Digambar Ramdas Thakur vs The State Of Maharashtra And ...
2021 Latest Caselaw 17342 Bom

                                      (1)                              39-wp-13827-2021



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                     WRIT PETITION NO.13827 OF 2021

 DIGAMBAR RAMDAS THAKUR                                         ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr.   Sushant  C.   Yeramwar,   Advocate  for   the
 Petitioner.
 Mr. P. S. Patil, AGP for Respondents-State.
                                            ...

                                CORAM : S. V. GANGAPURWALA &
                                        S. G. DIGE, JJ.

DATED : 13th DECEMBER, 2021.

PER COURT:-

1. The learned counsel for the petitioner submits that, the validity granted to the petitioner in the year 1999 is canceled under impugned judgment.

2. Issue notice to respondents, returnable on 21.02.2022. The learned A.G.P. waives service of notice for respondent nos.1, 2 and 3.

3. Till the next date, no adverse steps be taken against the petitioner only on the ground that tribe claim is invalidated.

   (S. G. DIGE)                                   (S. V. GANGAPURWALA)
          JUDGE                                           JUDGE


 Devendra/December-2021