- (1.) After hearing the learned counsel for the parties, the application for amendment of the ejectment application is allowed. The case is now sent to the Rent Controller, along with the amended application filed in this Court where the written statement, if any, may be filed by the tenant respondent, and the parties will be allowed to lead evidence on the third ingredient regarding which the amendment has been sought. The report of the Rent Controller be sent to this Court through the Appellate Authority, who will also hear the parties and send his comments. Case to come up on 8.4.80. Parties to appear before the Rent Controller on 11-2-80. Order accordingly.;