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Lok Sabha Debates

Regarding Establishment Of A Separate High Court In Andhra Pradesh And ... on 15 March, 2016

Sixteenth Loksabha an>   Title: Regarding establishment of a separate High Court in Andhra Pradesh and Telangana.

 

HON. SPEAKER:  Shri Jithender Reddy.

… (Interruptions)

HON. SPEAKER: Nothing will go on record except what Shri Jithender Reddy speaks.

… (Interruptions)…* SHRI A.P. JITHENDER REDDY (MAHABUBNAGAR): Madam Speaker… (Interruptions)

HON. SPEAKER: Mr. Adhir Ranjan Chowdhury, this is not fair. I had already allowed you. Why are you standing, now?

… (Interruptions)

माननीय अध्यक्ष : चिल्लाने से क्या होता है। वहां चिल्लाओ।

…( व्यवधान)

HON. SPEAEKR: Hon. Members, please take your seats.  Let Mr. Jithender Reddy speak.

श्री ए.पी. जितेन्द्र रेड्डी: मैडम, हम तेलंगाना के मेम्बर्स ऑफ पार्लियामेंट संविधान की मर्यादा रखते हुए, हाउस की मर्यादा रखते हुए, आपकी मर्यादा रखते हुए, हम एमपीज के ऊपर कष्ट लेते हुए, हाउस को डिस्टर्ब नहीं करते हुए मौन प्रदर्शन करके हम लोगों ने कई बार अपने राज्य के हाई कोर्ट के बारे में आपके सामने प्रस्ताव किया है। इसके बाद गृहमंत्री जी ने आश्वासन दिया है कि बहुत जल्दी वह कर देंगे। सदानन्द गौड़ा जी द्वारा हमें आश्वासन दिया गया कि जल्दी कर देंगे, लेकिन दो साल बीत गए हैं।

The absence of a separate High Court for Telangana is causing untold damage and injustice to the people of Telangana as the present Andhra Pradesh dominated High Court is poised to work against the interests of Telangana.यह मुद्दा हम इस तरीके से आपके सामने ले आए हैं।We do not want to disturb the House till now also. We want an early decision to be taken.  We want the Home Minister to intervene in this and see that the High Court is bifurcated. Madam, in the case  of earlier States, when they were formed, within a month or two, those High Courts were formed there. But why this delay is being made only for Telangana, we would like to know.  There is something going on behind this, which is not good for the country.  I am not talking anything outside the Constitution.  Whatever had been promised by the AP State Organisation Act, that is what we are demanding. Still, we are requesting you, Madam, in a very good and not disturbing the House,  to please intervene and give instructions to the Home Ministry and the Law Ministry to bifurcate the High Court and do the justice to Talangana.

HON. SPEAKER:

 
Shri Gutha Sukender Reddy is permitted to associate with the issue raised by Shri A.P. Jithender Reddy.           आपकी बात हो गयी। खड़गे जी, आप कुछ कहना चाहते हैं।
गृह मंत्री (श्री राजनाथ सिंह) : अध्यक्ष जी, श्री जितेन्द्र रेड्डी जी ने जो हाई कोर्ट का प्रश्न उठाया है...(व्यवधान) माननीय अध्यक्ष : आप लोग बैठ जाइए।
…( व्यवधान)
HON. SPEAKER: No, nothing will go on record.
… (Interruptions)… *   श्री राजनाथ सिंह : श्री जितेन्द्र रेड्डी जी ने हाई कोर्ट का जो मुद्दा उठाया है...(व्यवधान) माननीय अध्यक्ष : आप लोग किसी न किसी कारण से हल्ला करने की पद्धति मत बनाइए। आप लोग बैठ जाइए। …( व्यवधान)
HON. SPEAKER: Nothing will go on record.
… (Interruptions)…* श्री राजनाथ सिंह : मैं इस बारे में यही कहना चाहता हूं कि हमारी सरकार इससे सहमत है कि हाई कोर्ट का बाईफरकेशन होना चाहिए...(व्यवधान) और इसके लिए लॉ मिनिस्टरी की तरफ से प्रयत्न जारी है...(व्यवधान)     माननीय अध्यक्ष : मैं सभी को एलाऊ नहीं कर रही हूं।
…( व्यवधान)
 
  श्री मल्लिकार्जुन खड़गे (गुलबर्गा) : मैडम स्पीकर, एक बहुत ही गंभीर विषय सदन के सामने लाना चाहता हूं।...(व्यवधान) माननीय अध्यक्ष : वह हो गया, मंत्री जी बाद में सबका जवाब देना हो तो दे सकते हैं। अभी बैठिए। …( व्यवधान)