Vijayalaxmi Madhav Lakhmod vs The State Of Maharashtra And ...
2021 Latest Caselaw 15594 Bom

                                     1               932-wp 12078-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         WRIT PETITION NO. 12078 OF 2021

 Vijayalaxmi Madhav Lakhmod                                       .. Petitioner

          Versus

 The State of Maharashtra and another                             .. Respondents

 Mr. Chandrakant R. Thorat, Advocate for the Petitioner.
 Mr. S. P. Tiwari, AGP for Respondent Nos. 1 and 2.

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

                               DATED :    28th October, 2021.

 PER COURT:-

 .        The tribe claim of the petitioner is invalidated.

2. Issue notice to the respondents. The learned A.G.P. waives notice

for all respondents and seeks time. Stand over to 13.01.2022.

3. Till then, penal action may not be taken against the petitioner

pursuant to the impugned judgment.

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




 P.S.B.


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