SRINIVASA BABBU BANDA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners seek a writ of mandamus declaring the action of respondents in deactivating and disqualifying the DIN No.06423218 of 1st petitioner and DIN No.06745137 of 2nd 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 numbers of the petitioners to enable them to file statutory returns.

(2.) The petitioners are the Directors in M/s. Mohan Cotton Ginning Private Limited and were allotted DIN Nos.06423218 and 06745137 respectively, which were struck off from the list of companies by 2nd 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 petitioners were shown as disqualified as Directors and consequently their DIN numbers were deactivated under Rule 11 of the Companies (Appointment of Directors) Rules, 2014.