(1.) By the notifications impugned in the first two among the captioned matters, import of different items or types of palm oil and palmolein and its fractions, hereinafter collectively called "palm oil", came to be not permitted through Kochi Port. After those Writ Petitions were entertained, such restriction was extended to all ports in Kerala. That notification is under challenge in WP (C). 218/2008.
(2.) Thereafter, WP (C). 35648/2007 was filed espousing the cause of the agriculturists, particularly coconut farmers, seeking the issuance of a writ of mandamus directing the Central Government and the Director General of Foreign Trade, hereinafter referred to as the "DGFT", to give effect to the recommendations of the Coconut Development Board, hereinafter referred to as the "CDB", for short, and impose ban on import of palm oil through Chennai, Mangalore, Tuticorin and Beypore ports, in addition to Kochi Port.
(3.) The State of Kerala, the Director of Agriculture, the CDB, different organizations of the farmers, All Kerala Bread Manufacturing Association and Kerala Karshaka Union (Joseph) were impleaded as additional respondents in WP (C). 31397/2007.
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