Sudhir Agarwal, J. - (1.) Heard Sri Komal Mehrotra, learned counsel for petitioner and Sri Imram Sayed, holding brief of Sri Amit Krishna, learned counsel for respondents.
(2.) Petitioner's suit for ejectment was dismissed by Trial Court i.e. Second Addl. Civil Judge, Mathura/ Judge, Small Cause Court vide judgment dated 10.10.1988 and the Revisional Court has dismissed petitioner's S.C.C. Revision No. 216 of 1988 vide judgment dated 22.9.2000 confirming Trial Court's judgment.
(3.) Learned counsel for petitioner submitted that alteration/construction in the building in dispute was admitted yet the Courts below have declined to grant relief to petitioner on the ground of material alternation i.e. ground under Section 20 (2) (c) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972").;