STATE OF PUNJAB Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Both these Miscellaneous Applications i.e. Misc. Case Nos. 784/2001 and 785/2001 have been filed by the applicant, State of Punjab, represented by the Jt. Secretary, Govt. of Punjab (Finance-cum-Lotteries) Directorate of Lotteries, Chandigarh, Punjab seeking vacation/cancellation and/or modification of the order dated 19-5-2001 passed by this Court in W.P.C. Nos. 3511/2001 and 3510/2001 respectively wherein the present applicant State of Punjab has been arrayed as Respondent No. 3.

(2.) Since common issue is involved, both the Miscellaneous Applications have been taken up together for consideration. For the purpose of adjudication of the present proceedings I would like to refer mainly to Misc. Case No. 785/2001 arising out of W.P.C. No. 3510/2001 as the lead case.

(3.) I have heard Mr. A Chopra and Mr. A. C. Borbora, the learned Counsel appearing on behalf of the applicant and also heard the learned Senior Counsel Mr. P. K. Goswami, assisted by Mr. S. Sarma, learned counsel and Mr. A. Soni, the learned counsel appearing on behalf of the writ petitioners (Respondents in these Misc. cases).