Janhavi Irwant Pallewad vs The State Of Maharashtra And ...
2022 Latest Caselaw 1207 Bom

                                          1                          975-WP-1175-22.odt



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                      975 WRIT PETITION NO. 1151 OF 2022

                         JANHAVI IRWANT PALLEWAD
                                      VERSUS
                  THE STATE OF MAHARASHTRA AND OTHERS
                                          ...
                 Advocate for Petitioner : Mr. A.S. Golegaonkar h/f
                                           Mr. Madhur A. Golegaonkar
                      AGP for Respondents: Mr. A.S.Shinde
                                         ...
                                    CORAM : S. V. GANGAPURWALA AND
                                                S. G. DIGE, JJ.

                                     DATE     : 2nd FEBRUARY, 2022
OPERATIVE ORDER :-

          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.

(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.

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

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