BharatTaxGST

Vamsidhar Thiruvidhi vs. Union Of INDIA

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WP/25216/2018HC Andhra PradeshGSTCNR APHC01053354201821 November 2025Bench: SUMATHI JAGADAM4 pages
For Petitioner: VANGA ANITAFor Respondent: DEPUTY SOLICITOR GENERAL OF INDIA
AI SummaryDismissed

Facts

The petitioner sought a writ of mandamus to quash their disqualification as a Director uploaded on the website and to direct their reinstatement. The petitioner's counsel submitted that the cause in the writ petition no longer survives for adjudication.

Held

The Court recorded the submission of the petitioner's counsel that the cause of action for the writ petition had become infructuous. Consequently, the Court dismissed the writ petition.

Key Issues

Whether the writ petition survives for adjudication given the submission that the cause of action no longer exists.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
APHC010533542018 IN THE H ( SATURDAY, THE TWO TH THE HONOURAB WRIT Between: 1. VAMSIDHAR THIRUV SATYA NARAYANA VELDURTHY (MAND KURNOOL 1. UNION OF INDIA, U MINISTRY OF CORP RAJENDRA PRASAD 2. THE REGISTRAR, OF 2ND FLOOR, CORP BOARD, GST POST, Petition under Article circumstances stated in th pleased toto issue any wr nature of writ of Mandamu pertaining to the Petitione Respondent No.1 as illega uploaded in the website of consequently direct the R continue him as Director of as Director of any Company HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) TWENTY SECOND DAY OF NOVEMB HOUSAND AND TWENTY FIVE PRESENT BLE SMT JUSTICE SUMATHI JAGADA T PETITION NO: 25216/2018 VIDHI, VAMSIDHAR THIRUVIDHI, TH A H. NO. 7-62, VELDURTHY DAL) KURNOOL, ANDHRA PRADES ...PE AND UNION OF INDIA, REP BY ITS SEC PORATE AFFAIRS, SHASTRY BHA MARG, NEW DELHI. NEWDELHI FFICE OF REGISTRAR OF COMPANIE PORATE BHAVAN, NEAR CENTRAL BANDLAGUDA, NAGOLE, HYDERABD ...RESPON 226 of the Constitution of India praying e affidavit filed therewith, the High Co rit, order of direction more particularly us by calling for the records of Respo er as disqualified Director in the web al, arbitrary, devoid of merit and to qua Respondent No.1 with regard to the Pe Respondents herein to permit the Pe f the Companies and/or get appoint or r y without any interference and pass [3459] ER AM HIRUVIDHI VILLAGE, SH-518216 TITIONER CRETARY, AVAN, DR. ES, ROC, WATRER D-500068 NDENT(S): g that in the urt may be one in the ndent No.2 bsite of the ash the list etitioner and etitioner to reappointed 2 W.P.No.25216 of 2018 JS,J IA NO: 1 OF 2018 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay of the operation of the disqualification published by the respondents which was uploaded in the website of the Respondent No.1, by activating the DIN No. 03497202 and digital signature of the Petitioner, in so far as the Petitioner herein is concerned, pending disposal of the above writ petition, and pass Counsel for the Petitioner: 1.VANGA ANITA Counsel for the Respondent(S): 1.DEPUTY SOLICITOR GENERAL OF INDIA The Court made the following: 3 W.P.No.25216 of 2018 JS,J

The Court made the following ORDER:

Ms.Vanga Anitha, the learned counsel for the petitioner submits that the cause in the writ petition does not survive for adjudication.

Recording the submission of learned counsel for the petitioner, the writ petition is dismissed as infructuous. No order as to costs.

As a sequel, miscellaneous pending applications, if any, shall stand closed. __________________________________ JUSTICE SUMATHI JAGADAM

Dated: 22.11.2025 GRL

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W.P.No.25216 of 2018

JS,J

126

THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM

WRIT PETITION NO: 25216/2018

Dated: 22.11.2025 GRL

Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.