(1.) The petitioner seeks a writ of mandamus declaring the action of respondents in deactivating and disqualifying the DIN No.00893282 of the petitioner as illegal, arbitrary, without jurisdiction and contrary to the provisions of the Companies Act, 2013 and Rule 11 of the Companies (Appointment of Directors) Rules, 2014 and for a consequential direction to the respondents to activate the DIN number of the petitioner to enable him to file statutory returns.
(2.) The petitioner is the Director in Gruhajyothi Buildings and Estates Private Limited and Sri Gruha Jyothi Homes and Resorts Private Limited and was allotted DIN No.00893282, which was struck of from the list of companies by 1st respondent.
(3.) While so, 2nd respondent issued notification under Section 164(2)(A) of the Companies Act, 2013 notifying the list of the disqualified Directors wherein the petitioner was shown as disqualified as Director for the period from 01.11.2016 to 31.11.2021 and consequently his DIN number was deactivated under Rule 11 of the Companies (Appointment of Directors) Rules, 2014.