J.V.GUPTA,J - (1.) THIS revision petition is directed against the order of the Rent Controller dated December 8, 1987, whereby the application filed by the landlord for the production of the additional evidence was disallowed.
(2.) THE ejectment application was filed in February, 1981. The application for the production of the additional evidence was filed in the year 1987. The same was resisted by the tenant and the learned Rent Controller dismissed the same inter alia observing :- "Moreover, the proposed evidence is not at all relevant on any issue framed under the present petition. The petitioner has sought the eviction of the respondent on th ground of change of user......" After hearing the learned counsel for the parties, I do not find any merit in this revision petition. There is no error of jurisdiction which may call for any interference by this Court. Consequently, this revision petition fails and is dismissed with costs.
(3.) SINCE further proceedings were stayed at the time of the motion hearing, it is directed that the parties will appear before the Rent Controller on March 1, 1979. In case any evidence is to be led by the parties, they will produce the same at their own responsibility and only one opportunity will be given to each party for the said purpose. Petition dismissed.;