PAUL ROY PASKE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Biswajit Talukdar, learned counsel assisted by Mr. Akum Jamir, learned counsel for the petitioner. Also heard Mr. R.M Deka, learned counsel for respondent No. 1 to 4 as well as Mr. K.N. Choudhury, learned counsel for the respondent No. 5 and Mr. Indra Neel Choudhury assisted by Mr. Keviphotsu Angami, learned Government Advocate appearing for the State. This PIL has been initiated for the following prayer;-

(2.) The facts, as stated in the petition under Article 226 of the Constitution of India and which are necessary for disposal of the present proceeding, in brief, are that the Director of Nagaland State Lotteries (in short, the DNSL) was established in 1972 with the object of generating revenue for the State of Nagaland by means of organizing and conducting State Lotteries and for conducting such Lotteries smoothly, efficiently and in a transparent manner, the Nagaland State Lotteries (Regulation) Rules were framed which was amended from time to time in accordance with the provisions of law, laid down by Government of India under the Lotteries (Regulation) Act, 1998 and Lotteries (Regulation) Rules, 2010.

(3.) The Nagaland State Lotteries have been organizing, conducting and promoting State Lotteries both paper and on-line, as stated above, with the primary object of generating fund necessary for undertaking various welfare measures, such as, health, education, infrastructure development and anti-poverty measures etc.