Lok Sabha Debates
Situtation Arising Due To Infiltration In The Tribal Areas In Manipur. on 11 August, 2014
an> Title: Situtation arising due to infiltration in the tribal areas in Manipur.
SHRI THANGSO BAITE (OUTER MANIPUR): Thank you, hon. Chairman, Sir. I am very happy to participate in the ‘Zero Hour’. I represent Outer Manipur Parliamentary Constituency. I am representing 28 Assembly Constituencies.
Every day in Manipur there are bandhs, blockades, dharnas and different types of agitations going on because the people are dissatisfied due to non-existence of Inner Line Permit System in Manipur, whereas in the neighbouring States this system still exists. That dissatisfaction is expressed by people from time to time.
Secondly, 90 per cent of total geographical area of Manipur is hilly region and is predominantly inhabited by tribals. It is because of that, if Inner Line Permit System is extended to Manipur, then it will ensure protection of tribal people of Manipur too. That demand is Constitutionally valid; it is clearly indicated and inshrined in the Constitution of India under Article 19 (5), sub-clauses (d) and (e).
Once this Inner Line Permit is extended, I think, both valley and tribal people will be happy. It is because, as Manipur boundes with foreign countries i.e. Myanmar specially, some influx of immigrants from foreign countries is also imminent.
HON. CHAIRPERSON : Place your demand, please.
SHRI THANGSO BAITE : I would like to demand that Inner Line Permit System should be extended to Manipur. I would like to specially draw the attention of the Home Ministry to this demand. Thank you very much.
Dr. Thokchom Meinya is allowed to associate with the issue raised by Shri Thangso Baite.