Ganesh S/O Bhimrao Umredkar vs State Of Maharashtra Through ...
2021 Latest Caselaw 14285 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR

             MISC. CIVIL APPLICATION (REVIEW) NO. 491 OF 2021
                                    IN
                WRIT PETITION NO. 3564 OF 2020 (DECIDED)
                     (Ganesh Bhimrao Umredkar V/s State of Maharashtra & Ors.)


Office   Notes,    Office                         Court's or Judge's orders
Memoranda of Coram,
Appearances,      court's
orders or directions and
Prothonotary's orders


                                       Mr. M. V. Bute, Advocate for Applicant.
                                       Mr. A. M. Kadukar, AGP for Respondent - State.
                                                          ------

                                       CORAM      : SUNIL B. SHUKRE &
                                                    ANIL S. KILOR, JJ.

                                       DATE       : OCTOBER 1, 2021.

                 .                Heard. The contention of learned Counsel for the

Applicant is that this Court while dismissing the Writ Petition No. 3564/2020 on 2nd February, 2021 did not consider the argument that the Scrutiny Committee, without giving any opportunity to the Petitioner to explain the entry of the Petitioner's father dated 23rd April 1941 showing his caste as 'Koshti', rejected the tribe claim of the Petitioner.

2. On going through the Judgment sought to be reviewed by the Applicant, we find that aforesaid argument of learned Counsel for the Petitioner has been duly considered by

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this Court. Such consideration, could be found in paragraph Nos.4, 5, 6 and 7 of the Judgment sought to be reviewed.

3. Therefore, we are of the view that there is no substance in this Application and it deserves to be rejected summarily.

4. Misc. Civil Application stands rejected summarily.

(ANIL S. KILOR, J.) (SUNIL B. SHUKRE, J.)

Yadav VG