As per case facts, coffee growers (appellants) filed writ petitions to prevent the Coffee Board from paying 'Purchase Tax' out of the Pool Fund, contending it lacked legal authority under ... the Karnataka Sales Tax Act and contravened Section 32 of the Coffee Act. The High Court ruled that growers were not liable, but the Board was, and could pay from the Pool Fund. The growers appealed this. The question arose whether the Coffee Board was entitled to make 'Purchase Tax' payments from the Pool Fund maintained under Section 30 of the Coffee Act, 1942, and if such payment was part of marketing expenses covered by Section 32(2)(b). Finally, the Supreme Court held that appellants failed to establish how their rights or interests were affected by the Board's payments. The Court noted registered owners' sole right was to receive Section 34 payments, and the payment procedure was not questioned. Appeals were disposed with a direction to the Board to ensure reasonable payments covering production costs and profit to growers, ensuring their interests are not jeopardized.