- (1.) Heard, learned Counsel for the Petitioners and learned standing counsel.
(2.) Prayer made in the writ petition is for quashing the order dated 9.8.2004 (Annexure-4 to the writ petition), whereby the Petitioners have been called upon to get themselves registered in the circle through which they are entering from another State.
(3.) The impugned order clearly recites that whenever such transit of goods is made, it is necessary to get it registered in the circle through which the goods are seeking entry as per Rule 21 of the U. P. Transit of Timber and other Forest Produce Rules, 1978.;