Rushikesh Ganesh Bedare And ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 1569 Bom

                                             1
                                                                          2164.22WP

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                        924 WRIT PETITION NO. 2164 OF 2022

                   RUSHIKESH GANESH BEDARE & ANOTHER
                                       VERSUS
                   THE STATE OF MAHARASHTRA & OTHERS
                                         ...
               Advocate for the petitioners : Mr.A.S.Golegaonkar h/f.
                                 M.A.Golegaonkar
                    AGP for Respondent-State : Mr.S.P.Tiwari
                                         ...
                              CORAM : S.V.GANGAPURWALA &
                                        S.G.DIGE, JJ.

DATE : 15.02.2022 P.C. :

1] Caste claim of the petitioners is invalidated.

2] Mr.Golegaonkar, learned counsel for the petitioners submits that there are many validities issued in the family of the petitioners. The judgment shows many contra entries of Maratha. According to the learned counsel for the petitioners, the persons as against whom the contra entries are recorded, are not relatives of the petitioners. The same will have to be verified.

3] Issue notice to the respondents. Learned AGP waives notice for all respondents and seeks time.

2164.22WP

4] Learned AGP shall get record before the next date.

          5]               Stand over to 17.02.2022.




          [S.G.DIGE, J.]                    [S.V.GANGAPURWALA, J.]

          DDC