Lok Sabha Debates
Need To Grant Permission For Development Of Infrastructure In Tribal Colonies Of ... on 21 November, 2016
Sixteenth Loksabha an> Title: Need to grant permission for development of infrastructure in tribal colonies of Chamarajanagar Parliamentary Constituency in Karnataka.
SHRI R. DHRUVANARAYANA (CHAMARAJANAGAR): I would like to bring to the kind attention of the Government that Chamarajanagar District and part of Mysore District come under my Lok Sabha Constituency. In Chamarajanagar District, there are 31,558 Tribals living in 148 Tribal Colonies and in H.D.Kote Taluk of Mysore District, 56,601 Tribals are living in 107 Colonies. As per Forest Rights Act, we have issued 2,430 individual benefit (Land Patta) covering 4,023 hectares extension of lands and 39 Community benefits. Under State Sector since 2013-14, huge grant has been released for infrastructure development like construction of new houses, repair of old houses, drinking water facilities, road connectivity and construction of culvert/bridges etc. Further, as they have no R.T.C on their agricultural land, bank authorities are not sanctioning loan for development of agricultural activities and also for drilling borewells.
As per Forest Rights Act, the above infrastructure development works should be implemented in Tribal Colonies. But the Officers of Forest Department are not implementing the above works for one or the other reasons. Hence the Tribes are not getting the benefits under the Forest Rights Act.
For the reasons explained above, I herby urge the Union Government to grant permission for infrastructure facilities and also sanction Bank loans for agricultural purpose and for drilling borewells in Tribal Colonies of my Constituency.