MOTIPUR SUGAR FACTORY LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal is directed against the order of learned Single Judge declining to grant interim relief in C.W.J.C. No. 427 of 2008. The appellant owned an industrial undertaking which is a sugar industry situate in the district of Muzaffarpur. Under Bihar Sugar Undertakings (Acquisition) Act, 1985 (hereinafter referred to as the Act), the undertaking owned by the appellant -Company stood transferred and vested in the State Government on the appointed date, that is to say, on 21st October, 1985.

(3.) AS a result of this transfer of the undertaking to the State Government, free from all encumbrances together with all the assets, rights lease holds, powers, authorities and privileges, all property moveable and immoveable, including lands, buildings, workshops, stores, instruments, machinery and equipments, cash balance, cash in hand, reserve funds and investments pertaining to undertakings and all other rights and interests in or arising out of such property rights or interest ceased to exist in the petitioner -Company.