन्द्रसिंह: भाषण तो तब दूंगा, जब ये मुझे डिस्टर्ब करना बंद करेंगे, वरना मैं कैसे दूंगा।...(व्यवधान) I cannot be cowed down by you… (Interruptions)
माननीयअध्यक्ष: अधीर रंजन जी, आप बैठ जाएं। आप लोगों ने अपनी बात कह दी है।
… (Interruptions)
SHRI CHAUDHARY BIRENDER SINGH: Madam, it is The Indian Express of today. Heading is “Whose land?A citizen’s guide to land acquisition” by Sanjoy Chakravorty. It says:
“As best we know, every country has some sort of land acquisition law or process. The justification is to make public purpose override private interests… ” SHRI JYOTIRADITYA M. SCINDIA: Madam, why is he quoting a newspaper? माननीयअध्यक्ष: बोलकर कोट कर रहे हैं। सबने बोलकर कोट किया है, आपने भी अपने भाषण में कोट किया है। अब आप बैठ जाएं। ...(व्यवधान)
SHRI M. VENKAIAH NAIDU: He can quote… (Interruptions) SHRI CHAUDHARY BIRENDER SINGH: Madam, it says:
“As best we know, every country has some sort of land acquisition law or process. The justification is to make public purpose override private interests…so that ‘unwilling sellers’ cannot obstruct the creation of public good. In India, two other reasons are considered important. One, the land is very fragmented (three acres is the average landholding size, in contrast to hundreds acres in Europe and America). As a result, large projects can involve thousands of landowners, and individual negotiation with each is very difficult to coordinate, if not impossible. Two, many of these owners do not have clear title to the land they possess, which means that there are likely to be litigations and disputes later on. India’s land acquisition law solves both problems: of fragmentation and unclear titles.” HON. SPEAKER: Mr. Minister, one minute, please. Hon. Members, यह बिल पास होने तक सदन का समय बढ़ा दिया जाता है। ...(व्यवधान)
HON. SPEAKER: We will pass the Bill.
Yes, Mr. Minister, please continue.
… (Interruptions)
श्रीमल्लिकार्जुनखड़गे (गुलबर्गा) : मेरा पाइंट ऑफ ऑर्डर है। माननीयअध्यक्ष: मंत्री जी के जवाब के समय कोई पाइंट ऑफ ऑर्डर नहीं है। SHRI MALLIKARJUN KHARGE : I am raising a point of order. Now, 6 o’clock is already over. The House is continuing without raising the time of the House. You have to, first, take the permission of the House… (Interruptions) माननीयअध्यक्ष: मैंने अभी कहा है कि इस बिल के पास होने तक सदन का समय बढ़ाया जाता है। आप इतना शोर करते हैं कि आपको मेरी आवाज़ सुनाई नहीं दी। इसलिए कृपया शांत होकर बैठें। SHRI CHAUDHARY BIRENDER SINGH: Madam Speaker, only yesterday, while speaking, Mr. Satpathy referred a very important factor, which should be brought to the notice of the entire House. He made a mention that in the last so many years, about seven lakh hectares of land have been acquired in different States of our country. Out of that, he made a mention that 65,000 acres of land have been acquired in Haryana. … (Interruptions) You cannot blow hot and cold in the same breath. That is what I am saying. Madam, at one point of time, just to get the support of the farming community, they say that the bhatta parsaul issue is very important. When theKisan is being looted in Haryana and 65,000 acres of land is being acquired, then there is no mention about that. This kind of politics will not serve. … (Interruptions) माननीयअध्यक्ष : आप लोग बैठजाइए। वेणुगोपालजी, हर बातमें खड़ा होनाठीक नहीं है। …( व्यवधान)
SHRI CHAUDHARY BIRENDER SINGH: Out of 65,000 acres, and amount of 24,000 acres of land was given to the private owners. This is the state of affairs. … (Interruptions) माननीयअध्यक्ष : इन्होंने ऐसीकोई बात नहींबोली है किआप खड़े होरहे हैं। …( व्यवधान)
माननीयअध्यक्ष : ऐसा नहींहोता है किआप डिक्टेट करेंगे।जब आपने भाषणदिया था तोआपको पूरा समयदिया गया था।मंत्री जी तथागतजी के भाषणका जवाब देरहे हैं। यहीहोता है औरहर चीज पर खड़ानहीं हुआ जाताहै। आप थोड़ातो समझिए। कोईभी माननीय सदस्यबीच में नहींबोलेगा, जब तक मंत्री जी काभाषण समाप्तनहीं हो जाताहै। …( व्यवधान)
SHRI CHAUDHARY BIRENDER SINGH: Haryana’s landmass, when compared to that of the total country, is less than 2 per cent. The then Government was acquiring more than 6 per cent of the land. What is this? … (Interruptions) माननीयअध्यक्ष : आप सुननेकी क्षमता रखिए, अभी आपकोबहुत समय सदनमें बिताना है। SHRI CHAUDHARY BIRENDER SINGH: I am not of that type. I know what happened in Haryana. But on the floor of the House, I do not want to mention anything or any wrong which they have committed. One thing I want to bring to your notice. Hon. Member of the CPI Party who brought this statutory resolution, said that there was a lot of delay while bringing this Ordinance. Madam, the act came into existence in the year 2013. It became operational from 1st January, 2014 and in the month of February, 2014, during the time of UPA Government, a workshop took place. Most of the suggestions were that the Act which is now applicable, requires lot of rethinking, revisiting and it should be amended to a large extent. Then, Mr. Gadkari was looking after Rural Development. A meeting was convened on 27th June and out of 36 States and Union Territories, 32 participated. उन 32 राज्यों के सैक्रेटरीज़ ने और रैवेन्यु मिनिस्टर ने जो-जो कहा, अगर मैं उसे बताऊं तो हमारे साथी और मुलायम सिंह जी के भतीजे बहुत खुश होकर बोल रहे थे कि हमने बहुत स्मूथ किया है। I want to bring to the notice of this House that when he talked about acquiring of 3600 acre of land for that express highway, the land proceedings started on 31st December and finished on 31st December. That is how, it was done. … (Interruptions) किसानों का दम भरने वाले लोगों से मैं यह कहता हूं why I am saying this is because four times there was a mention about my grand father that he was a kisan leader and Birender Singh as such cannot tolerate anything which is going against the interest of the farmers. That is my commitment. Madam, one more thing he used to say that ए भोले किसान, दो बात मेरी मान ले, एक बोलना ले सीख, एक दुश्मन को पहचान ले। He is still to recognise who is the enemy of the kisan fraternity. What I want to say is that 27 जून की मीटिंग में उत्तर प्रदेश सरकार कहती है कि कंसेन्ट का क्लाज अच्छा नहीं है, खत्म कर दो।...(व्यवधान) HON. SPEAKER: He is not yielding, please. श्रीचौधरी बीरेन्द्रसिंह: और जब भट्टा पारसौल के लोगों ने यह कहा कि हमारे यहां जमीन का चार गुणा मुआवजा देंगे और जब उन्हें यह पता लगा कि रीसैटलमैन्ट और रीहैबिलिटेशन के लिए कुछ नहीं हो रहा है, now they are coming to us that the way the land was acquired, it was a cheating on the part of the Government and we do not want to part with our resettlement and rehabilitation advantage. That is the actual picture. यह दीपेन्द्र नौजवान है और मैं यह चाहता हूं कि जो मैं कहूं, वह यह कम से कम सुन ले, बाकी अमल करना या न करना तुम्हारी मर्जी है। ...(व्यवधान) HON. SPEAKER: No, nothing will go on record. Only the Minister’s statement will go on record. … (Interruptions)* माननीयअध्यक्ष : यह क्या हो रहा है? आपने यही चलाना है या बिल पास कराना है? SHRI CHAUDHARY BIRENDER SINGH: Madam, a strong contingent of bureaucrats from Haryana was representing. The Haryana Government on behalf of the then hon. Chief Minister and they came out with this that if this consent clause continues and if this social impact clause continues, we will not be able to acquire even a single inch of land. … (Interruptions) It is on record. “Under PPP projects, the ownership of land vests with the Government. Therefore, the consent requirement should be done away with.” This is what the Haryana Government had said. SHRI DEEPENDER SINGH HOODA: The Chief Minister overruled them. What is the point? It is on the record.… (Interruptions) श्रीचौधरी बीरेन्द्रसिंह : मैं किसान का एक पक्ष और रखना चाहता हूं, उसको आप भी सोचें और हम भी सोचें...(व्यवधान) पप्पू साहब, आप मुझे बोलने दीजिए, अब आप पप्पू नहीं हो लट्टू हो।...(व्यवधान) श्रीज्योतिरादित्यमाधवराव सिंधिया:महोदया, मंत्री जी को यह बात कहना शोभा नहीं देता, वह एक माननीय सदस्य के बारे में ऐसा कह रहे हैं। श्रीचौधरी बीरेन्द्रसिंह : वह मेरे मित्र हैं। आप तो अपनी आत्मा की बात करो, आपके पास और कुछ नहीं है।...(व्यवधान) मैं आपसे ही बात करूंगा, मैं दूसरी तरफ नज़र उठाऊंगा ही नहीं। ...(व्यवधान) मैं एक बात और कहना चाहता हूँ कि जो लोग आज किसान की वकालत करते हैं, कहते हैं कि उनकी जो भूमि है, उसके लिए हम कुर्बान हो जाएंगे, टच नहीं होने देंगे, इन्होंने एक मिथ्या प्रचार किया है कि बीजेपी की यह सरकार ऐसा कानून ले कर आ रही है कि इसके आते ही सब जमीनें एक्वायर हो जाएंगी। मैं यह जानना चाहता हूँ कि आप कब तक किसान को इस कदर रखोगे? आज मेरे किसान को रोज़गार की तलाश है। उसकी बहुत सी जमीनें, मैं यह कह सकता हूँ कि 70 प्रतिशत से अधिक किसान ऐसे हैं, जिनकी लैण्ड होल्डिंग आधा एकड़, पौना एकड़, एक एकड़, सवा एकड़ तक सीमित है और उसकी हालत यह है कि वह कहीं भी जाता है, तो कहता है कि मेरे बेटे को चपरासी लगवा दो, मेरे बेटे को कंडक्टर लगवा दो, मेरे बेटे को ड्राईवर लगवा दो, मेरे बेटे को पुलिस में भर्ती करवा दो। सेनाओं की रक्षा, देश की सीमाओं की रक्षा हम करें, लॉ एण्ड ऑर्डर को हम मेंटेन कर के रखें और जिस तरह से ये कौमा फ्लैज करते हैं कि किसान को इससे आगे मत बढ़ने दो, हमने इसमें प्रोविजन किया है कि किसान को आगे बढ़ने का मौका मिलना चाहिए। उसको भी वह अधिकार है। आप उनको आने वाले समय में इस बात के लिए मजबूर नहीं कर सकते हैं कि उनकी जमीनें अगर रहेंगी तो वे खुशहाल रहेंगे। आपने कहां खुशहाली छोड़ी है? आपने कॉरपोरेट सैक्टर को तो सब कुछ दे दिया है। कहा कि आपका कंपनी लॉ ठीक है। आपने कंपनी एक्ट में यह कहा है। यह प्रस्ताव आया है। ...(व्यवधान) आपने कंपनी एक्ट में यह कहा है कि किसी उद्योगपति को, किसी कॉरपोरेट को, किसी कंपनी को उसके शेयर तक की लाएबिलिटी तो है और किसान के बारे में जब बात आई, तो 50 साल राज़ करने के बाद भी इनको यह महसूस नहीं हुआ कि उनको भी आगे बढ़ने का मौका मिले। क्यों उसके लिए सारी लाएबिलिटी और कॉरपोरेट के लिए उनके शेयर तक लाएबिलिटी महफूज़ रखे? इस किस्म की व्यवस्था अगर रहेगी तो किसान क्या करेगा? एक माननीय सदस्य ने कहा, जब मैं बी.ए. में पढ़ता था तो मैंने भी अंग्रेज़ी में वह पोयम पढ़ी थी - ‘The Man with the Hoe’ वह यह कहती है कि इसको इतना मत सताओ, इसको इतना मजबूर न करो कि वह जिस दिन उठ खड़ा हुआ तो कोई उसको फिर आगे रोकने वाला नहीं मिलेगा। 50 साल के शासन में ...(व्यवधान) मैं कांग्रेस को अच्छी तरह जानता हूँ, इसलिए कह रहा हूँ। ...(व्यवधान) 50 साल के शासन में इन्होंने किसान को ऐसा कर के रखा कि इनको टुकड़े तो डालते रहो, ताकि ये मरे न, लेकिन इनको आगे बढ़ने का मौका मत दो। यह इनकी नीति रही है। ...(व्यवधान) ये बड़ी-बड़ी बातें करते हैं। ...(व्यवधान) HON. SPEAKER: Only the Minister’s statement will go in record. … (Interruptions)
SHRI CHAUDHARY BIRENDER SINGH: I am not yielding … (Interruptions) माननीयअध्यक्ष : सौगत राय जी, बैठ जाइए। He is not yielding … (Interruptions)
HON. SPEAKER: Nothing will go in record.
… (Interruptions)
HON. SPEAKER: Yes Mr. Minister, you address the chair. … (Interruptions)
SHRI CHAUDHARY BIRENDER SINGH: What I am saying, I do not think he would listen to my sane voice. … (Interruptions) HON. SPEAKER: Only what the Hon. Minister is saying will go in record. … (Interruptions)
HON. SPEAKER: Please address the Chair.
… (Interruptions)
SHRI CHAUDHARY BIRENDER SINGH: That is my problem because I cannot speak in his way … (Interruptions) Madam, let me tell you what we did. After the passing of this Act, naturally the State Governments were to make the rules and also the provision for compensation which is to be determined according to the length or the distance of a particular locality from the city or town. Up till now - it is more than 14 months’ old Act - only six States have either framed rules or determined certain measurement for the fixation of compensation. One State is Andhra Pradesh where the notification was issued on 20.11.2014. Haryana issued it on 4.12.2014. It was issued on 13.07.2014 by Maharashtra. Madhya Pradesh issued it on 29.09.2014. Telangana issued it on 20.12.2014. Many States even did not inform. Rather they did not frame any rules. In that situation, there was no other way. When we talk as a Chief Minister or a Minister in power, we have a different feeling. So, for those who were not framing the rules, the interest was that the existing Act should be amended, and we kept that thing and other problems also in mind. As I said, in the last six months – I have the data of last six months up to July – there was no acquisition done because there were no rules. If we are to progress, then for certain things, we have to do something. When we talk of infrastructure, they straightaway jump to the conclusion that this is for the private things. Infrastructure does not mean only private things. Infrastructure means irrigation, infrastructure means roads. … (Interruptions) मैं आपसे सिर्फ इतना कहना चाहूँगा कि इफ्रास्ट्रक्चर के नाम पर कौन सी सड़क कितने दिन में बनेगी, यह आज के दिन आप बताएं, आपने 15 साल दिल्ली में राज किया, साफ हो गए, कहीं नजर ही नहीं आते, आप 9 परसेंट वोट पर आकर रूक गए।...(व्यवधान) One should be a large hearted man. … (Interruptions) माननीय सदस्यों द्वारा जो कुछ ऐतराज उठाए गए, उनको लेकर मैं यह कहना चाहता हूँ कि हमने शुरू में वर्ष 2013 के एक्ट में आठ अमेंडमेंट्स रखीं और उनमें से चार पर किसी को कोई ऐतराज नहीं था। चार में ऐसा था, जैसे कहा गया कि आपने इंडस्ट्रियल कोरीडोर को परिभाषित नहीं किया है। हमने इसमें दूसरी अमेंडमेंट जो आज पेश की है, मैं माननीय सदस्यों को कहना चाहूँगा कि इसमें इंडस्ट्रियल कोरीडोर में एक्वीजिशन भी सरकार की तरफ से होगी या सरकार की कोई एजेंसी, कोई कॉरपोरेशन या कोई स्टेच्युट्री बॉडी या कोई बोर्ड करेगा और उसका एक-एक किलोमीटर दूरी तक ही उसको इंडस्ट्रियल कोरीडोर माना जाएगा। यह नहीं है कि उसको अंदर तक ले जाकर भी कहें कि यह भी इंडस्ट्रियल कोरीडोर है।...(व्यवधान) महोदय, एक तो यह है और इस पर बहुत से साथियों ने अपनी सहमति भी जताई है। ...(व्यवधान) दूसरा, जैसे प्रेमचन्द्रन जी ने कहा कि I am happy that the clause relating to private hospitals and private educational institutions has been dropped. इसी तरीके का एक अमैंडमैंट हम लेकर आए हैं। मैं सदन में यह बात भी रखना चाहता हूँ कि कोई भी एक्वीज़ीशन इसलिए नहीं होगा कि हम किसी प्राइवेट आदमी को दे रहे हैं। सारी जितनी भी एक्वीज़ीशन है, वह सरकारी तौर पर हैं, सरकार का उससे ताल्लुक है। मैं सिंधिया जी को यह भी कहना चाहूँगा, ये मुझसे उम्र में बहुत छोटे हैं, यदि इनको कोई अच्छा सुझाव याद आए, या दिमाग में आए, या किसी से पूछ लो, तो वह मुझे बता देना, उसको भी कर लेंगे। ...(व्यवधान) We will do it. … (Interruptions) It is in lighter vein. Do not get offended. … (Interruptions) माननीयअध्यक्ष : आप सुझाव तो दे सकते हैं।
…( व्यवधान)
श्रीचौधरी बीरेन्द्रसिंह : दूसरी बात यह है कि हमने जो पाँच चीज़ों को इनक्लूड किया है, उसमें डिफैन्स के लिए था, नेशनल सिक्यूरिटी के लिए था, हाउसेज़ फॉर पूअर थे, अफोर्डेबल हाउसेज़ थे, इनफ्रास्ट्रक्चर फॉर इलैक्ट्रिफिकेशन, इनफ्रास्ट्रक्चर फॉर रोड्ज़ भी था। ...(व्यवधान) एक चीज़ जो उसमें थी, वह इनफ्रास्ट्रक्चर, सोशल इनफ्रास्ट्रक्चर जो था, उसमें से ‘सोशल इनफ्रास्ट्रक्चर’ को हमने निकाल दिया है, यह सोचकर कि यह न समझा जाए कि सोशल में फिर वही प्राइवेट हास्पिटल या प्राइवेट एजुकेशनल इंस्टीटय़ूशन आ सकते हैं। आज किसान के मन में यह बात गई है। मैं इसलिए नहीं कहता कि मैं यहाँ मिनिस्टर हूँ, मुझे उनकी psyche का पता है। वह कंपनसेशन की बात नहीं है। उनके मन में जो एक बात थी कि हमारे हितों को किसी दूसरे के पास गिरवी न रखा जाए, वह हमारी सरकार ने करके दिया है और आज उनको यह संदेश गया है। ...(व्यवधान) हमने यह प्रावधान रखा था कि जो ज़मीन पाँच साल के बाद जिस काम के लिए रखी गई है, उस पर यदि काम नहीं होता तो उसको वापस किसान को दे दिया जाए। श्रीज्योतिरादित्यमाधवराव सिंधिया: वह हमने रखा था, आपने नहीं रखा था। ...(व्यवधान) श्रीचौधरी बीरेन्द्रसिंह : अभी तो आप कह रहे थे कि मैं वहाँ था। तो मैंने रखा था, आपने नहीं रखा था, वह मेरा सुझाव था।...(व्यवधान) सैक्शन 24 में यह प्रावधान लाना ज़रूरी था कि अगर किसी कोर्ट के स्टे-आर्डर की वजह से या इंजंक्शन की वजह से अगर पाँच साल का पीरियड, सपोज़ 10 साल हो गए और प्रोजैक्ट शुरू नहीं हुआ तो उसमें छः साल इस बात के बीत गए कि कोर्ट से स्टे था, तो वह प्रोजैक्ट शुरू हो ही नहीं सकता था। इस सिचुएशन से निकलने के लिए यह तय किया गया कि अगर पाँच साल लिटिगेशन है तो बेशक कोर्ट में हो, लेकिन उसमें स्टे और इंजंक्शन नहीं है, तो पाँच साल कम्यूट होंगे और पाँच साल गिने जाएँगे। अदरवाइज़ अगर लंबा समय है तो उसमें से अगर वह समय निकाल दिया जाए और फिर पाँच साल बचते हैं तो वह ज़मीन वापस होगी, यह पुराने एक्ट के तहत मैं कह रहा हूँ। दूसरी बात मैं यह कहना चाहता हूँ इसी के तहत एक अकाउंट की बात कही गई थी कि कुछ ट्रिब्यूनल के केसेज़ हैं, उनमेंif the amount is deposited in any account, this we have changed. हमने कहा कि अकाउंट जो होगा वह डैज़िग्नेटेड अकाउंट होगा maintained for this purpose. If the account is designated and maintained for that purpose only, then the amount that is deposited would be treated as compensation has been paid. हमने यह प्रावधान किया है। इसके साथ-साथ एक नया सैक्शन आज के बिल में हमने डाला है, वह सैक्शन 6(ए) है। इसमें यह था कि व्याख्या तो रिहैबिलिटेशन और रीसैटिलमेंट की थी, लेकिन उसमें जो इफैक्टिड फैमिलीज़ थीं, उनको और प्रीसाइज़ करने के लिए, ताकि इफैक्टिड फैमिलाज़ को दिक्कत न हो, मैं पढ़कर सुना देता हूं: “In the principal Act, in Section 31 of sub-section (2) and clause (h) after the words ‘affected families’, the words ‘including compulsory employment to at least one member of such affected families of a farm labourer shall be inserted.” ताकि उस गरीब का जो बच्चा खेत में काम करता था, उसकी नौकरी पक्की हो।...(व्यवधान) SHRI K.C. VENUGOPAL (ALAPPUZHA): Is he moving an amendment? SHRI M. VENKAIAH NAIDU: Who said it? He said that he would only be reading it. … (Interruptions) माननीयअध्यक्ष : अभी वह स्टेज आएगी, लेकिन बात नहीं कर सकते क्या? एकमाननीय सदस्य: वही तो पढ़कर सुनाया है।...(व्यवधान) माननीयअध्यक्ष : अभी तो वे एक्सप्लेन कर रहे हैं, बाद में मूव करेंगे। अभी वे मूव कहां कर रहे हैं? बात भी नहीं कर सकते क्या? अभी वे मूव नहीं कर रहे हैं, आप भी समझ रहे हैं। प्लीज़, बैठिये। SHRI JYOTIRADITYA M. SCINDIA: Madam, if he his moving an amendment, then I have a point of order. माननीयअध्यक्ष : अभी कुछ नहीं कर रहे हैं, मगर उसकी चर्चा भी नहीं कर सकते क्या? He is not moving anything. … (Interruptions)
SHRI M. VENKAIAH NAIDU: Madam, there are precedents. When you are going to move some amendment, हम एक एमेंडमेंट लाने वाले हैं, ऐसा बताने में कोई आपत्ति नहीं है, इतना क्रूशियल और कॉमनसेंस का पाइंट है। ...(व्यवधान) माननीयअध्यक्ष : वे बोल सकते हैं। यह भी कोई बात है? … (Interruptions)
SHRI MALLIKARJUN KHARGE: Madam, without moving the amendment, how can he explain it? He has to move the amendment and then he should explain. … (Interruptions) SHRI JYOTIRADITYA M. SCINDIA: This is not fair. … (Interruptions) HON. SPEAKER: What he is saying is that they are going to move it. वह तो हो सकता है। … (Interruptions)
SHRI CHAUDHARY BIRENDER SINGH: Actually, this is already provided in the Notification. … (Interruptions) माननीयअध्यक्ष : आप थोड़ा हम पर भी विश्वास रखिये। श्रीचौधरी बीरेन्द्रसिंह: जो नोटिफिकेशन में है, उसको जो चेंज करने की बात है...(व्यवधान) SHRI MALLIKARJUN KHARGE: What has not been included, how can he talk about that? SHRI CHAUDHARY BIRENDER SINGH: You can find that from the List of Business and from your papers. मैडम स्पीकर, एक हमने जो प्रावधान , वह सैक्शन 101 में है और उसमें जो 5 ईयर वर्ड है, उसको‘five years or the length of the project’ किया है , but the length of the project would not be determined by the man who is submitting the proposal for the project. It would be submitted and it would be decided by the authority itself. क्योंकि, कुछ ऐसे प्रोजैक्ट्स हैं, जिनमें यह सम्भव हो ही नहीं सकता कि पांच साल में उसको खत्म करने की कोई बात हो, क्योंकि,हो सकता है कि उसमें सात साल लगें, दस साल लगें, इसलिए ऐसा प्रावधान हमने किया है और जिसमें लेंथ ऑफ प्रोजैक्ट पांच साल है, उसको रखा है,ताकि वह जमीन उसको वापस हो जाये। इसी तरीके से सैक्शन 105 है,जिसके बारे में बहुत चर्चा हुई है। अगर मैं यह कहूं कि यह सबसे बड़ा प्रावधान है कि जो एक्ट 2013 में बना था,उसमें यह कमी थी कि 13 ऐसे सैण्ट्रल एक्ट्स, जिनको इस भरोसे छोड़ दिया गया था कि एक साल के बाद इनका क्रियान्वयन होगा,अगर कोई...(व्यवधान) एकमाननीय सदस्य: पहले में यह प्रावधान था। नहीं था?...(व्यवधान) श्रीचौधरी बीरेन्द्रसिंह: नहीं है। Why anyone should wait for one year? Where is it written? Madam Speaker, we have made this provision that all the 13 Acts which were not included in the Act of 2013 would be included and all the clauses relating to fair amount of compensation, that is, upto four times, and rehabilitation and resettlement would be applicable to all these 13 Acts. … (Interruptions) SHRI JYOTIRADITYA M. SCINDIA: Madam, the Minister is misleading the House. यह प्रावधान उस बिल में रखा गया था कि एक साल की अवधि में...(व्यवधान) SHRI CHAUDHARY BIRENDER SINGH: That is what I am saying. May I still repeat to all the hon. Members, including Prof. Saugata Roy and others, that if they still find that there is scope to do something better, we are ready to accept their proposal. We are ready to consider their proposal, but do not shut the door by saying that we have to oppose it or we have to support it. This should not be the attitude of the hon. Members. We will ensure that everything which goes in favour of the farmers, we are willing to consider all such proposals. हम आपको इंश्योर करते हैं कि किसान के हक़ में कोई भी बात होगी, हम आपकी बात मानने को तैयार होंगे, उसे कंसीडर करेंगे। मैंने यह सभी सदस्यों को कहा है। मैं इस बात को भी समझता हूं कि अगर हमें तरक्की करनी है, तरक्की का मतलब यह नहीं कि ज्यादा फैक्टरियां लग जाएं, बल्कि मैं तरक्की उस बात की कर रहा हूं जिसका मैंने ज़िक्र किया, अगर किसान को उस गरीबी से निकालना है और उसे भी अच्छी दुनिया का हक़दार बनाना है तो आपको दोनों चीज़ों में बैलेंस करना पड़ेगा। धन्यवाद।
SHRI C.N. JAYADEVAN (THRISSUR): Madam, after the interesting speech of the hon. Minister, I still press for my Resolution and I would request the Minister to send the Bill to the Standing Committee for more discussion and amendments. माननीयअध्यक्ष : यह नहीं होता है। आप अपनी बात कहिए। SHRI C.N. JAYADEVAN : When I was talking about this Bill yesterday, as a Communist, I want to say specially that I am a Communist. I may be alone representing the Communist Party of India. But the BJP Members were only two in this corner at one time. They have to remember that. As a Communist, as has been mentioned, I want the hon. Minister to bring a basic Land Reforms Bill. Can he come with a basic Land Reforms Bill? It will allow the landlords to have only 15 acres of land with them. In Kerala, there were so many landlords, namely, Murikkan, Nilambur Kovilakam, Alathur Swamy, Mankumbil Pattaru, Parai Tharakkan etc. Now there are no landlords in Kerala. All are farmers. Can they take the lands of rich landlords, feudal lords and Kulaks in India? They are having acres and acres of land. Firstly, they have to capture those lands and distribute it to the poor, to the landless. They have to get land. The poor agriculture workers, the landless peasants have to get land at first. The hon. Minister was speaking very humorously. I am saying this with respect that I was hearing ‘His Master’s Voice’ -- the master’s voice, the corporates of the world, the monopolists of India. It was the voice of the corporates. I am not a young man but I am young in this Sabha. Shri Naidu is sitting here. I was listening to his speech yesterday. He was saying: “My Government, the Modi Government is with the poor, with the women, with the young men and with the peasants.” It may be the truth. But if it is the truth, what action have they taken within nine months for the poor people, the peasants, for the women of India? It is not a long period. I agree that nine months is not a long period. But, is there any action taken for the poor, for the peasants, for the women in India in the last nine months? HON. SPEAKER: Shri Jayadevan ji, are you withdrawing the Resolution? SHRI C.N. JAYADEVAN : No, I am not withdrawing. I am moving. HON. SPEAKER: The question is:
“That this House disapproves of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Ordinance, 2014 (No. 9 of 2014) promulgated by the President on 31st December, 2014”. SHRI C.N. JAYADEVAN: I want division.
HON. SPEAKER: Let the Lobbies be cleared. ANNOUNCEMENT RE: AUTOMATIC VOTE RECORDING SYSTEM HON. SPEAKER: Now, the lobbies have been cleared. SECRETARY GENERAL: Kind attention of hon. Members is invited to the following points in the operation of Automatic Vote Recording System. Before a Division starts, every hon. Member should occupy his or her own seat and operate the system from that seat only. When the hon. Speaker says ‘Now Division’, the Secretary General will activate the voting button whereupon red bulbs above display boards on both sides of the hon. Speaker’s Chair will glow and a ‘gong’ sound will be heard simultaneously. For voting, hon. Members may please press the following two buttons simultaneously only after the sound of ‘gong’, I repeat, only after the sound of the ‘gong’- Red vote button in front of every hon. Member on the head of the phone plate and any one of the following buttons fixed on the top of the desk of the seat: For ‘aye’, green colour button For ‘no’, red colour button For ‘abstention’, yellow colour button It is essential to keep both the buttons pressed till the second ‘gong’ is heard and the red bulbs on the plasma display are off. The hon. Members may please note that the votes will not be registered if the buttons are kept pressed before the first ‘gong’ sound and if both the buttons are not simultaneously pressed till the second ‘gong’. The hon. Members can actually see their votes on display board installed on either side of the hon. Speaker’s Chair. In case the vote is not registered, they may call for voting through slips. HON. SPEAKER: Shri C.N. Jayadevan, are you withdrawing your Statutory Resolution? SHRI C.N. JAYADEVAN: Madam, I am not withdrawing my Statutory Resolution. I want a Division. HON. SPEAKER: The lobbies have already been cleared. The question is:
“That this House disapproves of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Ordinance, 2014 (No. 9 of 2014) promulgated by the President on 31st December, 2014.” The Lok Sabha divided:
DIVISION AYES 18.41 hrs. @Adhikari, Shri Sisir Kumar Adhikari, Shri Suvendu Ahmed, Shri Sultan Ali, Shri Idris Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan Banerjee, Shri Prasun Barman, Shri Bijoy Chandra Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chautala, Shri Dushyant @Chavan, Shri Ashok Shankarrao Chowdhury, Shri A. H. khan @Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh Datta, Shri Sankar Prasad De(Nag), Dr. Ratna Dev, Kumari Sushmita Devegowda, Shri H.D. Engti, Shri Biren Singh Faizal, Mohammed Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gogoi, Shri Gaurav Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar Haque, Shri Mohd. Asrarul Hazra, Dr. Anupam @Hooda, Shri Deepender Singh @Innocent, Shri Jatua, Shri Choudhury Mohan Jayadevan, Shri C. N Karunakaran, Shri P. @Khan, Shri Saumitra Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh Mahato, Dr. Mriganka Mandal, Dr. Tapas Mann, Shri Bhagwant Meinya, Dr. Thokchom Moily, Shri M. Veerappa Mondal, Shri Sunil Kumar Mondal, Shrimati Pratima Mukherjee, Shri Abhijit Muniyappa, Shri K.H. Naik, Prof. A.S.R. Naik, Shri B.V. Nath, Shri Kamal Noor, Shrimati Mausam Owaisi, Shri Asaduddin Pala, Shri Vincent H. Paswan, Shri Ram Chandra Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. @Raju, Shri C.S. Putta Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet Reddy, Shri Gutha Sukender Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Reddy, Shri P.V. Midhun Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Rori, Shri Charanjeet Singh Roy, Prof. Saugata Roy, Shrimati Sandhya Ruala, Shri C.L. Sahu, Shri Tamradhwaj @Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Sharma, Shri Ram Kumar Shetty, Shri Raju Singh, Prof. Sadhu Singh, Shri Ravneet Sinha, Shrimati Renuka Sule, Shrimati Supriya Suresh, Shri D.K. Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi @Thomas, Prof. K.V. Tirkey, Shri Dasrath Trivedi, Shri Dinesh @Uddin, Shri Tasleem Varma, Shrimati Dev Velagapalli, Shri Varaprasad Rao Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Dharmendra @Yadav, Shri Tej Pratap Singh @Yadav, Shrimati Dimple Yellaiah, Shri Nandi NOES @Adityanath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Arunmozhithevan, Shri A. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh @Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan @Brahmpura, Shri Ranjit Singh Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chandrakasi, Shri M. Chandumajra, Shri Prem Singh Chaudhary, Shri C. R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chhewang, Shri Thupstan $Chhotelal, Shri Chinnaiyan, Shri S. Selvakumara Choubey, Shri Ashwini Kumar Choudhary, Col. Sonaram $Choudhary, Shri Babulal Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar @Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gopal, Dr. K. @Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. @Goud, Dr. Boora Narsaiah Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar Hemamalini, Shrimati Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal Jaunapuria, Shri Sukhbir Singh Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali @Kalvakuntla, Shrimati kavitha Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh @Kristappa, Shri N. @Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh $Kumar, Shri Ashwini Kumar, Shri B. Vinod Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. Kumar, Shri Shanta Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. @Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal @Nagarajan, Shri P. Nagesh, Shri Godam Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Panneerselvam, Shri V. Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi Paswan, Shri Chirag Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri C. R. @Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Radhakrishnan, Shri R. @Radhakrishnan, Shri T. Rai, Shri Nityanand Raj, Dr. Udit Raj, Shrimati Krishna Raajhaa, Shri A. Anwhar Rajbhar, Shri Harinarayan Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Reddy, Shri A.P. Jithender $Reddy, Shri J.C. Divakar Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal @Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola @Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sonowal, Shri Sarbananda $Srinivas, Shri Kesineni Sriramulu, Shri B. Sundaram, Shri P. R. Swaraj, Shrimati Sushma Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram @Vanaroja, Shrimati R. Vardhan, Dr. Harsh @Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh @Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. @Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Adsul, Shri Anandrao Barne, Shri Shrirang Appa @Gaikwad, Prof. Ravindra Vishwanath Gawali, Shrimati Bhavana Pundalikrao Geete, Shri Anant Gangaram Godse, Shri Hemant Tukaram Jadhav, Shri Prataprao Jadhav, Shri Sanjay Haribhau @Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv Raut, Shri Vinayak Bhaurao Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil Vichare, Shri Rajan HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 99 Noes: 294 Abstain:15 The motion was negatived.
HON. SPEAKER: Now, the question is:
“That the Bill further to amend the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, be taken into consideration.” The motion was adopted.
HON. SPEAKER: Hon. Members, before we take up clause by clause consideration of the Bill, I would like to inform the House that Shri N.K. Premachandran has requested to allow him to raise objections to the moving of Government motion Nos. 61 and 62 for suspension of rule 80(i). An amendment can be proposed only to some existing clause of a Bill. Government amendment Nos. 58 and 59 are not amending any clauses of the Bill. These two amendments seek to add new clauses 6A and 7A to the Bill which amounts to increasing the scope of the Bill. Therefore, amendment Nos. 58 and 59 can be moved only after suspension of rule 80(i). In view of this, there is no point in raising objection to the moving of the motions by the hon. Minister. HON. SPEAKER: Now we take up clause by clause consideration of the Bill. Now Clause 2. Clause 2 Substitution of certain expression throughout Act HON. SPEAKER: Shri Jai Prakash Narayan Yadav, are you moving your Amendment No. 7 to Clause 2? … (Interruptions)
श्रीजय प्रकाश नारायणयादव (बाँका) : हां, अध्यक्ष महोदया, जो बिल आया है और जिस पर मत विभाजन हो रहा है, सारा मुल्क जान रहा है कि यह बिल किसान विरोधी है, जन विरोधी है। किसान की आत्मा को निकाला जा रहा है। मैं प्रस्ताव करता हूं: “पृष्ठ 2, पंक्ति 3, शब्द ‘प्राइवेट इकाई’ के स्थान पर शब्द‘सरकारी एकक’ प्रतिस्थापित किया जाए।” (7) The Amendment was put and negatived.
HON. SPEAKER: The question is:
“That clause 2 stand part of the Bill.” The motion was adopted.
Clause 2 was added to the Bill.
Clause 3 Amendment of Section 2 HON. SPEAKER: Now, hon. Minister may move Amendment No. 52 to Clause 3. … (Interruptions)
SHRI JYOTIRADITYA M. SCINDIA: Madam, I am on a point of order. … (Interruptions) Rule 79 (1) very clearly says:
“If notice of an amendment to a clause or schedule of the Bill has not been given one day before that day on which the Bill is to be considered, any Member may object to the moving of such an amendment, and such objection shall prevail, unless the Speaker allows the amendment to be moved:” We will object to this amendment being moved. … (Interruptions) HON. SPEAKER: I have allowed.
… (Interruptions)
SHRI JYOTIRADITYA M. SCINDIA: Madam, no notice has been given. It has been circulated today. अध्यक्ष महोदया, अगर इस तरीके से प्रजातंत्र चलेगा तो किस आधार पर...(व्यवधान) HON. SPEAKER: I have allowed it. The Minister may now move Amendment No. 52 to Clause 3. Amendment made:
“Page 1, omit lines 10 and 11.” (52) (Shri Chaudhary Birender Singh) HON. SPEAKER: Professor Saugata Roy, are you moving your Amendment? PROF. SAUGATA ROY (DUM DUM): Madam, my amendment relates to what is known as the consent clause. The Bill mentions it in sub-section 2 of section 2. After the second proviso, the following proviso shall be inserted, namely, provided also that the acquisition of land for the projects listed in section 10(a) and purposes specified thereon shall be exempted from the provisions of the first proviso … (Interruptions) HON. SPEAKER: You cannot speak now. Are you moving the amendment? … (Interruptions)
PROF. SAUGATA ROY: Madam, I have not spoken on the Bill. Allow me to speak for one minute on this. This is the only amendment on which I will speak. Please allow me for two minutes. … (Interruptions) This relates to the consent clause. Actually, in the 2013 Bill, for the first time in 112 years, the farmer was given respect in the sense that if the Government acquired land for a private company. The consent of 80 percent of the farmers was needed; and if it was a PPP, 70 per cent of the consent was needed. Even at that time, we had objected to it because according to us in the Trinamool Congress, 100 per cent consent is required. … (Interruptions) We fought on this issue in Singur where land was acquired for Tatas forcibly. We objected to it in Nandigram where 14 of our people were killed in police firing. Now, in one stroke, they are removing that consent clause. We are opposing with all our might. … (Interruptions) You are taking away the dignity of the farmer. How can you take the farmers’ land without their consent? Madam, he was asking for the suggestions. My suggestion is, do whatever you want but give respect and dignity to the farmers. Do not take away his land without his consent. Suddenly you decide that for such and such private company, Ambani or Adani, you will acquire land and then overnight that land will be taken away. The farmer will be left with nothing.… (Interruptions) HON. SPEAKER: So, are you moving it?
प्रो.सौगत राय: आप लोग दिल्ली में हार गया तब भी शर्म नहीं आता है, मेरे साथ चिल्लाते हैं, ...(व्यवधान) मेरे साथ आओ लड़ो, किसान के खिलाफ किसी भी कदम का तृणमूल कांग्रेस विरोध करेगी। मैं चाहता हूं कि पूरा देश इस विरोध को देखे। ...(व्यवधान) HON. SPEAKER: Prof. Saugata Roy ji, are you moving your Amendment No.3 to clause 3? … (Interruptions)
PROF. SAUGATA ROY: Madam, I am moving my Amendment No.3 to clause 3. I beg to move:
“Page 2, omitlines 1 to 5.” (3) HON. SPEAKER: I shall now put Amendment No.3 to clause 3 moved by Prof. Saugata Roy to the vote of the House. PROF. SAUGATA ROY: Madam, I want Division. HON. SPEAKER: The Lobbies have already been cleared. नियम भी सभी को मालूम है उसे बताने की जरूरत नहीं है। The question is:
“Page 2, omit lines 1 to 5. ” The Lok Sabha divided:
DIVISION NO. 1 AYES 18.52 hrs. @Adhikari, Shri Sisir Kumar Adhikari, Shri Suvendu @Ahmed, Shri Sultan @Antony, Shri Anto Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan Banerjee, Shri Prasun Barman, Shri Bijoy Chandra Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chautala, Shri Dushyant Chavan, Shri Ashok Shankarrao Chowdhury, Shri A. H. khan @Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh Datta, Shri Sankar Prasad De(Nag), Dr. Ratna Dev, Kumari Sushmita @Devegowda, Shri H.D. Engti, Shri Biren Singh Faizal, Mohammed @Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gogoi, Shri Gaurav Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar Haque, Shri Mohd. Asrarul Hazra, Dr. Anupam Hooda, Shri Deepender Singh @Innocent, Shri Jatua, Shri Choudhury Mohan Jayadevan, Shri C. N Kalvakuntla, Shrimati kavitha Karunakaran, Shri P. Khan, Shri Saumitra @Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh Mahato, Dr. Mriganka Mandal, Dr. Tapas Mann, Shri Bhagwant Meinya, Dr. Thokchom Moily, Shri M. Veerappa Mondal, Shri Sunil Kumar Mondal, Shrimati Pratima Mukherjee, Shri Abhijit Muniyappa, Shri K.H. @Nagesh, Shri Godam Naik, Prof. A.S.R. Naik, Shri B.V. Nath, Shri Kamal Noor, Shrimati Mausam Owaisi, Shri Asaduddin Pala, Shri Vincent H. Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. Raju, Shri C.S. Putta Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet Reddy, Shri Gutha Sukender Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Roy, Prof. Saugata Roy, Shrimati Sandhya Ruala, Shri C.L. Sahu, Shri Tamradhwaj Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Shetty, Shri Raju @Singh, Kunwar Haribansh @Singh, Prof. Sadhu Singh, Shri Ravneet Sinha, Shrimati Renuka Sule, Shrimati Supriya Suresh, Shri D.K. Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi Thomas, Prof. K.V. Tirkey, Shri Dasrath Trivedi, Shri Dinesh Uddin, Shri Tasleem Varma, Shrimati Dev Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Dharmendra Yadav, Shri Jai Prakash Narayan Yadav, Shri Tej Pratap Singh Yadav, Shrimati Dimple Yellaiah, Shri Nandi NOES @Adityanath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh @Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Arunmozhithevan, Shri A. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Brahmpura, Shri Ranjit Singh Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chandrakasi, Shri M. Chandumajra, Shri Prem Singh Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh @Chauhan, Shri P. P. Chhewang, Shri Thupstan Chhotelal, Shri Chinnaiyan, Shri S. Selvakumara Choubey, Shri Ashwini Kumar Choudhary, Col. Sonaram Choudhary, Shri Babulal Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. @Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal @Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gopal, Dr. K. Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. @Goud, Dr. Boora Narsaiah Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar Hemamalini, Shrimati Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal Jaunapuria, Shri Sukhbir Singh Jayavardhan, Dr. J. Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar $Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh @Kristappa, Shri N. Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh Kumar, Shri Ashwini Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. Kumar, Shri Shanta Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran @Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad @Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal @Nagarajan, Shri P. Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. @Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal @Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar @Panneerselvam, Shri V. Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi @Paswan, Shri Chirag Paswan, Shri Ram Chandra Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri C. R. Patil, Shri Kapil Moreshwar @Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Radhakrishnan, Shri R. @Radhakrishnan, Shri T. Rai, Shri Nityanand Raj, Dr. Udit Raj, Shrimati Krishna Raajhaa, Shri A. Anwhar @Rajbhar, Shri Harinarayan Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi @Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Reddy, Shri J.C. Divakar Rijiju, Shri Kiren Rori, Shri Charanjeet Singh Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi @Sharma, Dr. Mahesh Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sonowal, Shri Sarbananda Srinivas, Shri Kesineni Sriram, Shri Malyadri @Sriramulu, Shri B. Sundaram, Shri P. R. Swaraj, Shrimati Sushma Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram Vanaroja, Shrimati R. Vardhan, Dr. Harsh Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Adsul, Shri Anandrao Barne, Shri Shrirang Appa Gaikwad, Prof. Ravindra Vishwanath Gawali, Shrimati Bhavana Pundalikrao Geete, Shri Anant Gangaram Godse, Shri Hemant Tukaram Jadhav, Shri Prataprao Jadhav, Shri Sanjay Haribhau Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv Raut, Shri Vinayak Bhaurao Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil Vichare, Shri Rajan HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 094 Noes: 296 Abstain:17 The motion was negatived.
HON. SPEAKER: Shri N.K. Premachandran to move Amendment No.18 to clause 3.
SHRI N.K. PREMACHANDRAN (KOLLAM): Madam, I am here. HON. SPEAKER: I know, every day you sit in a wrong seat. SHRI N.K. PREMACHANDRAN: I sit with your permission, Madam. Madam, my amendment is in respect of the consent as well as social impact assessment. The hon. Minister was very generous in replying that he is ready to accept those amendments given by the Members from opposition which are acceptable to him. From the Opposition side a number of Members have moved the first amendment but the Government has not accepted it and instead an official amendment has been brought. I am pressing this amendment because this is the heart and soul of the 2013 Act which is being taken away. So, I press for Amendment No.18 to Clause 3. I beg to move:
“Page 1, forlines 10 and 11,— substitute ‘(i) in sub-section (1), in clause (b) in sub-clause
(i) for the words “private hospitals, private educational institutions and”, the words “private hospitals, private educational institutions and such other activities of private companies and” shall be substituted.”. (18) HON. SPEAKER: I shall now put Amendment No.18 to clause 3 moved by Shri N.K. Premachandran to the vote of the House.
SHRI N.K. PREMACHANDRAN: Madam, I want Division.
HON. SPEAKER: The question is:
“Page 1, forlines 10 and 11,— substitute ‘(i) in sub-section (1), in clause (b) in sub-clause
(i) for the words “private hospitals, private educational institutions and”, the words “private hospitals, private educational institutions and such other activities of private companies and” shall be substituted.’.” The Lok Sabha divided:
DIVISION NO. 2 AYES 18.55 hrs. Adhikari, Shri Suvendu Ahmed, Shri Sultan Ali, Shri Idris Antony, Shri Anto Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan @Banerjee, Shri Prasun Barman, Shri Bijoy Chandra Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata @Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chavan, Shri Ashok Shankarrao Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh Datta, Shri Sankar Prasad De(Nag), Dr. Ratna Dev, Kumari Sushmita @Devegowda, Shri H.D. Engti, Shri Biren Singh Faizal, Mohammed Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gogoi, Shri Gaurav Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar Haque, Shri Mohd. Asrarul Hazra, Dr. Anupam Hooda, Shri Deepender Singh @Innocent, Shri Jatua, Shri Choudhury Mohan Kalvakuntla, Shrimati kavitha Karunakaran, Shri P. Khan, Shri Saumitra Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh Mahato, Dr. Mriganka Mandal, Dr. Tapas Mann, Shri Bhagwant Meinya, Dr. Thokchom Moily, Shri M. Veerappa Mondal, Shrimati Pratima Mukherjee, Shri Abhijit Muniyappa, Shri K.H. Nagesh, Shri Godam Naik, Shri B.V. Nath, Shri Kamal Owaisi, Shri Asaduddin Pala, Shri Vincent H. Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet Reddy, Shri Gutha Sukender Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Renuka, Shrimati Butta Roy, Shrimati Sandhya Ruala, Shri C.L. Sahu, Shri Tamradhwaj Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Shetty, Shri Raju Singh, Prof. Sadhu Sinha, Shrimati Renuka Sule, Shrimati Supriya Suresh, Shri D.K. Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi Thomas, Prof. K.V. Tirkey, Shri Dasrath Trivedi, Shri Dinesh @Uddin, Shri Tasleem Varma, Shrimati Dev Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Dharmendra Yadav, Shri Jai Prakash Narayan Yadav, Shri Tej Pratap Singh @Yadav, Shrimati Dimple Yellaiah, Shri Nandi NOES @Adityanath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh @Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Arunmozhithevan, Shri A. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Brahmpura, Shri Ranjit Singh Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chandrakasi, Shri M. Chandumajra, Shri Prem Singh Chaudhary, Shri C.R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh @Chauhan, Shri P. P. Chhewang, Shri Thupstan @Chhotelal, Shri Chinnaiyan, Shri S. Selvakumara Choubey, Shri Ashwini Kumar Choudhary, Col. Sonaram Choudhary, Shri Babulal Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish @Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. @Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gopal, Dr. K. Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar Hemamalini, Shrimati Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal @Jaunapuria, Shri Sukhbir Singh Jayavardhan, Dr. J. Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Virender @Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar @Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kristappa, Shri N. @Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh Kumar, Shri Ashwini Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. @Kumar, Shri Shanta Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. @Munda, Shri Karia Nagar, Shri Rodmal Nagarajan, Shri P. Naik, Prof. A.S.R. Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. @Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Panneerselvam, Shri V. Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi Paswan, Shri Chirag Paswan, Shri Ram Chandra Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri C. R. Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Radhakrishnan, Shri T. Rai, Shri Nityanand Raj, Dr. Udit @Raj, Shrimati Krishna Raajhaa, Shri A. Anwhar Rajbhar, Shri Harinarayan Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi @Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh $Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Reddy, Shri J.C. Divakar Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola @Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan @Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sonowal, Shri Sarbananda Srinivas, Shri Kesineni Sriramulu, Shri B. Sundaram, Shri P. R. Swaraj, Shrimati Sushma Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram Vanaroja, Shrimati R. Vardhan, Dr. Harsh Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Adsul, Shri Anandrao Barne, Shri Shrirang Appa Gaikwad, Prof. Ravindra Vishwanath Gawali, Shrimati Bhavana Pundalikrao Geete, Shri Anant Gangaram Godse, Shri Hemant Tukaram Jadhav, Shri Prataprao Jadhav, Shri Sanjay Haribhau Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv Raut, Shri Vinayak Bhaurao Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil Vichare, Shri Rajan
19.00 hrs HON. SPEAKER: Subject to correction*, the result of the Division is:
Ayes: 088 Noes: 295 Abstain:17 The motion was negatived.
HON. SPEAKER: Shri B. Mahtabji, are you moving your Amendment No. 35 to Clause 3?
SHRI BHARTRUHARI MAHTAB (CUTTACK): Madam, I may be allowed to say a few words on this.
I welcome the amendment that has been moved by the Minister and especially the amendment relating to this Clause is a welcome step by the Government. We had impressed upon the Government that this is necessary. The private hospitals and private educational institutions should be deleted from the consent clause. The Biju Janata Dal is happy that the Government has accepted that suggestion and has moved the amendment today.
So, I am not pressing for the amendment that I have given.
HON. SPEAKER: Shri Deepender Singh Hoodaji, are you moving Amendment No. 45 to Clause 3?
SHRI DEEPENDER SINGH HOODA (ROHTAK): I beg to move:
“Page 2, for lines 3 to 5, substitute,- “Provided that every project under section 10A of Chapter IIIA shall compulsorily acquire consent of 80 per cent of affected persons in case of projects undertaken by private entities and consent of 70 per cent of affected persons in case of other projects including those undertaken through public private partnership, with such consent being obtained through a prior informed process as prescribed by the appropriate Government.”. ” (45) यह इस एक्ट की आत्मा है और मैं सबसे आग्रह करूंगा कि वे आत्मा की आवाज पर इस पर वोटिंग करें कि किसान की सहमति अधिग्रहण से पहले होनी चाहिए या प्राइवेट लोगों के लिए आधिग्रहण होना चाहिए। ...(व्यवधान) HON. SPEAKER: I shall now put Amendment No.45 to Clause 3 moved by Shri Deepender Singh Hooda to the vote of the House. SHRI DEEPENDER SINGH HOODA: Madam, I want Division. HON. SPEAKER: The Lobbies have already been cleared. The question is:
“Page 2, for lines 3 to 5, substitute,-
“Provided that every project under section 10A of Chapter IIIA shall compulsorily acquire consent of 80 per cent of affected persons in case of projects undertaken by private entities and consent of 70 per cent of affected persons in case of other projects including those undertaken through public private partnership, with such consent being obtained through a prior informed process as prescribed by the appropriate Government.” The Lok Sabha divided:
DIVISION NO. 3 AYES 18.59 hrs. @Adhikari, Shri Sisir Kumar Adhikari, Shri Suvendu Ahmed, Shri Sultan Ali, Shri Idris Antony, Shri Anto Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan Banerjee, Shri Prasun Barman, Shri Bijoy Chandra Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chautala, Shri Dushyant Chavan, Shri Ashok Shankarrao Chowdhury, Shri A. H. khan Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh Datta, Shri Sankar Prasad De(Nag), Dr. Ratna Dev, Kumari Sushmita @Devegowda, Shri H.D. Engti, Shri Biren Singh Faizal, Mohammed Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gogoi, Shri Gaurav Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar Haque, Shri Mohd. Asrarul Hazra, Dr. Anupam Hooda, Shri Deepender Singh @Innocent, Shri Jadhav, Shri Prataprao Jatua, Shri Choudhury Mohan @Jayadevan, Shri C. N Kalvakuntla, Shrimati kavitha Karunakaran, Shri P. Khan, Shri Saumitra Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh Mahato, Dr. Mriganka Mandal, Dr. Tapas Mann, Shri Bhagwant Meinya, Dr. Thokchom @Moily, Shri M. Veerappa Mondal, Shri Sunil Kumar Mondal, Shrimati Pratima Mukherjee, Shri Abhijit Muniyappa, Shri K.H. Nagesh, Shri Godam Naik, Prof. A.S.R. Naik, Shri B.V. @Nath, Shri Kamal Noor, Shrimati Mausam Owaisi, Shri Asaduddin Pala, Shri Vincent H. Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. Raju, Shri C.S. Putta Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet Reddy, Shri Gutha Sukender Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Reddy, Shri Y. V. Subba Renuka, Shrimati Butta @Rori, Shri Charanjeet Singh Roy, Prof. Saugata Roy, Shrimati Sandhya Ruala, Shri C.L. Sahu, Shri Tamradhwaj Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Shetty, Shri Raju Singh, Prof. Sadhu Singh, Shri Ravneet Sule, Shrimati Supriya Suresh, Shri D.K. Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi @Thomas, Prof. K.V. Tirkey, Shri Dasrath @Trivedi, Shri Dinesh Uddin, Shri Tasleem Varma, Shrimati Dev Velagapalli, Shri Varaprasad Rao Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Dharmendra Yadav, Shri Jai Prakash Narayan Yadav, Shri Tej Pratap Singh Yadav, Shrimati Dimple Yellaiah, Shri Nandi NOES Adityanath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh @Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. @Arunmozhithevan, Shri A. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan @Brahmpura, Shri Ranjit Singh Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chandrakasi, Shri M. Chandumajra, Shri Prem Singh Chaudhary, Shri C.R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh @Chauhan, Shri P. P. Chhewang, Shri Thupstan @Chhotelal, Shri Chinnaiyan, Shri S. Selvakumara Choubey, Shri Ashwini Kumar Choudhary, Col. Sonaram @Choudhary, Shri Babulal @Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama @Devi, Shrimati Veena Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gopal, Dr. K. @Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. Goud, Dr. Boora Narsaiah @Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar @Hemamalini, Shrimati Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal Jaunapuria, Shri Sukhbir Singh Jayavardhan, Dr. J. Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander @Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kristappa, Shri N. @Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh Kumar, Shri Ashwini Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. Kumar, Shri Shanta Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan @Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Nagarajan, Shri P. Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. @Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Panneerselvam, Shri V. Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi Paswan, Shri Chirag Paswan, Shri Ram Chandra Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri C. R. Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Radhakrishnan, Shri R. Radhakrishnan, Shri T. Rai, Shri Nityanand Raj, Dr. Udit Raj, Shrimati Krishna Rajbhar, Shri Harinarayan Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh @Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Reddy, Shri J.C. Divakar Reddy, Shri P.V. Midhun Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh @Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Kunwar Haribansh Singh, Rao Inderjit Singh, Shri Abhishek @Singh, Shri Bharat Singh, Shri Bhola @Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sonowal, Shri Sarbananda Srinivas, Shri Kesineni Sriramulu, Shri B. Sundaram, Shri P. R. Swaraj, Shrimati Sushma Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram Vanaroja, Shrimati R. Vardhan, Dr. Harsh Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Adsul, Shri Anandrao Barne, Shri Shrirang Appa Gaikwad, Prof. Ravindra Vishwanath Gawali, Shrimati Bhavana Pundalikrao Geete, Shri Anant Gangaram Godse, Shri Hemant Tukaram Jadhav, Shri Sanjay Haribhau Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv Raut, Shri Vinayak Bhaurao Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil Vichare, Shri Rajan HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 098 Noes: 299 Abstain:16 The motion was negatived.
HON. SPEAKER: The question is:
“That clause 3, as amended, stand part of the Bill.” The motion was adopted.
Clause 3, as amended, was added to the Bill.
Clause 4 Amendment of Section 3 माननीयअध्यक्ष : जय प्रकाश नारायण जी, आप खंड संख्या 4 की अमेंडमेंट संख्या 9 मूव कीजिए। श्रीजय प्रकाश नारायणयादव (बाँका) : मैं प्रस्ताव करता हूं: ‘पृष्ठ 2, पंक्ति 16 से 21 का लोप किया जाए।” … (Interruptions) मैं किसानों की बात कहना चाहता हूं।...(व्यवधान) माननीयअध्यक्ष : अमेंडमेंट के संदर्भ में बोलिए। … (Interruptions)
HON. SPEAKER: I will now put Amendment No.9 to Clause 4 moved by Shri Jai Prakash Narayan Yadav to the vote of the House. … (Interruptions)
श्रीजय प्रकाश नारायणयादव: माननीय अध्यक्ष जी, मैं डिवीजन चाहता हूं। HON. SPEAKER: The Lobbies have already been cleared. The Lok Sabha divided:
DIVISION NO. 4 AYES 19.01 hrs. Adhikari, Shri Sisir Kumar Adhikari, Shri Suvendu @Ahmed, Shri Sultan Antony, Shri Anto Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan Banerjee, Shri Prasun Barman, Shri Bijoy Chandra Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata $Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chautala, Shri Dushyant Chavan, Shri Ashok Shankarrao @Chowdhury, Shri A. H. khan Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh Datta, Shri Sankar Prasad De(Nag), Dr. Ratna Dev, Kumari Sushmita Devegowda, Shri H.D. Engti, Shri Biren Singh Faizal, Mohammed Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gogoi, Shri Gaurav Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar Haque, Shri Mohd. Asrarul Hooda, Shri Deepender Singh @Innocent, Shri Jatua, Shri Choudhury Mohan Jayadevan, Shri C. N Kalvakuntla, Shrimati kavitha Karunakaran, Shri P. Khan, Shri Saumitra Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh Mandal, Dr. Tapas Mann, Shri Bhagwant Meinya, Dr. Thokchom Moily, Shri M. Veerappa Mondal, Shri Sunil Kumar Mondal, Shrimati Pratima Mukherjee, Shri Abhijit Muniyappa, Shri K.H. Nagesh, Shri Godam Naik, Shri B.V. Nath, Shri Kamal Noor, Shrimati Mausam Owaisi, Shri Asaduddin Pala, Shri Vincent H. Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. Raju, Shri C.S. Putta Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet Reddy, Shri Gutha Sukender Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Rori, Shri Charanjeet Singh Roy, Prof. Saugata Roy, Shrimati Sandhya Ruala, Shri C.L. @Sahu, Shri Tamradhwaj Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Shetty, Shri Raju Singh, Prof. Sadhu Singh, Shri Ravneet Sinha, Shrimati Renuka Sule, Shrimati Supriya Suresh, Shri D.K. @Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi Thomas, Prof. K.V. Tirkey, Shri Dasrath @Trivedi, Shri Dinesh Uddin, Shri Tasleem Varma, Shrimati Dev Velagapalli, Shri Varaprasad Rao @Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Dharmendra Yadav, Shri Jai Prakash Narayan Yadav, Shri Tej Pratap Singh Yadav, Shrimati Dimple Yellaiah, Shri Nandi NOES Adityanath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh @Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Arunmozhithevan, Shri A. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Brahmpura, Shri Ranjit Singh @Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chandrakasi, Shri M. Chandumajra, Shri Prem Singh @Chaudhary, Shri C. R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chhewang, Shri Thupstan Chhotelal, Shri Chinnaiyan, Shri S. Selvakumara Choubey, Shri Ashwini Kumar Choudhary, Col. Sonaram Choudhary, Shri Babulal Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru $Deka, Shri Ramen @Devi, Shrimati Rama Devi, Shrimati Veena @Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gopal, Dr. K. @Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. Goud, Dr. Boora Narsaiah Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal @Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar @Hemamalini, Shrimati Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal @Jaunapuria, Shri Sukhbir Singh Jayavardhan, Dr. J. Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar @Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. $Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal @Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kristappa, Shri N. Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh @Kumar, Shri Ashwini Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. Kumar, Shri Shanta Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal @Mahato, Shri Bidyut Baran Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari @Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Nagarajan, Shri P. Naik, Prof. A.S.R. Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar @Panneerselvam, Shri V. @Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi @Paswan, Shri Chirag Paswan, Shri Ram Chandra Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri C. R. Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Radhakrishnan, Shri R. Radhakrishnan, Shri T. Rai, Shri Nityanand Raj, Dr. Udit Raj, Shrimati Krishna Rajbhar, Shri Harinarayan Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar @Reddy, Shri Ch. Malla Reddy, Shri J.C. Divakar Reddy, Shri P.V. Midhun Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev @Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh @Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra @Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Kunwar Haribansh Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sonowal, Shri Sarbananda Srinivas, Shri Kesineni Sriramulu, Shri B. Sundaram, Shri P. R. Swaraj, Shrimati Sushma Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram Vanaroja, Shrimati R. Vardhan, Dr. Harsh Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash @Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Anant Gangaram Geete Barne, Shri Shrirang Appa Gaikwad, Prof. Ravindra Vishwanath Gawali, Shrimati Bhavana Pundalikrao Godse, Shri Hemant Tukaram Jadhav, Shri Prataprao Jadhav, Shri Sanjay Haribhau Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv Raut, Shri Vinayak Bhaurao Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil Vichare, Shri Rajan HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 096 Noes: 298 Abstain:17 The motion was negatived.
HON. SPEAKER: Amendment No. 37 to Clause 4, Shri Bhartruhari Mahtab. SHRI BHARTRUHARI MAHTAB (CUTTACK): Madam, I am not pressing Amendment No. 37 to Clause 4.. HON. SPEAKER: The question is:
“That clause 4 stand part of the Bill. ” The motion was adopted.
Clause 4 was added to the Bill.
Clause 5 Insertion of new chapter IIIA HON. SPEAKER: Now, Government amendments. Hon. Minister. Amendments moved:
Page 2, line 17, --for “10A” substitute “10A(1)” (53) Page 2, for line 24, substitute – “(d) industrial corridors set up by the appropriate Government and its undertakings (in which case the land shall be acquired up to one kilometer on both sides of designated railway line or roads for such industrial corridor) and”. (54) Page 2, line 25, omit “and social infrastructure”. (55) Page 2, after line 27, insert – “Provided that the appropriate Government shall, before the issue of notification, ensure the extent of land for the proposed acquisition keeping in view the bare minimum land required for such project. (2) The appropriate Government shall, undertake a survey of its wasteland including arid land and, maintain a record containing details of such land, in such manner as may be prescribed by the appropriate Government.”. (56) (Shri Chaudhary Birender Singh) HON. SPEAKER: Amendment No. 4 to Clause 5, Prof. Saugata Roy.
… (Interruptions)
माननीयअध्यक्ष : कुछ भी रिकॉर्ड में नहीं जाएगा, सिर्फ अमेंडमेंट की बात रिकॉर्ड में जाएगी।
...( व्यवधान) * PROF. SAUGATA ROY (DUM DUM): I beg to move:
“Page 2, line 19,--
omit “and Chapter III” (4) It says to omit Chapter II from that line because by the amendment, they are taking away Chapter III from the ambit of the Act. What is Chapter III? It is regarding the special provision to safeguard food security. What is the first clause? It says: “Save as otherwise provided in sub-section 2, no irrigated multi-crop land shall be acquired under the Act.” The Minister was asking how the Government will be able to build railway corridors. The Act has provided for that. It provided that the provisions of the Section shall not apply in the case of projects that are linear in nature, such as those relating to railways, highways, major district roads, irrigation canals, power lines and the like. So, there is no problem in having irrigation canals, there is no problem in having railway lines. But we wanted to protect the multi-crop land. That was our fight in Singur. … (Interruptions) Madam Speaker, you must remember that similar is the case in the whole country. Tatas were cutting rice crops and Kumari Mamata Banerjee was sitting in dharna there. That is why this Chapter III is very important. Now, Shri Chaudhary Birender Singh says that he is a kisan himself and he wants to take away this Chapter relating to food security. … (Interruptions) He wants to take away the multi-crop land whereas he does not need it. … (Interruptions) HON. SPEAKER: Are you moving or not moving your amendment? … (Interruptions)
प्रो.सौगत राय: यह बड़ीदुखद बात है, इसलिए मैंअमेंडमेंट कोमूव करता हूँ। That is why I have moved my Amendment No. 4 to Clause 5. ...(व्यवधान) HON. SPEAKER: I shall now put Amendment No. 4 to Clause 5 to the vote of the House. The Amendment was put and negatived. HON. SPEAKER: Now, Amendment No. 5 to Clause 5 to be moved by Prof. Saugata Roy. … (Interruptions)
PROF. SAUGATA ROY: We want Division on Amendment No. 4 to Clause 5. … (Interruptions) HON. SPEAKER: We have already come to Amendment No. 5 to Clause 5. प्रो.सौगत राय : पहले जिसअमेंडमेंट परमैंने बोला, ...(व्यवधान) माननीयअध्यक्ष : वह होगया, आप ध्याननहीं देते हैं। …( व्यवधान)
PROF. SAUGATA ROY : We want a Division. We want to register our protest for posterity. Please allow us. … (Interruptions) HON. SPEAKER: Prof. Saugata Roy, we have already come to Amendment No. 5. … (Interruptions)
PROF. SAUGATA ROY: We want a Division for Amendment No. 4 to Clause 5. … (Interruptions) HON. SPEAKER: Amendment No. 4 to Clause 5 is over. … (Interruptions)
PROF. SAUGATA ROY: We want a Division. It is our fundamental right to ask for a Division. We want to register our protest. … (Interruptions) HON. SPEAKER: I am sorry. You have not asked for the Division at the appropriate time. … (Interruptions)
PROF. SAUGATA ROY: If you can allow the Minister to move 20 Amendments one day ahead of the consideration, can you not allow me one Division just because you have said that? Where is justice if I do not get it from you? I want a Division on Amendment No.4 to Clause 5. … (Interruptions) HON. SPEAKER: You have not asked for Division at the appropriate time. … (Interruptions)
HON. SPEAKER: No, we have already come to Amendment No. 5 to Clause 5. … (Interruptions)
PROF. SAUGATA ROY: I am not talking about Amendment No. 5 to Clause 5. I do not want to move Amendment No. 5 to Clause 5. I want Division on Amendment No. 4 to Clause 5. … (Interruptions) HON. SPEAKER: I am asking about Amendment No. 5 to Clause 5. Voting for Amendment No. 4 is already over. … (Interruptions)
PROF. SAUGATA ROY: No, I want Division on Amendment No. 4 to Clause 5. … (Interruptions)जो मेराअमेंडमेंट नम्बरचार है, उस पर मैं डिवीज़नमांगता हूँ।...(व्यवधान) माननीयअध्यक्ष : आपने उस समय तो नहीं मांगा, ऐसा थोड़े ही होता है। …( व्यवधान)
माननीय अध्यक्ष : उन्होंने नहीं बोला था, आपने बोला था। …( व्यवधान)
HON. SPEAKER: We cannot go back.
… (Interruptions)
माननीय अध्यक्ष : मैं बोलूँगी कि आगे से सभी इसका ध्यान रखें, ऐसा बार-बार न हो। सौगत राय जी, मैं अलाऊ कर रही हूँ। …( व्यवधान)
HON. SPEAKER: Please listen to me. I am allowing this time, but it should not happen again. You have not asked for Division at the appropriate time. He was asking, but you must have asked for it. That was the question. Hereafter, do not do that. It should not be repeated. I shall now put Amendment No. 4 to Clause 5 moved by Prof. Saugata Roy to the vote of the House. The question is:
“Page 2, line 19,--
omit “and Chapter III” (4) PROF. SAUGATA ROY: Madam Speaker, I want Division. HON. SPEAKER: The Lobbies are already cleared. आप सभी लोग यह ध्यान में रखें कि मैं ऐसा दोबारा नहीं होने दूंगी। …( व्यवधान)
HON. SPEAKER: You have to stand up and then say. … (Interruptions)
माननीय अध्यक्ष : यह बैठे-बैठे नहीं होता है। …( व्यवधान)
The Lok Sabha divided:
DIVISION NO.5 AYES 19.10 hrs. Adhikari, Shri Sisir Kumar Adhikari, Shri Suvendu Ahmed, Shri Sultan Antony, Shri Anto Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan Banerjee, Shri Prasun Barman, Shri Bijoy Chandra Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chautala, Shri Dushyant Chavan, Shri Ashok Shankarrao Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh Datta, Shri Sankar Prasad De(Nag), Dr. Ratna Dev, Kumari Sushmita @Devegowda, Shri H.D. Devi, Shrimati Veena Engti, Shri Biren Singh Faizal, Mohammed Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar Haque, Shri Mohd. Asrarul Hazra, Dr. Anupam Hooda, Shri Deepender Singh @Innocent, Shri Jatua, Shri Choudhury Mohan @Jayadevan, Shri C. N Kalvakuntla, Shrimati kavitha Karunakaran, Shri P. Khan, Shri Saumitra Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh Mahato, Dr. Mriganka Mandal, Dr. Tapas Mann, Shri Bhagwant Meinya, Dr. Thokchom Moily, Shri M. Veerappa Mondal, Shri Sunil Kumar Mondal, Shrimati Pratima Mukherjee, Shri Abhijit Muniyappa, Shri K.H. Nagesh, Shri Godam Naik, Prof. A.S.R. Naik, Shri B.V. Nath, Shri Kamal Noor, Shrimati Mausam Owaisi, Shri Asaduddin Pala, Shri Vincent H. Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. Raju, Shri C.S. Putta Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet Reddy, Shri Gutha Sukender Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Reddy, Shri P.V. Midhun Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Rori, Shri Charanjeet Singh @Roy, Prof. Saugata Roy, Shrimati Sandhya Ruala, Shri C.L. @Sahu, Shri Tamradhwaj Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Shetty, Shri Raju Singh, Prof. Sadhu Singh, Shri Ravneet Sinha, Shrimati Renuka Sule, Shrimati Supriya Suresh, Shri D.K. Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi Thomas, Prof. K.V. Tirkey, Shri Dasrath Trivedi, Shri Dinesh Uddin, Shri Tasleem Varma, Shrimati Dev Velagapalli, Shri Varaprasad Rao Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Dharmendra Yadav, Shri Jai Prakash Narayan Yadav, Shri Tej Pratap Singh Yadav, Shrimati Dimple Yellaiah, Shri Nandi NOES Adityanath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Ali, Shri Idris Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Arunmozhithevan, Shri A. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh Bidhuri, Shri Ramesh @Birla, Shri Om Bohra, Shri Ramcharan Brahmpura, Shri Ranjit Singh Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chandrakasi, Shri M. Chandumajra, Shri Prem Singh Chaudhary, Shri C. R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chhewang, Shri Thupstan Chhotelal, Shri Chinnaiyan, Shri S. Selvakumara Choubey, Shri Ashwini Kumar Choudhary, Col. Sonaram Choudhary, Shri Babulal Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama @Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar @Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gopal, Dr. K. Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar Hemamalini, Shrimati @Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal @Jaunapuria, Shri Sukhbir Singh Jayavardhan, Dr. J. Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kristappa, Shri N. Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh Kumar, Shri Ashwini Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. Kumar, Shri Shanta Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav @Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan @Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Nagarajan, Shri P. Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal @Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Panneerselvam, Shri V. Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi Paswan, Shri Chirag Paswan, Shri Ram Chandra Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri C. R. Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Radhakrishnan, Shri T. Rai, Shri Nityanand Raj, Dr. Udit Raj, Shrimati Krishna Raajhaa, Shri A. Anwhar Rajbhar, Shri Harinarayan Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar @Reddy, Shri Ch. Malla Reddy, Shri J.C. Divakar Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap @Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola @Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Kunwar Haribansh Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sonowal, Shri Sarbananda Srinivas, Shri Kesineni Sriramulu, Shri B. Sundaram, Shri P. R. Swaraj, Shrimati Sushma @Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. @Usendi, Shri Vikram @Vanaroja, Shrimati R. Vardhan, Dr. Harsh Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Adsul, Shri Anandrao Barne, Shri Shrirang Appa Gaikwad, Prof. Ravindra Vishwanath Gawali, Shrimati Bhavana Pundalikrao Geete, Shri Anant Gangaram Godse, Shri Hemant Tukaram Jadhav, Shri Prataprao Jadhav, Shri Sanjay Haribhau Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv Raut, Shri Vinayak Bhaurao Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil Vichare, Shri Rajan HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 101 Noes: 304 Abstain:17 The motion was negatived.
HON. SPEAKER: Prof. Saugata Roy, are you moving your Amendment No.5 to Clause 5? PROF. SAUGATA ROY: I am not moving my Amendment No.5 to Clause 5. HON. SPEAKER: Shri Jai Prakash Narayan Yadav, are you moving your Amendment No.10 to Clause 5? श्रीजय प्रकाश नारायणयादव (बाँका) : अध्यक्ष जी, यह बोलें कि अच्छे दिना लायेंगे,...(व्यवधान) अच्छे दिन तो आये नहीं,...(व्यवधान) लेकिन बुरा दिन आ गया।...(व्यवधान)। मैं प्रस्ताव करता हूं पृष्ठ 3, पंक्ति 4 के पश्चात् निम्नलिखित अंतःस्थापित किया जाए, - ‘परंतु यह कि निजी परियोजनाओं और सरकारी निजी भागीदारी के अंतर्गत परियोजनाओं के मामले में प्रभावित व्यक्तियों के कम से कम अस्सी प्रतिशत और सत्तर प्रतिशत की सहमति अनिवार्य होगी’ (10) HON. SPEAKER: I shall now put Amendment No.10 to Clause 5 to the vote of the House. The Lobbies have already been cleared. The question is:
‘पृष्ठ 3, पंक्ति 4 के पश्चात् निम्नलिखित अंतःस्थापित किया जाए, - ‘परंतु यह कि निजी परियोजनाओं और सरकारी निजी भागीदारी के अंतर्गत परियोजनाओं के मामले में प्रभावित व्यक्तियों के कम से कम अस्सी प्रतिशत और सत्तर प्रतिशत की सहमति अनिवार्य होगी’ (10)’ The Lok Sabha divided:
DIVISION NO. 6 AYES 19.13 hrs. Adhikari, Shri Sisir Kumar Adhikari, Shri Suvendu Ahmed, Shri Sultan Ali, Shri Idris Antony, Shri Anto Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan Banerjee, Shri Prasun Barman, Shri Bijoy Chandra Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chavan, Shri Ashok Shankarrao @Chowdhury, Shri A. H. khan @Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh Datta, Shri Sankar Prasad De(Nag), Dr. Ratna Dev, Kumari Sushmita @Devegowda, Shri H.D. Engti, Shri Biren Singh Faizal, Mohammed Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gogoi, Shri Gaurav Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar Haque, Shri Mohd. Asrarul Hazra, Dr. Anupam Hooda, Shri Deepender Singh @Innocent, Shri Jatua, Shri Choudhury Mohan @Jayadevan, Shri C. N Kalvakuntla, Shrimati kavitha Karunakaran, Shri P. Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh @Mahato, Dr. Mriganka Mandal, Dr. Tapas Mann, Shri Bhagwant Meinya, Dr. Thokchom Mondal, Shri Sunil Kumar Mondal, Shrimati Pratima Mukherjee, Shri Abhijit Muniyappa, Shri K.H. Nagesh, Shri Godam Naik, Shri B.V. Nath, Shri Kamal Noor, Shrimati Mausam Pala, Shri Vincent H. Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. Raju, Shri C.S. Putta Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet @Reddy, Shri Gutha Sukender Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Roy, Prof. Saugata Roy, Shrimati Sandhya Ruala, Shri C.L. Sahu, Shri Tamradhwaj Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Shetty, Shri Raju Singh, Prof. Sadhu Singh, Shri Ravneet Sinha, Shrimati Renuka Sule, Shrimati Supriya Suresh, Shri D.K. Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi Thomas, Prof. K.V. @Tirkey, Shri Dasrath Trivedi, Shri Dinesh Uddin, Shri Tasleem Varma, Shrimati Dev Velagapalli, Shri Varaprasad Rao Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Dharmendra Yadav, Shri Jai Prakash Narayan Yadav, Shri Tej Pratap Singh Yadav, Shrimati Dimple Yellaiah, Shri Nandi NOES Adityanath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh @Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Arunmozhithevan, Shri A. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Brahmpura, Shri Ranjit Singh Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chandrakasi, Shri M. Chandumajra, Shri Prem Singh Chaudhary, Shri C. R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh @Chauhan, Shri P. P. Chhewang, Shri Thupstan Chhotelal, Shri Chinnaiyan, Shri S. Selvakumara @Choubey, Shri Ashwini Kumar Choudhary, Col. Sonaram @Choudhary, Shri Babulal Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Devi, Shrimati Veena @Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar @Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gopal, Dr. K. Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. Goud, Dr. Boora Narsaiah Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar Hemamalini, Shrimati) Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal Jaunapuria, Shri Sukhbir Singh Jayavardhan, Dr. J. Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kristappa, Shri N. Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh Kumar, Shri Ashwini Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. Kumar, Shri Shanta Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal $Mahato, Shri Bidyut Baran Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan @Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Nagarajan, Shri P. Naik, Prof. A.S.R. Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Panneerselvam, Shri V. Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi Paswan, Shri Chirag Paswan, Shri Ram Chandra Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti @Patil, Shri A.T. Nana Patil, Shri C. R. Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Radhakrishnan, Shri T. Rai, Shri Nityanand Raj, Dr. Udit Raj, Shrimati Krishna Raajhaa, Shri A. Anwhar Rajbhar, Shri Harinarayan Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar @Reddy, Shri Ch. Malla Reddy, Shri J.C. Divakar Reddy, Shri P.V. Midhun Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal @Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra Singh, Dr. Nepal @Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Kunwar Haribansh Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sonowal, Shri Sarbananda Srinivas, Shri Kesineni @Sriram, Shri Malyadri Sriramulu, Shri B. Sundaram, Shri P. R. Swaraj, Shrimati Sushma Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram Vanaroja, Shrimati R. Vardhan, Dr. Harsh Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Barne, Shri Shrirang Appa Gaikwad, Prof. Ravindra Vishwanath Gawali, Shrimati Bhavana Pundalikrao Geete, Shri Anant Gangaram Godse, Shri Hemant Tukaram Jadhav, Shri Prataprao Jadhav, Shri Sanjay Haribhau Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv Raut, Shri Vinayak Bhaurao Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil Vichare, Shri Rajan HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 094 Noes: 309 Abstain:16 The motion was negatived.
HON. SPEAKER: Shri H.D. Deve Gowda, are you moving your Amendment No.11 to Clause 5? SHRI H.D. DEVEGOWDA (HASSAN): I beg to move: Page 2, after line 27, add--
“Provided that the projects exempted from the application of the provisions of Chapter II and Chapter III shall be compulsorily audited by the Comptroller and Auditor General of India.”. (11) HON. SPEAKER: The question is:
Page 2, after line 27, add--
“Provided that the projects exempted from the application of the provisions of Chapter II and Chapter III shall be compulsorily audited by the Comptroller and Auditor General of India.”. (11) The Amendment was put and negatived.
HON. SPEAKER: Shri N.K. Premachandran, are you moving your Amendment No.14 to Clause 5? SHRI N.K. PREMACHANDRAN (KOLLAM): I beg to move: Page 2, line 18,--
for “the following projects from the application”, substitute “the following projects of the Government from the application”. (14) My amendment is in respect of Clause 5. I would say that the appropriate Government may, in the public interest, by Notification, exempt any of the following projects: I would like to add `the following projects of the Government’. That means, `only for the Government projects’ these five categories exemptions is there; for private, `no’. That is my amendment. It can be accepted because in the amendment, which is moved by the hon. Minister also, `appropriate Government is there’. So, if the hon. Minister is so generous to accept the constructive proposals of the Opposition, kindly accept this amendment proposal. HON. SPEAKER: I shall now put the Amendment No. 14 to Clause 5 moved by Shri N..K. Premachandran to the vote of the House. The amendment was put and negatived.
HON. SPEAKER: Now, Amendment No.15 to Clause 5. Shri Premachandran, are you moving? SHRI N.K. PREMACHANDRAN: I beg to move:
“Page 2, omit lines 25 to 27” My amendment No.15 is in Page 2, which omits lines 25 to 27. I am pressing for this amendment because `lines 25 to 27’ are infrastructure and social infrastructure projects including projects under Public Private Partnership where the ownership of land continues vests with the Government. My proposed amendment is for deletion of this clause which deals with Private Partnership infrastructure. I press for the amendment. HON. SPEAKER: I shall now put the Amendment No.15 to Clause 5 moved by Shri N..K. Premachandran to the vote of the House. SHRI N.K. PREMACHANDRAN: I want division. HON. SPEAKER: The Lobbies have already been cleared. The question is:
“Page 2, omit lines 25 to 27” The Lok Sabha divided:
DIVISION NO. 7. AYES 19.17 hrs. Adhikari, Shri Sisir Kumar Adhikari, Shri Suvendu Ahmed, Shri Sultan Antony, Shri Anto Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan Banerjee, Shri Prasun Barman, Shri Bijoy Chandra Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chavan, Shri Ashok Shankarrao @Chowdhury, Shri A. H. khan Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh Datta, Shri Sankar Prasad De(Nag), Dr. Ratna Dev, Kumari Sushmita @Devegowda, Shri H.D. Engti, Shri Biren Singh Faizal, Mohammed Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gogoi, Shri Gaurav Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar @Haque, Shri Mohd. Asrarul @Hazra, Dr. Anupam Hooda, Shri Deepender Singh @Innocent, Shri Jatua, Shri Choudhury Mohan @Jayadevan, Shri C. N Kalvakuntla, Shrimati kavitha Karunakaran, Shri P. Khan, Shri Saumitra Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh @Mann, Shri Bhagwant Meinya, Dr. Thokchom Moily, Shri M. Veerappa Mukherjee, Shri Abhijit Muniyappa, Shri K.H. Nagesh, Shri Godam Naik, Prof. A.S.R. Naik, Shri B.V. Nath, Shri Kamal Noor, Shrimati Mausam Pala, Shri Vincent H. Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. Raju, Shri C.S. Putta Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet Reddy, Shri Gutha Sukender Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Roy, Prof. Saugata Roy, Shrimati Sandhya Sahu, Shri Tamradhwaj Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Shetty, Shri Raju Singh, Prof. Sadhu Singh, Shri Ravneet Sinha, Shrimati Renuka Sule, Shrimati Supriya Suresh, Shri D.K. Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi Thomas, Prof. K.V. Trivedi, Shri Dinesh Uddin, Shri Tasleem Varma, Shrimati Dev Velagapalli, Shri Varaprasad Rao Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Dharmendra Yadav, Shri Jai Prakash Narayan Yadav, Shri Tej Pratap Singh Yadav, Shrimati Dimple Yellaiah, Shri Nandi NOES Adityanath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Arunmozhithevan, Shri A. @Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Brahmpura, Shri Ranjit Singh Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chandrakasi, Shri M. Chandumajra, Shri Prem Singh Chaudhary, Shri C. R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chhewang, Shri Thupstan Chhotelal, Shri Chinnaiyan, Shri S. Selvakumara Choubey, Shri Ashwini Kumar Choudhary, Col. Sonaram Choudhary, Shri Babulal Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Devi, Shrimati Veena Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. @Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gopal, Dr. K. Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. Goud, Dr. Boora Narsaiah Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar Hemamalini, Shrimati) Jaiswal, Dr. Sanjay Haribhau Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal Jaunapuria, Shri Sukhbir Singh Jayavardhan, Dr. J. Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kristappa, Shri N. Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh Kumar, Shri Ashwini Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. Kumar, Shri Shanta @Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. $Munda, Shri Karia Nagar, Shri Rodmal Nagarajan, Shri P. Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Panneerselvam, Shri V. Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi Paswan, Shri Chirag @Paswan, Shri Ram Chandra Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri C. R. Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. @Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Radhakrishnan, Shri R. Radhakrishnan, Shri T. Rai, Shri Nityanand Raj, Dr. Udit Raj, Shrimati Krishna Raajhaa, Shri A. Anwhar Rajbhar, Shri Harinarayan Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Reddy, Shri Ch. Malla Reddy, Shri J.C. Divakar Reddy, Shri P.V. Midhun Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Kunwar Haribansh Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola @Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sonowal, Shri Sarbananda Srinivas, Shri Kesineni Sriram, Shri Malyadri Sriramulu, Shri B. Sundaram, Shri P. R. Swaraj, Shrimati Sushma Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh @Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram Vanaroja, Shrimati R. Vardhan, Dr. Harsh @Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Adsul, Shri Anandrao Barne, Shri Shrirang Appa Gaikwad, Prof. Ravindra Vishwanath Gawali, Shrimati Bhavana Pundalikrao Geete, Shri Anant Gangaram Godse, Shri Hemant Tukaram Jadhav, Shri Prataprao Jadhav, Shri Sanjay Haribhau Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv Owaisi, Shri Asaduddin Raut, Shri Vinayak Bhaurao Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil Vichare, Shri Rajan HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 090 Noes: 313 Abstain:19 The motion was negatived.
HON. SPEAKER: Now, Shri Raju Shetty – are you moving Amendment No.21 to Clause 21? श्रीराजू शेट्टी (हातकणंगले) : अध्यक्ष महोदया, किसानों की सहमति लिए बिना उनकी जमीन अधिग्रहण करना अन्याय है, इसलिए मैं संशोधन मूव कर रहा हूं। मैं प्रस्ताव करता हूं:
पृष्ठ 2, पंक्ति 33 से 35 का और पृष्ठ 3, पंक्ति 1 से 4 का लोप किया जाए। (21) The Amendment was put and negatived.
HON. SPEAKER: Shri Tathagata Satpathy – are you moving your Amendment No.25 to Clause 5?. SHRI TATHAGATA SATPATHY (DHENKANAL): My amendments have more or less been met by the Minister, and very grudgingly, I have decided not to move them. HON. SPEAKER: Now, we take up Amendment Nos. 39 and 40 to Clause 5. Shri B. Mahtab. SHRI BHARTRUHARI MAHTAB (CUTTACK): I may be allowed to speak a few words. This deals with deletion of Chapter III; this deals with the concerned clause; this deals with the right of citizen of this country; this deals with the dignity of farmers. So, in that respect, I would say that the suggestions that Biju Janata Dal had given, some aspects have been met by the Government. There were five specific issues which were supposed to be added to the 13 issues. That was done by the UPA Government in 2013. Those five issues were: national security and defence, rural infrastructure, affordable housing or housing for the poor, industrial corridors, and social infrastructure projects including public-private partnership. Of these five, we have no issue as regards defence and national security. As regards the industrial corridors, the suggestion given is that you define and that has already been defined in the amendment that has been moved by the Minister. As regards public-private partnerships, the thing is still hazy. As regards rural infrastructure including electrification we have an issue because supplying electricity is no more a service sector activity. It is more like an economic activity. In our manifesto, on page 43, Biju Janata Dal had categorically stated that wherever land is to be acquired for economic activity, the land loser should become a partner in that activity. … (Interruptions) I have to explain my party’s position here, Madam. I am not giving a speech. Our party’s viewpoint has been given by our leader Mr. Tathagat Satpathy. We welcome certain steps the Government has taken, but some more steps need to be taken. When the Minister has stated that in future some more amendments may be done, … (Interruptions) I would say that in Chapter 3 you are withdrawing the power of the citizen which was given in the previous Act. That power of the citizen is being withdrawn by this amendment. I can only mention here that when the all-party meeting had taken place in 2013, this was agreed upon by all parties. It was a unanimous decision that consent clause should be there, and that while taking away the right of the landowner or farmer he should be given voice to speak. I would say that because that is not happening and because on all the five issues only two have been addressed, Biju Janata Dal is walking out and is not participating in this voting. Thank you. 19.29 hrs At this stage, Shri Bhartruhari Mahtab and some other hon. Members left the House.
HON. SPEAKER: Amendment No.43 to Clause 5. Shri K.C. Venugopal, are you moving?
SHRI K.C. VENUGOPAL (ALAPPUZHA): Madam, actually this legislation opens doors for forcible acquisition and that is why we are opposing it. Also, we are referring to your Standing Committee reports. As per your Standing Committee report, no government land can be acquired for PPP projects. I insist on that. There are two major pillars of this Bill – one is consent and the other is social impact assessment – and both are destroyed by the government. Therefore, I am moving my amendment.
HON. SPEAKER: I now put Amendment No.43 to Clause 5 moved by Shri K.C. Venogopal to the vote of the House.
SHRI K.C. VENUGOPAL: I want Division, Madam.
HON. SPEAKER: The Lobbies have already been cleared.
“Page 2, omit lines 24 to 27.” The Lok Sabha divided:
DIVISION NO. 8 AYES 19.25 hrs. Adhikari, Shri Sisir Kumar Adhikari, Shri Suvendu Ahmed, Shri Sultan Ali, Shri Idris Antony, Shri Anto Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan Banerjee, Shri Prasun Barman, Shri Bijoy Chandra Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chavan, Shri Ashok Shankarrao Chowdhury, Shri A. H. khan Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh @Datta, Shri Sankar Prasad Dev, Kumari Sushmita Devegowda, Shri H.D. Engti, Shri Biren Singh Faizal, Mohammed Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gogoi, Shri Gaurav Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar Haque, Shri Mohd. Asrarul Hazra, Dr. Anupam Hooda, Shri Deepender Singh Innocent, Shri Jatua, Shri Choudhury Mohan ØJayadevan, Shri C. N Kalvakuntla, Shrimati kavitha Karunakaran, Shri P. Khan, Shri Saumitra Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh Mandal, Dr. Tapas Mann, Shri Bhagwant Meinya, Dr. Thokchom Moily, Shri M. Veerappa Mondal, Shri Sunil Kumar Mondal, Shrimati Pratima Mukherjee, Shri Abhijit Muniyappa, Shri K.H. Naik, Prof. A.S.R. Naik, Shri B.V. Nath, Shri Kamal Owaisi, Shri Asaduddin Pala, Shri Vincent H. Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. Raju, Shri C.S. Putta Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet Reddy, Shri Gutha Sukender Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Roy, Prof. Saugata Roy, Shrimati Sandhya Ruala, Shri C.L. Sahu, Shri Tamradhwaj Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Shetty, Shri Raju Singh, Prof. Sadhu Singh, Shri Ravneet @Sinha, Shrimati Renuka Sule, Shrimati Supriya Suresh, Shri D.K. Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi Thomas, Prof. K.V. Tirkey, Shri Dasrath Trivedi, Shri Dinesh Uddin, Shri Tasleem Varma, Shrimati Dev Velagapalli, Shri Varaprasad Rao Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Dharmendra Yadav, Shri Jai Prakash Narayan Yadav, Shri Tej Pratap Singh Yadav, Shrimati Dimple Yellaiah, Shri Nandi NOES Adityanath, Yogi @Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Arunmozhithevan, Shri A. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Brahmpura, Shri Ranjit Singh Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chandrakasi, Shri M. Chandumajra, Shri Prem Singh Chaudhary, Shri C. R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chhewang, Shri Thupstan @Chhotelal, Shri Chinnaiyan, Shri S. Selvakumara Choudhary, Col. Sonaram Choudhary, Shri Babulal Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Devi, Shrimati Veena @Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen @Gopal, Dr. K. Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar Hemamalini, Shrimati) Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal Jaunapuria, Shri Sukhbir Singh Jayavardhan, Dr. J. Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali Kamaraj, Dr. K. Karandlaje, Kumari Shobha Karunakaran, Shri P. Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kristappa, Shri N. Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh Kumar, Shri Ashwini Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. Kumar, Shri Shanta Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Nagarajan, Shri P. Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Panneerselvam, Shri V. Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi Paswan, Shri Chirag Paswan, Shri Ram Chandra Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri C. R. Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Radhakrishnan, Shri T. @Rai, Shri Nityanand Raj, Dr. Udit Raj, Shrimati Krishna Rajbhar, Shri Harinarayan Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Reddy, Shri Ch. Malla Reddy, Shri J.C. Divakar Reddy, Shri P.V. Midhun Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop @Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Kunwar Haribansh Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sonowal, Shri Sarbananda Srinivas, Shri Kesineni Sriram, Shri Malyadri Sriramulu, Shri B. Sundaram, Shri P. R. Swaraj, Shrimati Sushma Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram Vanaroja, Shrimati R. Vardhan, Dr. Harsh Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Adsul, Shri Anandrao @Barne, Shri Shrirang Appa Gaikwad, Prof. Ravindra Vishwanath @Gawali, Shrimati Bhavana Pundalikrao Geete, Shri Anant Gangaram Godse, Shri Hemant Tukaram Jadhav, Shri Prataprao Jadhav, Shri Sanjay Haribhau Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv Raut, Shri Vinayak Bhaurao Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil Vichare, Shri Rajan HON. SPEAKER: Subject to correction*, the result of the division is:
Ayes: 098 Noes: 315 Abstain:15 The motion was negatived.
HON. SPEAKER: Shri Y.V. Subba Reddy, are you moving your Amendment no. 46 to Clause 4? SHRI Y.V. SUBBA REDDY (ONGOLE): I am withdrawing Amendment No.46 to Clause 4. But, I am moving Amendment No.47 to Clause 5. I beg to move: “Page 2, after line 27, insert,-
“Provided that multi cropped irrigated land shall not be acquired for projects referred to in this section. Provided further that social impact assessment shall be carried before acquiring land for projects referred to in this Section.”.” (47) HON. SPEAKER: The lobbies have already been cleared. I shall now put amendment No.47 moved by Shri Y.V. Subba Reddy to the vote of the House. The question is:
Page 2, after line 27, insert,-
“Provided that multi cropped irrigated land shall not be acquired for projects referred to in this section. Provided further that social impact assessment shall be carried before acquiring land for projects referred to in this Section.” The Lok Sabha divided:
DIVISION 9 AYES 19.28 hrs. Adhikari, Shri Sisir Kumar Adhikari, Shri Suvendu Ahmed, Shri Sultan Ali, Shri Idris Antony, Shri Anto Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan Banerjee, Shri Prasun Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chautala, Shri Dushyant Chavan, Shri Ashok Shankarrao Chowdhury, Shri A. H. khan Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh Datta, Shri Sankar Prasad Dev, Kumari Sushmita Devegowda, Shri H.D. Engti, Shri Biren Singh Faizal, Mohammed Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gogoi, Shri Gaurav Goud, Dr. Boora Narsaiah Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar Haque, Shri Mohd. Asrarul Hazra, Dr. Anupam Hooda, Shri Deepender Singh Innocent, Shri Jatua, Shri Choudhury Mohan Jayadevan, Shri C. N Kalvakuntla, Shrimati Kavitha Karunakaran, Shri P. Khan, Shri Saumitra Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh Mann, Shri Bhagwant Meinya, Dr. Thokchom Moily, Shri M. Veerappa Mondal, Shrimati Pratima Mukherjee, Shri Abhijit Muniyappa, Shri K.H. Nagesh, Shri Godam Naik, Prof. A.S.R. @Naik, Shri B.V. @Nath, Shri Kamal Noor, Shrimati Mausam Owaisi, Shri Asaduddin Pala, Shri Vincent H. Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. Raju, Shri C.S. Putta Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet Reddy, Shri Gutha Sukender Reddy, Shri Konda Vishweshwar Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Reddy, Shri P.V. Midhun Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Rori, Shri Charanjeet Singh @Roy, Prof. Saugata Roy, Shrimati Sandhya Ruala, Shri C.L. Sahu, Shri Tamradhwaj Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Shetty, Shri Raju Singh, Prof. Sadhu Singh, Shri Ravneet Sinha, Shrimati Renuka Sule, Shrimati Supriya Suman, Shri Balka Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi Thomas, Prof. K.V. Trivedi, Shri Dinesh Uddin, Shri Tasleem Varma, Shrimati Dev Velagapalli, Shri Varaprasad Rao Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Dharmendra Yadav, Shri Jai Prakash Narayan Yadav, Shri Tej Pratap Singh Yadav, Shrimati Dimple Yellaiah, Shri Nandi NOES Adityanath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Arunmozhithevan, Shri A. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. @Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Brahmpura, Shri Ranjit Singh Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chandrakasi, Shri M. Chandumajra, Shri Prem Singh Chaudhary, Shri C. R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chhewang, Shri Thupstan Chhotelal, Shri ØChinnaiyan, Shri S. Selvakumara @Choubey, Shri Ashwini Kumar Choudhary, Col. Sonaram Choudhary, Shri Babulal Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Devi, Shrimati Veena Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gopal, Dr. K. Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar Hemamalini, Shrimati Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal Jaunapuria, Shri Sukhbir Singh Jayavardhan, Dr. J. Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kristappa, Shri N. Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh Kumar, Shri Ashwini Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. @Kumar, Shri Shanta Kundariya, Shri Mohanbhai Kalyanjibhai @Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad Mishra, Shri Daddan @Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Nagarajan, Shri P. Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Panneerselvam, Shri V. Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi Paswan, Shri Chirag Paswan, Shri Ram Chandra Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimati Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri C. R. Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Radhakrishnan, Shri T. Rai, Shri Nityanand Raj, Dr. Udit Raj, Shrimati Krishna Raajha, Shri A. Anwhar Rajbhar, Shri Harinarayan Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Reddy, Shri Ch. Malla Reddy, Shri J.C. Divakar Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. @Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra @Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Kunwar Haribansh Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sonowal, Shri Sarbananda Srinivas, Shri Kesineni Sriram, Shri Malyadri Sriramulu, Shri B. Sundaram, Shri P. R. Swaraj, Shrimati Sushma Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram Vanaroja, Shrimati R. Vardhan, Dr. Harsh @Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Adsul, Shri Anandrao Barne, Shri Shrirang Appa Gaikwad, Prof. Ravindra Vishwanath Gawali, Shrimati Bhavana Pundalikrao Geete, Shri Anant Gangaram Godse, Shri Hemant Tukaram Jadhav, Shri Prataprao Jadhav, Shri Sanjay Haribhau Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv Raut, Shri Vinayak Bhaurao Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil Vichare, Shri Rajan HON. SPEAKER: Subject to correction*, the result of the division is: Ayes: 101 Noes: 311 Abstain: 18 The motion was negatived.
HON. SPEAKER: Shri Deepender Singh Hooda, are you moving your Amendment No. 48 to Clause 5? SHRI DEEPENDER SINGH HOODA (ROHTAK): I am moving Amendment No.48. I beg to move: “Page 2, after line 27, insert, -
“Provided that no such exemption shall be granted without first conducting a social impact assessment in line with the provisions of Charter II of the principal Act, unless the same is under ‘urgency provisions’ under section 40 of the principal Act.”.” (48) मैडम, जैसे कि अभी कहा गया कि इस एक्ट के दो मुख्य स्तंभ हैं, एक किसानों की स्वीकृति...(व्यवधान) किसानों की स्वीकृति की आवश्यकता और दूसरा सोशल इम्पैक्ट स्टडी। पहले को सरकार ने खारिज कर दिया कि किसानों की स्वीकृति की आवश्यकता नहीं है, लेकिन मैं चाहूंगा कि माननीय मंत्री जी ने कहा था कि दीपेन्द्र मेरे से छोटे हैं, मेरी बात मानेंगे, मैं भी उनसे इस बात के लिए कहूंगा कि वे मुझ से बड़े हैं और इसमें शायद वे मेरी बात मानें।...(व्यवधान) एक अमैन्डमैन्ट में सोशल इम्पैक्ट स्टडी, एक प्रावधान ज्यादा जमीन एक्वायर न हो, उसके लिए आप अमैन्डमैन्ट लाये हैं, उसका हम स्वागत करते हैं, मगर उसके साथ-साथ हमने दो-तीन बातें और रखी थीं, जिनमें सोशल इम्पैक्ट स्टडी का जो मुख्य बिन्दु है, वह यह है कि अगर अलाइनमैन्ट में बदलाव की आवश्यकता हो या वहीं जैसे बावल का मैंने उदाहरण दिया, आसपास की जमीन में अगर संभव हो सके तो वह भी सरकार को देखने का प्रावधान होना चाहिए तो इस पर भी आप गंभीरता से विचार करेंगे। बड़ा होने के नाते मैं आपसे यह उम्मीद करूंगा। श्रीचौधरी बीरेन्द्रसिंह : मैं आदरणीय सदस्य को यह बताना चाहूंगा कि social impact assessment is left to the State Governments. If some State Government still wants to go with the social impact assessment, they are at liberty. Secondly, you said that the land which is not cultivable should be looked. We have already introduced that provision. It is in the amendment itself that there would be a survey of the wasteland or land which is not cultivable and it would be kept, as you can say, as a store or some land bank or something like that. If that is available, land which is cultivable and which is multi-crop land will not be taken for acquisition. … (Interruptions) SHRI DEEPENDER SINGH HOODA : I appreciate the reply but we press for social impact study. … (Interruptions) HON. SPEAKER: Are you pressing?
SHRI DEEPENDER SINGH HOODA: Yes. I appreciate the response of the hon. Minister but we press for the inclusion of social impact assessment and I have moved my Amendment No. 48 to clause 5. HON. SPEAKER: The question is:
“Page 2, after line 27, insert, --
Provided that no such exemption shall be granted without first conducting a social impact assessment in line with the provisions of Chapter II of the principal Act, unless the same is under ‘emergency provisions’ under section 40 of the principal Act.” … (Interruptions)
SHRI DEEPENDER SINGH HOODA: Madam, I want Division. HON. SPEAKER: The Lobbies have already been cleared— Now, the Lobbies have been cleared.
The question is:
“Page 2, after line 27, insert, --
Provided that no such exemption shall be granted without first conducting a social impact assessment in line with the provisions of Chapter II of the principal Act, unless the same is under ‘emergency provisions’ under section 40 of the principal Act.” The Lok Sabha divided:
DIVISION 10 AYES 19.32 hrs. Adhikari, Shri Sisir Kumar Ahmed, Shri Sultan Antony, Shri Anto Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan Banerjee, Shri Prasun Barman, Shri Bijoy Chandra Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chavan, Shri Ashok Shankarrao @Chowdhury, Shri A. H. khan Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh Datta, Shri Sankar Prasad De(Nag), Dr. Ratna Dev, Kumari Sushmita Devegowda, Shri H.D. Engti, Shri Biren Singh Faizal, Mohammed Gawali, Shrimati Bhavana Pundalikrao Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gogoi, Shri Gaurav Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar Haque, Shri Mohd. Asrarul Hazra, Dr. Anupam Hooda, Shri Deepender Singh Innocent, Shri Jatua, Shri Choudhury Mohan Jayadevan, Shri C. N Kalvakuntla, Shrimati Kavitha Karunakaran, Shri P. Khan, Shri Saumitra Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh Mann, Shri Bhagwant Meinya, Dr. Thokchom Moily, Shri M. Veerappa Mondal, Shrimati Pratima Mukherjee, Shri Abhijit Nagesh, Shri Godam Naik, Prof. A.S.R. Naik, Shri B.V. Nath, Shri Kamal Noor, Shrimati Mausam Owaisi, Shri Asaduddin Pala, Shri Vincent H. Patil, Shri Bheemrao B. Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. Raju, Shri C.S. Putta Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet Reddy, Shri Gutha Sukender Reddy, Shri Konda Vishweshwar Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Roy, Prof. Saugata Roy, Shrimati Sandhya Ruala, Shri C.L. Sahu, Shri Tamradhwaj Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Shetty, Shri Raju Singh, Prof. Sadhu Singh, Shri Ravneet Sinha, Shrimati Renuka Sule, Shrimati Supriya Suresh, Shri D.K. Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi Thomas, Prof. K.V. Tirkey, Shri Dasrath Trivedi, Shri Dinesh Uddin, Shri Tasleem Varma, Shrimati Dev Velagapalli, Shri Varaprasad Rao Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Dharmendra Yadav, Shri Jai Prakash Narayan Yadav, Shri Tej Pratap Singh Yadav, Shrimati Dimple Yellaiah, Shri Nandi NOES Adityanath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Arunmozhithevan, Shri A. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. @Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Brahmpura, Shri Ranjit Singh Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh Chandrakasi, Shri M. Chandumajra, Shri Prem Singh Chaudhary, Shri C. R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chhewang, Shri Thupstan @Chhotelal, Shri Chinnaiyan, Shri S. Selvakumara @Choubey, Shri Ashwini Kumar Choudhary, Col. Sonaram Choudhary, Shri Babulal Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Devi, Shrimati Veena @Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti @Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gopal, Dr. K. Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar Hemamalini, Shrimati) Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal Jaunapuria, Shri Sukhbir Singh Jayavardhan, Dr. J. Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kristappa, Shri N. Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh Kumar, Shri Ashwini Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. Kumar, Shri Shanta Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav Lekhi, Shrimati Meenakashi @Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Nagarajan, Shri P. Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal Oram, Shri Jual Paatle, Shrimati Kamla Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Panneerselvam, Shri V. Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi Paswan, Shri Chirag Paswan, Shri Ram Chandra Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimaiti Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri C. R. Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. Prasad, Dr. Bhagirath Pratap, Shri Krishan Radhakrishnan, Shri Pon Radhakrishnan, Shri R. Radhakrishnan, Shri T. Rai, Shri Nityanand Raj, Dr. Udit @Raj, Shrimati Krishna Raajhaa, Shri A. Anwhar Rajbhar, Shri Harinarayan @Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Reddy, Shri Ch. Malla Reddy, Shri J.C. Divakar Reddy, Shri P.V. Midhun Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap @Sahu, Shri Chandulal Sahu, Shri Lakhan Lal @Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Kunwar Haribansh Singh, Rao Inderjit Singh, Shri Abhishek Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra @Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sonowal, Shri Sarbananda Srinivas, Shri Kesineni Siriram, Shri Malyadri.
Sriramulu, Shri B. Sundaram, Shri P. R. Swaraj, Shrimati Sushma Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram Vanaroja, Shrimati R. Vardhan, Dr. Harsh Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Adsul, Shri Anandrao Barne, Shri Shrirang Appa Chautala, Shri Dushyant Gaikwad, Prof. Ravindra Vishwanath Geete, Shri Anant Gangaram Godse, Shri Hemant Tukaram Jadhav, Shri Prataprao Jadhav, Shri Sanjay Haribhau Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv Raut, Shri Vinayak Bhaurao Rori, Shri Charanjeet Singh Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil Vichare, Shri Rajan HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 101 Noes: 311 Abstain:18 The motion was negatived.
HON. SPEAKER: Prof. Prem Singh Chandumajra, are you moving your Amendment No. 49 to clause 5? श्रीप्रेम सिंह चन्दूमाजरा (आनंदपुरसाहिब) : मैडम स्पीकर, मैंने जो अमैन्डमैन्ट दी थी, हमारी पार्टी शिरोमणि अकाली दल के कुछ सुझाव थे, जो किसानों के हित में थे। माननीय मंत्री जी ने उनमें से 95 परसैन्ट स्वीकार कर लिये,मैं उन्हें बधाई भी देता हूं और धन्यवाद भी करता हूं तथा मैं यह उम्मीद भी करता हूं कि जो एकाध रह गया है, जो कंसैन्सज का है,उसकी प्रोटैक्शन हमने आप ही कर ली। हमारे सदस्य यहां जो बोले हैं, उन्होंने स्पष्ट कर दिया कि किसान की सहमति कि बिना पंजाब में एक इंच जमीन एक्वायर नहीं करने दी जायेगी,इसलिए मैं मंत्री जी को धन्यवाद देते हुए इसे वापस लेता हूं और मैं इसे मूव नहीं कर रहा हूं। HON. SPEAKER: Now, the question is:
“That Clause 5, as amended, stand part of the Bill.” The motion was adopted.
Clause 5, as amended, was added to the Bill.
Clause 6 Amendment of Section 24 HON. SPEAKER: The Minister may now move Amendment No. 57 to clause 6. Amendment made:
“Page 2, lines 34 and 35, for “or in any account maintained for this purpose” substitute “or in any designated account maintained for this purpose.” (Shri Chaudhary Birender Singh) HON. SPEAKER: The question is:
“That Clause 6, as amended, stand part of the Bill.” The motion was adopted.
Clause 6, as amended, was added to the Bill. HON. SPEAKER: The question is:
“That Clause 6, as amended, stand part of the Bill. The motion was adopted.
Clause 6, as amended, was added to the Bill. Motion Re: Suspension of Rule 80 (i) THE MINISTER OF RURAL DEVELOPMENT, MINISTER OF PANCHAYATI RAJ AND MINISTER OF DRINKING WATER AND SANITATION (SHRI CHAUDHARY BIRENDER SINGH): I beg to move: “That this House do suspend clause (i) of rule 80 of the Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to Government amendment No.58 to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Bill, 2015 and that this amendment may be allowed to be moved. ” HON. SPEAKER: The question is:
“That this House do suspend clause (i) of rule 80 of the Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to Government amendment No.58 to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Bill, 2015 and that this amendment may be allowed to be moved. ” The motion was adopted.
New Clause 6A Amendment made:
Page 2, after line 35, insert— “6A. In the principal Act, in section 31, in sub-section (2), in clause (h), after the words ‘affectd families’, the words ‘including compulsory employment to at least one member of such affected family of a farm labourer’ shall be inserted”. (58) (Shri Chaudhary Birender Singh) HON. SPEAKER: Shri Deepender Singh Hooda to move Amendment No.63 to Government Amendment No.58 to New Clause 6A. SHRI DEEPENDER SINGH HOODA: I would request for the indulgence of the hon. Minister. He has proposed an amendment under Sl. No.58, in the List No. 13 of the amendments. When it says ‘compulsory employment to at least one member of such affected family of farm labourer’ I press for including ‘two per cent compulsory reservation in Government jobs’ to all the people who have lost their land. Private companies though make such provision cannot give jobs. So, for farmers who lose all their land, I would request the Government to consider giving 2 per cent reservation in the Government job both, in the State and Central Government. I beg to move: “That in the amendment proposed by Shri Birender Singh and printed as Sl.No.58, in List No.13 of amendments,- after “compulsory employment to at least one member of such affected family of a farm labourer” insert“a two per cent compulsory reservation in Government jobs to all people whose lands have been so acquired”. (63) HON. SPEAKER: I shall now put Amendment No.63 to Clause 6A, moved by Shri Deepender Singh Hooda, to the vote of the House. The Amendment was put and negatived.
HON. SPEAKER: The question is:
“That New Clause 6A be added to the Bill.” The motion was adopted.
New clause 6A was added to the Bill.
HON. SPEAKER: The question is:
“That Clause 7 stand part of the Bill.” The motion was adopted.
Clause 7 was added to the Bill.
Motion Re: Suspension of Rule 80 (i) THE MINISTER OF RURAL DEVELOPMENT, MINISTER OF PANCHAYATI RAJ AND MINISTER OF DRINKING WATER AND SANITATION (SHRI CHAUDHARY BIRENDER SINGH): I beg to move: “That this House do suspend clause (i) of rule 80 of the Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to Government amendment No.59 to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Bill, 2015 and that this amendment may be allowed to be moved. ” HON. SPEAKER: The question is:
“That this House do suspend clause (i) of rule 80 of the Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to Government amendment No.59 to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Bill, 2015 and that this amendment may be allowed to be moved. ” The motion was adopted.
New Clause 7A Amendment made:
Page 2, after line 37, insert— “Insertion of new section 67A. Hearing to be held by Authority in district or districts to decide grievances. 7A. In the principal Act, after section 67, the following section shall be inserted, namely:-- 67A. The Authority shall, after receiving reference under section 64 and after giving notice of such reference to all parties concerned, hold the hearing in the district where the land acquisition takes place for settlement of the objections raised in the reference… ” (59) (Shri Chaudhary Birender Singh) HON. SPEAKER: The question is:
“That New Clause 7A be added to the Bill.” The motion was adopted.
New Clause 7A was added to the Bill.
Clause 8 Amendment of Section 46 Amendment made: “Page 2, lines 42 to 44, for “no court shall take cognizance of such offence except with the previous sanction of the appropriate Government, in the manner provided in section 197 of the Code of Criminal Procedure, 1973.”, substitute “the court shall take cognizance of such offence provided the procedure laid down in section 197 of the Code of Criminal Procedure, 1973 is followed.” (60) (Shri Chaudhary Birender Singh)
HON. SPEAKER: Shri Tathagata Satpathy – not present. The question is:
“That Clause 8, as amended, stand part of the Bill.” The motion was adopted.
Clause 8, as amended, was added to the Bill.
Clause 9 Insertion of new section 67A HON. SPEAKER: Prof. Saugata Royji, are you moving amendment No. 6 to Clause 9. PROF. SAUGATA ROY (DUM DUM): Madam, I am moving my amendment but not pressing. I beg to move:
“Page 2, line 46,-
for “or for five years, whichever is later,” substitute “subject to a maximum of six years.”.” HON. SPEAKER: I shall now put Amendment No.6 to Clause 9 moved by Prof. Saugata Roy to the vote of the House. The Amendment was put and negatived.
HON. SPEAKER: Shri P. Karunakaranji, are you moving your Amendment No. 28 to Clause 9? SHRI P. KARUNAKARAN (KASARGOD): I beg to move: “Page 2, line 46,-
for “a period specified for setting up of any project or for five years, whichever is later,” substitute “a period not exceeding two years.”. ” (28) Madam, this is a very important amendment. The Government says that a period specified for setting up of any project is for five years and more. It means that the corporates may get five years’ time and it is only after five years that we can see whether the land is utilized or not. So, it is really a loss to the Government and also the nation. HON. SPEAKER: I shall now put Amendment No.28 to Clause 9 moved by Shri P. Karunakaran to the vote of the House. SHRI P. KARUNAKARAN: Madam, I want Division. HON. SPEAKER: The Lobbies have already been cleared. The question is:
“Page 2, line 46,-
for “a period specified for setting up of any project or for five years, whichever is later,” substitute “a period not exceeding two years.”.” The Lok Sabha divided:
DIVISION 11 AYES 19.42 hrs. @Adhikari, Shri Sisir Kumar Adhikari, Shri Suvendu Ahmed, Shri Sultan Ali, Shri Idris Antony, Shri Anto Anwar, Shri Tariq Baite, Shri Thangso Banerjee, Shri Abhishek Banerjee, Shri Kalyan Banerjee, Shri Prasun Barman, Shri Bijoy Chandra Bhonsale, Shri Chh. Udayanraje Biju, Shri P. K. Bose, Prof. Sugata Chandrappa, Shri B. N. Chaudhury, Shri Jitendra Chautala, Shri Dushyant Chavan, Shri Ashok Shankarrao Chowdhury, Shri A. H. khan @Chowdhury, Shri Adhir Ranjan Dastidar, Dr. Kakoli Ghosh Datta, Shri Sankar Prasad De(Nag), Dr. Ratna @Devegowda, Shri H.D. Engti, Shri Biren Singh Faizal, Mohammed @Geetha, Shrimati Kothapalli George, Adv. Joice Ghosh, Shrimati Arpita Gogoi, Shri Gaurav Gowda, Shri S.P. Muddahanume Hansdak, Shri Vijay Kumar Haque, Shri Mohd. Asrarul Hazra, Dr. Anupam Hooda, Shri Deepender Singh Innocent, Shri Jatua, Shri Choudhury Mohan Jayadevan, Shri C. N Karunakaran, Shri P. Khan, Shri Saumitra Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Kumar, Shri Shailesh Mann, Shri Bhagwant Meinya, Dr. Thokchom Moily, Shri M. Veerappa Mondal, Shrimati Pratima Mukherjee, Shri Abhijit Naik, Shri B.V. Nath, Shri Kamal Owaisi, Shri Asaduddin Pala, Shri Vincent H. Poddar, Shrimati Aparupa Premachandran, Shri N.K. Rajesh, Shri M. B. Raju, Shri C.S. Putta Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Ranjan, Shrimati Ranjeet Reddy, Shri Gutha Sukender Reddy, Shri Mekapati Raja Mohan Reddy, Shri P. Srinivasa Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Rori, Shri Charanjeet Singh @Roy, Prof. Saugata Roy, Shrimati Sandhya Ruala, Shri C.L. Sahu, Shri Tamradhwaj Sampath, Dr. A. Sanghamita, Dr. Mamtaz Saren, Dr. Uma Satav, Shri Rajeev Scindia, Shri Jyotiraditya M. Shetty, Shri Raju Singh, Prof. Sadhu Singh, Shri Ravneet @Sinha, Shrimati Renuka Sule, Shrimati Supriya Suresh, Shri D.K. Suresh, Shri Kodikunnil Teacher, Shrimati P.K. Shreemathi Thakur, Shrimati Mamata Tharoor, Dr. Shashi Thomas, Prof. K.V. Trivedi, Shri Dinesh Uddin, Shri Tasleem Varma, Shrimati Dev Velagapalli, Shri Varaprasad Rao Venugopal, Shri K. C. Yadav, Shri Akshay Yadav, Shri Jai Prakash Narayan Yadav, Shri Tej Pratap Singh Yadav, Shrimati Dimple NOES Adityanath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj Gangaram Ahlawat, Shrimati Santosh Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Ananthkumar, Shri Angadi, Shri Suresh C. Arunmozhithevan, Shri A. Azad, Shri Kirti Babu, Dr. Ravindra Badal, Shrimati Harsimrat Kaur Baheria, Shri Subhash Chandra Bais, Shri Ramesh Bala, Shrimati Anju Balyan, Dr. Sanjeev Bansode, Adv. Sharadkumar Maruti Bhabhor, Shri Jasvantsinh Sumanbhai Bhagat, Shri Sudarshan Bhamre, Dr. Subhash Ramrao Bharathi Mohan, Shri R.K. Bharti, Sushri Uma Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bhuria, Shri Dileep Singh Bidhuri, Shri Ramesh Birla, Shri Om Bohra, Shri Ramcharan Brahmpura, Shri Ranjit Singh Chakravarty, Shrimati Bijoya Chand, Shri Nihal Chandel, Kunwar Pushpendra Singh @Chandrakasi, Shri M. Chandumajra, Shri Prem Singh Chaudhary, Shri C. R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chaudhary, Shri Ram Tahal Chauhan, Shri Devusinh Chauhan, Shri P. P. Chhewang, Shri Thupstan Chhotelal, Shri Chinnaiyan, Shri S. Selvakumara @Choubey, Shri Ashwini Kumar Choudhary, Col. Sonaram Choudhary, Shri Babulal Choudhary, Shri Birendra Kumar Chouhan, Shri Nandkumar Singh Chudasama, Shri Rajeshbhai Danve, Shri Raosaheb Patil Dattatreya, Shri Bandaru Deka, Shri Ramen Devi, Shrimati Rama Devi, Shrimati Veena Dharambir, Shri Dhotre, Shri Sanjay Dhurve, Shrimati Jyoti @Diwakar, Shri Rajesh Kumar Dubey, Shri Nishikant Dubey, Shri Satish Chandra Dwivedi, Shri Harishchandra alias Harish Elumalai, Shri V. Fatepara, Shri Devjibhai G. Gaddigoudar, Shri P.C. Gadkari, Shri Nitin Gaikwad, Dr. Sunil Baliram Galla, Shri Jayadev Gandhi, Shri Dilipkumar Mansukhlal @Gandhi, Shrimati Maneka Sanjay Gangwar, Shri Santosh Kumar Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Ghubaya, Shri Sher Singh Giluwa, Shri Laxman Girri, Shri Maheish Gohain, Shri Rajen Gopal, Dr. K. Gopalakrishnan, Shri C. Gopalakrishnan, Shri R. Gowda, Shri D.V. Sadananda Gupta, Shri Shyama Charan Gurjar, Shri Krishanpal Hari, Shri G. Haribabu, Dr. Kambhampati Hegde, Shri Anantkumar Hemamalini, Shrimati) Jaiswal, Dr. Sanjay Jardosh, Shrimati Darshana Vikram Jat, Prof. Sanwar Lal Jaunapuria, Shri Sukhbir Singh Jayavardhan, Dr. J. Jigajinagi, Shri Ramesh Joshi, Dr. Murli Manohar Joshi, Shri Pralhad Jyoti, Sadhvi Niranjan Kachhadia, Shri Naranbhai Kaiser, Choudhary Mehboob Ali Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Virender Kaswan, Shri Rahul Kataria, Shri Rattan Lal Kateel, Shri Nalin Kumar Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander Khadse, Shrimati Rakshatai Khanduri AVSM, Maj. Gen. (Retd.) B.C. Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu Kishore, Shri Jugal Kishore, Shri Kaushal Koli, Shri Bahadur Singh Koshyari, Shri Bhagat Singh Kristappa, Shri N. Kulaste, Shri Faggan Singh Kumar, Dr. Arun Kumar, Dr. Virendra Kumar, Kunwar Sarvesh Kumar, Shri Ashwini Kumar, Shri Dharmendra Kumar, Shri K. Ashok Kumar, Shri P. @Kumar, Shri Shanta Kundariya, Shri Mohanbhai Kalyanjibhai Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lakhanpal, Shri Raghav Lekhi, Shrimati Meenakashi Maadam, Shrimati Poonamben Maharaj, Dr. Swami Sakshiji Mahato, Dr. Banshilal Mahato, Shri Bidyut Baran Mahendran, Shri C. Malviya, Prof. Chintamani Manjhi, Shri Hari Marabi, Shri Kamal Bhan Singh Maragatham, Shrimati K. Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad @Meena, Shri Arjun Lal Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Anoop Mishra, Shri Bhairon Prasad Mishra, Shri Daddan Mishra, Shri Janardan Mishra, Shri Kalraj Mohan, Shri M. Murli Mohan, Shri P.C. Munda, Shri Karia Nagar, Shri Rodmal Nagarajan, Shri P. Naik, Prof. A.S.R. Narasimham, Shri Thota Nath, Shri Chand Natterjee, Shri J.J.T. Nete, Shri Ashok Mahadeorao Nishad, Shri Ajay Nishad, Shri Ram Charitra Nishank, Dr. Ramesh Pokhriyal Oram, Shri Jual Paatle, Shrimati Kamla @Pal, Shri Jagdambika Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om Pandey, Shri Rajesh Pandey, Shri Ravindra Kumar Panneerselvam, Shri V. Parasuraman, Shri K. Parthipan, Shri R. Paswan, Shri Chhedi Paswan, Shri Chirag Paswan, Shri Ram Chandra Paswan, Shri Ramvilas Patel, Dr. K. C. Patel, Shri Devji M. Patel, Shri Dilip Patel, Shri Lalubhai Babubhai Patel, Shri Natubhai Gomanbhai Patel, Shri Prahlad Singh Patel, Shri Subhash Patel, Shrimaiti Anupriya Patel, Shrimati Jayshreeben Pathak, Shrimati Riti Patil, Shri A.T. Nana Patil, Shri C. R. Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Patole, Shri Nana Phule, Sadhvi Savitri Bai Prabakaran, Shri K. R. P. Prasad, Dr. Bhagirath Pratap, Shri Krishan @Radhakrishnan, Shri Pon Radhakrishnan, Shri T. Rai, Shri Nityanand Raj, Dr. Udit Raj, Shrimati Krishna Raajhaa, Shri A. Anwhar Rajbhar, Shri Harinarayan Rajendran, Shri S. Rajoria, Dr. Manoj Rajput, Shri Mukesh Raju, Shri Ashok Gajapathi Raju, Shri Gokaraju Ganga Ram, Shri Janak Ram, Shri Vishnu Dayal Ramachandran, Shri K. N. Rao, Shri Konakalla Narayana
Rao (Avanthi), Shri Muthamsetti Srinivasa Rao, Shri Rayapati Sambasiva Rathod, Shri D.S. Rathore, Col. Rajyavardhan Rathore, Shri Hariom Singh Rathwa, Shri Ramsinh Raval, Shri Paresh Rawat, Shrimati Priyanka Singh Ray, Shri Bishnu Pada Ray, Shri Ravindra Kumar Reddy, Shri Ch. Malla Reddy, Shri J.C. Divakar Rijiju, Shri Kiren Rudy, Shri Rajiv Pratap @Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar Sampla, Shri Vijay Sangma, Shri Purno Agitok Sanjar, Shri Alok Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senguttuvan, Shri B. Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Dr. Mahesh Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shekhawat, Shri Gajendra Singh Shetty, Shri Gopal Shirole, Shri Anil Shyal, Dr. Bhartiben D. Siddeshwara, Shri G. M. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Gen. (Retd) Vijay Kumar Singh, Kunwar Bharatendra Singh, Kunwar Haribansh Singh, Rao Inderjit Singh, Shri Abhishek @Singh, Shri Bharat Singh, Shri Bhola Singh, Shri Brijbhushan Sharan Singh, Shri Dushyant Singh, Shri Giriraj Singh, Shri Hukum Singh, Shri Kirti Vardhan Singh, Shri Kirti Vardhan Singh, Shri Lallu Singh, Shri Nagendra Singh, Shri Pashupati Nath Singh, Shri R. K. Singh, Shri Rajnath Singh (Raju Bhaiya), Shri Rajveer Singh, Shri Rakesh Singh, Shri Satyapal Singh, Shri Sunil Kumar Singh, Shri Sushil Kumar Singh, Shri Uday Pratap Singh, Shri Virendra Sinha, Shri Jayant Sinha, Shri Manoj Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar @Sonker, Shrimati Neelam Sonowal, Shri Sarbananda Srinivas, Shri Kesineni Sriramulu, Shri B. Sundaram, Shri P. R. @Swaraj, Shrimati Sushma Tadas, Shri Ramdas C. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Teni, Shri Ajay Misra Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram Vanaroja, Shrimati R. Vardhan, Dr. Harsh @Vasanthi, Shrimati M. Vasava, Shri Parbhubhai Nagarbhai Venugopal, Dr. P. Verma, Dr. Anshul Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shri Rajesh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Wanga, Shri Chintaman Navasha Yadav, Shri Hukmdeo Narayan Yadav, Shri Laxmi Narayan Yadav, Shri Om Prakash Yadav, Shri Ram Kripal Yediyurappa, Shri B.S. ABSTAIN Adsul, Shri Anandrao Barne, Shri Shrirang Appa Gaikwad, Prof. Ravindra Vishwanath Gawali, Shrimati Bhavana Geete, Shri Anant Gangaram Godse, Shri Hemant Tukaram Jadhav, Shri Prataprao Jadhav, Shri Sanjay Haribhau Khaire, Shri Chandrakant Kirtikar, Shri Gajanan Lokhande, Shri Sadashiv @Raut, Shri Vinayak Bhaurao @Sawant, Shri Arvind Shewale, Shri Rahul Shinde, Dr. Shrikant Eknath Shivajirao, Shri Adhalrao Patil @Vichare, Shri Rajan HON. SPEAKER: Subject to correction*, the result of the Division is: Ayes: 89 Noes: 308 Abstain:14 The motion was negatived.
HON. SPEAKER: The question is:
“That Clause 9 stand part of the Bill.” The motion was adopted.
Clause 9 was added to the Bill.
Clause 10 Substitution of new Section for Section 87 HON. SPEAKER: Shri N.K. Premachandran, are you moving Amendment No.16 to Clause 10? SHRI N.K. PREMACHANDRAN (KOLLAM): I beg to move: “Page 3, lines 7 and 8,-
for “1st January, 2015”, substitute “31st December, 2014”.” (16)
Madam, my amendment is very simple. I am only seeking a clarification from the hon. Minister. All the other provisions in this Bill have come into effect from 31st December, 2014 except the determination of date of compensation as per this section which would come into effect from 1st January, 2015. What is the reason due to which this is one day after? That is the only clarification I want. If the Government clarifies, I will not move it. HON. SPEAKER: Mr. Minister, if you do not want to reply, let him move his amendment. SHRI N.K. PREMACHANDRAN: The Government is not responding, therefore, I have moved my amendment. HON. SPEAKER: I shall now put Amendment No. 16 moved by Shri N.K. Premachandran to the vote of the House. The amendment was put and negatived.
HON. SPEAKER: Now, Amendment No. 41 to Clause 10, Shri Mahtab is not there. Now, I will come to Amendment No. 51 to Clause 10. Shri Premachandran, are you moving? SHRI N.K. PREMACHANDRAN: I am not moving this amendment because already, official amendment has come. So, the pertinence of clause 4 is not there. Hence, I am not moving it. HON. SPEAKER: The question is:
“That clause 10 stand part of the Bill.” The motion was adopted.
Clause 10 was added to the Bill.
Clause 11 Amendment of Section 105 HON. SPEAKER: Shri Premachandrarn, are you moving Amendment No. 17 to Clause 11? SHRI N.K. PREMACHANDRAN: I beg to move:
“Page 3, omit lines 13 and 14.” I want lines 13 and 14 to be omitted which is in respect of two years. HON. SPEAKER: I shall now put Amendment No. 17 to Clause 11 moved by Shri Premachandran to the vote of the House. The Amendment was put and negatived.
HON. SPEAKER: The question is:
“That Clause 11 stand part of the Bill.” The motion was adopted.
Clause 11 was added to the Bill.
Clause 12 was added to the Bill.
Clause 1 Short title and commencement HON. SPEAKER: Shri Vincent Pala, are you moving Amendment Nos. 1 and 2 to Clause 1? SHRI VINCENT H. PALA (SHILLONG): I am not moving Amendment Nos. 1 and 2 to Clause 1. HON. SPEAKER: The question is:
“That Clause 1, the Enacting Formula and the Long Title stand part of the Bill.” The motion was adopted.
Clause 1, the Enacting Formula and the Long Title were added to the Bill. HON. SPEAKER: Now the Minister may move that the Bill, as amended, be passed. … (Interruptions)
SHRI CHAUDHARY BIRENDER SINGH: I beg to move: “That the Bill, as amended, be passed.” HON. SPEAKER: Motion moved:
“That the Bill, as amended, be passed.” SHRI P. KARUNAKARAN (KASARGOD): They have not accepted any of our demands. We strongly protest against the Bill. It is only assisting the corporates.… (Interruptions) SHRI MALLIKARJUN KHARGE (GULBARGA): Madam, they have not accepted even one amendment moved by us. We have already suggested them that it should be referred to the Standing Committee. They are refusing to send it to the Standing Committee. So, we protest and we are walking out. 19.48 hrs At this stage, Shri Mallikarjun Kharge and some other hon. Members left the House.
… (Interruptions)
HON. SPEAKER: The question is:
“That the Bill, as amended, be passed.” The motion was adopted.
HON. SPEAKER: Now, the Lobbies may be opened. *t64 Title: Regarding Government amendments adopted and added to the Bill. Hon. Members, nine Government amendments have been adopted including two new clauses which have been added to the Bill. I, therefore, direct that the subsequent clauses may be renumbered, Mr. Minister, accordingly and consequential changes wherever required may be made. Now the House stands adjourned to meet again at 11 a.m. tomorrow. 19.50 hrs The Lok Sabha then adjourned till Eleven of the Clock On Wednesday, March 11, 2014/Phalguna 20, 1936 (Saka).
* The sign + marked above the name of a Member indicates that the Question was actually asked on the floor of the House by that Member.
* Not recorded.
* English translation of the speech oringinally delivered in Tamil * Treated as laid on the Table.
* English translation of the speech originally delivered in Punjabi.
* Not recorded.
* Not recorded.
* Not recorded.
* Not recorded.
@ Voted through slip.
@ Voted through slip.
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$ Corrected through slip for Noes.
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$ Corrected through slip for Noes.
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$ Corrected through slip for Noes.
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$ Corrected through slip for Noes.
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@ Voted through slip.
*The following Members also recorded/corrected their votes through slips:
Ayes: 099 + S/Shri Sisir Kumar Adhikari, Ashok Shankarrao Chavan, Adhir Ranjan Chowdhury, Deepender Singh Hooda, Innocent, Saumitra Khan, C.S. Putta Raju, Dr. A Sampath, Prof. K.V. Thomas, S/Shri Taslim Uddin, Tej Pratap Singh Yadav, Shrimati Dimple Yadav - S/Shri Chhotelal, Babulal Choudhary, Ashwini Kumar, J.C. Divakar Reddy, Kesineni Srinivas = 106 Noes: 294 + Yogi Adityanath, S/Shri Ramesh Bidhuri, Ranjit Singh Brahmpura, Chhotelal, Babulal Choudhary, Satish Kumar Gautam, C. Gopalakrishnan, Dr. Boora Narsaiah Goud, Shrimati Kavitha Kalvakuntla, S/Shri Faggan Singh Kulaste, Ashwini Kumar, N. Kristappa, R.P. Marutharaja, P. Nagarajan, Kapil Moreshwar Patil, T. Radhakrishnan, J.C. Divakar Reddy, Vishnu Dev Sai, S/Shri Brijbhushan Sharan Singh, Kesineni Srinivas, Shrimati R. Vanaroja, Shrimati M. Vasanthi, S/Shri Pravesh Sahib Singh Verma, Chintaman Navasha Wanga = 318 Abstain: 015 + Prof. Ravindra Vishwanath Gaikwad, Shri Chandrakant Khaire =017 @ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
$ Corrected through slip for Noes. @ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
*The following Members also recorded/corrected their votes through slips:
Ayes: 094+ S/Shri Sisir Adhikari, Anto Antony, Sultan Ahamed, Adhir Ranjan Chowdhury, H.D. Devegowda, Shrimati Kothapalli Geetha, S/Shri Innocent, Mallikarjun Kharge, Godam Nagesh, Kunwar Haribansh Singh, Prof. Sadhu Singh = 105 Noes: 296 + Yogi Adityanath, S/Shri S.S. Ahluwalia, P.P. Chauhan, Nitin Gadkari, Shrimati Maneka Sanjay Gandhi, Dr. Boora Narsaiah Goud, Dr. Ramshankar Katheria, S/Shri N. Kristappa, C. Mahendran, Daddan Mishra, P. Nagarajan, Ashok Mahadeorao Nete, Jual Oram, V. Panneerselvan, Chirag Paswan, Sanjay Kaka Patil, T. Radhakrishnan, Harinarayan Rajbhar, Gokaraj Ganga Raju, Dr. Mahesh Sharma, Shri B. Sriramulu =317 Abstain: 017 + Chandrakant Khaire - Dr. Ramshankar Katheria = 17 @ Voted through slip.
@ Voted through slip.
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@ Voted through slip.
@ Voted through slip.
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$ Corrected through slip for Noes.
@ Voted through slip.
*The following Members also recorded/corrected their votes through slips: Ayes: 088 + S/Shri Prasun Banerjee, B.N. Chandrappa, H.D. Devegowda, Innocent, Taslim Uddin, Shrimati Dimple Yadav = 094 Noes: 295 + Yogi Adityanath, S/Shri S.S. Ahluwalia, P.P. Chauhan, Chhotelal, V. Elumalai, Nitin Gadkari, Sukhbir Singh Jaunpuria, Rahul Kaswan, Dr. Ramshankar Katheria, S/Shri Faggan Singh Kulaste, Shanta Kumar, Karia Munda, Ashok Mahadeorao Nete, Shrimati Krishna Raj, S/Shri Gokaraju Ganga Raju, Bishnu Pada Ray, Brijbhushan Sharan Singh, Lallu Singh = 314 Abstain: 017 + Shri Chandrakant Khaire - Shri Bishnu Pada Ray = 17 @ Voted through slip.
@ Voted through slip.
@ Voted through slip.
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@ Voted through slip.
*The following Members also recorded/corrected their votes through slips: Ayes: 098 + S/Shri Sisir Kumar Adhikari, H.D. Devegowda, Innocent, C.N. Jayadevan, M. Veerappa Moily, Kamal Nath, Charanjeet Singh Rori, Prof. K.V. Thomas, S/Shri Dinesh Trivedi = 107 Noes: 299 + S/Shri S.S. Ahluwalia, A. Arunmozhithevan, Ranjit Singh Brahmpura, P.P. Chauhan, Chhotelal, Babulal Choudhary, Birendra Kumar Choudhary, Shrimati Veena Devi, S/Shri C. Gopalakrishnan, D.V. Sadananda Gowda, Shrimati Hemamalini, Shrimati Rakshatai Khadse, S/Shri Faggan Singh Kulaste, Kalraj Mishra, Ashok Mahadeorao Nete, Ramsinh Rathwa, Ram Kumar Sharma, Bharat Singh, Brijbhushan Sharan Singh = 318 Abstain: 016 @ Voted through slip.
$ Corrected through slip for Ayes.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
$ Corrected through slip for Noes.
@ Voted through slip.
@ Voted through slip.
$ Corrected through slip for Noes.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
*The following Members also recorded/corrected their votes through slips: Ayes: 096 + S/Shri Sultan Ahamed, B.N. Chandrappa, A.H. Khan Chowdhury, Innocent, Tamradhwaj Sahu, Kodikunnil Suresh, Dinesh Trivedi, K.C. Venugopal - Ramen Deka = 103 Noes: 298 + Shri S.S. Ahluwalia, Shrimati Bijoy Chakravarty, S/Shri C.R. Chaudhary, Ramen Deka , Shrimati Rama Devi, S/Shri Dharambir, C. Gopalakrishnan, G. Hari, Shrimati Hemamalini, Shri Sukhbir Singh Jaunapuria, Dr. Ramshankar Katheria, S/Shri Vinod Khanna, Bahadur Singh Koli, Ashwini Kumar, Bidyut Baran Mahato, Kamal Bhan Singh Marabi, V. Panneerselvam, K. Parasuraman, Chirag Paswan, Ch. Mala Reddy, Raj Kumar Saini, Gopal Shetty, Dr. Nepal Singh, Shri Ram Kripal Yadav - Shri B.N. Chandrappa = 321 Abstain: 017 - Shri Vinod Khanna = 16 * Not recorded.
@ Voted through slip.
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@ Voted through slip.
*The following Members also recorded/corrected their votes through slips: Ayes: 101 + S/Shri H.D. Devegowda, Innocent, C.N. Jayadevan, Prof. Saugat Roy, S/Shri Tamradhwaj Sahu = 106 Noes: 304 + S/Shri Om Birla, Dharambir, Sher Singh Ghubaya, Dr. Sajnay Jaiswal, Shri Sukhbir Singh Jaunapurua, Shri Virender Kashyap, Shrimati Meenakshi Lekhi, S/Shri Kalraj Mishra, Jual Oram, Ch. Mala Reddy, Chandulal Sahu, Dr. Jitendra Singh, S/Shri Ramdas C. Tadas, Vikram Usendi, Shrimati R. Vanaroja = 319 Abstain: 017 @ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
$ Corrected through slip for Noes.
@ Voted through slip.
@ Voted through slip.
@ Votes through slip.
@ Voted through slip.
@ Voted through slip.
*The following Members also recorded/corrected their votes through slips: Ayes: 094 + S/Shri A.H. Khan Chowdhury, Adhir Ranjan Chowdhury, H.D. Devegowda, Innocent, C.N. Jayadevan, Dr. Mriganka Mahato, Gutha Sukender Reddy, Dasrath Tirkey - Shri Bidyut Baran Mahato = 101 Noes: 309 +S/ Shri S.S. Ahluwalia, P.P. Chauhan, Ashwini Kumar Choubey, Babulal Choudhary, Dharambir, Sher Singh Ghubaya, Bidyut Baran Mahato, Kalraj Mishra, A.T. Nana Patil, Ch. Malla Reddy, Vishnu Dev Sai, Dr. Satya Pal Singh, Shri Malyadri Sriram = 322 Abstain: 016 @ Voted through slip.
@ Voted through slip.
@ Voted through slip.
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@ Voted through slip.
$ Corrected through slip for Noes.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
*The following Members also recorded/corrected their votes through slips: Ayes: 090 + S/Shri A.H. Khan Chowdhury, H.D. Devegowda, Mohd. Asrarul Haque, Dr. Anupam Hazra, S/Shri Innocent, C.N. Jayadevan, Bhagwant Mann = 097 Noes: 313 + S/Shri Kirti Azad, Nitin Gadkari, Mohanbhai Kalyanjibhai Kundariya, Karia Munda, Ram Chandra Paswan, Dr. Bhagirath Prasad, S/Shri Brijbhushan Sharan Singh, Kamakhya Prasad Tasa, Shrimati M. Vasanthi = 322 Abstain: 019 - Shri Karia Munda = 018 @ Voted through slip.
Ø Corrected through slip for Ayes.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
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@ Voted through slip.
@ Voted through slip.
*Ayes: 098 + S/Shri Sankar Prasad Datta, C.N. Jayadevan, Shrimati Renuka Sinha = 101 Noes: 315 + S/Shri L.K. Advani, Chhotelal, Dharambir, Dr. K. Gopal, S/Shri Nityanand Rai, Gajendra Singh Shekhawat - Shri C.N. Jayadevan = 320 Abstain: 015 + Shri Shrirang Appa Barne, Shrimati Bhavana Pundalikrao Gawali = 17 @ Voted through slip.
@ Voted through slip.
@ Voted through slip.
Ø Corrected through slip for Noes.
@ voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
*The following Members also recorded/corrected their votes through slips: Ayes: 101 + S/Shri B.V. Naik, Kamal Nath, Prof. Saugat Roy = 104 Noes: 311 + Sushri Uma Bharti, S/Shri S. Selvakumara Chinnaiyan, Ashwini Kumar Choubey, Shanta Kumar, Ravindra Kushawaha, Janardhan Mishra, Janardan Singh Sigriwal, Dr. Nepal Singh, Shrimati M. Vasanthi = 320 Abstain: 018 - Shri S. Selvakumara Chinnaiyan = 017 @ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
*The following Members also recorded/corrected their votes through slips: Ayes: 101 + Shri A.H. Khan Chowdhury = 102 Noes: 311 + Sushri Uma Bharti, S/Shri Chhotelal, Ashwini Kumar Choubey, Dharambir, Rajesh Kumar Diwakar, Shrimati Poonamben Maadam, Shrimati Krishna Raj, S/Shri S. Rajendran, Chandulal Sahu, Vishnu Dev Sai, Pashupati Nath Singh = 322 Abstain: 018 @ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
@ Voted through slip.
*The following Members also recorded/corrected their votes through slips: Ayes: 089 + S/Shri Sisir Kumar Adhikari, Adhir Ranjan Chowdhury, H.D. Devegowda, Shrimati Kothapalli Geetha, Prof. Saugat Roy, Shrimati Renuka Sinha = 095 Noes: 308 + S/Shri M. Chandrakasi, Ashwini Kumar Choubey, Rajesh Kumar Diwakar, Shrimati Maneka Sanjay Gandhi, S/Shri Shanta Kumar, Arjun Lal Meena, jagdambika Pal, Pon Radhakrishnan, Chandulal Sahu, Bharat Singh, Shrimati Neelam Sonker, Shrimati Sushma Swaraj, Shrimati M. Vasanthi = 321 Abstain: 014 + S/Shri Vinayak Bhaurao Raut, Arvind Sawant, Rajan Vichare = 017