Sayanna Nagnath Aadpod vs The State Of Maharashtra And ...
2021 Latest Caselaw 957 Bom

                                       1                              wp 515.21

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                       WRIT PETITION NO. 515 OF 2021

          Sayanna Nagnath Aadpod                       ..   Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri Sunil M. Vibhute, Advocate for the Petitioner.
 Shri P. S. Patil, Addl.G.P. for Respondent Nos. 1 to 4.

                                   AND
                       WRIT PETITION NO. 591 OF 2021

          Vivekkumar Sayanna Aadpod                    ..   Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri Sunil M. Vibhute, Advocate for the Petitioner.
 Shri P. S. Patil, Addl.G.P. for Respondent Nos. 1 and 2.
 Shri S. B. Pulkundwar, Advocate for the Respondent No. 4.

                           CORAM :    S. V. GANGAPURWALA AND
                                      SHRIKANT D. KULKARNI, JJ.
                               DATE : 14TH JANUARY, 2021.

 ORDER :

. The detailed investigation will have to be made in the matters.

2. The tribe claim of the petitioner Sayanna was invalidated. He had filed appeal. Said appeal was also dismissed in the year

2 wp 515.21

1984. Said fact was not brought to the notice of the Committee when the proposal was filed seeking validity of his son namely Vivekkumar. While submitting the proposal of Vivekkumar, it is suggested that, claim of the father Sayanna is not invalidated. Sayanna was having knowledge that his claim was invalidated and he also filed appeal. According to the learned counsel for the petitioners, the judgment of the Committee in the case of Sayanna was not served. According to the learned Addl. G. P. same was sent through R.P.A.D. The matters will have to be considered in detail.

3. Place the matters on 25.02.2021. The learned Addl. G. P. shall keep the record of both the files.

4. Till the next date adverse action may not be taken against the petitioner in Writ Petition No. 591 of 2021.

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

bsb/Jan. 21