Shantaram Dagadu Sonawane vs The State Of Maharashtra And ...
2021 Latest Caselaw 12698 Bom

                                   1                             wp 9888.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                52 WRIT PETITION NO.9888 OF 2021
              SHANTARAM DAGADU SONAWANE
                        VERSUS
         THE STATE OF MAHARASHTRA AND OTHERS
                          ...
  Advocate for Petitioner: Mr. Dharurkar Chaitanya V
  AGP for Respondents No. 1&2:Mrs.V. N. Patil-Jadhav
                          ...

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

DATE: 06th SEPTEMBER, 2021

PER COURT:

1. The tribe claim of the petitioner is

invalidated.

2. Issue notice to the respondents, returnable

on 15.11.2021. The learned A.G.P. waives service

of notice for respondents no. 1 and 2.

3. Hamdust allowed.

4. Till then, adverse action may not be taken

against the petitioner pursuant to the impugned

Judgment.

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