Ashok Nathu Deore vs Scheduled Tribe Certificate ...
2021 Latest Caselaw 3982 Bom

                                      1                   925-WP-3961-2021

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 3961 OF 2021


Ashok Nathu Deore                                            ...Petitioner

      Versus

Scheduled Tribe Certificate Scrutiny
Committee, Nandurbar Division,
Nandurbar and Anr.                                           ...Respondents


Mr D.B. Shinde, Advocate for Petitioner
Mr P.S. Patil, Addl. G.P. for Respondent-State


                                 CORAM : S.V. GANGAPURWALA AND
                                         SHRIKANT D. KULKARNI, JJ.

                                  DATE     : 3rd MARCH, 2021


 PER COURT :

1. Mr Shinde, the learned counsel for the petitioner submits that

after filing the petition, the hearing has been conducted by the Scrutiny

Committee and the same is now reserved for judgment.

2. In light of that, as the matter is already reserved for judgment by

the Scrutiny Committee, no further orders are necessary.

3. The writ petition is disposed of. No costs.

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

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