AZMATULLAH Vs. THE SPECIAL JUDGE, BIJNOR AND OTHERS

JUDGEMENT

(1.) THE application of the landlord -respondent No. 3, for declaration of vacancy in respect of disputed shop as also release under Section 16(1)(b) of the Act, has been rejected by the order of Rent Control and Eviction Officer dated 14 -6 -1989. Respondent No. 3 thereafter filed a revision under Section 18 of U.P. Act No. XIII of 1972 challenging the order of the Rent Control and Eviction Officer holding that there is no vacancy in the disputed shop as also the order rejecting his application for release. During the pendency of the aforesaid revision application for amendment was filed by respondent No. 3, which has been allowed by the impugned order. The respondent No. 3 has sought amendment in the memo. of revision for addition of a ground and in my opinion, no prejudice is being caused to the petitioner even if this amendment is allowed, as it will not affect the ultimate merits of the case.

(2.) THE petition has no merit and is accordingly dismissed in limine. Let a copy of this order be given to the learned counsel for the petitioner on payment of usual charges within three days.