M.Katju, J. - (1.) This writ petition has been filed against the impugned order dated 1.7.2003 passed by the Regional Food Controller, Varanasi, respondent No. 2, copy of which is Annexure 13 to the writ petition.
(2.) Heard learned Counsel for the petitioner and learned Standing Counsel.
(3.) It is alleged in Paragraph 3 of the writ petition that the Petitioner No. 1 is a Society registered under the Societies Registration Act whose registration was renewed for five years from 30.6.2002 vide Annexure-1 to the writ petition. It is alleged in Paragraph 4 of the writ petition that the object of the Society is to extend service to the public and provide various facilities with the collaboration of the State agencies. The Petitioner No. 1 also provides transportation facilities through contract. The Petitioner No. 2 is the Manager of Petitioner No. 1.;