TESHEE VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, a member of the fourth respondent [the Karnataka Film Chamber of Commerce], is aggrieved by the decision to suspend his membership pending an inquiry, and he has filed his representation against such decision as per Annexure - J. The petitioner has made an elaborate reference to the scheduled elections to the fourth respondent's Governing Council, but the primary question for consideration for this Court in the present petition is: whether this Court must issue directions as is now sought or relegate the petitioner to invoke the jurisdiction under Sec. 9 of the Code of Civil Procedure, 1908.

(2.) This Court, on the previous occasion [on 19/1/2026], has heard Mr. Vivek Subba Reddy, the learned Senior counsel for the petitioner with he stating that the decision to keep the petitioner under suspension pending inquiry is because of certain complaints lodged by the petitioner alleging financial irregularities and that he was very loud in one of the meetings conducted on-line, and that the petitioner is willing, as stated in Annexure - J, to submit an unconditional apology and also withdraw all allegations.

(3.) In the light of this submission, Mr. Tejesh, a learned counsel, who appeared for the fourth respondent was called upon to secure instructions on whether the fourth respondent would consider accepting the petitioner's apology because the petitioner is categorical that he does not wish to precipitate the complaint and he regrets the turn of events based on his complaint.