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Judgment
Shaji P. Chaly, J.—Petitioner a permanent resident in Dindugal District, state of Tamil Nadu, emerged as a winner in lottery ticket conducted by the State Government namely ''WINWIN'' lottery. The prize amount was Rs. 40,00,000/- and 50 sovereigns of gold. After deducting income tax, commission etc. etc. an amount of Rs. 24,50,000/- was paid to the petitioner, apparently after issuing direction as per Ext.P1 judgment. According to the petitioner, in spite of earnest efforts of the petitioner, 50 sovereigns of gold is not so far handed over to the petitioner.
It is seen from Exts.P5 and P6 that the gold fund is not yet received to the Department. Even on Ext.P8 dated 16.03.2017 it is stated that the gold fund is not sanctioned by the Department and it will be distributed immediately on receipt of the same from the Government. Anyhow the subject matter is pending consideration from the year 2011 and a finality is to be attained to the issue. Six years have elapsed since the petitioner has won the lottery.
Therefore, in order to provide a quietus to the whole issue, there will be a direction to the respondents to hand over the 50 gold sovereign to the petitioner or the value of the same. A finality shall be attained, within a period of two months from the date of receipt of a copy of this judgment, failing which, the responsible officer will have to pay 10% interest from the date on which petitioner has won the lottery. Writ petition is disposed of accordingly.