ARCHANA SARAF Vs. STEEL AUTHORITY OF INDIA

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is heard on admissibility of the petition, therefore, the default pointed out by the Registry is ignored.

(2.) By way of the present petition, the petitioner is praying for the following reliefs:

(3.) Learned counsel for the petitioner submits that the petitioner is aggrieved by the resolution passed by the Board of Directors of the Steel Authority of India Limited in its 340th Meeting held on 21st and 25/7/2008, and the offer letter issued pursuant thereto. It is submitted that pursuant to the said resolution, arbitrary charges have been levied, and the lease rent has been increased exponentially, in violation of the original terms of lease and without affording any opportunity of hearing to the petitioner. He further contended that the cause of action is still alive.