Ravindra Ganpatrao Taderao vs State Of Maharashtra & Others
2016 Latest Caselaw 5043 Bom

                                                        1                                          wp 2940.99.odt 

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY :
                               NAGPUR BENCH : NAGPUR.




                                                                                                                                                         
                                                     Writ  Petition No.2940 of 1999
         (Ravindra S/o Ganpatrao Taderao  v  State of Maharashtra, through its Secretary, 




                                                                                                                  
              Tribal Development Department, Mantralaya, Bombay-32 and others)
    ------------------------------------------------------------------------------------------------------------------------------------------------------------------
    Office Notes, Office Memoranda of                                                                 Court's or Judges Order.
    Coram, appearances, Court's Orders
    or directions and Registrar's orders.
                                             Shri  S.G. Joshi, Advocate for the petitioner. 




                                                                                                                 
                                             Shri  A.V. Palshikar, Assistant Government Pleader for the 
                                             respondent nos. 1, 2 and 5.
                                             Shri  S.C. Mehadia, Advocate for the respondent no.3.

                                              Coram : Smt. Vasanti  A  Naik  & 




                                                                                         
                                                       Kum. Indira Jain, JJ.

Dated : 30 August, 2016.

th ig

Leave is granted to the petitioner to delete the

prayer, challenging the order of the Scrutiny Committee.

The amendment should be carried out forthwith.

                                                         JUDGE                                           JUD
                                                                                                            GE
                                                                                                               
        





     Deshmukh

                                                                            





      





                                                         2                                          wp 2940.99.odt 




                                                                                                                                      
                                                                                                 C E R T I F I C A T E




                                                                                                             

"I certify that this Order uploaded is a true and

correct copy of original signed Order."

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(Deshmukh) 031/09/2016 P.A. to the Hon'ble Judge.