As per case facts, lessees of Bhilai Steel Plant Township (1989-1991) faced new renewal charges (premium, enhanced ground rent, service charge) introduced unilaterally by SAIL's 2008 Board resolutions, despite original ... leases allowing only limited ground rent increase. The District Collector advised against new premiums for renewal, but demand letters followed. Aggrieved, lessees appealed the Single Judge's dismissal of their writ petitions challenging the policy's constitutionality. The question arose whether SAIL's 2008 policy introducing new lease renewal charges was unconstitutional and if lessees had a vested right to renewal on original terms. Finally, the High Court dismissed the appeals, finding no merit. It affirmed SAIL's competence to frame uniform renewal policies, rejecting claims of unconstitutionality or vested rights to original terms, and found no arbitrariness or Article 14 violation.