Balaprasad Shivraj Rayalwad ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 4175 Bom

                                       1                          920-WP-3902-22.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                        WRIT PETITION NO.3902 OF 2022

Balaprasad s/o. Shivraj Rayalwad,
Age Minor, Occu. Education,
Under Guardianship of natural Guardian Father
Shivraj Laxmanrao Rayialwad,
Age 47 years, Occu. Agril.,
R/o. Biloli, Taluka Biloli,
District Nanded                               ..                 Petitioner

                 Versus

1.      The State of Maharashtra
        Through its Principal Secretary,
        Tribal Development Department,
        Mantralaya, Mumbai - 32.

2.      Competent Authority /
        Sub Divisional Magistrate,
        Biloli, Taluka Biloli, District Nanded           ..      Respondents-

                                    ...
            Mr. Omgashad B. Boinwad, Advocate for Petitioner
              Mr. A. S. Shinde, AGP for Respondents - State
                                    ...

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

                                     DATE   :    20-04-2022


ORAL JUDGMENT
(PER : R. D. DHANUKA, J.) :-


        Rule.       Learned A.G.P.     waives service of notice for the

respondents - State.           Rule is made returnable forthwith.             Heard

finally with consent of the parties.

2 920-WP-3902-22.odt

2. Learned counsel for the petitioner submits that the petitioner

has applied for correction in nomenclature of tribe certificate on

18.11.2021 and the same is pending. Statement is accepted.

3. The petitioner shall surrender the original tribe certificate

received by him to the Sub Divisional Officer, Biloli, Taluka Biloli,

District Nanded.

4. On receipt of the original tribe certificate from the petitioner,

the Sub Divisional Officer, Biloli, District Nanded, shall issue fresh

tribe certificate to the petitioner with the correct nomenclature,

expeditiously, preferably within a period of four (4) weeks from

the date of receipt of such original tribe certificate.

5. Writ petition is allowed and disposed of accordingly. No

order as to costs.

6. Rule is made absolute accordingly.

7. The parties shall act on the authenticated copy of this order.

        ( S. G. MEHARE )                       ( R. D. DHANUKA )
              JUDGE                                    JUDGE



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