Digvijay Maheshkumar Thakur vs State Of Maharashtra And Ors
2021 Latest Caselaw 1148 Bom

Citation : 2021 Latest Caselaw 1148 Bom
Judgement Date : 18 January, 2021

Bombay High Court

Digvijay Maheshkumar Thakur vs State Of Maharashtra And Ors on 18 January, 2021

Bench: S.C. Gupte, Surendra Pandharinath Tavade

R.V.Patil                                                      1. WP.9567.2019 AS.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                           WRIT PETITION NO. 9567 OF 2019

Priyanka Rajendra Pawar                            ...Petitioner
      vs.
The State of Maharashtra & Ors.                    ...Respondents

                                       WITH
                           WRIT PETITION NO. 2809 OF 2020

Ajay Lalitkumar Thakur                             ...Petitioner
      vs.
The State of Maharashtra & Ors.                    ...Respondents

                                       WITH
                           WRIT PETITION NO. 2698 OF 2020

Rishikesh Shivanand Ahire                          ...Petitioner
      vs.
The State of Maharashtra & Ors.                    ...Respondents

                                    WITH
                   WRIT PETITION (STAMP) NO. 19902 OF 2019

Kaustubh Sudhakar Bhamare & Ors.                   ...Petitioners
     vs.
The State of Maharashtra & Ors.                    ...Respondents

                                WITH
             INTERIM APPLICATION (STAMP) NO.99092 OF 2020
                                  IN
                    WRIT PETITION NO. 6613 OF 2015

Swapnil Nikam                                      ...Petitioner
     vs.
The State of Maharashtra & Ors.                    ...Respondents

                                     WITH
                     WRIT PETITION (STAMP) NO. 717 OF 2021


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 R.V.Patil                                                           1. WP.9567.2019 AS.odt


Digvijay M. Thakur                                      ...Petitioner
       vs.
The State of Maharashtra & Ors.                         ...Respondents
                                              ......

Mr. R. K. Mendadkar for the Petitioners.
Mr. V. M. Mali, AGP for Respondent Nos. 1 to 3 in WP/9567/2019,
WP/2809/2020, WP/2698/2020, WP/6613/2015 and for Respondent Nos. 1
& 2 in WP(ST)/19902/2019 & WP(ST)/717/2021.


                                       CORAM : S.C. GUPTE AND
                                               SURENDRA P. TAVADE, JJ.

DATE : 18 JANUARY 2021

P.C. :

. Heard learned Counsel for the Petitioners and learned AGP for the Respondent-State.

2. All these matters relate to the Petitioners' claims of belonging to the Schedule Tribe of Thakur. Both Petitioners and Respondents are relying on several judgments. Considering that the matters call for a hearing, hence, Rule in all petitions.

3. Learned Counsel for the Petitioners states that he is no longer pressing for interim relief, considering that the admission process has been over. It is, recorded, accordingly.

(SURENDRA P. TAVADE, J) (S.C. GUPTE, J.)