Vaibhav Raju Polsane vs The State Of Maharashtra Through ...
2021 Latest Caselaw 13586 Bom

                                  1                           wp 10402.2021+

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

              948 WRIT PETITION NO.10402 OF 2021
                  VAIBHAV RAJU POLSANE
                          VERSUS
           THE STATE OF MAHARASHTRA AND OTHERS
                            ...
     Advocate for Petitioner: Mr. Vibhute Sunil M.
    AGP for Respondents No. 1 & 2: Mr. S. P. Tiwari
                             ...
                            AND
                             ...
              986 WRIT PETITION NO.10440 OF 2021
                   AARTI BABU POLSANE
                          VERSUS
           THE STATE OF MAHARASHTRA AND OTHERS
                            ...
     Advocate for Petitioner: Mr. Vibhute Sunil M.
    AGP for Respondents No. 1 & 2: Mr. S. P. Tiwari
                            ...
                               CORAM: S. V. GANGAPURWALA &
                                      R. N. LADDHA, JJ.

DATE: 21st SEPTEMBER, 2021 PER COURT:

1. The tribe claims of the petitioners are invalidated.

2. Issue notice to the respondents, returnable on 30.11.2021. The learned A.G.P. waives service of notice for respondents no. 1 and 2.

3. Till then, adverse action may not be taken against the petitioners pursuant to the impugned Judgment.

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