Harsh Prashant Thakur And Another vs The State Of Maharashtra And ...
2021 Latest Caselaw 1051 Bom

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                                                                 W.P.768-2021

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                          BENCH AT AURANGABAD

                           WRIT PETITION NO.768 OF 2021

Harish Prashant Thakur and anr.                                   ..Petitioners

        Versus

The State of Maharashtra and ors.                                 ..Respondents

Mr M.R. Wagh, Advocate for petitioners
Mr P.S. Patil, Addl.G.P. for respondent-State

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

DATE : 15th January 2021

PER COURT :

1. Though the judgment of the Committee is dated 17.12.2020, the

matter is filed today and circulated before the Court. Matter is taken across

the Bar at 6.00 p.m.

2. The learned A.G.P. also did not get opportunity for calling the record.

The claim of one of the paternal relatives of the petitioner is invalidated. The

Committee has relied upon some of the old entries of years 1888, 1894,

1895, 1908, 1910 and so on while invalidating the caste claim. The vigilance

report in case of validation proceeding of Subhash is also not placed by the

petitioner on record. In light of that, no final orders can be passed in the

present petition.

3. Place the matter on 19th January 2021.

( SHRIKANT D. KULKARNI, J.) ( S.V. GANGAPURWALA, J.)

vvr