R M KANNAMMAI ACHI Vs. COFFEE BOARD

JUDGEMENT

(1.) THE petitioners challenge the communication of the first respondent herein dated 23-12-1988, informing that in view of the disputes between the registered owners and owner in possession, the Board is not in a position to release the pool payments to the registered owners in the absence of court order.

(2.) NOTICE of motion has been ordered by me on 3-7-1989. Respondents 1 and 2 appeared through counsel. The third respondent has filed a counter affidavit and appears through the counsel.

(3.) I am also inclined to dismiss the writ petition on the ground that the petitioners have got a remedy to approach the Central government against any act of the Board. Section 42 of the Act clearly states that all acts of the Board shall be subject to the control of the Central government which may cancel, suspend or modify as it thinks fit any action taken by the Board. On this ground also in my view, the writ petition is liable to be dismissed.