Karnataka High Court
Ms. Sudha Katwa vs The Registrar General on 8 September, 2025
-1-
NC: 2025:KHC:35206-DB
WP No. 25262 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF SEPTEMBER, 2025
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C M JOSHI
WRIT PETITION NO. 25262 OF 2025 (GM-RES)
BETWEEN:
MS. SUDHA KATWA
AGED 56 YEARS,
ADVOCATE,
LEX GROUP,
NO.40, SNS PLAZA,
SHIAVANANDA CIRCLE,
BANGALORE-560001.
Digitally
signed by ...PETITIONER
AMBIKA H B
(BY SRI. UMAPATHI S., ADVOCATE)
Location:
High Court
of Karnataka AND:
1. THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA,
DR. AMBEDKAR ROAD,
BANGALORE-560001.
-2-
NC: 2025:KHC:35206-DB
WP No. 25262 of 2025
HC-KAR
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS CHIEF SECRETARY,
3RD FLOOR, VIDHANA SOUDHA,
BANGALORE-560001.
3. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF FOOD,
CIVIL SUPPLIES AND CONSUMER AFFAIRS,
VIAKASA SOUDHA
BENGALURU 560001.
4. THE REGISTRAR,
STATE CONSUMER DISPUTES
REDRESSAL COMMISSION,
BASAVA BHAVAN,
BANGALORE - 560001.
...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA FOR R2 TO R4)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO a) ISSUE A WRIT OF
MANDAMUS OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION, DIRECTING THE RESPONDENT NOS.2 AND 3 (STATE
GOVERNMENT) TO IMMEDIATELY INITIATE AND COMPLETE THE
PROCESS FOR THE SELECTION AND APPOINTMENT OF THE 8
MEMBERS TO THE STATE COMMISSION, THE 18 PRESIDENTS TO THE
DISTRICT COMMISSIONS AND 35 MEMBER POSTS AT THE DISTRICT
COMMISSIONS IN STRICT ACCORDANCE WITH THE DIRECTIVES
ISSUED BY THE HONBLE SUPREME COURT OF INDIA AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
-3-
NC: 2025:KHC:35206-DB
WP No. 25262 of 2025
HC-KAR
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C M JOSHI
ORAL ORDER
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. The petitioner has filed the present public interest
litigation, inter alia praying that the directions be issued
to respondent Nos.2 and 3 - State Government to
immediately initiate and complete the process for the
selection and appointment of 8 Members to the State
Consumer Disputes Redressal Commission, 18
Presidents to the District Commissions and 35 Members
at the District Commissions in accordance with the
directives issued by the Hon'ble Supreme Court of India.
2. The learned counsel for the petitioner has drawn the
attention of this Court to the judgment passed by
Hon'ble Supreme Court in Civil Appeal No.9982/2024
captioned Ganeshkumar Rajeshwarrao Selukar and
others. vs. Mahendra Bhaskar Limaye and others:
Neutral Citation No.2025 INSC 752, whereby the
NC: 2025:KHC:35206-DB
HC-KAR
Hon'ble Supreme Court had issued certain directions in
exercise of the powers conferred under Article 142 of
the Constitution of India. The Hon'ble Supreme Court
had further directed that the Union of India should
notify the new Rules within a period of 4 months from
the date of the said judgment and further directed that
upon notification of the new Rules by the Union of
India, all the State Governments to complete the
process of recruitment under the said Rules, within a
period of 4 months from the date of the notification of
the said Rules. The said order was passed on
21.05.2025.
3. This Court is informed that the Union of India has not
yet notified the new Rules. Therefore, no directions at
this stage are required to be issued. Undisputedly, the
respondents would have to comply with the directions
of the Hon'ble Supreme Court and make appointments
within the period of 4 months as directed by the
Supreme Court. No further orders are required to be
passed.
NC: 2025:KHC:35206-DB
HC-KAR
4. The writ petition is disposed of.
5. Pending applications, if any, stands disposed of.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C M JOSHI)
JUDGE
KG
