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Uttam S/O Mahadeo Dhanorkar vs The S. C. Certificate ...
2022 Latest Caselaw 1671 Bom

Citation : 2022 Latest Caselaw 1671 Bom
Judgement Date : 17 February, 2022

Bombay High Court
Uttam S/O Mahadeo Dhanorkar vs The S. C. Certificate ... on 17 February, 2022
Bench: A.S. Chandurkar, G. A. Sanap
   32-WP-5566-21                                                                                                                    1/1


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

                                          WRIT PETITION NO.5566 OF 2021

     Uttam s/o Mahadeo Dhanorkar, Madhav Nagar, Rishod Road, Lakhala, Tq. and Dist. Washim
                                                                    -vs-
      The Scheduled Caste Certificate Verification Committee, Amravati through its Commissioner
                                                  cum Vice Chairman and anr.
   --------------------------------------------------------------------------------------------------------------------------------------
   Office notes, Office Memoranda of
   Coram, appearances, Court's orders                                     Court's or Judge's Orders.
   or directions and Registrar's orders.


                                      Shri O. A. Ghare, Advocate for petitioner
                                      Shri Amit Madiwale, Assistant Government Pleader for respondent
                                      No.1.

                                      CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.

DATE : February 17, 2022

It is submitted by the learned counsel for the petitioner that pursuant to the judgment of this Court in Writ Petition No.4869/2019 (Ku. Yashasvi Uttam Dhanorkar vs. The Scheduled Caste Certificate Verification Committee, Amravati) the validity certificate has been issued to the petitioner's daughter. Despite that the petitioner's caste-claim has been invalidated.

Issue notice, returnable in four weeks. Shri A. Madiwale, learned Assistant Government Pleader waives notice for respondent No.1. The Scrutiny Committee to indicate whether the judgment of this Court in Writ Petition No.4869/2019 has been challenged.

(G. A. Sanap, J.) (A. S. Chandurkar, J.)

Digitally signed byASMITA ADWAIT BHANDAKKAR Asmita Signing Date:18.02.2022 17:59:39

 
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