Telangana High Court
Mandha Bal Reddy vs The Union Of India, And Another on 26 December, 2019
Author: Challa Kodanda Ram
Bench: Challa Kodanda Ram
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
WRIT PETITION No. 28712 of 2019
O R D E R:
This writ petition is filed for the following relief:
".....to issue any writ, order or direction more particular one in the nature of writ of mandamus by quashing the impugned order uploaded in the website of the 1st respondent, by restoring DIN No. 08152373 of the petitioner, pertaining to the petitioner as disqualified director as illegal, arbitrary, contrary to law and against the principles of natural justice and unconstitutional. Consequentially direct the respondents herein to permit the petitioner as a director to get appointed or reappointed as director of any company without any interference....."
When the matter is taken up, it is submitted by the learned counsel for the petitioner that the issue raised in the present Writ Petition is squarely covered by the common order dated 18.07.2019 passed by this Court in W.P.No.5422 of 2018 and batch.
Learned Standing Counsel for the Registrar of Companies (For the State of Telangana) appearing for respondent No.2 does not dispute the aforesaid submission.
Operative portion of the aforesaid order reads as under:
"For the foregoing reasons, the impugned orders in the writ petitions to the extent of disqualifying the petitioners under Section 164(2)(a) of the Act and deactivation of their DINs, are set aside, and the 2nd respondent is directed to activate the DINs of the 2 petitioners, enabling them to function as Directors other than in strike off companies.
It is made clear that this order will not preclude nd the 2 respondent from taking appropriate action in accordance with law for violations as envisaged under Section 164(2) of the Act, giving the said provision prospective effect from 01.04.2014 and for necessary action against DIN in case of violations of Rule 11 of the Rules.
It is also made clear that if the petitioners are aggrieved by the action of the respondents in striking off their companies under Section 248 of the Act, they are at liberty to avail alternative remedy under Section 252 of the Act.
All the writ petitions are accordingly allowed to the extent indicated above."
In those circumstances, following the above said common order and for the reasons recorded therein, this Writ Petition is also allowed in terms thereof.
Miscellaneous Petitions, if any pending, shall stand disposed of. There shall be no order as to costs.
_________________________ CHALLA KODANDA RAM, J Dt:26.12.2019 kdl 3