- (1.) HEARD Sri R. K. Raizada, holding brief of Sri S. S. Chauhan, learned counsel for the petitioners and Sri K. R Upadhyay, learned Additional Chief Standing Coun sel for the State-respondent no. 1 to 3 and perused the record.
(2.) ADMIT the writ petition. This writ petition has been filed for issue a writ, order or direction in the na ture of certiorari quashing the order dated 21 -6-2007 passed the respondent no. 1 and its consequential order dated 17-8-2007 passed by the respondent no. 3 and order dated 12-10-2007 passed by re spondent no. 4. According to the petitioners, the petitioner no. 1 is a society registered un der Societies Registration Act and the pe titioner no. 2 is the president of the soci ety. The registration of the society was lastly renewed on 16-5-2006 for five years. The petitioners' society apart from serv ing the public in general is also engaged in providing services in implementation of various project sanctioned by the Government in various field under the sanctioned plan/proposal.
(3.) IN execution of the agreement, some allegations of irregularities were al leged against the petitioners' society and the same was blacklisted by the impugned order passed by the respondent no. 1. The writ petition has been filed on the ground that no opportunity of hearing was given to the petitioners before passing the im pugned order dated 21-6-2007. On behalf of the State, counter af fidavit has been filed. By a perusal of the averments made in the counter affidavit, it reveals that the respondent no. 1 had failed to establish that opportunity of hear ing was given to the petitioner before pass ing the impugned order.;