S.J. Mukhopadhaya and Lakshman Uraon, JJ. - (1.) The appellant -Steel Authority of India Ltd. (SAIL for short) has challenged the judgment passed by learned single Judge dated 4th February, 2000 CWJC 2183 of 1999 (R) whereby and where -under the learned single Judge held that the Deputy Commissioner, Bokaro exceeded in exercise of his power deciding the right of the writ petitioner M/s. Nav Bharat Motor Finance (M/s. N.B.M. for short) vis -a -vis respondent SAIL (appellant herein) under the lease agreement and set aside the order dated 24th July, 1999 as was passed by Deputy Commissioner, Bokaro in M.P. Case No. 27/98.
(2.) The dispute in this appeal relates to land and building having an area of 105 square meters comprised within plot No. B -14, Sector -IX, Bokaro Steel City.
(3.) The case of the writ petitioner M/s. N.B.M. Finance was that the SAIL granted the lease of 93 years in respect of plot No. B - 14, Sector -IX, Bokaro Steel City by registered deed of lease dated 29th April, 1982 for the residential cum commercial purposes. The writ petitioner M/s. N.B.M. Finance constructed house over the plot in question and started paying rent to the lesser, namely SAIL and claimed its right and title over the land in question being the lessee.;