Azazkhan Ashrafkhan Pathan vs The State Of Maharashtra And ...
2021 Latest Caselaw 10654 Bom

                                                                      102-WP-8616-21.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                          WRIT PETITION NO.8616 OF 2021

               AZAZKHAN ASHRAFKHAN PATHAN
                              VERSUS
          THE STATE OF MAHARASHTRA AND OTHERS
                                 ...
Advocate for Petitioner : Mr. G. K. Chinchole h/f Mr. S. M. Vibhute
       AGP for Respondents No.1 to 3 : Mr. S. K. Tambe
                                 ...

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

                                    DATE    : 09th AUGUST, 2021

PER COURT :

1. The tribe claim of the petitioner is invalidated.

2. Issue notice to the respondents, returnable on

20-09-2021. Learned AGP waives service of notice for

respondents No.1 to 3.

3. The learned AGP shall get the record before next date.

4. Till the next date, penal action may not be taken

against the petitioner pursuant to the impugned judgment.

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

SVH