Nikita Hanmantroa Pujalwar vs The State Of Maharashtra And ...
2021 Latest Caselaw 9395 Bom

                                     1               1013-wp 7754-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 7754 OF 2021

 Nikita Hanmantrao Pujalwar                                       .. Petitioner

          Versus

 The State of Maharashtra and others                              .. Respondents

 Mr. Sunil M. Vibhute, Advocate for the Petitioner.
 Mrs. M. A. Deshpande, Addl. G. P. for Respondent Nos. 1 and 2.
 Mr. S. B. Patil, Advocate for Respondent No. 4.

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

                                DATED :    16th JULY, 2021.

 PER COURT:-

 .        The tribe claim of the petitioner is invalidated.

2. Issue notice to the respondents, returnable on 14.09.2021. The

learned Addl. G. P. waives notice for respondent Nos. 1 and 2. Mr. Patil,

learned counsel waives notice for respondent No. 4.

3. Till then, no penal action be taken against the petitioner

pursuant to the impugned judgment.

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

 P.S.B.


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