Lok Sabha Debates
Regarding Sanction Of Loan From The Hudco. on 3 February, 2004
ont> Title : Regarding sanction of loan from the HUDCO.
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Sir, most of the Members from Karnataka gave notices for an Adjournment Motion. The Supreme Court had to issue notice.… (Interruptions)
13.12 hrs. (Mr. Deputy-Speaker in the Chair) MR. DEPUTY-SPEAKER: Let the Papers laid business be over.
SHRI PRIYA RANJAN DASMUNSI : It is already over. Sir, several Adjournment Motion notices have been given.… (Interruptions)
DR. VIJAY KUMAR MALHOTRA (SOUTH DELHI): Has any notice for an Adjournment Motion been accepted?… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Sir, having heard the long success story of the Government by the Finance Minister, I would like to say that possibly the Finance Minister could not refer to the things under the cover. The Supreme Court had to intervene and issue notice, to Shri Ananth Kumar, a sitting Member of the House and a former Union Minister, on Rs.14,500 crore loan of HUDCO.… (Interruptions)
डॉ.विजय कुमार मल्होत्रा: उपाध्यक्ष महोदय, अगर यह मामला सुप्रीम कोर्ट में है तो वह हाउस में कैसे उठ सकता है? …( व्यवधान) If the matter is sub judice, how can it be raised here?
SHRI PRIYA RANJAN DASMUNSI : The Bofors issue was also in the Court but the House was allowed to raise it.… (Interruptions)
डॉ.विजय कुमार मल्होत्रा: दिल्ली हाई कोर्ट में कई केस चल रहे हैं। ऐसे में वे भी उठेंगे।…( व्यवधान)
SHRI PRIYA RANJAN DASMUNSI : Sir, here is a case of misuse of Rs.14,500 crore by HUDCO and that too ignoring the regulations.… (Interruptions)
डॉ.विजय कुमार मल्होत्रा: उपाध्यक्ष महोदय, हम भी अभी दिल्ली हाई कोर्ट का मामला उठाना चाहते हैं। …( व्यवधान)
SHRIMATI MARGARET ALVA (CANARA): How could they all the time talk about Bofors in the House. It involved only Rs.64 crores. Today, we are talking about the misuse of Rs.14,500 crore. … (Interruptions) Of course, the matter was in the Court.
SHRI PRIYA RANJAN DASMUNSI : Sir, the issue is sub judice only at that stage. The convention in the House is, in a criminal matter charges are framed and in a civil matter the issue is fixed. Neither the issue has been fixed and nor the charges have been framed but a notice has been issued.
It is the duty of the Minister of Urban Development of today who is heading the Ministry of Urban Development to respond to it because HUDCO is under the Ministry of Urban Development. The loans worth Rs.5000 crore were sanctioned in one day that too without applying the full rules and regulations of the HUDCO Board.… (Interruptions). A single loan amounting to Rs.54 crore was written off in one day. The respondents have sanctioned Rs.5000 crore to 35 companies on a single day throwing all rules and regulations to the wind. Adoption of resolution sanctioning loans in the presence of three part-time Directors as against HUDCO rules of approval by 11 Directors is the clear violation of article 14 of the constitution of the Corporation. This act has caused a great loss to the exchequer and resulted in further accumulation of non-performing assets in the country which is already more than Rs.1 lakh crore.
डॉ.विजय कुमार मल्होत्रा: उपाध्यक्ष जी, आप माननीय सदस्य को किस चीज के लिये अलाऊ कर रहे हैं? यह कौन से केस का चार्ज पढ़ रहे हैं?
SHRI PRIYA RANJAN DASMUNSI : Sir, first we had UTI scam. Then we had Tehelka Scam and now it is HUDCO scam. After so many scams how can Parliament keep quiet? I demand that the Minister of Urban Development should come to the House and should respond immediately… (Interruptions). We cannot keep quiet on this issue… (Interruptions)
MR. DEPUTY-SPEAKER: Shri Dasmunsi, your Adjournment Motion on this subject has been disallowed by the Speaker.
… (Interruptions)
डॉ.विजय कुमार मल्होत्रा: उपाध्यक्ष जी, तेलगी कांड में तो इस तरह कर्नाटक सरकार फंसी पड़ी है…( व्यवधान)
श्री प्रियरंजन दासमुंशी: उपाध्यक्ष जी, जिसे पैसा मिलता है, उसे ‘फील गुड’ होता है लेकिन जिसका पैसा जाता है, उसे फील गुड नहीं होता है।
MR. DEPUTY-SPEAKER: Shri Priya Ranjan Dasmunsi, you have given notice of Adjournment Motion on this subject. For that only, I have given you the floor. Your notice of Adjournment Motion has been disallowed by the Speaker.
… (Interruptions)
श्री रामजीलाल सुमन (फिरोजाबाद): उपाध्यक्ष जी, हमारा भी एडजर्नमेंट मोशन का नोटिस है…( व्यवधान)कल श्रीनगर में डी.आई.जी. की हत्या कर दी गई…( व्यवधान)
SHRI PRIYA RANJAN DASMUNSI : Sir, my simple demand was that to clear the mess the Minister of Urban Development should come to the House and he should make a statement what exactly is the position. It is the right of the House to know this… (Interruptions). You should advise the Government on this… (Interruptions). The Minister should come to the House.
SHRI V. DHANANJAYA KUMAR (MANGALORE): The Chair has already given the ruling. How can you rake up the issue again?… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Shri Ananth Kumar is not our enemy. As a Member, he is our friend. We are not individually against Shri Ananth Kumar. But the Minister of Urban Development of today is accountable to the House… (Interruptions). We want to hear the Minister of Urban Development. He should come and explain it.… (Interruptions)
SHRI V. DHANANJAYA KUMAR : When the Chair has already disallowed the Adjournment Motion, how can they raise it now?
SHRI PRIYA RANJAN DASMUNSI : Now Shri Ananth Kumar is not answerable to the House. I am concerned with the Minister of Urban Development of today. इस मामले पर क्या फैसला हुआ?
MR. DEPUTY-SPEAKER: I was under the impression that it was under adjournment motion. It is in his name. It is not this subject but some other subject. Now that you have already raised the matter in the `Zero Hour’, I have given you the floor. This is a `Zero Hour’ matter.
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : There are three notices for adjournment motion. You may disallow them; I do not mind..… (Interruptions)
MR. DEPUTY-SPEAKER: You have given it under `Zero Hour’.
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Sir, that is why, I gave the notice for adjournment motion…… (Interruptions)
SHRI KIRIT SOMAIYA (MUMBAI NORTH EAST): Sir, how can they raise this matter now?… (Interruptions)
MR. DEPUTY-SPEAKER: This is `Zero Hour’. I am only disposing it of. There are a number of things to be transacted. I want to just hear them and dispose it of. That is all.
… (Interruptions)
SHRI K.H. MUNIYAPPA (KOLAR): I have no personal allegations against Shri Anant Kumar. He is a good friend of mine…… (Interruptions)
MR. DEPUTY-SPEAKER: Fortunately, Shri Anant Kumar is here. I can give him the floor so that he can also reply to this point.
SHRI KIRIT SOMAIYA : This is `Zero Hour’. How can he raise this matter now?..… (Interruptions)
SHRI V. DHANANJAYA KUMAR : Sir, without giving proper notice, how can matters relating to litigation be raised on the floor of the House?… (Interruptions)
MR. DEPUTY-SPEAKER: We have got a number of things to dispose of. They have given it under the garb of adjournment motion and I am giving them some time so that the hon. Minister who is here can also reply to their point. Then there are four or five hon. Members also who want to raise matters in the `Zero Hour’.
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI: If not the Urban Development Minister, anybody from the Cabinet can reply to this issue..… (Interruptions)
MR. DEPUTY-SPEAKER: Shri Dhananjaya Kumar, I will hear you. Do not impose on me like that. He has given a notice and you have not even given a notice.
… (Interruptions)
SHRI V. DHANANJAYA KUMAR : Sir, without giving a proper notice, how can wild allegations be made against a sitting Member of the House? They should give prior notice to the concerned Member..… (Interruptions)
MR. DEPUTY-SPEAKER: Let us not waste the time of the House.
… (Interruptions)
डॉ. रघुवंश प्रसाद सिंह (वैशाली): उपाध्यक्ष महोदय, मेरा भी नाम है। मैं भी बोलूंगा।
उपाध्यक्ष महोदय : मैं आपको भी बुलाऊंगा, यहां सभा में शान्ति होगी, तभी मैं आपको बुलाऊंगा।
… (Interruptions)
SHRI K.H. MUNIYAPPA : Sir, myself and Shri Basavaraj have given notices on this issue. This is one of the biggest scams in the country. An amount of Rs. 14,500 crore is involved in this scam. There is no doubt that Shri Anant Kumar is my good friend. I am not attacking the Minister personally but the Minister who is responsible for this scam and all the officers who are involved in this scam…… (Interruptions)
MR. DEPUTY-SPEAKER: I will also not allow you to attack him personally.
… (Interruptions)
SHRI K.H. MUNIYAPPA : My submission to you is that there has been a blatant misuse of ministerial powers and arbitrary sanctioning of loans in violation of all rules and regulations to the tune of Rs. 14,500 crore from the Housing and Urban Development Corporation during the tenure of the BJP leader Shri Anant Kumar as Union Urban Development Minister. This has been highlighted in the Public Interest Litigation filed by the Centre for Public Interest Litigation...… (Interruptions)
SHRI V. DHANANJAYA KUMAR : Sir, how can they speak without giving a proper notice to the concerned person?..… (Interruptions)
MR. DEPUTY-SPEAKER: No name is to be referred to.
… (Interruptions)
MR. DEPUTY-SPEAKER: Shri Dhananjaya Kumar, you have to give proper notice. I have already said it.
… (Interruptions)
SHRI K.H. MUNIYAPPA : The PIL, filed in the Supreme Court, based on which notices were served on Shri Anant Kumar and other HUDCO officials, points out that in several of its transactions, the Corporation had not only violated the code of ethics for public undertakings but ignored warnings from several quarters including the Comptroller and Auditor General of India and the RBI in sanctioning loans..… (Interruptions) The petitioner, the Centre for Public Interest Litigation, includes as its executive members legal luminaries like…… (Interruptions)
SHRI KIRIT SOMAIYA : How can this be treated as a `Zero Hour’ issue?
MR. DEPUTY-SPEAKER: It is not a `Zero Hour’ issue. It comes under Adjournment Motion and hence, it has got priority.
… (Interruptions)
SHRI K.H. MUNIYAPPA : The legal luminaries are F.S. Nariman, K.K. Venugopal, Shanti Bhusan and Anil Diwan. These are the senior luminaries of the Supreme Court who filed the PIL.
The petitioners have also contended that in some glaring instances, the Corporation had acted with total mala fide and in an arbitrary manner, completely ignoring the directions of various Central Government officers. … (Interruptions)
MR. DEPUTY-SPEAKER: Shri Dhananjaya Kumar, I will give you the floor.
… (Interruptions)
MR. DEPUTY-SPEAKER: I will give you a chance. You are a senior Member.
… (Interruptions)
SHRI K.H. MUNIYAPPA : The petitioners have also charged that Rs. 550 crore were written off. It is a very important thing. … (Interruptions) ...(Expunged as ordered by the Chair) MR. DEPUTY-SPEAKER: Shri Muniyappa, please conclude.
… (Interruptions)
MR. DEPUTY-SPEAKER: I have allowed Shri G.S Basavaraj, Shri R.L. Jalappa, Shrimati Margaret Alva, Shri R.S. Patil and Shri Vinay Kumar Sorake to associate themselves with what Shri Muniyappa said.
… (Interruptions)
SHRI K.H. MUNIYAPPA : On December 20, 2002, HUDCO Board sanctioned loans worth Rs. 5,000 crore. … (Interruptions)
MR. DEPUTY-SPEAKER: Shri Muniyappa, please conclude.
… (Interruptions)
SHRI V. DHANANJAYA KUMAR : Sir, from where is he quoting all this? … (Interruptions)
SHRI K.H. MUNIYAPPA : Sir, a Public Interest Litigation has been filed in the Supreme Court. … (Interruptions)
SHRIMATI MARGARET ALVA : Sir, this was a subject of Adjournment Motion in the morning. The hon. Speaker said, "Please wait for the ‘Zero Hour’. Let the Budget be over".
MR. DEPUTY-SPEAKER: That is how I have given the floor to him.
… (Interruptions)
SHRIMATI MARGARET ALVA : I am only saying that we would like to have the reaction of the Government. This has hit the headlines everywhere. Shri Anantha Kumar is a very good friend. He has issued a legal notice to Shri Janardhan Poojary for having raised this issue. … (Interruptions)
SHRI K.H. MUNIYAPPA : When the Supreme Court itself has given a notice to Shri Anantha Kumar, there is no meaning of his issuing a legal notice to Shri Janardhan Poojary. It is totally politically motivated. … (Interruptions)
MR. DEPUTY-SPEAKER: That is what is happening. Anybody is giving a notice for Adjournment Motion and then talking.
… (Interruptions)
MR. DEPUTY-SPEAKER: It is now treated as a ‘Zero Hour’ matter.
… (Interruptions)
SHRIMATI MARGARET ALVA : I seek your protection.… (Interruptions)
MR. DEPUTY-SPEAKER: You have already raised the matter.
… (Interruptions)
MR. DEPUTY-SPEAKER: Shri Ramji Lal Suman please.
… (Interruptions)
SHRI K.H. MUNIYAPPA : The hon. Minister has to answer. He has to reply. He has to come before the House. … (Interruptions) The Minister present should reply. … (Interruptions) This is a question of involvement of Rs. 14,500 crore. … (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Will they make a statement on behalf of the Government tomorrow, if not today? … (Interruptions)
MR. DEPUTY-SPEAKER: I cannot insist the Government. How can I insist the Government.
… (Interruptions)
MR. DEPUTY-SPEAKER: I will remove all objectionable remarks from the records.
(Interruptions) * *Not Recorded.
SHRI V. DHANANJAYA KUMAR : The name of the Member also. … (Interruptions)
MR. DEPUTY-SPEAKER: I will remove all objectionable matters that might have gone on record.
(Interruptions)* MR. DEPUTY-SPEAKER: As such the Adjournment Motion was not allowed. Now, you were allowed to mention it. You have explained it. In the course of your explanation, suppose something objectionable has been said, the Presiding Officer has the right to remove it.
… (Interruptions)
MR. DEPUTY-SPEAKER Madam, you have already mentioned about it. I have already said that all objectionable words would be removed from the record.
डॉ. रघुवंश प्रसाद सिंह :उपाध्यक्ष महोदय, नैशनल हाइवे अथारिटी आफ इंडिया में जो लूट मची हुई है, उसके खिलाफ श्री सत्येन्द्र दुबे ने पी.एम.ओ. को लिखा था। उसके एक्यूज्ड को सी.बी.आई. ने जान से मार दिया। सी.बी.आई. के खिलाफ एफ.आई.आर. दर्ज हुई है। …( व्यवधान)
*Not Recorded.