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[Cites 2, Cited by 0]

Madras High Court

Mr.Anmol Vij vs Union Of India on 3 May, 2018

Author: G.Jayachandran

Bench: G.Jayachandran

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED  :03.05.2018

CORAM

THE HON'BLE DR.JUSTICE G.JAYACHANDRAN

W.P.No.11491 of 2018
and
WMP Nos.13426, 13427 of 2018


Mr.Anmol Vij	  					           ...Petitioner					  				
					     . Vs.

1.Union of India,
   Represented by its
   Ministry of Corporate Affairs,
   Shastri Bhawan,
   Dr.Rajendra Prasad Road,
   New Delhi-110 001.

2.Registrar of Companies,
   Stock Exchange Building,
   II Floor, 683, Trichy Road,
   Ramanathapuram,
   Sowripalayam,
   Coimbatore-641 005.	                                           ...  Respondents
                                                                
	                                                                              		Prayer :  Writ Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of Certiorarified Mandamus, calling for the records of the 2nd respondent relating to the impugned order dated 01.11.2017 uploaded in the wedsite of the 1st respondent in so far as the petitioner vide DIN 03606648, herein is concerned, quash the same as illegal, arbitrary and devoid of merit and consequentially direct the respondents herein to permit petitioner to get reappointed as Director of any Company or appointed as Director in any company without any hindrance.

		For Petitioner	           : Mr.B.Shyam


ORDER

The petitioner herein challenges the order passed by the Registrar of Companies on 01.11.2017. The order of the Registrar of Companies passed under Section 164(2)(a) of the Companies Act, 2013 cannot be judicially reviewed under Article 226 of the Constitution of India. In view of the alternate remedy available to them and in view of the judgment passed by the Hon'ble Supreme Court upholding the construction of NCLT. Hence, this Court finds no merit in this writ petition.

2.Accordingly, the writ petition stands dismissed. However, there shall be no order as to costs. Consequently, the connected miscellaneous petitions are closed.

03.05.2018 KP/RPL Internet: Yes/No Internet:Yes/No Speaking/Non-Speaking Order To

1.The District Collector, Thiruvallur District, Thiruvallur.

2.The Commissioner, Thiruvallur Municipality, Thiruvallur.

3.Tamil Nadu Electricity Board (UNEB), Thiruvallur Town, Thiruvallur Taluk, Thiruvallur.

DR.G.JAYACHANDRAN,. J.

KP/RPL W.P.No.11491 of 2018 03.05.2018