Mohini Bhaskar Bedare vs The State Of Maharashtra And ...
2021 Latest Caselaw 12246 Bom

                                       (1)                               951-wp-9644-2021




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                  951 WRIT PETITION NO.9644 OF 2021

 MOHINI BHASKAR BEDARE                                            ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr. Madhur A. Golegaonkar, Advocate for the
 Petitioner.
 Mr. S. W. Mundhe, AGP for Respondents-State.
                                             ...

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

DATED : 31st AUGUST, 2021. PER COURT:-

1. The tribe claim of the petitioner is invalidated.

2. Issue notice to respondents.

3. The learned A.G.P. waives service of notice for all respondents and seeks time.

4. Stand over to 27.10.2021.

5. Till then, 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