KRIT NARAIN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is by a person, who had occupied the premises of a company in liquidation is not only ill -advised but also misconceived.

(2.) THE company in liquidation is M/s Thakur Ram Ganga Prasad Pvt. Ltd. The appellant was the petitioner in C.W.J.C. No. 11642 of 1995. He is Krit Narayan Thakur. The Respondents as arrayed in the appeal are the State of Bihar, Mr. J.B. Tubid, Collector -cum -District Magistrate, Darbhanga, Sub -divisional Officer, Sadar Darbhanga, Mr. Ram Prakash Yadav, Block Development Officer, Darbhanga and Mr. Ramesh Chandra Meena, Official Liquidator, High Court, Patna.

(3.) THUS , this court is satisfied that the writ petition itself was not maintainable. Truely, any relief which the appellant is seeking was and is against the company, now in liquidation. The official liquidator was only incharge of it after the order of winding up when the Board of Directors stood superseded and he appeared to take their place. These are the consequences of a winding up order.