S.P.MEHROTRA, J. - (1.) ORDER on Objection, filed under section 5 of the Court Fees Act, 1870 against the Report/order of the Taxing Officer dated 10.11.2009 as well as the Report of the Stamp Reporter dated 29.10.2009. 1. It appears that the present writ petition, whrein 35 persons have joined as petitioners, was placed before the Stamp Reporter for getting the same reported. The Court Fee paid on the Writ Petition is Rs. 100/-while Rs. 5/- has been paid as Court Fee on the Stay Application. The Stamp Reporter in his Report dated 29.10.2009 reported that there was deficiency of Rs. 3570/- in Court Fee paid on the Writ Petition and the Stay Application. The said Report was evidently given by the Stamp Reporter on the ground that separate Court Fee was payable by each of the 35 petitioners in respect of the Writ Petition and the Stay Application.
(2.) THE learned counsel for the petitioners objected to the said Report of the Stamp Reporter whereupon the matter was placed before the Taxing officer. The Taxing Officer by his Report/ order dated 10.11.2009 has agreed with the Report of the Stamp Reporter holding that each petitioner has separate and independent cause of action and has to pay separate Court Fee. Accordingly, the Taxing Officer has directed the petitioners to make good the deficient Court Fee as per the Report of the Stamp Reporter.
(3.) THEREAFTER , Objections under Section 5 of the Court Fees Act, 1870 have been filed on behalf of the petitioners against the said Report/ order of the Taxing Officer dated 10.11.2009 and the Report of the Stam Reporter dated 29.10.2009.;