Ramkrishna Gopalrao Garud And ... vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 3326 Bom

                                       1                                 wp 3230.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                15 WRIT PETITION NO.3230 OF 2021

         RAMKRISHNA GOPALRAO GARUD AND ANOTHER
                         VERSUS
          THE STATE OF MAHARASHTRA AND OTHERS
                          ...
  Advocate for Petitioners: Mr. Yeramwar Sushant C.
    AGP for Respondents No. 1&2: Mr. S. G. Karlekar
                          ...

                               CORAM: S. V. GANGAPURWALA &
                                      SHRIKANT D. KULKARNI, JJ.

                               DATE:       22nd FEBRUARY, 2021

 PER COURT:

 1.       The       tribe        claims       of     the    petitioners              are

 invalidated.

2. Issue notice to the respondents, returnable

on 19.04.2021. The learned A.G.P. waives service

of notice for respondents no. 1 and 2.

3. Till then, respondent no. 3 shall not take

adverse action against the petitioners on the

basis of the impugned judgment.

[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.]

marathe