Karnataka High Court
Cosmopolitan Club (Regd) vs The Dy Registrar Of Co-Operative ... on 27 October, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2025:KHC:42748
WP No. 31362 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 31362 OF 2025 (GM-KSR)
BETWEEN:
COSMOPOLITAN CLUB (REGD)
(REGISTERED UNDER THE SOCIETIES
REGISTRATION ACT, 1960)
NO.22ND CROSS, 3RD BLOCK,
JAYANAGAR, BENGALURU - 560 011
REPRESENTED BY ITS HONORARY SECRETARY
SRI. M.R. SANJAY,
S/O MR. M.T.RAMASWAMY GOWDA
AGED ABOUT 55 YEARS
R/AT NO 47/A, 36 'A' CROSS,
9TH BLOCK, JAYANAGAR,
BENGALURU - 560 069.
...PETITIONER
(BY SRI. G. SUKUMARAN, ADVOCATE)
Digitally signed
by SHWETHA
RAGHAVENDRA AND:
Location: HIGH
COURT OF
KARNATAKA 1. THE DY. REGISTRAR OF
CO-OPERATIVE SOCIETIES,
III RD ZONE,
BANGALORE URBAN DISTRICT
BENGALURU CITY,
NO. 146, SAHAKARA SOUDHA,
8TH CROSS, MALLESHWARAM,
BENGALURU - 560 003.
2. THE ENQUIRY OFFICER
ASST. REGISTRAR CO-OPERATIVE SOCIETY,
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NC: 2025:KHC:42748
WP No. 31362 of 2025
HC-KAR
BENGALURU URBAN DISTRICT,
3RD ZONE, BENGALURU CITY,
NO. 146, SAHAKARA SOUDHA,
8TH CROSS, MALLESHWARAM,
BENGALURU - 560 003.
...RESPONDENTS
(BY SRI. SIDDARTH BABURAO, AGA FOR R1 AND R2)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR SUCH OTHER WRIT OF APPROPRIATE NATURE
QUASHING THE IMPUGNED ORDER PASSED BY THE
RESPONDENT NO.1, THE DEPUTY REGISTRAR OF
COOPERATIVE SOCIETIES, BENGALURU URBAN DISTRICT-
ZONE NO.3, BENGALURU-560003 BEARING NO-
DRB4/3/SL.NO./SEC.25/104-2024-2025, DATED 23.09.2025 AT
ANNEXURE-H AND ANNEUXRE-J OF THE SECOND RESPONDENT
THE ENQUIRY OFFICER, ASSISTANT REGISTRAR CO-
OPERATIVE SOCIETY, BENGALURU URBAN DISTRICT, 3RD
ZONE, BENGALURU CITY, NO. 146,SAHAKARA SOUDHA, 8TH
CROSS, MALLESHWARAM, BENGALURU-560 003 AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC:42748
WP No. 31362 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. Learned AGA accepts notice for respondent Nos.1 and 2.
2. Petitioner is before this Court seeking for the following reliefs:
"a. Issue a writ of Certiorari or such other Writ of appropriate nature quashing the impugned order passed by the Respondent No.1, The Deputy Registrar of Cooperative Societies, Bengaluru Urban District-zone No.3, Bengaluru-560003 bearing No:
DRB4/3/SL.NO./Sec.25/104-2024-2025, dated 23.09.2025 at Annexure-H and No. DRB-3/SL NO/ Sec 25/104/2024-25, dated 24.09.2025 ANNEUXRE-J issued by Enquiry officer and second respondent of the Second Respondent the Enquiry Officer, Assistant Registrar Co-
operative Society, Bengaluru Urban District, 3rd Zone, Bengaluru City, #146, Sahakara Soudha, 8th Cross, Malleshwaram, Bengaluru- 560 003.
b. Grant such other relief/s as this Hon'ble Court deems fit under the Circumstances of the case in the interest of justice and equity."
3. An enquiry under Section 25 of the Karnataka Societies Registration Act, 1960 having been ordered against the petitioner, the enquiry report was initially submitted by the Enquiry Officer but, however the Registrar, being of the opinion that the enquiry was not conducted properly, -4- NC: 2025:KHC:42748 WP No. 31362 of 2025 HC-KAR had directed for further enquiry into certain aspects. The Enquiry Officer, who had been appointed, having been transferred, another Enquiry Officer was appointed in his place in terms of Annexure-H.
4. The petitioner is before this Court challenging Annexure-H and the subsequent notice, which has been issued under Annexure-J to the petitioner contending that it was required for the respondent-Registrar to furnish the Enquiry Report to the petitioner and without furnishing such Enquiry Report, a further enquiry could not have been ordered.
5. This aspect and contention has been dealt with by this Court in its order dated 29.07.2025 in W.P.No.104203/2025 and this Court has come to a categorical conclusion that until the acceptance of the report by the Registrar, it is not required for the said report to be communicated to the concerned Society. If the Registrar were not to accept the report on account of certain shortcomings, it would always be open for the -5- NC: 2025:KHC:42748 WP No. 31362 of 2025 HC-KAR Registrar to order for further enquiry in respect of the matters that the Registrar may deem fit.
5. In that view of the matter, the submission made by Sri G.Sukumaran, learned counsel for the petitioner that before ordering for further enquiry, the report has to be furnished is rejected. I do not find any infirmity in the appointment of a fresh Enquiry Officer at Annexure-H since it is a prerogative of the Registrar to either conduct the enquiry by himself or to appoint any person to cause such an enquiry. The further Notice at Annexure-J, having been issued in furtherance of Annexure-H, cannot also be found fault with.
6. No grounds being made out, the writ petition stands dismissed.
SD/-
(SURAJ GOVINDARAJ) JUDGE VM List No.: 1 Sl No.: 38