Ravindra Sharad Visale vs The State Of Maharashtra And ...
2021 Latest Caselaw 10342 Bom

                                        *1*                           902ca3960o21



         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                  CIVIL APPLICATION NO.3960 OF 2021
                           IN WP/2576/2012
                                WITH
                    WRIT PETITION NO.2576 OF 2012

                   RAVINDRA SHARAD VISALE
                              VERSUS
         THE STATE OF MAHARASHTRA AND OTHERS
                                   ...
        Advocate for the Applicant : Shri Golegaonkar Anil S.
          AGP for Respondents 1 and 3 : Shri S.B. Yawalkar
              Advocate for Respondent 2 : Shri P.S. Patil
      Advocate for Respondent 4 : Shri Manoj Shinde h/f Shri M.K.
                              Goyanka
                                   ...

                               CORAM : RAVINDRA V. GHUGE
                                              &
                                       S.G. MEHARE, JJ.

DATE :- 04th August, 2021

Per Court :-

1. The applicant/ petitioner is before us, whose tribe claim

of belonging to "Thakur" tribe has been invalidated by the competent

committee. His Writ Petition is pending before us. His real brother

Vinod Sharad Visale also suffered rejection of his tribe claim of

belonging to "Thakur" tribe. He approached this Court in Writ Petition

No.1429/2008. Vide the judgment dated 13.12.2019, this Court

allowed the Writ Petition and validated the tribe claim of Vinod.

2. We desire to have a look at the judgment delivered by

this Court on 13.12.2019. The learned advocate for the applicant

*2* 902ca3960o21

assures that the judgment would be filed in the Registry on or before

10.08.2021.

3. List this Civil Application on 13.08.2021 in the "urgent

orders" category.

kps (S.G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)