Maroti Sayabu Sudewad vs Scheduled Tribe Certificate ...
2017 Latest Caselaw 2030 Bom

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                                            wp 5597 - 5599 5562 63.17.odt

             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD


                      WRIT PETITION NO. 5597 OF 2017


 Gangadhar S/o Ramkishan Akulwar                              Petitioner
          Versus
 Scheduled Tribe Certificate
 Scrutiny Committee, Aurangabad & others                      Respondents

WITH WRIT PETITION NO. 5598 OF 2017

Sunilkumar S/o Sambhaji Ainwad Petitioner Versus Scheduled Tribe Certificate Scrutiny Committee, Aurangabad & others Respondents

WITH WRIT PETITION NO. 5599 OF 2017

Sudarshan S/o Sambhaji Ainwad Petitioner Versus Scheduled Tribe Certificate Scrutiny Committee, Aurangabad & others Respondents

WITH WRIT PETITION NO. 5612 OF 2017

Parmeshwari D/o Maheshlal Nande Petitioner Versus Scheduled Tribe Certificate Scrutiny Committee, Aurangabad & others Respondents

{2} wp 5597 - 5599 5562 63.17.odt

WITH WRIT PETITION NO. 5613 OF 2017

Maroti S/o Sayabu Sudewad Petitioner Versus Scheduled Tribe Certificate Scrutiny Committee, Aurangabad & others Respondents

Mr.S.S. Phatale advocate for the petitioners Mr. V.M. Kagne AGP for Respondents _______________

CORAM : R.M. BORDE & K.L. WADANE, JJ

(Date : 26th APRIL, 2017.)

PER COURT :-

1 Notice to respondents returnable on 7.6.2017.

2 AGP for respondent Nos.1 and 2.

3 In the meanwhile, no coercive action be taken against the

petitioners on the ground of their failure to submit tribe validation

certificate.

(K.L. WADANE, J) (R.M. BORDE, J)

vbd