Rinkal Chhaburao Mande vs The State Of Maharashtra And ...
2022 Latest Caselaw 4070 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO.4227 OF 2022

 Rinkal D/o Chhaburao Mande,
 Age : 23 years, Occu. Education,
 R/o Jahagir Moha, Tq. Dharur,
 Dist. Beed                                    ..PETITIONER

          VERSUS

 1.       The State of Maharashtra,
          Through Secretary to Tribal
          Development Department,
          Mantralaya, Mumbai

 2.       The Sub Divisional Officer,
          Majalgaon,
          District Beed                        ..RESPONDENTS

 Mr. Sunil M. Vibhute, Advocate for petitioner;
 Mr. S.P. Tiwari, A.G.P. for respondents

                                  CORAM : R.D. DHANUKA
                                                AND
                                          S. G. MEHARE, JJ.

DATE : 18th April, 2022

ORAL JUDGMENT (Per R.D. Dhanuka, J.)

1. Rule. Learned A.G.P. waives service for respondents. Rule

made returnable forthwith.

2. The petitioner has filed this petition, inter alia praying for a

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Writ of Mandamus against respondent no.2 to finalize the application

filed by the petitioner for issuance of tribe certificate of "Koli

Mahadev", which is pending since 18.12.2020.

3. We accordingly direct respondent no.2 to decide the said

application filed by the petitioner within a period of four weeks from

today, on its own merits and in accordance with law. The order that

would be passed by respondent no.2 shall be communicated to the

petitioner within one week from the date of passing such order. If the

application is decided in favour of the petitioner, the tribe certificate

as prayed for shall be granted in favour of the petitioner within one

week. If the application of the petitioner is rejected, the petitioner

would be at liberty to file appropriate proceedings.

4. Writ Petition is allowed in above terms.

5. Rule is made absolute accordingly. No order as to costs.

6. Parties to act on authenticated copy of this order.

  (S. G. MEHARE, J.)                        (R.D. DHANUKA, J.)

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