Devanand S/O Daulat Kohale vs The Scheduled Tribe Caste ...
2021 Latest Caselaw 11735 Bom

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                                                                           wp3112.2021.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        NAGPUR BENCH : NAGPUR.

                            WRIT PETITION NO.3112/2021
                             Devanand S/o Daulat Kohale
                                              ..Vs..
    The Scheduled Tribe Caste Certificate Scrutiny Committee, Nagpur
                                         and another
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 Office Notes, Office Memoranda of                         Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
                  Mr. S.P. Dharmadhikari, Senior Advocate with Shri Ashwin Deshpande,
                  Advocate for the petitioner.


                           CORAM :-        SUNIL B. SHUKRE AND
                                           ANIL S. KILOR, JJ.

                           DATED :-        24.8.2021.


                               Heard    Shri     Dharmadhikari,            learned       Senior

Advocate for the petitioner. The contention is that the petitioner who was declared elected as Councillor on 8.1.2020 on a seat reserved for Scheduled Tribe is entitled to continue to have the benefit of the judgment dated 14th August, 2018 rendered by the Division Bench of this Court, which was subsequently reversed by the Apex Court vide its judgment dated 18.12.2020.

2. Issue notice for final disposal at admission stage to the respondents.

3. Mr. A.A. Madiwale, learned A.G.P. waives notice for respondent Nos.1 and 2.

4. Stand over to three weeks.

                               JUDGE                                             JUDGE
 Tambaskar.