Monika Ramesh Rautwar vs The State Of Maharashtra And ...
2022 Latest Caselaw 1184 Bom

                                          1                           976-WP-1188-22.odt



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                      976 WRIT PETITION NO. 1188 OF 2022

                          MONIKA RAMESH RAUTWAR
                                      VERSUS
                  THE STATE OF MAHARASHTRA AND OTHERS
                                         ...
                   Advocate for Petitioner : Mr. Sunil M. Vibhute
                 AGP for Respondent Nos. 1 and 2 : Mr. S.K. Tambe
                                         ...

                                 WITH
           CIVIL APPLICATION NO. 1198/2022 IN WP/1188/2022

                        PARMESHWAR BHAGWAN KHOLE
                                     VERSUS
                  THE STATE OF MAHARASHTRA AND OTHERS
                                        ...
                  Advocate for applicant : Mr. S.N. Lale Yelwatkar
                 AGP for Respondent Nos. 1 and 2 : Mr. S.K. Tambe
                 Advocate for respondent No. 4: Mr. S. M. Vibhute
                                        ....

                                    CORAM :       S. V. GANGAPURWALA AND
                                                  S. G. DIGE, JJ.

                                     DATE     : 2nd FEBRUARY, 2022
PER COURT :-

1.        For the reasons to be recorded separately, we pass the following
order :
                                      ORDER

(i) The writ petition is allowed.

(ii) The impugned Judgment and order of the Scrutiny Committee is quashed and set aside.

(iii) The Scrutiny Committee shall issue validity certificate to the petitioner of ' Mannervarlu', Scheduled Tribe.

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         (iv)    The said validity certificate would be subject to the

decision that may be taken by the Committee in the proceeding reopened of the validity holders relied upon by the petitioner.

2. Rule is made absolute in aforesaid terms. No costs.

3. In view of disposal of writ petition, the Civil Application stands disposed of.

 ( S.G. DIGE )                                  ( S.V. GANGAPURWALA )
     JUDGE                                              JUDGE




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