Lok Sabha Debates
Need To Run A Vande Bharat Train Between Gorakhpur And Delhi-Laid. on 20 July, 2021
Seventeenth Loksabha > Title: Need to run a Vande Bharat train between Gorakhpur and Delhi-laid.
श्री रवि किशन (गोरखपुर): मेरा संसदीय निर्वाचन क्षेत्र गोरखपुर उत्तर प्रदेश राज्य के पूर्वांचल का सबसे प्रमुख शहर है । यह पड़ोसी राज्यों बिहार और सीमावर्ती देश नेपाल के भी समीप है । गोरखपुर सहित पूर्वांचल के बीस जिलों और सीमावर्ती राज्यों के आस पास के जिलों के लोग अपनी विभिन्न जरूरतों के लिए गोरखपुर पर निर्भर हैं । गोरखपुर में रेलवे का एक बहुत बड़ा स्टेशन है । यहां पर वायुसेना का भी एक बहुत बड़ा स्टेशन है । यहां से बहुत बड़ी संख्या में लोग दिल्ली आवागमन करते हैं लेकिन राजधानी एक्सप्रेस की तर्ज पर एक भी रेलगाड़ी गोरखपर से दिल्ली के लिए उपलब्ध नहीं है जिससे यहां के लोगों को दिल्ली आवागमन में काफी समय लगता है । भारत सरकार ने वन्दे भारत नाम से अत्यंत तीव्र गति की रेलगाड़ी की शुरूआत की है जो अत्यंत कम समय में अपना सफ़र पूरा करती है ।
अत: मैं सरकार से मांग करता हूं कि गोरखपुर से दिल्ली के लिए एक वन्दे भारत रेलगाड़ी अतिशीघ्र चलायी जाए जिससे गोरखपुर और इसके आस पास के जिले के लोगों को दिल्ली आवागमन में काफी सुविधा होगी ।
*t21 Title: Regarding recurring accidents at Muthlappozhi fishing harbour in Attingal, Kerala-laid.
ADV. ADOOR PRAKASH (ATTINGAL): The recurring accidents at Muthalappozhi fishing harbour in my constituency Attingal is a matter of urgent concern. Union Government had sought a report from the State Government of Kerala after this issue was raised by me in the Lok Sabha. The State Government has submitted a status report which denies the safety issues in the harbour. But the accidents are continuing and two fishermen have died recently. Around 56 fishermen lost their lives, more than 500 injured and many boats were destroyed so far. The unscientific construction has turned the breakwater region into a death trap for fishermen. I again urge the Government to conduct a scientific study and take corrective measures. Presently there is no permanent rescue operation team posted there. Many lives can be saved by deputing a permanent rescue operations team in the harbour and I request the Government to consider it at the earliest.
*t22 Title: Regarding relaying of Sewage and water lines in North Chennai-laid.
DR. KALANIDHI VEERASWAMY (CHENNAI NORTH): North Chennai is one of the oldest (more than 150 years) and most historic part of the city. The infrastructure of sewage and water lines have got damaged over time. Sewage water getting mixed with potable drinking water has become a common problem in few localities of North Chennai, making public of these localities susceptible to waterborne infections. The situation has put many residents in a tough spot, as they are now buying water for drinking and other purposes. People belonging to lower economic groups are using the water, as they cannot afford to buy canned water.
As it involves huge costs, I once again request Centre Governments to provide fund to State Government under any Central Government Scheme for relaying of sewage and water lines in North Chennai to help the poor people of my Parliamentary Constituency.
*t23 Title: Regarding train connectivity between Chennai and Tiruvannamalai-laid.
SHRI C. N. ANNADURAI (TIRUVANNAMALAI): Tiruvannamalai Railway Station in Tamil Nadu is 125 years old. The Passenger Train from Tambaram to Tiruvannamalai was running till 2007 on meter gauge. The work relating to conversion of meter gauge to broad gauge commenced in the year 2007 which temporarily disrupted the railway connectivity to Tiruvannamalai. After completion of conversion of railway track the daily passenger train which was operating between Tambaram to Tiruvannamalai has not been restored. The Temple city of Tiruvannamalai attracts lakhs of visitors for Dharshan of Lord Arunachaleshwarar and Girivalam. There is a huge public demand for direct train connection between Capital city of Chennai and Temple city of Tiruvannamalai. Hon’ble Railway Minister, may take necessary action to resume daily direct train connectivity between the Capital city of Chennai and Temple city of Tiruvannamalai without any delay.
*t24 Title: Regarding inclusion of petroleum products under GST-laid.
PROF. SOUGATA RAY (DUM DUM): The petrol prices have crossed the Rs 100-a-litre-mark in sixteen states and union territories. These include Delhi, West Bengal, Rajasthan, Madhya Pradesh, Maharashtra, Andhra Pradesh, Telangana, Karnataka, Jammu and Kashmir, Odisha, Tamil Nadu, Kerala, Bihar, Punjab, Bihar, Ladakh and Sikkim. The Centre and states have to “work together” to bring the retail prices under control. The government failed to bring down the high excise duties. As much as 60% of the retail price of petrol, is at an all-time high elsewhere in the country and is made up of Central and state taxes. The finance minister had increased central excise duty on petrol and diesel by a record margin last year to mop up gains arising from international oil prices plunging to two-decade low, remained non-committal on cutting taxes to give relief to consumers. I urge upon the government to bring petroleum products under the Goods and Services Tax (GST).
*t25 Title: Need to provide financial assistance to farmers who suffered loss due to heavy rains in Osmanabad Parliamentary Constituency, Maharashtra-laid.
श्री ओम पवन राजेनिंबालकर(उस्मानाबाद): मेरा संसदीय क्षेत्र उस्मानाबाद मराठवाड़ा के सीमावर्ती इलाके में आता है । गत वर्ष यहां पर भारी मात्रा में बारिश हुई और किसानों को खेती की बड़ी हानि हुई है और ड्रिप इरिगेशन और कृषि में उपयोग किये जाने वाले यंत्र जो काफी महंगे थे नदी के पानी में बह गए है, साथ ही बिजली गिरने से बहुत से किसानों के पशु भी मर गये और कुछ नदी के पानी में बह गये, किसान इनको फिर से खरीदने की हालत में नहीं है । इस भयावह स्थिति से लेकर अभी तक इन प्रभावित किसानों को केन्द्र सरकार से कोई भी मदद नहीं मिली है और न ही इसके लिए कोई घोषणा की गई है और प्रत्यक्ष रूप से किसी भी प्रकार की मदद किसानों को प्राप्त नहीं हुई है । मैं सरकार को अवगत कराना चाहता हूं कि एक ओर मेरे चुनाव क्षेत्र में किसान पहले से ही आत्महत्या जैसे समस्याओं से घिरा हआ है और दूसरी ओर कोरोना जैसी महामारी से लड़ रहा है, तीसरी ओर भारी वर्षा के कारण उनके खेत, औजार, पशु वर्षा की भेंट चढ़ गये । इस स्थिति में केन्द्र सरकार का दायित्व बनता है कि वह आगे आकर किसानों की मदद करें । एन.डी.आर.एफ. के तहत 2 हेक्टेयर जमीन वाले किसानों को ही मदद मिलती है इससे ज्यादा जमीन वाले किसानों को एन.डी.आर.एफ. के तहत कोई मदद नहीं दी जाती है । अत: 2 हेक्टेयर से ज्यादा जमीन वाले किसानों को भी 2 हैक्टेयर पर सहायता दिये जाने की जरूरत है । अत:, मेरा केन्द्र सरकार से अनुरोध है कि वह अपने दायित्वों का सही से निर्वाह कर एन.डी.आर.एफ. के तहत मेरे संसदीय क्षेत्र में 2 हेक्टेयर और इससे ऊपर जमीन वाले किसानों को भी 2 हेक्टेयर जमीन सहायता देने की कृपा करें ।
*t26 Title: Need to provide a permanent solution to annual floods in Bihar-laid.
श्री दिलेश्वर कामैत (सुपौल): बिहार में गंडक, बाग़मती, लखनदेई, कमला और कोसी समेत आधा दर्जन से भी ज़्यादा नदियों में आई बाढ़ से लाखों लोग प्रभावित हैं,इसमें एक बड़ा योगदान नेपाल से आने वाले पानी का है, जिसकी वजह से कोसी, कमला, बागमती,गंडक, महानंदा और गंगा मानसून के समय बेहद खतरनाक रूप ले लेती हैं,इस दौरान बिहार के आधे से ज्यादा जिले बुरी तरह प्रभावित होते हैं. इसमें ना सिर्फ लोगों के जानमाल बल्कि खेती का भी बड़ा नुकसान होता है| 1952 में बिहार की मात्र 25 लाख हेक्टेयर ज़मीन बाढ़ ग्रस्त थी.आज यह आंकड़ा बढ़कर 68.8 लाख हेक्टेयर हो गयी है, जो लगभग 3 गुना है | मैं सरकार से माँग करता हूँ बिहार में प्रतिवर्ष आने वाली बाढ़ का स्थायी समाधान किया जाए | *t27 Title: Regarding Talcher Thermal Power Station-laid.
SHRI MAHESH SAHOO (DHENKANAL): Talcher Thermal Power Station managed by NTPC completed fifty years of commissioning and both phases 1 and 2 have been shut down since 31st March 2021. Closure of this 460MW plant has left the future of 829 employees and thousands of beneficiaries in uncertainty. Officers who were from power department have been transferred to various plants across the country.
A few years back it was announced that there will be a 3rd phase before the closure of Phase 1 & 2 but it is nowhere visible. Whether the old plant will be restarted or work starting on the 3rd phase or setting up a new plant is not known. Government should spell out its plan and provide a status report. And if the entire thing is scrapped what will be the next step?
I urge upon the Ministry of Power to take necessary steps and give directives in this regard.
*t28 Title: Regarding withdrawal of regulations in Lakhshadweep-laid.
ADV. A. M. ARIF (ALAPPUZHA): Lakshadweep is facing an unprecedented situation as regulations are being imposed arbitrarily and undemocratically by its administration neglecting the sentiments of native people. Even the Kerala High Court had to intervene in the issue and stay the operation of two controversial orders passed by the administration under its new administrator.
Of late, Seven Kerala MPs who had applied for entry permits to visit Lakshadweep have been asked to produce a sponsor’s declaration vouching for their good conduct and signed before a magistrate or notary. Applying this unusual condition meant solely for migrant labourers in the case of visit of MPs is a breach of privilege of the democratically elected people’s representatives.
I urge the Government to intervene urgently to ward off the anxiety and fear of the natives and withdraw the controversial regulations and ensure hassle free entry for the people’s representatives at the earliest.
*t29 Title: Regarding demolition of a Church in Delhi-laid.
SHRI THOMAS CHAZHIKADAN (KOTTAYAM): Little Flower Catholic Church at Andheria Modh, Lado Sarai in Chhatarpur, Delhi at which thousands of devotees used to pray for the last 13 years, was demolished on 12th July, 2021 by the authorities. More than 450 families are members of this church under the Faridabad Syro Malabar (Syrian Catholic) diocese. This insensible act has created great distrust among the Christian minorities. This demolition is in violation of the Delhi High Court’s directions in a case in 2002 and also against the clear directions given by the NHRC in 2016. Both, the High Court and NHRC directed the authorities not to single out any person or institution and allowed the functioning of the church to continue. The church authorities were denied the opportunity to exercise legal remedies before the demolition. I request immediate intervention of the Minister of Home Affairs in this matter so that the rights of minorities are protected.
माननीय सभापति : सदस्यगण, यहबहुत ही महत्वपूर्ण मॉनसून सत्र है । मैं आपसे निवेदन करता हूं कि इसे हटा लीजिए । इसको हटा लीजिए । यह सदन चर्चा करने के लिए है ।
… ( व्यवधान)
माननीय सभापति : सभा की कार्यवाही तीन बजे तक के लिए स्थगित की जातीहै ।
14.09 hrs The Lok Sabha then adjourned till Fifteen of the Clock.
________ 15.00 hrs The Lok Sabha reassembled at Fifteen of the Clock.
(Dr. (Prof.) Kirit Premjibhai Solanki in the Chair) …( व्यवधान)
15.0 ½ hrs At this stage S/Shri P.V. Midhun Reddy, N.K. Premachandran and some other Hon. Members came and stood on the floor near the Table.
…( व्यवधान)
माननीय सभापति : श्री अर्जुन राम मेघवाल जी ।
…( व्यवधान)
*t30 Title: Presentation of 22nd Report of the Business Advisory Committee.
संसदीय कार्य मंत्रालय में राज्य मंत्रीतथा संस्कृतिमंत्रालयमें राज्य मंत्री (श्री अर्जुन राम मेघवाल):सभापति जी, मैं आपकीअनुमति से बिजनेस एडवाइजरी कमेटी की 22वीं रिपोर्ट प्रस्तुत करता हूं ।… (व्यवधान)
माननीय सभापति : सभी माननीय सदस्यों से निवेदन है कि अपने-अपने स्थान पर बैठ जाएं ।
… ( व्यवधान)
माननीय सभापति : सभा की कार्यवाही गुरुवार, दिनांक 22 जुलाई, 2021 को प्रात: 11 बजे तक के लिए स्थगित की जातीहै ।
15.01 hrs The Lok Sabha then adjourned till Eleven of the Clock on Thursday, July 22, 2021/Ashadha 31, 1943 (Saka) _______ INTERNET The Original Version of Lok Sabha proceedings is available on Parliament of India Website and Lok Sabha Website at the following addresses:
http://www.parliamentofindia.nic.in http://www.loksabha.nic.in LIVE TELECAST OF PROCEEDINGS OF LOK SABHA Lok Sabha proceedings are being telecast live on Lok Sabha T.V. Channel. Live telecast begins at 11 A.M. everyday the Lok Sabha sits, till the adjournment of the House.
___________________________________________________________________________________ Published under Rules 379 and 382 of the Rules of Procedure and Conduct of Business in Lok Sabha (Sixteenth Edition) ___________________________________________________________________________________ * Available in Master copy of Debate, placed in Library.
* Available in Master copy of Debate, placed in Library.
* वर्ष 2017-18 का वार्षिक प्रतिवेदन औरलेखापरीक्षित लेखे 18.12.2018 को सभापटल पररखे गएथे ।
** वर्ष 2018-19 का वार्षिक प्रतिवेदन औरलेखापरीक्षित लेखे 03.12.2019को सभापटल पररखे गएथे ।
*** वर्ष 2018-19 का वार्षिक प्रतिवेदन औरलेखापरीक्षित लेखे 17.03.2020को सभापटल पररखे गएथे ।