Vishwanath S/O Dhannulal Nagare vs State Of Maharashtra, Thr. Its ...
2022 Latest Caselaw 7824 Bom

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                                                         10-8-2022-WP-4608-2022.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR

                         Writ Petition No.4608 of 2022
                       Vishwanath S/o Dhannulal Nagare
                                     Versus
                        State of Maharashtra and others


Office Notes, Memoranda of Coram,
appearances, Court's orders or directions   Court's or Judge's orders
and Registrar's order

          Shri S.D. Borkute, Advocate for Petitioner.
          Smt. K.R. Deshpande, Assistant Government Pleader for Respondents.

                   CORAM : A.S. CHANDURKAR & URMILA JOSHI-PHALKE, JJ.

DATE : AUGUST 10, 2022

The petitioner submits that he belongs to 'Nagarchi' Scheduled Tribe. According to him, his predecessors were residents of Durg in Madhya Pradesh and the old documents obtained by them indicate the entry 'Nagarchi'. The Scrutiny Committee has refused to issue the validity certificate on the ground that the petitioner and his family have migrated from Madhya Pradesh to Maharashtra. The petitioner seeks to rely upon the judgment of the Hon'ble Supreme Court in Sudhakar Vithal Kumbhare Vs. State of Maharashtra and others [(2004) 9 SCC 481].

Issue notice to the respondents returnable in four weeks. Learned Assistant Government Pleader Smt. K.R. Deshpande waives service for the respondents.

The record of the Scrutiny Committee be produced on the returnable date for perusal.

10-8-2022-WP-4608-2022.odt

In the meanwhile, the services of the petitioner shall not be disturbed on account of invalidation of his tribe claim.

(URMILA JOSHI-PHALKE, J, J.) (A.S. CHANDURKAR, J.)

Lanjewar

Digitally Signed By :P D LANJEWAR Signing Date:11.08.2022 11:08