Liladhar Bhika Koli vs The State Of Maharashtra And ...
2021 Latest Caselaw 16383 Bom

                                                 1                               968 wp.12971.21.odt


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                              BENCH AT AURANGABAD.
                              968 WRIT PETITION NO.12971 OF 2021

                                   LILADHAR BHIKA KOLI
                                         VERSUS
                         THE STATE OF MAHARASHTRA AND ANOTHER
                                             ...
      Advocate for Petitioner : Mr. Pratap V. Jadhavar.
      AGP for Respondent/State: Mr. P. S. Patil.
                                             ...


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

                                          DATE       :   25th November, 2021.

      P.C.:

      .         The caste claim of the petitioner is invalidated.


      2         The learned AGP accepts notice for both the respondents and

      seeks time.


      3         Stand over to 27th January, 2022.


      4         Till the next date, penal action may not be taken against the

petitioner pursuant to the impugned judgment.

[ R. N. LADDHA, J. ] [ S. V. GANGAPURWALA, J. ] nga