Narayan Shivajirao Attamwad vs The State Of Maharashtra And ...
2021 Latest Caselaw 13846 Bom

                                       1                    1025-WP-10608-2021.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
                       1025 WRIT PETITION NO.10608 OF 2021

                  GOVIND SHIVAJIRAO ATTAMWAD
                                VERSUS
            THE STATE OF MAHARASHTRA AD OTHERS
                                    ...
Advocate for Petitioner : Mr. G. K. Chinchole h/f Mr. Vibhute Sunil M.
           AGP for Respondents/State: Mr. P. K. Lakhotiya
                                   ...

                       1043 WRIT PETITION NO.10626 OF 2021

                  NARAYAN SHIVAJIRAO ATTAMWA
                                VERSUS
            THE STATE OF MAHARASHTRA AD OTHERS
                                    ...
Advocate for Petitioner : Mr. G. K. Chinchole h/f Mr. Vibhute Sunil M.
            AGP for Respondents/State: Mr. S. K. Tambe
                                    ...

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

                                   DATE    : 24th September, 2021

P.C. :


.        The tribe claim of the Petitioner/s are invalidated.

2. Issue notice to the Respondent/s, returnable on 10.12.2021.

The learned AGP waives notice for Respondent Nos.1 & 2.

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

pursuant to the impugned Judgment.

(R. N. LADDHA, J.) (S. V. GANGAPURWALA, J.)

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