POONAM SRIVASTAVA,J. - (1.) HEARD learned counsel for the petitioner.
(2.) THIS is writ petition filed against the order allowing amendment application of landlord at the revisional stage. It is undisputed that suit of landlord was decreed on the ground of arrears of rent and eviction. By means of amendment, landlord's claim is that Act No.13 of 1972 is not applicable. Petitioner's contention that it changes nature of case and application is baseless and devoid of merits, can be looked into by the courts below. Amendment application was allowed on payment of cost. I am not inclined to stay proceedings at this stage. I will be open for tenant/petitioner to rebut additional facts brought on record by means of amendment. He shall not be deprived of is right to do so.
(3.) WITH the aforesaid direction, the writ petition is finally disposed of.;