S N ASHVIN Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER is an agent for selling lottery tickets of all States including karnataka State. His primary grievance in this writ petition is that his business and means of livelihood is seriously affected by Government of karnataka conducting the draws of Karnataka State Lotteries on the basis of single digit and also conducting draws more than once a week in various names in violation of the provisions of Section 4 (a) and (h) of the Lotteries (Regulation) Act, 1998 ('the Act' for short),

(2.) IN the petition, petitioner is seeking the following reliefs. They are:

(3.) ONLY one ground is urged in the petition. It is as under: