MANGI BAI Vs. UNION OF INDIA

JUDGEMENT

(1.) As all these writ petitions involve common facts and questions, they are being decided by this common order.

(2.) Facts of S.B. Civil Writ Petition No. 5545/2019 (Smt. Mangi Bai v. Union of India and Ors.) are taken into consideration, as a lead case.

(3.) The petitioner was granted a license for cultivation of opium by the District Opium Officer - respondent No. 9 for the crop year 2016-2017. After cultivation, a sample of 50 gm was drawn and his produce/crop was sent by the District Opium Officer, Division-I, Chittorgarh to Govt. Opium and Alkaloid Factory, Ghazipur (UP). Said sample of 50 gm was however sent to respondent No. 5 - Government Opium and Alkaloid Factory, Neemuch.