- (1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment and order dated 11.2.205 of the Division Bench of Delhi High Court in LPA No. 1045/2004 of CWP No. 62 of 2004.
(3.) Heard the appellant in-person and Mr. V.B. Saharya, learned counsel for the DDA. The impugned judgment states as under: " This appeal is preferred against the order made by learned single Judge in W.P.(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".;