Umesh Madhavrao Adbalwad vs The State Of Maharashtra And ...
2021 Latest Caselaw 11449 Bom

                                       (1)                               972-wp-9087-2021



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
               972 WRIT PETITION NO.9087 OF 2021

 UMESH MADHAVRAO ADBALWAD                                         ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr. G. K. Chinchole h/f Mr. S. M. Vibhute, Advocate
 for the Petitioner.
 Mrs. V. N. Patil-Jadhav, AGP for Respondents-State.
 Mr. Kishor C. Sant, Advocate for Respondent No.4.
                                             ...

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

DATED : 20th AUGUST, 2021.

PER COURT:-

1. The tribe claim of the petitioner is invalidated.

2. Issue notice to respondents, returnable on 22.10.2021. The learned A.G.P. waives service of notice for respondent nos.1 to 3. Mr. Sant, learned counsel waives service of notice for respondent no.4.

3. Till the next date, penal action may not be taken against the petitioner pursuant to the impugned judgment.

   (R. N. LADDHA)                                    (S. V. GANGAPURWALA)
          JUDGE                                              JUDGE


 Devendra/August-2021