Sunil Jagannath Thakur vs The State Of Maharashtra And ...
2021 Latest Caselaw 5844 Bom

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             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 5535 OF 2021

 Sunil Jagannath Thakur                          ... Petitioner
       Versus
 The State of Maharashtra and others             ... Respondents
                                  ....
 Mr. Anandsingh S. Bayas, Advocate for the petitioner
 Mr. A. S. Shinde, AGP for respondent Nos.1 and 2
                                  ....

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

DATED : 31st MARCH, 2021

PER COURT :-

. The tribe claim of the petitioner is pending.

2. Mr. Bayas, learned counsel for the petitioner submits

that the tribe claim of the son of the petitioner is validated under the

order of this Court in Writ Petition No.7764 of 2020. The learned

counsel submits that the Scrutiny Committee be directed to issue

validity certificate to the petitioner.

3. The validation proceeding is pending. The petitioner can

show the judgment delivered by this Court in the case of his son

Shreeharsh, dated 16.12.2020 in Writ Petition No.7764 of 2020, to

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the Committee. The Committee, naturally is bound to consider the

judgment delivered by this Court while passing the judgment and

order in the validation proceeding of the petitioner.

4. The petitioner shall appear before the committee on

08.04.2021. The committee shall decide the validation proceeding

expeditiously, preferably within a period of three months from the

date of appearance of the petitioner.

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

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

SMS

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