Sonali Namdev Wallamwad vs The State Of Maharashtra And ...
2021 Latest Caselaw 9396 Bom

                                     1               1019-wp 7760-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 7760 OF 2021

 Sonali Namdev Wallamwad                                          .. Petitioner

          Versus

 The State of Maharashtra and another                             .. Respondents

 Mr. C. R. Thorat, Advocate for the Petitioner.
 Mrs. M. A. Deshpande, Addl. G. P. for Respondent Nos. 1 and 2.

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

                                DATED :    16th JULY, 2021.

 PER COURT:-

 .        At the request of learned counsel for the petitioner, leave to add

 party-respondent.

2. The tribe claim of the petitioner is invalidated.

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

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

4. Till then, the respondents shall not take penal action against the

petitioner pursuant to the impugned judgment.

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

 P.S.B.



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