- (1.) This is an application filed by the petitioner praying for setting aside the report of Stamp Reporter dated 5th October, 2004 and the order of the Taxing Officer dated 12th October, 2004 upholding the deficiency in the stamp amounting to Rs. 16,065/-.
(2.) Heard Sri K. P. Agarwal, learned Senior Advocate appearing for the petitioner, Sri S.M.A. Kazmi, learned Chief Standing Counsel appearing for the State and Sri K. R. Sirohi, learned counsel appearing for respondent No. 4.
(3.) The writ petition has been filed by Track Parts of India Mazdoor Sabha, which is a registered trade union under the Trade Union Act, 1926, praying for a mandamus commanding respondent No. 3 to pay the workman the money that they had claimed in their applications filed under the Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 which was rejected by the Deputy Labour Commissioner vide order dated 23rd September, 2003. It has further been prayed that a writ be issued for quashing the order dated 23rd September, 2003 passed by Deputy Labour Commissioner, Kanpur Region, Kanpur (Annexures 10, 11 and 12) direction be issued for issu- ing recovery certificate in respect of the wages of the workmen for the period January, 2003 to June, 2003.;