GOVERNMENT OF MEGHALAYA Vs. UNDER SECRETARY TO GOVERNMENT OF KARNATAKA DEPARTMENT OF FINANCE ADMINISTRATION AND ADVANCES BANGALORE

JUDGEMENT

(1.) THE legislative and executive competency of the State of Karnataka in declaring Karnataka State as free zone from online and internet lotteries is called in question in these writ petitions.

(2.) GOVERNMENT of Meghalaya is the 1st petitioner in W. P. Nos. 31393 to 31395 of 2004. 2nd petitioner is one of the agents of the State of meghalaya. 3rd petitioner therein is the marketing agent of paper lottery of the State of Meghalaya.

(3.) IN W. P. Nos. 31451 to 31454 of 2004, State of Sikkim is the 1st petitioner, 2nd petitioner is a marketing agent of the State of Sikkim, 3rd petitioner is engaged in occupation of selling lottery tickets of online lotteries of States of Sikkim and Meghalaya. 3rd petitioner is also selling lottery tickets of the State of Sikkim and 4th petitioner is the director of the 3rd petitioner.