- (1.) Leave granted.
(2.) The meaning of the word 'made' occurring in sub-section (4) of Section 126 of the Delhi Municipal Corporation Act, 1957 (hereinafter called and referred to, for the sake of brevity, as 'the Act'), is in question in this appeal which arises out of a judgment and order dated 25.08.2004 passed by a Division Bench of the Delhi High Court in L.P.A. No. 162 of 2003, reversing the judgment and order dated 21.10.2002 passed by a learned Single Judge of the said court.
(3.) Before adverting to the question involved in this appeal, we may notice the basic fact of the matter.;