Lok Sabha Debates
Need To Cancel Present Allocation Of 2G Spectrum In The Wake Of Delhi High Court ... on 7 December, 2009
> Title : Need to cancel present allocation of 2G spectrum in the wake of Delhi High Court judgement.
SHRI S. SEMMALAI (SALEM): Thank you, Mr. Chairman, Sir, for giving me this opportunity. … (Interruptions)
The recent judgement of the Delhi High Court has forced the Government with no other option than to cancel the earlier 2G spectrum allocation. This is because of the reversal of the cutoff date. … (Interruptions)
It is shocking to mention that within 45 minutes nine companies were invited, and allotments were made to those nine companies on first-come-first-serve basis. There is no transparency in this matter, and there is no auctioning. Actually, there is something fishy in the deal. As a result of the glaring irregularities, the loss to the Government is estimated at Rs. 100,000 crore.
Mr. Chairman, Sir, in this matter, the advice of the Telecom Regulatory Authority of India was overlooked. I learnt that the Law Department too raised serious objections to this deal. The Prime Minister has also directed the Minister concerned to stop the entire process of spectrum allocation. The Prime Minister’s letter was also ignored. That letter was not referred to in the court record. … (Interruptions)
SHRI T.K.S. ELANGOVAN (CHENNAI NORTH): This is not fair.
SHRI S. SEMMALAI : Overruling all objections, the Department has proceeded with the deal in its own fashion. … (Interruptions)
MR. CHAIRMAN : Please take your seat.
SHRI S. SEMMALAI : The Minister has cleverly swept all the directions under the carpet conveniently.
MR. CHAIRMAN: Thank you, Shri Semmalai. Take your seat. You cannot deviate from the text. You have to finish with that.
SHRI S. SEMMALAI : I request the Prime Minister to take action. He should ask the Minister concerned to resign or sack him from the Cabinet. In view of the judgment, the Government will have to cancel the earlier allocation and allow all bidders who have applied till 1.10.2007, and also a Joint Parliamentary Committee should be formed to probe into the matter.