VIVEK CHAUDHARY,J. - (1.) Heard learned counsel for parties.
(2.) Present SCC revision is filed by defendant/tenant challenging the order dated 25.01.2008, whereby the SCC suit of the plaintiff/landlord has been decreed.
(3.) The sole ground made by the learned counsel for revisionist/tenant is that the court below has wrongly interpreted that provisions of Uttar Pradesh Urban Buildings (Regulations of Letting, Rent and Eviction) Act, 1972 (Rent Control Act, 1972), and the same are applicable to the property in dispute.;