RAJEEV PURI Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner is aggrieved from the action of the Respondents in allowing lotteries/raffles/lucky draws being held and conducted by Respondents No. 2 to 9 as well as by different functionaries of the State like Sub-Division Officer-cum-Chairman, Winter Carnival Committee Manali; State Level Summer Festival Organizing Committee Dharamshala; 150th Celebration Committee Dalhousie, District Chamba; State Level Lavi Mela Committee Rampur Bushahr, District Shimla; and the like.

(2.) Case of the Petitioner is, that he is engaged in the business of sale and purchase of lotteries in the State of Himachal Pradesh. As an agent, he was selling and purchasing lottery tickets of State of Nagaland earlier and at the time of filing of this petition was the stockist of lotteries organized by Royal Government of Bhutan in accordance with the guidelines of the Hon'ble Supreme Court of India and Lotteries (Regulation) Act, 1998. He was appointed as area stockist for sale of weekly lotteries being organized by the Royal Government of Bhutan.

(3.) Annexure P-1 is the copy of certificate issued in favour of the Petitioner by Lakshmi Enterprises, who was appointed as the sole distributor by Sanjay Jayanti Lal and Co., New Delhi. Latter is the marketing agent of Bhutan Lotteries.