SIKKIM DRUG USERS FORUM Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Ms. Mingma L. Sherpa, learned Counsel. Also heard Mr. Vivek Kohli, learned Advocate General, Sikkim for respondent nos.1 and 2.

(2.) By this Public Interest Litigation (PIL), the petitioner makes the following prayer:

(3.) At the very outset, Mr. Kohli submits that the Hon'ble Supreme Court has taken cognizance of the issues sought to be raised in this petition in Suo-Motu W.P. (C) No.01/2020. Mr. Kohli has also submitted that the aforesaid writ petition is pending before the Hon'ble Supreme Court and notice was also issued to the State of Sikkim. It is also submitted by him in terms of the order of the Hon'ble Supreme Court dated 23.03.2020, a high-powered committee was constituted by the State of Sikkim on 30.03.2020. Accordingly, he submits that since the Hon'ble Supreme Court is in sessin of the matter, it may not be appropriate for this Court to entertain the PIL.