- (1.)IA No. /2017(D.No. 35301/2017 - State of Arunachal Pradesh)
(2.)Mr. Rajiv Dutta, senior advocate, represents the State of Arunachal Pradesh. He informs us that as a consequence of the directions issued by this Court, out of a total of 1011 liquor shops, 960 of them will have to be shut down. It is pointed out, that out of a total revenue of the State of Arunachal Pradesh of Rs. 441.61 crores, the earning of the State out of liquor vends is to the tune of Rs.210.00 crores, namely approximately 50% of the entire annual revenue. It is also submitted, that the terrain in the State of Arunachal Pradesh is similar to that in the States of Sikkim and Meghalaya, and accordingly, the State of Arunachal Pradesh deserves to be granted parity with the States of Sikkim and Meghalaya, as has been allowed by this Court in paragraph 25 of the order dated 31.03.2017.
(3.)The application filed by the State of Arunachal Pradesh is fully justified, and being on the ground of parity which has been clearly substantiated, is allowed in terms of the prayer made. IA No. /2017(D. No. 36424/2017 - State of Uttarakhand)