Promoter appointment confers no locus standi to challenge establishment of a women’s cooperative society.

The petitioner relied on a Grama Sabha resolution dated 13 May 2025 and an appointment by the Hassan Milk Union appointing him as promoter for a general Milk Co-operative Society at B. Cholenahalli.

The Government subsequently directed the establishment of a Milk Producers’ Women Co-operative Society in the village.

The petitioner sought certiorari to quash the order dated 9 July 2025 and a direction to accept his request.

The Court confined its consideration to whether the petitioner had locus standi to challenge the order.

The Court applied the principle that a petitioner must establish a legal right to challenge the impugned decision; appointment as a promoter, by itself, does not confer locus standi to challenge a decision to establish a different co-operative society.

The judgment cites no statute or precedent as the basis for this principle.

Even assuming the petitioner had been appointed promoter of a general Milk Co-operative Society, that appointment did not establish a legal right entitling him to challenge the Government’s decision to establish a Women’s Milk Producers’ Co-operative Society.

The Court therefore held that the petitioner lacked locus standi, notwithstanding his reliance on the Grama Sabha resolution and the Milk Union’s appointment.

It rejected the writ petition.