Resolutions Raised by Shri. Dayanand Sopte
Seventh Legislative Assembly 2017 (Post-Statehood)
Private Member Resolution
Session :Sixth Session 2018 | Sitting : BUSINESS FOR THE DAY - 12
Concerned Member :Shri. Rohan Khaunte
SHRI DAYANAND R. SOPTE, MLA moved the following:
“This House strongly recommends the Government for total implementation of The Goa, Daman & Diu Agricultural Tenancy Act, 1964 including the land to the Tiller Act, 1976 within the specified period of time and a special Mamlatdar Court be created only for the purpose of implementing these Acts within a specific time frame and revenue records be updated by incorporating the name of the tenant and the tenant should be declared as deemed owner.”
The following Members spoke on the Resolution.
1. Shri Dayanand Sopte, MLA.
2. Shri Ravi Naik, MLA.
3. Shri Churchill Alemao, MLA.
4. Shri Luizinho Faleiro, MLA.
SHRI ROHAN KHAUNTE, Minister for Revenue replied to the points raised by the Mover. The Resolution was withdrawn by the leave of the House.
Fifth Legislative Assembly 2007 (Post-Statehood)
CALLING ATTENTION (Calling Attention)
Session :Tenth Session 2010 | Sitting : BUSINESS FOR THE DAY -5
Concerned Member :Shri. Joaquim Alemao
(1) SHRI DAYANAND SOPTE called the attention of the Minister for
Urban Development to the following:
“Fear and anxiety in the minds of residents of Surbanwada, Pernem
(Scheduled Caste) regarding objection raised by Pedne Devalaya
Committee on tender floated by Pernem Municipal Council for repair of
drinking water well and ‘talli’ at Surbanwada, thus causing great hardship
to Scheduled Caste people .”
SHRI DAYANAND SOPTE sought clarification.
SHRI JOAQUIM ALEMAO, Minister for Urban Development made a
statement in regard thereto.
