(1.) Leave granted.
(2.) Scope and ambit of Article 131 of the constitution of India is in question in these appeals, which arise out of a common judgment and order dated 16. 03.2005 passed by a Division Bench of the karnataka High Court in writ appeal nos. 5116-5517 of 2004 and writ appeal nos. 29-31 of 2005, whereby and where- under the appeals preferred by the appellants herein were dismissed.
(3.) It is not in dispute that the States of sikkim and Meghalaya commenced online lotteries, inter alia, in the State of karnataka. It is, however, otherwise a lottery playing State. In exercise of its power conferred upon it under Section 5 of the lotteries (Regulation) Act, 1998 (for short, the Act) a declaration was made that the state of Karnataka shall be free zone from online and internet lotteries. By reason of the said notification sale of all computerized and online lottery tickets marketed and operated through vending machines, terminals, electronic machines and through internet in the State of Karnataka became prohibited with immediate effect.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN