Anushka Atmaram Bhuse vs The State Of Maharashtra And ...
2021 Latest Caselaw 14296 Bom

                                       (1)                            993-wp-10966-2021



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
                WRIT PETITION NO.10966 OF 2021

 ANUSHKA ATMARAM BHUSE                                          ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr. Sunil M. Vibhute, Advocate for the Petitioner.
 Mr. K. N. Lokhande, AGP for Respondents-State.
 Mr. M. D. Narwadkar, Advocate for Respondent No.3.
                                             ...
                                  CORAM : S. V. GANGAPURWALA &
                                          R. N. LADDHA, JJ.

DATED : 01st OCTOBER, 2021.

PER COURT:-

1. The tribe claim of the petitioner is invalidated.

2. Issue notice to respondents.

3. The learned A.G.P. waives service of notice for respondent nos.1 and 2. Mr. Narwadkar, learned counsel waives service of notice for respondent no.3.

4. At the request of learned A.G.P., place the matter on 14.10.2021.

5. The learned A.G.P. shall get the record by the next date. Till the next date, penal action may not be taken against the petitioner pursuant to the impugned judgment.

   (R. N. LADDHA)                                  (S. V. GANGAPURWALA)
          JUDGE                                            JUDGE

 Devendra/October-2021