J.V. Gupta, J. - (1.) This revision petition has been filed by the landlord petitioner against the order of the learned Rent Controller dated March 2, 1977, whereby he dismissed the application for amendment of the original application for ejectment. Landlord-petitioner wanted to amend his original application so as to add the new ground for ejectment which according to him has been made available to him during the pendency of the ejectment application. In reply to this application for amendment, the tenant took the plea that the alleged alteration etc. has been made with the prior permission of the Court and on that ground no ejectment can be sought. The Rent Controller dismissed the application by impugned order without giving any reasons. If any ground becomes available to the landlord for ejectment during the pendency of the case, it is in the interest of justice and to void multiplicity of proceedings that such an amendment is allowed. In my opinion, the Rent Controller rejected the application illegally with material irregularity in the exercise of his jurisdiction. His order, dated March 22, 1977, is hereby set aside and the landlord-petitioner is allowed of Rs. 100.00 as costs as the same was belated one. The parties are directed through their counsel to appear before the Rent Controller, Sirsa on Oct. 8, 1979. Order accordingly.;