ANIL KUMAR BHANDARI Vs. UNION OF INDIA

JUDGEMENT

(1.) this petition was listed for orders. With the consent of the learned counsel appearing on both the sides, the same was heard on merits and disposed of by this order.

(2.) the petitioners have presented this petition for a writ of certiorari quashing the directives dated 5-8-1994 issued by the first respondent in No. F. 5(6)/94-plant (b) produced at annexure-b and for a further writ of mandamus directing the second respondent to conduct all its further auctions of the coffee without reference to the directives issued by respondent 1 at annexure-b.

(3.) that, in view of the sharp rise in auction prices of coffee and the resultant upward trend in retail prices, the first respondent in pursuance of Section 20 of the coffee Act, 1942 (for short 'the act'), directed the second respondent to implement the directives mentioned in annexure-b to arrest steep rise in retail prices of coffee in domestic market. The directives issued vide annexure-b reads as follows: