Ram Chandra Srivastava vs Lt. Governor Of Delhi And Anr.
2005 Latest Caselaw 243 Del

Citation : 2005 Latest Caselaw 243 Del
Judgement Date : 11 February, 2005

Delhi High Court

Ram Chandra Srivastava vs Lt. Governor Of Delhi And Anr. on 11 February, 2005

Author: B Patel

Bench: B Patel, S K Kaul

JUDGMENT

B.C. Patel, C.J.

1. This appeal is preferred against the order made by learned single Judge in WP(C) No. 62/2004 on 28.9.2004 Learned single Judge has examined the aspect of property tax which has no concern with the services provided by the Delhi Development Authority. About the ground rent the learned single Judge has taken into consideration the facts and the explanation put forth by the respondents and the accounting practice was found to be not unscientific. In this view of the matter, we would not like to interfere. Hence the appeal is dismissed.

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