RAUNAK AGENCY MUMBAI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India has been filed by a person intending to express his interest in the On Line Lotteries business in the State of Mizoram. However, in view of the conditions imposed by the Government of Mizoram in Clause 9 in the "Invitation for Expression of Interest" dated 13.12.2010 (hereinafter referred to as 'IEI' briefly) the Petitioner is apprehending his dis-qualification at threshold and as such has prayed for a writ in the nature of certiorari so as to quash and set aside the said 'IEI'.

(2.) Heard Mr. M. Zothankhuma, learned senior counsel for the writ Petitioner and Sri B. Deb, learned Advocate General, Mizoram.

(3.) While issuing notice of motion on 16.12.2010 the operation of the aforesaid 'IEI' was stayed. Hence, the State filed an application for vacating the Stay Order on 14.1.2011, which has been registered as CM application No. 2 of 2011. The said application will also stand disposed of by this common judgment. I have also perused the pleadings of both the parties.