M/S Harinarayan And Company vs Steel Authority Of India Limited
2022 Latest Caselaw 4572 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                          W.P.(C) No. 3600 of 2022

                 M/s Harinarayan and Company, Bokaro through one of its partners Mr.
                 Hari Narayan Tripathi                            ...     ... Petitioner
                                         -Versus-
                 Steel Authority of India Limited, New Delhi through its Chairman & Ors.
                                                                  ... ... Respondents
                     CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                    For the Petitioner          : Mr. Rahul Lamba, Advocate
                    For the Respondents         : Mr. Vipul Poddar, Advocate
                                                ----

04/16.11.2022 The present writ petition has been filed for quashing the letter under reference no. TA/LRA/2021/836 dated 03.09.2021 (Annexure-4 to the writ petition) issued by the Assistant Manager (TA-L&E), Bokaro Steel City, Bokaro (the respondent no. 6) whereby the petitioner has been directed to deposit balance amount of Rs.46,69,640.34/- after adjustment of its paid amount Rs.32,67,485/- for renewal of leased plot no. 15-D/2 and additional plot in Western Avenue, Sector-2 Bokaro Steel City, Bokaro. Further prayer has been made for quashing letter dated 15.06.2022 issued by the respondent no. 5 whereby the petitioner has been directed to pay Rs.53,69,263.71/- including the penal interest imposed by the respondents for renewal of the said plot, within seven days failing which the electricity connection and other supplies/services would be disconnected. The petitioner has also prayed for issuance of direction upon the respondents to renew the said leased plot in its favour against the amount of Rs.32,67,485/- already paid by it.

Mr. Rahul Lamba, learned counsel for the petitioner, submits that similar issue as raised in the present writ petition with respect to unreasonable demand made by the respondents for renewal of leased plot has been decided by a co-ordinate Bench of this Court vide judgment dated 18.07.2022 passed in W.P.(C) No. 2440 of 2015 (Hanuman Mal Surana Vs. Steel Authority of India Limited & Others) and other analogous cases.

Mr. Vipul Poddar, A.C. to Mr. Indrajit Sinha, learned counsel appearing on behalf of the respondents, prays for and is allowed two weeks' time to seek instruction and file counter affidavit.

Put up this case after two weeks under the heading "For Admission".

(Rajesh Shankar, J.) Ritesh