STATE OF NAGALAND Vs. PLAYWIN INFRA VEST PVT LTD

JUDGEMENT

(1.) Heard Mr A.K. Phukan, learned sr. advocate and Mr B.K. Sarma, sr. advocate for the applicants, and Mr A.K. Bhattacharyya, sr. advocate for the respondent.

(2.) Briefly stated the facts leading to the filing of these two applications is that, the Government of Nagaland on 26.5.2000 executed an agreement with the applicant, CAIRS Computer Aided Information and Research Services Pvt. Ltd. for promotion of Internet based Lotteries in the State. Subsequently, to this agreement, an addendum was made on 16.11.2001 between the same parties.

(3.) The respondent in this application filed a writ petition before this Court being W.P.(C) No. 190(K) 2002 assailing the said agreement and addendum. This Court, while issuing a rule in the said writ petition, by order dated 21.10.2002 has also issued an interim order by which the said agreement and addendum were stayed until further orders. Being aggrieved by the said order, the applicants who were arrayed as respondents (for short State respondent and private respondent) have approached this Court by these applications.