SHAILESH KUMAR Vs. STEEL AUTHORITY OF INDIAN LIMITED

JUDGEMENT

(1.) This amended writ petition has been filed for the following reliefs: -

(2.) The matter arises out of termination of lease. Arguments of the petitioner.

(3.) The learned senior counsel for the petitioner has placed the order of termination of the lease as contained in Annexure-13 of the writ petition. The lease is admittedly dtd. 13/7/2000 with respect to plot No. GA-4 in City Center, Sector-IV, Bokaro Steel City and the date of termination is 27/10/2020. The lease is between Steel Authority of India Limited, Bokaro Steel Plant and the petitioner.