M.KATJU J. - (1.) IN this writ petition and in a large number of other similar writ petitions listed before us the petitioners have challenged the constitutional validity of U.P. Ordinance No. 8 of 2002, Annexure -2 to the writ petition entitled 'The U.P. Regulation of Coaching Ordinance, 2002'. This Ordinance was subsequently repealed by U.P. Regulation of Coaching Act, 2002. The petitioners have also challenged the validity of the said Act by an amendment application and also of the Rules made under the said Ordinance/Act, copy of which is Armcxure -3 to the writ petition and have prayed for a mandamus restraining the respondents from enforcing the said Ordinance/Act and Rules framed thereunder.
(2.) IT is alleged in Paragraphs 3 to 6 -A of the writ petition that the petitioners are institutions/societies imparting coaching for various courses as mentioned in those paragraphs. We have heard the learned Counsel for the parties.
(3.) THE preamble to the Act states : 'An Act to provide for restriction on coaching under certain circumstances, and for the registration of the person imparting coaching, or running, managing or maintaining coaching centres, and for matters connected therewith or incidental thereto.' ;