Dadasaheb S/O Vasantrao Bende vs Scheduled Caste, Scheduled ...
2021 Latest Caselaw 5740 Bom

                                                                        11.wp.1503.2021.odt
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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH : NAGPUR

                               WRIT PETITION NO.1503/2021

          Dadasaheb S/o Vasantrao Bende,
          Aged 34 Years, Occupation - Nil,
          R/o. 64-A, Orange City Park, Nagpur.                .... PETITIONER

                                      // VERSUS //

        Scheduled Caste, Scheduled Certificate
        Scrutiny Committee, Amravati, through
        its Vice-Chairman.                                    .... RESPONDENT

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          Shri M. D. Lakhey, Advocate for petitioner.
          Shri N. R. Patil, AGP for respondent.
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                                   CORAM : SUNIL B. SHUKRE AND
                                           AVINASH G. GHAROTE, JJ.

DATE : 30/03/2021

ORAL JUDGMENT : (PER:- SUNIL B. SHUKRE, J.)

1] Heard Shri Lakhey, learned counsel for the petitioner and

Patil, learned AGP, who appears by waiving notice for respondent.

2] Rule. Rule made returnable forthwith.

3] Heard finally by consent of the parties present before the

Court.

4] The relief claimed here is of limited nature and therefore,

11.wp.1503.2021.odt

this petition is allowed in terms of prayers clause (a). The respondent is

directed to decide the caste claim of petitioner within eight weeks from

the date of the order, in accordance with law.

5] It is made clear here that the claim of the petitioner is

pending for its verification in this case since last 16 years and therefore,

no further time shall be granted to respondent for deciding the same in

accordance with law within the period stipulated as above.

Rule accordingly. No costs.

(AVINASH G. GHAROTE, J) (SUNIL B. SHUKRE J.)

Sarkate.