JOJO JOSE Vs. UNION OF INDIA

JUDGEMENT

(1.) In our order dtd. 24/3/2022, we had raised a specific issue as to whether the State of Sikkim suffered any loss of revenue in the backdrop of an invoice/bill dtd. 26/6/2017, which was sought to be highlighted by the learned advocate representing the writ petitioner. We also kept the point of maintainability of the writ petition open in our said order dtd. 24/3/2022.

(2.) Today, when the matter is taken up for consideration, the learned Additional Advocate General draws our attention to a report in the form of an affidavit affirmed on 8/4/2022, by the Director, Directorate of Sikkim State Lotteries, Finance Department, Government of Sikkim, who has been duly authorised by the respondent no. 2 to file the same.

(3.) A bare perusal of the said report in the form of an affidavit reveals inter alia that there is no loss to the State exchequer - or, in other words - the State of Sikkim did not suffer any loss of revenue while lottery was being conducted, which was this Court's only concern while entertaining this Public Interest Litigation.