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Judgment
Biswanath Somadder, CJ
Having heard the learned advocates for the parties and upon perusing the instant Public Interest Litigation, we are of the view that the only issue which is required to be considered by this Court – while keeping the point of maintainability of the writ petition open – is whether the State of Sikkim suffered any loss of revenue in the backdrop of an invoice/bill dated 26th June, 2017, which is sought to be highlighted by the learned advocate representing the writ petitioner, while conducting lottery during the last agreement period entered into by the State of Sikkim and the private respondent no. 3.
The learned Additional Advocate General for the State of Sikkim who is appearing before us shall take instructions only in this regard and apprise the Court accordingly on the next date.
List this matter on 12th April, 2022, for further consideration.