Ravindra Nimba Thakur vs The State Of Maharashtra And ...
2021 Latest Caselaw 16385 Bom

                                            1
                                                                      12927.21WP

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                        933 WRIT PETITION NO.12927 OF 2021

                           RAVINDRA NIMBA THAKUR
                                       VERSUS
                    THE STATE OF MAHARASHTRA & ANOTHER
                                          ...
                     Advocate for Petitioner : Mr.S.C.Yeramwar
                    Addl.G.P. for Respondent-State : Mr.P.S.Patil
                                          ...
                               CORAM : S.V.GANGAPURWALA &
                                         R.N.LADDHA, JJ.

DATE : 25.11.2021

P.C. :

1] Learned counsel for the petitioner submits that validation proceedings is pending from 24.07.2013 and on 21.01.2020 hearing was also concluded, but the judgment is not delivered as yet.

2] Learned AGP accepts notice for respondent- State.

3] In case the proposal for validation of the caste claim of the petitioner is pending with respondent no.2, then respondent no.2 shall decide the same, on it's own merits, in accordance with law, preferably within 04 [four] months from the date of appearance of the petitioner.

12927.21WP

4] The petitioner shall appear before the Committee on 9th December, 2021.

5] The Writ Petition is disposed of. No costs.

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

DDC