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Judgment
Shethna, J.—Mr. Vyas, learned Addl. Advocate General is present before the Court for the respondents. Respondent No.4, for whom the notice has returned unserved with the endorsement that there is no such post.
(2). This petition was filed on 20.1.1999 praying that the petitioner may be permitted to carry on his business of sale of lottery tickets at Jalori Gate Counter and the respondents be restrained from harassing the petitioner in sale of lottery tickets, which are made available to him from different sources. Stay as prayed for is not granted in this petition.
(3). I am of the considered opinion that no right much less fundamental right of the petitioner guaranteed under the Constitution is violated. Therefore, no such relief as prayed for can be granted. In fact, lottery is banned by many States of this Country because it ruins people belonging to power and backward class.
(4). In view of the above discussion, this petition fails and is hereby dismissed. Stay petition is also dismissed.