Anjani Kumar, J. - (1.) This writ petition filed by the tenant against the order passed by the revisional court dated 5.2.1980 under Section 25 of Provincial Small Cause Courts Act, 1887, whereby the revisional court has decreed the suit filed by the respondent-landlord for ejectment of the tenant.
(2.) The facts leading to filing of the writ petition are as under : "That the plaintiff-respondent filed a suit for eviction of the tenant on the ground of structural alteration as contemplated under Section 20 (2)(c) of U. P. Act No. 13 of 1972 (in short 'the Act'). The trial court by the judgment dated 25.1.1978, dismissed the suit. Aggrieved thereby the landlord preferred a revision before the revisional court. The revisional court allowed the revision and set aside the order passed by the trial court and decreed the suit throughout filed by the plaintiff-landlord."
(3.) Learned counsel for the petitioner submitted that the suit has been decreed on the ground that the provisions of Section 20 (2)(c) of U. P. Act No. 13 of 1972 are attracted. For ready reference the provisions of Section 20 (2)(c) are quoted below : "20 (2)(c)--that the tenant has without the permission in writing of the landlord made or permitted to be made any such construction or structural alteration in the building as is likely to diminish its value or utility or to disfigure it.";