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Sonali Vitthalrao More Alias ... vs Scheduled Tribe Certificate ...
2021 Latest Caselaw 5984 Bom

Citation : 2021 Latest Caselaw 5984 Bom
Judgement Date : 1 April, 2021

Bombay High Court
Sonali Vitthalrao More Alias ... vs Scheduled Tribe Certificate ... on 1 April, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
                                     1              986-wp 5700-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 5700 OF 2021

 Sonali Vitthalrao More
 @ Sonali Pratap Suryawanshi                                     .. Petitioner

          Versus

 Schedule Tribe Certificate Scrutiny
 Committee through its Member Secretary
 and another                                                     .. Respondents

 Mr. Umesh B. Gite, Advocate for the Petitioner.
 Mr. S. K. Tambe, AGP for Respondents-State.

                               CORAM :    S. V. GANGAPURWALA &
                                          SHRIKANT D. KULKARNI, JJ.

DATED : 01st April, 2021.

PER COURT:-

. The learned A.G.P. on instructions submits that the validation

proceeding would be decided within a period of three (03) months.

2. The Coram has now changed. The matter will have to be

re-heard.

3. The petitioner shall appear before the committee on 09.04.2021.

The committee shall decide the validation proceeding within a period

of three (03) months from the date of appearance of the petitioner.

4. The impugned notice is quashed and set aside.

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                                      2               986-wp 5700-2021.odt


5. The respondents may take further course of action against the

petitioner depending upon the judgment that would be delivered by the

committee in the validation proceeding.

6. Writ petition is disposed of. No costs.




 ( SHRIKANT D. KULKARNI )                           ( S. V. GANGAPURWALA )
         JUDGE                                                JUDGE




 P.S.B.




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