Bhagwan Pandu Padale vs The State Of Maharashtra
2021 Latest Caselaw 5765 Bom

                                                                                32.wp.5420.21.odt



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                             WRIT PETITION NO.5420 OF 2021

                             BHAGWAN PANDU PADALE
                                        VERSUS
                          THE STATE OF MAHARASHTRA
                                           ...
                    Advocate for Petitioners : Mr. Vibhute Sunil M.
                      AGP for Respondent/State: Mr. S.K. Tambe
                                           ...
                                  CORAM : S. V. GANGAPURWALA AND
                                                   SHRIKANT D. KULKARNI, JJ.

                                    DATE      :   30/03/2021
PER COURT :

1. The tribe claim of the petitioner is invalidated.

2. Issue notice to the respondents, returnable within 09.06.2021. Learned AGP waives service of notice for the respondent Nos. 1 and 2. Till the next date penal action may not be taken against the petitioner pursuant to the impugned judgment.

( SHRIKANT D. KULKARNI, J. ) ( S. V. GANGAPURWALA, J.)

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