Manisha Vishwanath Arbadwad vs The State Of Maharashtra And ...
2021 Latest Caselaw 17481 Bom

                                     1               974-wp 14139-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         WRIT PETITION NO. 14139 OF 2021

 Manisha Vishwanath Arbadwad                                      .. Petitioner

          Versus

 The State of Maharashtra and others                              .. Respondents

 Mr. Madhur A. Golegaonkar, Advocate for the Petitioner.
 Mr. K. N. Lokhande, AGP for Respondent Nos. 1 to 3.

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

DATED : 15th DECEMBER, 2021.

PER COURT:-

. The tribe claim of the petitioner is invalidated.

2. Issue notice to the respondents, returnable on 16.02.2022. The

learned A.G.P. waives notice for respondent Nos. 1 to 3.

3. Till then, penal action may not be taken against the petitioner

pursuant to the impugned judgment.

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



 P.S.B.




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