Kisan Balaiyya Naikwad vs The State Of Maharashtra And ...
2021 Latest Caselaw 6088 Bom

Citation : 2021 Latest Caselaw 6088 Bom
Judgement Date : 5 April, 2021

Bombay High Court

Kisan Balaiyya Naikwad vs The State Of Maharashtra And ... on 5 April, 2021

Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni

                                                                     33-wp-5735-21
                                          1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD
                         WRIT PETITION NO. 5735 OF 2021
 Kishan S/o Balaiyya Naikwad                  `     ... Petitioner.
             Versus
 The State of Maharashtra
 and others                                         ... Respondents.
                                     ....
 Mr. C.R. Thorat, Advocate for the Petitioner.
 Mr. S.B. Yawalkar, Addl. G.P. for all respondents.
                                     ....

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

DATE : 05th APRIL 2021 PER COURT:-

1. The tribe claim of the petitioner is invalidated.

2. Issue notice to respondents. Learned AGP waives service of

notice for all the respondents and seeks time.

3. Stand over to 28.06.2021.

4. Till then, penal action shall not be taken against the petitioner

pursuant to the impugned judgment.




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

 S.P. Rane




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