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Yash Raju Wagh vs Scheduled Tribes Scrutiny ...
2021 Latest Caselaw 13589 Bom

Citation : 2021 Latest Caselaw 13589 Bom
Judgement Date : 21 September, 2021

Bombay High Court
Yash Raju Wagh vs Scheduled Tribes Scrutiny ... on 21 September, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
                                   1                           wp 10374.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

              920 WRIT PETITION NO.10374 OF 2021

                    YASH RAJU WAGH
                        VERSUS
    SCHEDULED TRIBES SCRUTINY COMMITTEE AURANGABAD
   REGION THROUGH ITS MEMBERS SECRETARY AND ANOTHER
                          ...
               Advocate for Petitioner:
    Mr. S. S. Phatale h/f. Mr. Deshmukh Mahesh S.
    AGP for Respondent No. 1: Mrs. M. A. Deshpande
                          ...

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

DATE: 21st SEPTEMBER, 2021

PER COURT:

1. The tribe claim of the petitioner is

invalidated under the impugned Judgment and Order

dated 24.06.2018.

2. Issue notice to the respondents, returnable

on 20.10.2021. The learned A.G.P. waives service

of notice for respondent no. 1.

3. The learned A.G.P. shall get the record by

the next date.

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

 
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