Pooja Gangadhar Gurle vs The State Of Maharashtra And ...
2021 Latest Caselaw 11606 Bom

                                      1                             wp 9207.21

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                      WRIT PETITION NO. 9207 OF 2021

          Pooja Gangadhar Gurle                        ..   Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri Sunil M. Vibhute, Advocate for the Petitioner.
 Shri S. G. Karlekar, A.G.P. for Respondent Nos. 1 and 2.
 Shri K. C. Sant, Advocate for the Respondent No. 4.

                           CORAM :    S. V. GANGAPURWALA AND
                                      R. N. LADDHA, JJ.
                               DATE : 23RD AUGUST, 2021.

 ORDER :

. The tribe claim of the petitioner is invalidated.

2. Issue notice to respondents, returnable on 18.10.2021. The learned A. G. P. waives notice for respondent Nos. 1 and 2. The learned counsel waives notice for the respondent No. 4.

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

[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]

bsb/Aug.21