Lok Sabha Debates
Need To Clear The Proposal Of The State Government Of West Bengal For Promotion Of ... on 19 December, 2002
nt> Title: Need to clear the proposal of the State Government of West Bengal for promotion of tourism in sunderbans region of the State – Laid. SHRI SANAT KUMAR MANDAL (JOYNAGAR) : Sundaraban in West Bengal has a vast potential for the development of tourism. It has sixty mangrove forests and a number of small islands. Sundearban is famous for Royal Bengal Tigers. A large number of rivulets and a national park are also situated in Sundarban. Every year a large number of domestic and foreign tourists visit Sundarban. Therefore, the all-round development of Sundarban is essential to attract more tourists. The Government of West Bengal is learnt to have sent a proposal to the Ministry of Tourism, Government of India for the development of Sundarbans. Since the resources of the State Government are very limited the Centre has to play a vital role. I would, therefore, urge upon the Government to allocate financial package for the Sundarban. Also the State Government’s proposal should be immediately cleared to facilitate the development of the area.
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SHRI ANIL BASU (ARAMBAGH): What about the notice for Adjournment Motion? … (Interruptions) MR. DEPUTY-SPEAKER: As you know, the notices for Adjournment Motion have not been accepted, rather I put it `rejected’. … (Interruptions)
SHRI ANIL BASU : Sir, kindly allow us to make submissions. … (Interruptions) MR. DEPUTY-SPEAKER: Hon. Speaker rejected it. I wanted to hear you, but unfortunately, nobody could be heard in the House till one o’clock. … (Interruptions)
SHRI RUPCHAND PAL (HOOGLY): This was deliberately done so that this issue could not be raised. … (Interruptions) MR. DEPUTY-SPEAKER: Now, the statement which was to be read by …..
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SHRI RUPCHAND PAL : Sir, you will agree that the whole country is quite agitated over the development. … (Interruptions) The Chief Justice of India has said that he was inclined to recommend any judge for the Commission. … (Interruptions) MR. DEPUTY-SPEAKER: Shri Rupchand Pal, you had given notice for an Adjournment Motion. As many as ten Members had given notices for Adjournment Motion. Four Members had given notice for suspension of Question Hour. Hon. Speaker in his wisdom has allowed Members in the initial stage. At the beginning of the Question Hour, he said that the Minister would provide information with regard to the position of Tehelka inquiry. During the `Zero Hour’, that could not take place. In the meanwhile, at 1.30 p.m. or so, I had been contacted by the Law Minister. He said that since he was not well, he had gone to the hospital and come back. He requested that he would be making the statement tomorrow. I have agreed. The statement will be made with regard to the position of Tehelka inquiry tomorrow. Now, I would proceed with the listed items.
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SHRI RUPCHAND PAL : We have submitted it according to the … (Interruptions) MR. DEPUTY-SPEAKER: Now, the hon. Minister, Shri Baalu will speak.
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SHRI RUPCHAND PAL : Sir, we had submitted the notice for Adjournment Motion on time. The hon. Speaker ….. MR. DEPUTY-SPEAKER: He has rejected it in his wisdom.
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SHRI RUPCHAND PAL : Okay, Sir, but the hon. Speaker has directed the Government to reply to the issue today. … (Interruptions) MR. DEPUTY-SPEAKER: Yes. Today, it was during the ‘Zero Hour’. Now, `Zero Hour’ is over. This is not `Zero Hour’. Then, you have to wait till ‘Zero Hour’ tomorrow. … (Interruptions)
SHRI RUPCHAND PAL : The Minister had started replying … (Interruptions) MR. DEPUTY-SPEAKER: He was prepared to give the statement, but the House was not prepared to receive it. … (Interruptions)
SHRI RUPCHAND PAL : He had started the statement. How can it be stopped mid-way? … (Interruptions) MR. DEPUTY-SPEAKER: Shri Rupchand Pal, I have given the ruling.
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SHRI RUPCHAND PAL : Sir, what is your ruling? … (Interruptions)
MR. DEPUTY-SPEAKER: This is the ruling.
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SHRI RUPCHAND PAL : Sir, the Minister had started the statement. He was stopped mid-way by the Members on the Treasury Benches themselves. … (Interruptions) MR. DEPUTY-SPEAKER: Now, I have stated the position.
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SHRI SAMIK LAHIRI (DIAMOND HARBOUR): He was making the statement. He had started it. … (Interruptions) SHRI RUPCHAND PAL : He had started making the statement. … (Interruptions) MR. DEPUTY-SPEAKER: Do not raise this point. I have given the ruling.
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MR. DEPUTY-SPEAKER: The position is that tomorrow, you will hear the statement from the Minister. Now, Shri Baalu will speak. … (Interruptions)
MR. DEPUTY-SPEAKER: Shri Rupchand Pal, when Shri Banatwalla wanted to know the position of his notice for an Adjournment Motion, I said that I would hear all of you. Then, I did not state the position of your notice for Adjournment Motion. I reserved it because I thought that I would hear you and then say that the hon. Speaker had rejected it, but that position could not take place because you know how was the position here. Therefore, the Question Hour was over and `Zero Hour’ was also over. … (Interruptions)
MR. DEPUTY-SPEAKER: Shri Anil Basu, I am on my legs.
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MR. DEPUTY-SPEAKER: Will you please resume your seat?
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MR. DEPUTY-SPEAKER: First of all, you have to listen to me. You are a senior Member. … (Interruptions)
MR. DEPUTY-SPEAKER: Shri Seth, what is this?
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MR. DEPUTY-SPEAKER: Now, the position is clear. Tomorrow, you will hear the statement. … (Interruptions)
SHRI SAMIK LAHIRI : No, Sir. … (Interruptions)
MR. DEPUTY-SPEAKER: I will not allow you to go on record, anything spoken by you. Now, please do not disturb. (Interruptions)* MR. DEPUTY-SPEAKER: I was presiding at that time. You are narrating it to me as if I do not know about it. … (Interruptions)
MR. DEPUTY-SPEAKER: If all of you would have kept quiet, the Minister would have made the Statement. … (Interruptions)
MR. DEPUTY-SPEAKER: Shri Hannan Mollah, I am telling you that the Minister was prepared to make the Statement, but he will not make it now. I have given the ruling that it will not be made now. This is not ‘Zero Hour’. I have already given the ruling that the Law Minister will make the Statement tomorrow. … (Interruptions)
MR. DEPUTY-SPEAKER: Will you please resume your seat? You are a senior Member. We have two or three Bills to transact. Please do not disturb the proceedings. … (Interruptions)
*Not recorded MR. DEPUTY-SPEAKER: Shri Rupchand Pal, your Adjournment Motion was rejected by the hon. Speaker and you know that. … (Interruptions)
MR. DEPUTY-SPEAKER: I do not want that matter to be discussed again because everybody will start speaking and this will continue. The Minister was prepared to make the Statement, but the Members were not prepared to hear it because there was a lot of noise in the House. … (Interruptions)
MR. DEPUTY-SPEAKER: The Minister was prepared to make the Statement. He stood up and he wanted to make the Statement. Unfortunately, the situation was such that he could not make the Statement. Let us be fair to him. … (Interruptions)
MR. DEPUTY-SPEAKER: Nothing will go on record. Shri Rupchand Pal, you are a senior Member and you should not interrupt like this. (Interruptions)* MR. DEPUTY-SPEAKER: I have already stated here that the Law Minister contacted me and I have given him the permission to make the Statement tomorrow. I have already stated that. … (Interruptions)
MR. DEPUTY-SPEAKER: This is not fair. Now, the hon. Minister, Shri T.R. Baalu, to move the Wild Life (Protection) Amendment Bill, 2002 for consideration.
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Not recorded.