Om Prakash, J. - (1.) Affidavit of service has been filed. None has appeared for the opposite party.
(2.) Upon hearing learned standing counsel for the applicant and perusal of the decision in CWT v. Sri Surendra Sawhney [ 1989] 176 ITR 188, we are of the view that the question proposed by the applicant is a question of law and we, therefore, direct the Appellate Tribunal to refer the following question to this court for its opinion : "Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was correct in law in directing computation of the value of the residential property in accordance with Rule 1BB of the Wealth-tax Rules, 1957, which came into force with effect from April 1, 1979 ?"
(3.) The application is allowed. No order as to costs.;