Gangaram Laxman Thakur vs The State Of Maharashtra And ...
2021 Latest Caselaw 9086 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 7574 OF 2021

 Gangaram Laxman Thakur                                             .. Petitioner

          Versus

 The State of Maharashtra and another                               .. Respondents

 Mr. Anandsingh Bayas, Advocate for the Petitioner.
 Mr. P. G. Borade, AGP for Respondent Nos. 1 and 2.

                               CORAM :    S. V. GANGAPURWALA &
                                          R. N. LADDHA, JJ.

DATED : 12th JULY, 2021.

PER COURT:-

. The learned counsel for the petitioner submits that since 2004

the validation proceeding in respect of the tribe claim of the petitioner

is pending with the committee. This Court even allowed the writ

petition filed by the niece of the petitioner.

2. Considering the fact that, the validation proceeding is pending

with the committee, the committee shall endeavour to decide the

validation proceeding expeditiously and preferably within a period of

six (06) months from the date of appearance of the petitioner. The

petitioner shall appear before the committee on 30.07.2021.

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3. Needless to state that, the committee may consider the judgment

delivered by this Court in the case of niece of the petitioner on its own

merits.

4. Writ petition is disposed of. No costs.

 ( R. N. LADDHA )                               ( S. V. GANGAPURWALA )
      JUDGE                                               JUDGE




 P.S.B.




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