Lok Sabha Debates
Introduction Of The Right To Fair Compensation And Transparency In Land ... on 24 February, 2015
Sixteenth Loksabha an> Title: Introduction of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Bill, 2015.
HON. SPEAKER: Now, Item No. 7, Shri Chaudhary Birender Singh.
THE MINISTER OF RURAL DEVELOPMENT, MINISTER OF PANCHAYATI RAJ AND MINISTER OF DRINKING WATER AND SANITATION (SHRI CHAUDHARY BIRENDER SINGH): Madam, I beg to move for leave to introduce a Bill further to amend the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. … (Interruptions)
HON. SPEAKER: Motion moved:
“That leave be granted to introduce a Bill further to amend the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.” … (Interruptions)
PROF. SAUGATA ROY (DUM DUM): Madam, with all the force at my command, I beg to oppose the introduction of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Bill, 2015. … (Interruptions)
SHRI MALLIKARJUN KHARGE (GULBARGA): Madam, the MMDR Bill should go to the Standing Committee. … (Interruptions)
HON. SPEAKER: This Bill has already been introduced.
… (Interruptions)
HON. SPEAKER: Now, we have taken up the second Bill.
… (Interruptions)
PROF. SAUGATA ROY: Madam, as I was saying, under Rule 72 (1) I oppose the introduction of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Bill, 2015. … (Interruptions)
माननीय अध्यक्ष : अभी पूरा भाषण नहीं,केवल आब्जैक्शन पर बोलिये।
PROF. SAUGATA ROY: This is the most anti-farmer / anti-poor legislation possible. In one stroke they have added a Part 3A in which for five different types of projects they have taken away the social impact assessment part, and also the public purpose part. … (Interruptions)
Further, Chapter 3 relates to food security. This Bill, if brought, will be a death knell for the farmers. It will be a great help to corporates who want to grab the land from the poor farmers. We shall oppose this Bill with all the force. Already there is an agitation outside in Ram lila Maidan.
माननीय अध्यक्ष : अपना ऑब्जेक्शन बोलिए। ऐसा नहीं होता है। एजिटेशन की बात नहीं है।
…( व्यवधान)
PROF. SAUGATA ROY: Throughout the country, people are agitating.… (Interruptions) Today, in front of Parliament, we agitated. Madam, this is the whole purpose of the original Bill. The original Bill gave right to farmers.
माननीय अध्यक्ष : आपकी बात पूरी हो गई है, अब आप बैठ जाइए।
…( व्यवधान)
श्री ज्योतिरादित्य माधवराव सिंधिया (गुना) : महोदया, यह बहुत गंभीर मामला है। हम इसका पुरज़ोर विरोध करते हैं। ...(व्यवधान)
माननीय अध्यक्ष : हल्ला-गुल्ला मत कीजिए।
…( व्यवधान)
SHRI BHARTRUHARI MAHTAB (CUTTACK): Madam, I stand here to oppose the amendment that has been moved today relating to the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement (Amendment) Bill, 2014. There are two major issues that we are opposed to. The first major issue is the consent clause which is being compromised. … (Interruptions) The consent clause is giving the right to the land owners, to the farmers at least 70 per cent of the people who are supposed to give consent, then only the land is supposed to be acquired and that clause is being withdrawn.
The second clause that we are opposed to is relating to the social impact assessment. That is also being compromised. These are the two issues which gives the right to the citizens of this country, which gives the right to the land owners of this country, which gives the right to the farmers of this country individually. … (Interruptions) The citizens are agitating today and therefore, Biju Janta Dal is opposed to these amendments. Therefore, I would urge upon this Government not to bring this Bill because it affects a large section of the population and especially the weaker sections of the population. Therefore, our party opposes the introduction of the Bill.
12.12 hrs At this stage, Shri Dharmendra Yadav, Shri Bhagwant Mann, Shri Jyotiraditya M. Scindia and some other hon. Members came and stood on the floor near the Table.
SHRI N.K. PREMACHANDRAN (KOLLAM): Madam, I strongly oppose the introduction of this Bill. This august House does not have the legislative competence for the proposed amendment Bill.
Madam, the proposed amendment Bill violates the basic structure and character of the Constitution of India. Madam, the basic concept of the Constitution enunciated in the Preamble of the Constitution. This Bill is against the socialist principles which are enshrined in the Constitution.
It violates the fundamental rights particularly in article 19(1)(g) of the Constitution.
माननीय अध्यक्ष : आप चर्चा करो। ऐसा नहीं होता है। Sultan Ji, this is not allowed.
SHRI DUSHYANT CHAUTALA (HISAR): We oppose the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Bill.
श्री राजू शेट्टी (हातकणंगले) : अध्यक्ष महोदया, यह जो बिल सरकार ले कर आई है, मैं इस बिल का विरोध करता हूँ । ...(व्यवधान)मैं एनडीए का हिस्सा हूँ, मेरा संगठन एनडीए का हिस्सा है, फिर भी मैं इसका विरोध करता हूँ क्योंकि इस बिल के मंजूर होने से किसानों के अच्छे दिन आने वाले नहीं हैं, बल्कि बुरे दिन आने वाले हैं, इसलिए मैं इसका विरोध करता हूँ और मैं सरकार को चेतावनी देता हूँ कि अगर जबरदस्ती यह बिल पास करवाया गया तो इस देश का किसान कभी भी सरकार को माफ नहीं करेगा। ...(व्यवधान)
SHRI CHAUDHARY BIRENDER SINGH : We have seen the objection of hon. Members. But the substantive issues can be discussed. Then only the Bill will be taken into consideration and then thorough discussion will take place.
HON. SPEAKER: The question is:
“That leave be granted to introduce the Bill” The motion was adopted.
SHRI CHAUDHARY BIRENDER SINGH: I introduce the Bill.