BharatTaxGST

Jayachandra Reddy Veparala vs. Union Of INDIA

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WP/48193/2018HC Andhra PradeshGSTCNR APHC01099926201821 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 an order disqualifying him as a Director and to allow him to continue as a Director. The petitioner's DIN and digital signature were deactivated. The matter was listed for hearing on 22.11.2025.

Held

The Court noted the submission by the petitioner's counsel that the cause of action in the writ petition no longer survives for adjudication. Consequently, the Court dismissed the petition.

Key Issues

Whether the cause of action in the writ petition survives for adjudication.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
APHC010999262018 IN THE H ( SATURDAY,THE TWO TH THE HONOURAB WRIT Between: 1. JAYACHANDRA RE VEPARALA AGE. BHAGATSINGH CO PRADESH - 516361. 1. UNION OF INDIA, CORPORATE AFFA PRASAD MARG, NEW 2. THE REGISTRAR, O 2ND FLOOR, CORP BOARD, GST POST 500068. Petition under Article circumstances stated in th pleased to issue any writ, o of writ of Mandamus by cal the impugned order dated Sr.No.02786364, pertainin uploaded in the website of merit and to quash the Respondent No.1 with reg HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) TWENTY SECOND DAY OF NOVEMBE HOUSAND AND TWENTY FIVE PRESENT BLE SMT JUSTICE SUMATHI JAGADA T PETITION NO: 48193/2018 EDDY VEPARALA, S/O. YERRAMA 51 YEARS, OCC. BUSINESS, M OLONY PRODDATUR, KADAPA ...PE AND REP BY ITS SECRETARY, MINIS IRS, SHASTRY BHAVAN, DR. R W DELHI. FFICE OF REGISTRAR OF COMPANI PORATE BHAVAN, NEAR CENTRAL T. BANDLAGUDA, NAGOLE, HYDE ...RESPON 226 of the Constitution of India praying e affidavit filed therewith, the High Co order of direction more particularly one in lling for the records of Respondent No.2 d 08.09.2017 by listing the Petitione ng to the Petitioner as disqualified the Respondent No.1 as illegal, arbitrary list Dt. 08.09.2017 uploaded in the gard to the Petitioner and consequently [3459] ER AM A REDDY IG-22,5/22 ANDHRA TITIONER STRY OF RAJENDRA IES, ROC, WATRER ERABAD - NDENT(S): g that in the urt may be n the nature 2 relating to er name at d Directors y, devoid of website of y direct the 2 W.P.No.48193 of 2018 JS,J Respondents herein to permit the Petitioner to continue them as Director of the Companies and/or get appoint or reappointed as Director of any Company without any interference and pass 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 impugned order dated 08.09.2017 published by the respondents which was uploaded in the website of the Respondent No.1 with Sr. No. 24957, by activating the DIN No. 02786364 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.48193 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.48193 of 2018

JS,J

128

THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM

WRIT PETITION NO: 48193/2018

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.