Saicharan Suresh Ghantaji ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 1367 Bom

                                       (1)                              944-wp-1769-2022




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                        WRIT PETITION NO.1769 OF 2022

 SAICHARAN SURESH GHANTAJI THROUGH THEIR NATURAL
 GUARDIAN FATHER SURESH BORAJI GHANTAJI ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND ANOTHER                            ..RESPONDENTS
                        ...
 Mr. C. A. Jadhav h/f Mr. S. G. Jayewar, Advocate
 for the Petitioner.
 Mr. S. B. Yawalkar, AGP for Respondents-State.
                                             ...

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

DATED : 08th FEBRUARY, 2022.

PER COURT:-

1. Heard learned counsel of the petitioner and learned A.G.P. for respondents.

2. The respondent no.2 shall issue tribe certificate to the petitioner in tune with the judgment of the Committee dated 23.08.2021 delivered in Appeal filed by the petitioner. The same shall be issued preferably within a period of six (06) weeks from today.

3. Writ Petition is disposed of. No costs.

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


 Devendra/February-2022