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[Cites 2, Cited by 0]

Madras High Court

Moulana Taufeek Islam 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.Nos.11560 & 11561 of 2018
and
WMP Nos.13515 to 13520 of 2018


Moulana Taufeek Islam  					             ...Petitioner
						          in W.P.No.11560 of 2018					  				

Ayisha Beevi Sheriff			                               ...Petitioner
						             in W.P.No.11561 of 2018


					     . Vs.


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

2.Registrar of Companies,
 Tamilnadu,Chennai,
  Block No.6, B Wing 2nd Floor,
  Shastri Bhavan,
  26, Haddows Road,
  Chennai-600 006.	                                            ...  Respondents
 in both WP's

                                  
	                                                                              		Common Prayer :  Writ Petitions 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 website of the 1st respondent in so far as the petitioner herein is concerned, quash the same as illegal, arbitrary and devoid of merit and consequently  direct the respondents herein to permit petitioner to get reappointed as Director  in M/s.Timescan Logistics (India) Private Limited (CIN: U60232TN2006PTC061351),  an active company and in any other company without any hindrance.


		For Petitioner	           : Mr.Rajasekaran  (in both WPs)



COMMON ORDER

The petitioners 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 validity of the construction of NCLT. Hence, this Court finds no merit in these writ petitions.

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

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

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

2.Registrar of Companies, Tamilnadu,Chennai, Block No.6, B Wing 2nd Floor, Shastri Bhavan, 26, Haddows Road, Chennai-600 006.

DR.G.JAYACHANDRAN,. J.

KP W.P.Nos.11560 & 11561 of 2018 03.05.2018