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Karnataka High Court
Sri Prabhakar Prabhu vs Sri Venkataramana Swamy Vidya Vardhaka ... on 2 February, 2026
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WA No. 1693 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT APPEAL NO. 1693 OF 2025 (GM-KSR)
BETWEEN:
1. SRI PRABHAKAR PRABHU
S/O. B. L. N. PRABHU
AGED ABOUT 74 YEARS
SRINIVAS APARTMENT
OPP. TO SVS DEVASTHANA MAIN ROAD
BANTWAL - 574 211
2. SRI BHAMY VENKATRAM SHENOY
S/O. MADAVA SHENOY
AGED ABOUT 82 YEARS
R/O. NO. 6/1, VIVEKANANDA ROAD
YADAVAGIRI, MYSORE - 570 020
3. SRI BHAMY NARAYAN SHENOY
Digitally signed S/O. LATE BHAMY VAMANA SHENOY
by PRABHAKAR
SWETHA AGED ABOUT 69 YEARS
KRISHNAN R/O. BHAMY DASUR AND CO MAIN ROAD
Location: High BANTWAL - 574 211
Court of
Karnataka
LAKSHMAN ACHUTA BALIGA
4. S/O. LATE ACHUTHA BALIGA
AGED ABOUT 76 YEARS
R/O. MERCHANT, COLLEGE ROAD
BANTWAL - 574 211
...APPELLANTS
(BY SRI N. RAVINDRANATH KAMATH, SENIOR ADVOCATE FOR
SRI MOHAMMED ASHHAR C.K., ADVOCATE)
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WA No. 1693 of 2025
HC-KAR
AND:
1. SRI VENKATARAMANA SWAMY
VIDYA VARDHAKA SANGHA R
VIDYA VARDHAKA SANGHA (R)
VIDYAGIRI, BANTWAL - 574 211
DAKSHINA KANNADA
REPRESENTED BY JOINT SECRETARY
KUDIGE PRAKASH SHENOY
S/O. LATE K. SURENDRA SHENOY
AGED ABOUT 48 YEARS
(REGISTERED UNDER KARNATAKA
CO-OPERATIVE SOCIETIES ACT, 1959)
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
DEPARTMENT OF CO-OPERATION
M.S. BUILDING
DR. B. R. AMBEDKAR VEEDHI
BENGALURU - 560 001
THE REGISTRAR OF CO-OPERATIVE SOCIETIES
3. NO.1, ALI ASKER ROAD
BENGALURU - 560 052
4. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
MYSORE DIVISION
PUBLIC OFFICERS BUILDING
NEW SAYYAJI ROAD
MYSORE - 570 024
5. THE DEPUTY REGISTRAR OF
CO-OPERATIVE SOCIETIES
DISTRICT REGISTRAR OF SOCIETIES
JANATHA BAZAR
1ST FLOOR, GANAPATHI
HIGH SCHOOL ROAD
MANGALURU - 575 001
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6. H. N. RAMESH
S/O. NOT KNOWN TO PETITIONER
AGE NOT KNOWN TO THE PETITIONER
THE DEPUTY REGISTRAR OF CO-OPERATIVE
SOCIETIES/DISTRICT REGISTRAR OF SOCIETIES,
JANATHA BAZAR, 1ST FLOOR,
GANAPATHI HIGH SCHOOL ROAD
MANGALURU - 575 001
...RESPONDENTS
(BY SRI K.S. HARISH, GOVERNMENT ADVOCATE
FOR R-2 TO 5)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 03.09.2025 IN WRIT PETITION No.25099/2025 ON
THE FILE OF THE LEARNED SINGLE JUDGE OF THIS HON'BLE
COURT IN DEFERRING THE DISPUTE PENDING BEFORE THE
REGISTRAR OF COOPERATIVE SOCIETY MANGALORE IN DISPUTE
No.DRP.S9.SANGHASAMASTHE.01.2022-23 CONSEQUENTLY, THE
SAID OFFICER MAY BE DIRECTED TO DISPOSE OF THE MATTER
IN DISPUTE No.DRP.S9.SANGHASAMASTHE.01.2022-23 CASE
FORTHWITH IN COMPLIANCE WITH THE DIVISION BENCH OF THIS
HON'BLE COURT DATED 19.11.2024 IN W.A.No.1412/2023 AND
SUCH OTHER ORDER AND ORDERS MAY BE PASSED AS THIS
HON'BLE COURT DEEMS FIT IN THE INTEREST OF JUSTICE AND
EQUITY WITH COST OF THIS APPEAL.
THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL JUDGMENT
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. The present appeal has been filed impugning an interim
order dated 03.09.2025 passed by the learned Single Judge of this
Court in W.P.No.25099/2025 (GM-KSR), whereby the enquiry
conducted by respondent No.5, the Deputy Registrar of Co-
operative Societies, has been directed to be deferred till the next
date of hearing.
2. The learned counsel for the appellants drew the attention of
this Court to the order dated 19.11.2024 passed by a Division
Bench of this Court in W.A.No.1412/2023 and connected matters.
He submits that the enquiry was directed to be completed in a time
bound manner.
3. The said order indicates that respondent No.2 therein, the
Registrar of Societies and Deputy Registrar of Co-operative
Societies, D.K.Mangaluru was directed to afford sufficient
opportunity to the parties and thereafter, submit a report. The
parties were directed to appear before the said authority on
11.12.2024 and the Court had further directed that as far as
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possible the proceedings be concluded within a period of three
months from the date of appearance of the parties.
4. The learned counsel for the appellants submits that in view of
the interim order, the said directions have been practically
frustrated.
5. Considering that the impugned order passed is an
ad interim order, we do not consider it apposite to entertain the
present appeal. However, liberty is granted to the appellants to
draw the attention of the learned Single Judge to the order passed
by Division Bench, which is relied upon by the appellants and seek
appropriate orders.
6. The appeal is disposed of with the aforesaid observations.
7. Pending applications stand disposed of.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
KPS, List No.: 2 Sl No.: 25
