NAGAR NIGAM Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) Heard Sri Yashwant Singh, learned counsel for the petitioner, Sri Siddharth Singh, learned Additional Chief Standing Counsel appearing for the State-respondents and Sri Mani Shanker, learned counsel for respondent No. 2.

(2.) This writ petition has been filed for issuing a writ of certiorari quashing the recovery certificate dated 20.8.2015 issued by the Assistant Labour Commissioner, Kanpur Division, Kanpur and recovery citation dated 24.9.2015 issued by the Tahsildar, Sadar, Kanpur.

(3.) Vide order dated 20.8.2015, an amount of Rs. 1,33,200/- has been required to be recovered as arrears of land revenue by the Assistant Labour Commissioner through District Magistrate, whereas vide citation dated 24.9.2015 the amount under citation issued by the Tahsildar has been required to be deposited.