Padmakar Dayaram Bhamare And Ors vs State Of Maharashtra Thru ...
2021 Latest Caselaw 3321 Bom

                                                                         9.2171.19-wp.odt


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally
           signed by                CIVIL APPELLATE SIDE JURISDICTION
           Basavraj G.
Basavraj   Patil
G. Patil   Date:
           2021.02.23
           11:34:06                          WRIT PETITION NO.2171/2019
           +0530


                         Padmakar Dayaram Bhamare & Ors.             ..... Petitioners

                                Vs.

                         The State of Maharashtra & Ors.             ..... Respondents


                         Mr. Chintamani K .Bhangoji i/b. R. K. Mendadkar for the
                         Petitioners
                         Mr. V. S. Gokhale, AGP for the State
                         Mrs. Pratibha D. Shelake for Respondent No.3.


                                                     CORAM:     K.K.TATED &
                                                                RIYAZ I. CHAGLA, JJ.

                                                     DATED :    FEBRUARY 22, 2021
                         P.C.

                         1      Heard.       By this Petition under Article 226 of the

Constitution of India, the Petitioners challenge the order and judgment dated 01.02.2019 passed by Respondent No.2- Committee rejecting the Petitioners' Application for issuing caste validity certificate.

2 Considering the submissions made by the learned counsel for the Petitioners, impugned order and earlier order passed by this Court, the following order is passed:

                                a.      Rule.

                                b.      Ad-interim    relief   granted   by     order       dated

18.02.2019 to continue till hearing and final disposal of the Writ Petition.

                         Basavraj G. Patil                                                     1/2
                                              9.2171.19-wp.odt




       c.      The learned AGP waives service for the State.


       d.      Hearing expedited.




(RIYAZ I. CHAGLA, J.)                      (K.K.TATED, J.)




Basavraj G. Patil                                               2/2