Citation : 2022 Latest Caselaw 7712 Bom
Judgement Date : 5 August, 2022
925wp 4612.2022.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION (WP) NO. 4612/2022
Muskan d/o Naser Shan Through Naser Mustafa Shah
..VS..
The State of Maharashtra and anr.
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Office Notes, Office Memoranda of Court's or Judge's Order Coram, appearances, Court's Orders or directions and Registrar's order__________________________________________________________ Shri S.S. Dhengale, Advocate for petitioner Mrs. K.S. Joshi, Incharge Government Pleader for respondent nos. 1 and 2
CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, J.J. DATED : 05/08/2022
The petitioner's sister has been issued Validity Certificate pursuant to the judgment in Writ Petition No. 7967/2019 (Khushbu D/o Naser Shah Vs. The State of Maharashtra and anr. ) dated 05.11.2020.
Issue notice to the respondents, returnable in four weeks.
Mrs. K.S. Joshi, learned Incharge Government Pleader waives service of notice for the respondent nos. 1 and 2. Record of the Scrutiny Committee be produced for perusal.
In the meanwhile, direction no. 3 in the order passed by District Caste Verification and Scrutiny Committee, Amravati dated 31.05.2022 shall remain stayed until further orders.
(URMILA JOSHI-PHALKE, J.) (A.S.CHANDURKAR, J.)
Digitally signed by SANDIP SANDIP MAHADEV MAHADEV GATE GATE Date:
2022.08.06 11:20:12 +0530
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