A. D. ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant, a proprietary firm, through its proprietor, has prayed for the following reliefs :

(2.) The writ-applicant seeks to challenge the guidelines dated 13th September 2019 for the registration of the sales contract for the import of the poppy seeds from Turkey to India issued vide Public Notice No.PS-11-2019. The challenge is substantially on the following three grounds :

(3.) The writ-applicant has made available in writing for the convenience of this Court the relevant dates and events, which are as under :