Lok Sabha Debates
Regarding Alleged Tapping Of Phones Of Chief Minister Of Uttar Pradesh And A ... on 28 April, 2005
LOK SABHA DEBATES LOK SABHA
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Thursday, April 28, 2005/Vaisakha 8, 1927 (Saka) The Lok Sabha met at Eleven of the Clock (MR. SPEAKER in the Chair) Title: Regarding alleged tapping of phones of Chief Minister of Uttar Pradesh and a Member of Parliament.
MR. SPEAKER: Hon. Members, I would once again wish to refer to the unfortunate absence of the Opposition. I have already written to the Leader of the Opposition to re-consider their decision. I am waiting for a favourable response.
Re: Alleged tapping of phones of Chief Minister of Uttar Pradesh and a Member of Parliament श्री रामजीलाल सुमन (फ़िरोज़ाबाद) : अध्यक्ष महोदय, हमारे पास निश्चित जानकारी है कि उत्तर प्रदेश के मुख्य मंत्री, श्री मुलायम सिंह यादव, उत्तर प्रदेश विकास परिषद के अध्यक्ष और राज्य सभा के सदस्य श्री अमर सिंह और उत्तर प्रदेश के लोक निर्माण मंत्री, श्री शिवपाल यादव के टेलीफोन टेप किये जा रहे हैं। इस आशय का एक वक्तव्य कल उत्तर प्रदेश के मुख्म मंत्री श्री मुलायम सिंह यादव ने अपनी प्रेस कांफ्रेस में भी दिया था।…( व्यवधान) मैं एक मिनट में अपनी बात समाप्त कर रहा हूं। प्रधान मंत्री कार्यालय को भी इस बात से अवगत करा दिया गया था, सूचित कर दिया गया था। हम सरकार के सहयोगी दल हैं और मैं बड़ी विनम्रता से कहना चाहूंगा कि आज जो लोग सरकार में बैठे हैं, उन्हें यह नहीं भूल जाना चाहिए कि इस सरकार को बनाने में हमारा भी योगदान है।…( व्यवधान) अगर उत्तर प्रदेश में समाजवादी पार्टी बीजेपी को नहीं रोकती तो ये कभी भी सत्ता में नहीं आ सकते थे।…( व्यवधान)
MR. SPEAKER: I have already instructed that the Government should make a statement.
श्री रामजीलाल सुमन : अध्यक्ष महोदय, यह षडयंत्र का एक हिस्सा है।…( व्यवधान) यह जानबूझकर…( व्यवधान) हम चाहेंगे क…( व्यवधान)
MR. SPEAKER: The hon. Home Minister is here and he is making a Statement. I have asked him. He is here to make a Statement. I have requested him and he has come to the House.
THE MINISTER OF HOME AFFAIRS (SHRI SHIVRAJ V. PATIL): Sir, after reading the news in the newspaper and after getting information that this issue is likely to be raised in the House, we have collected information.
There is a procedure which is followed. The Home Secretary of the State Government can write and also the Union Home Secretary can write for this. The information which I have received, up to this time orally, shows that this is not factually correct.
श्री शैलेन्द्र कुमार (चायल) : सर, इसके पहले भी …( व्यवधान)
MR. SPEAKER: The Home Minister of India has said th अध्यक्ष महोदय : बस हो गया, बैठिए।
…( व्यवधान)
MR. SPEAKER: The Home Minister of India has said that it is not correct. I am sure, that is so. Certainly, so far as I am concerned, I shall always see that such matters do not take place in this country, except strictly according to the law. But the Home Minister has said it that he has no such information.
SHRI SHIVRAJ V. PATIL: Sir, we have made very careful oral enquiries. I am very carefully making a statement. Yet, I would again go into it and get in writing as to what is the factual position because I have to get information from the State Government also.
MR. SPEAKER: Thank you. I think, this is the way we should function.