Karnataka High Court
City Families Association (R) vs The District Registrar Of Societies on 11 December, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2025:KHC:52739
WP No. 36890 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 36890 OF 2025 (GM-KSR)
BETWEEN:
CITY FAMILIES ASSOCIATION (R)
R.K.TOWERS, WEST OF CHORD ROAD
NO.475/476/477, 3RD FLOOR
2ND STAGE, 6TH PHASE
BASAVESHWARANAGAR
BENGALURU - 560 079.
REP. BY ITS SECRETARY
REGISTERED UNDER THE KSR ACT 960.
...PETITIONER
(BY SRI. SANNANNANVAR SHIVANANDA DUNDAPPA., ADVOCATE)
AND:
1. THE DISTRICT REGISTRAR OF SOCIETIES
1ST RANGE, SAHAKARA SOUDHA
Digitally signed
SAMPIGE ROAD, MALLESHWARAM
by SHWETHA BENGALURU - 560 003.
RAGHAVENDRA
Location: HIGH 2. SMT. LALITHA PRAKASH
COURT OF
KARNATAKA EX-PRESIDENT
CITY FAMILIES ASSOCIATION(R)
R.K. TOWERS, WEST OF CHORD ROAD
NO.475/476/477, 3RD FLOOR
2ND STAGE, 6TH PHASE
BASAVESHWARANAGAR
BENGALURU - 560 079.
...RESPONDENTS
(BY SRI.B RAVINDRANATH, AGA FOR RESPONDENTS)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
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NC: 2025:KHC:52739
WP No. 36890 of 2025
HC-KAR
IMPUGNED NOTICE DATED 15.11.2025 IN NO. DRB-1/SASAM/DURU-
91/2025-26 ISSUED BY R1 VIDE ANNEXURE-J.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. Learned AGA accepts notice for respondent No.1.
Notice to respondent No.2 is dispensed with in view of the proposed order to be passed.
2. The petitioner is before this Court seeking the following reliefs:
a) Issue Writ in the nature of Certiorari to quash the impugned Notice dtd:15.11.2025 in No.DRB-
1/SaSam/Duru/91/2025-26 issued Respondent No.1 vide ANNEXURE-J. by
b) GRANT such other order or direction as deems fit to grant in the facts and circumstances of the case.
3. On a complaint filed by respondent No.2 with respondent No.1. Respondent No.1 has initiated an enquiry under Section 25 of the Karnataka Societies Registration Act, 1960 (for short hereinafter referred to as "KSR Act, 1960"), which is under challenge in these proceedings.
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NC: 2025:KHC:52739 WP No. 36890 of 2025 HC-KAR
4. Submission of learned counsel for the petitioner by relying upon 1980 Volume 30 of the Indian Law Reports 19 short notes 30, is that no inquiry can be initiated under Section 25 of the KSR Act, 1960 without at least 1/3rd of the members of society making such a representation with the Registrar.
5. The said decision does not hold the filed any longer inasmuch as there are several decisions of this Court subsequently, where this Court has categorically held that, if a issue or a complaint is brought to the notice of the Registrar and if the Registrar were to apply his mind to the said complaint and initiate proceedings that would be sufficient compliance with Sub-section (1) of Section 25 of the KSR Act, 1960.
6. To quote one of the decisions in W.P.No.201552 of 2023 in Lingasugur Taluk & Ors., vs. The State of Karnataka & Ors., dated 09.06.2023 more particularly para 12, 13 and 14 thereof, which are reproduced hereunder for easy reference; -4-
NC: 2025:KHC:52739 WP No. 36890 of 2025 HC-KAR
12. In my considered opinion, sub-Section (1) of Section 25 of the Act can be segregated into three categories: (i) Firstly, Registrar on his own motion may institute enquiry; (ii) Secondly, the Registrar shall on the application of majority of the members of the Governing Body institute enquiry and (iii) thirdly, the Registrar shall on the application made by not less than 1/3rd of the members of the society institute enquiry.
13. In the latter two cases, no discretion is vested with the Registrar. On an application received in those two cases enquiry is mandatorily required to be instituted.
14. As regards first category, the Registrar may on his own motion institute an enquiry. It is the mean and purport of "on his own motion" which is up for consideration in the present matter. Merely because the third party were to submit a complaint, the Registrar cannot initiate an enquiry without application of his mind. If a complaint is received by the Registrar and if the Registrar on perusal of the said complaint were to be of the opinion that enquiry is to be instituted, then he can order to do so and when such an order is made by the Registrar, it can only be said to be on his own motion, since there is an independent application of mind by the Registrar.
7. In that view of the matter, no grounds being made out, the petition stands dismissed, reserving liberty to the petitioner to place their say and defence on record before the Registrar during the course of the enquiry.
Sd/-
(SURAJ GOVINDARAJ) JUDGE SR/List No.: 1 Sl No.: 42