Mahendra Prakashchandra Sapkale ... vs The Scheduled Tribe Certificate ...
2021 Latest Caselaw 10648 Bom

                                                                   141-WP-8656-21.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                          WRIT PETITION NO.8656 OF 2021

        MAHENDRA PRAKASHCHANDRA SAPKALE AND ANOTHER
                                 VERSUS
      THE SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE
                      NANDURBAR AND ANOTHER
                                    ...
         Advocate for Petitioners : Mr. Bhausaheb S. Deshmukh
               AGP for Respondents : Mr. S. K. Tambe
                                    ...


                                    CORAM : S. V. GANGAPURWALA AND
                                            R. N. LADDHA, JJ.

DATE : 09th AUGUST, 2021

PER COURT :

1. The caste claim of the petitioners are invalidated.

2. Issue notice to the respondents. Learned AGP waives

service of notice for all the respondents and seeks time.

3. Stand over to 04-10-2021. The learned AGP shall get

the record by next date.

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

petitioner pursuant to the impugned judgment.

(R. N. LADDHA, J.) (S. V. GANGAPURWALA, J.)

SVH