Sri Praveen Kumar B N vs Smt. Ranjitha L
2025 Latest Caselaw 5792 Kant

Karnataka High Court

Sri Praveen Kumar B N vs Smt. Ranjitha L on 19 August, 2025

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 19th DAY OF AUGUST, 2025

                          PRESENT

       THE HON'BLE MRS. JUSTICE ANU SIVARAMAN

                            AND

          THE HON'BLE MR. JUSTICE RAJESH RAI K

        CIVIL CONTEMPT PETITION NO.494 OF 2024


BETWEEN:

SRI. PRAVEEN KUMAR B.N.
S/O NAGAPPA
AGED ABOUT 40 YEARS
R/AT No.1300, 1ST FLOOR
21ST B MAIN, HSR LAYOUT
SECTOR 1
BENGALURU-560 102
                                           ...COMPLAINANT
(BY SRI. VINOD PRASAD, ADVOCATE)

AND:

1.    SMT. RANJITHA L.
      W/O KARTHIK
      AGED ABOUT 29 YEARS
      CEO/SECRETARY
      KARNATAKA STATE COLLEGE LECTURERS
      AND SCHOOL TEACHERS HOUSE BUILDING
      CO-OPERATIVE SOCIETY LTD.
      No.55/1, 3RD CROSS
      GURUKULA LAYOUT
      J.P. NAGAR, KUPPULRU
      MYSURU-570 031

2.    SRI. MAHADEVA SWAMY M.S.
      S/O SHIVAPPA M.
      PRESIDENT
      KARNATAKA STATE COLLEGE LECTURERS
 -

                                  2




      AND SCHOOL TEACHERS HOUSE BUILDING
      CO-OPERATIVE SOCIETY LTD.
      No.22, 2ND CROSS
      BASAWESHWARA MARGA
      (IN-FRONT OF THE PARK)
      GURUKULA LAYOUT
      J.P. NAGAR, KUPPULRU
      MYSURU-570 031
                                                        ...ACCUSED

(BY SRI. DEVI PRASAD SHETTY, ADVOCATE FOR A1 & A2)

     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT PRAYING TO INITIATE ACTION FOR
THE WILFUL DISOBEDIENCE OF THE ORDER OF THIS COURT
DATED 05.12.2023 PASSED IN W.P.No.19832/2022, WHEREBY
THE POSITIVE ORDER OF ADDL. REGISTRAR, CO-OPERATIVE
SOCIETIES DATED 12.04.2022, TO ALLOT THE SITE IS
CONFIRMED.

      THIS PETITION HAVING BEEN HEARD AND RESERVED FOR
JUDGMENT     ON    06.08.2025  AND   COMING   ON   FOR
PRONOUNCEMENT OF JUDGMENT THIS DAY, ANU SIVARAMAN
J., PRONOUNCED THE FOLLOWING:

CORAM:    HON'BLE MRS. JUSTICE ANU SIVARAMAN
          and
          HON'BLE MR. JUSTICE RAJESH RAI K


                        CAV JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)

This Contempt of Court case is filed alleging non-

compliance of the order dated 05.12.2023 in

W.P.No.19832/2022. The writ petition was filed challenging

the communication dated 12.04.2022 in No.HSG-

1/61/HHS/2021-22 issued by respondent No.2. The writ

-

petition was dismissed holding that the petitioner's conduct

disentitled him to relief, whereby upholding the Registrar of

Co-operative Societies order dated 12.04.2022 for allotment

of Site No.219 in the name of Shri. Praveen Kumar B.N, the

complainant.

2. We have heard Shri. Vinod Prasad, learned

counsel for the complainant and Shri. Devi Prasad Shetty,

learned counsel for accused No. 1 and 2.

3. The complainant submits that though the writ

petition filed against the order of the Registrar of Co-

operative Societies was dismissed by this Court, the

allotment in favour of the complainant has still not been

effected.

4. Having considered the contentions advanced, we

are of the opinion that since the writ petition filed by the

Society stands dismissed, it is for the complainant to work

out his remedies for allotment of the Site if the same has

not been done in compliance with the order passed by the

competent officer under the Co-operative Societies Act.

-

Since the writ petition stands dismissed there is no question

of non-compliance with the directions of this Court and a

complaint alleging Contempt of Court would not be

maintainable in the facts and circumstances of the case.

5. The Contempt of Court Case is closed without

prejudice to the right of the complainant to avail the

appropriate remedies as available to him under law and to

seek allotment in terms of applicable orders.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

cp*