- (1.) The present Public Interest Litigation (PIL) petition has been filed by the petitioner claiming himself to be a resident of Ajmer City, involved in the business of imparting education by way of coaching to the youth of Ajmer City.
(2.) The grievance raised in the present petition is in respect of the online game known as "Dream 11" and the said online game is alleged to be betting of cricket team and amounting to gambling. The petitioner has submitted that public in general are cheated in the name of "Dream 11" game and people become culprit of gambling and betting without having the proper knowledge of law. The petitioner has submitted that by permitting "Dream 11" game to be played, the respondents are committing offence of gambling and betting.
(3.) The prayers made in the Public Interest Litigation petition are quoted hereunder:- "10.Relief(s) prayed for: In the facts and circumstances enumerated above this Hon'ble Court may be graciously pleased to direct; 10.1 That the suitable orders/directions may be issued to the respondents No.1 and 2 for to stop illegal game of gambling and betting organised by respondents No.3 and 4. 10.2 That the suitable orders/directions may be issued to the respondents No.1 and 2 to book a criminal case(s) against respondents No.3 and 4 for abetting the game of gambling and betting. 10.3 That the suitable orders/directions may be issued to the respondents No.1 and 2 to make necessary arrangements so that such organised crime is not committed in this country by respondents No.3 and 4 in any manner whatsoever.";