Shankar Govindrao Wakode vs State Of Maharashtra & Others
2016 Latest Caselaw 3656 Bom

                                                 1/2                     0707wp414.2000-Judgment


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                              
                           NAGPUR BENCH, NAGPUR.




                                                                    
                           WRIT PETITION NO.  414   OF    2000

     PETITIONER :-                        Shankar Govindrao Wakode, aged about 41
                                          years, R/o Mahakali Ward, Near Gurudware




                                                                   
                                          Mandir, Chandrapur.  

                                             ...VERSUS... 

     RESPONDENTS :-                  (1) State of Maharashtra through its' Secretary,




                                                   
                                         Tribal   Development   Department,
                               ig        Mantralaya, Mumbai - 32.  

                                     (2) Scheduled   Tribe   Caste   Certificate   Scrutiny
                                         Committee,   through   its   Member   Secretary
                             
                                         (Deputy Director) having its office at Adivasi
                                         Vikas   Bhawan,   Giripeth,   Amaravati   Road,
                                         Nagpur. 

                                     (3) Sakubai Kinnake, R/o. Anchaleshwar Ward,
      


                                         Chandrapur. 
   



     ---------------------------------------------------------------------------------------------------
                        Mr. Anup J. Gilda, counsel for the petitioner.
        Ms N. P. Mehta, Asstt. Govt. Pleader for the respondent Nos.1 and 2.
                                  None for the respondent No.3.





     ---------------------------------------------------------------------------------------------------

                                                CORAM : SMT. VASANTI A. NAIK &
                                                        MRS. SWAPNA JOSHI,   JJ.

DATED : 07.07.2016

O R A L J U D G M E N T (Per Smt.Vasanti A. Naik, J.)

By this petition, the petitioner had challenged the order of

the Scrutiny Committee, dated 06/01/2000 invalidating the Tribe Claim

of the petitioner.

2/2 0707wp414.2000-Judgment

2. During the pendency of the writ petition, this Court had,

by an order dated 17/01/2001, directed the Scrutiny Committee to

reconsider the claim of the petitioner and submit a report in this Court.

3. Ms N. P. Mehta, the learned Assistant Government Pleader

appearing for the Scrutiny Committee, states on instructions that

though a report is not tendered in this Court, after hearing the

petitioner, his Tribe Claim was reconsidered and the same is

invalidated.

4. In view of the subsequent development, the cause for

filing this writ petition would not survive, as the order of the Scrutiny

Committee, impugned in this petition, would get eclipsed, in view of the

subsequent order. If the petitioner is interested, the petitioner is free to

challenge the order, if at all he was not aware of the same, till date.

The writ petition is disposed of with no order as to costs.

Rule stands discharged.

                                   JUDGE                                     JUDGE 

     KHUNTE