@JUDGMENTTAG-ORDER
D.K. Jain, J.
At the instance of the revenue, the Income Tax Appellate Tribunal, New Delhi has referred u/s 256(1) of the Income Tax Act, 1961, the following question for the opinion of this court :
"Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was legally correct in holding that the value of perquisite in respect of residential accommodation at Modi Nagar be limited to the standard rent fixed by the prescribed authority u/s 9 of the UP Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 ?"
2. The reference relates to the assessment year 1973-74. Since answer to question stands concluded by the decision of this court, it is not necessary to state the facts. An issue, similar to the one raised in this reference, came up for consideration of this court in
3. The reference stands disposed of in the above terms with no order as to costs.