Dnyaneshwar Pandharinath ... vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 13003 Bom

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                        995 Writ Petition No.10031 Of 2021

Dnyaneshwar Pandharinath Sonawane                        ..       Petitioner

          Versus
The State of Maharashtra
Thr Its Secretary and Others                             ..       Respondents
                                     ...
           Mr Madhur A. Golegaonkar, Advocate for the Petitioner
              Mr P.N. Kutti, AGP for the Respondents - State
                                     ...

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

DATE : 09-09-2021 PER COURT : -

1. The tribe claim of the petitioner is invalidated.

2. The learned AGP accepts notice for all the respondents and

seeks time.

3. Stand over to 18-11-2021.

4. Till the next date, the penal action may not be taken against

the petitioner pursuant to the impugned judgment.

      [ R.N. LADDHA ]                         [ S. V. GANGAPURWALA ]
          JUDGE                                        JUDGE
                                        ...


Gajanan