Citation : 2022 Latest Caselaw 1852 Bom
Judgement Date : 23 February, 2022
1 946-WP-2665-22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
946 WRIT PETITION NO. 2665 OF 2022
SHUBHAM VANKATRAO CHOUDHARI
VERSUS
SCHEDULE TRIBE CERTIFICATE SCRUTINY COMMITTEE AND OTHERS
...
Advocate for Petitioner : Mr. Sagar S. Phatale
Addl GP for Respondent No. 1: Mr. S.B. Yawalkar
...
CORAM : S. V. GANGAPURWALA AND
S. G. DIGE, JJ.
DATE : 23rd FEBRUARY, 2022 PER COURT :-
1. The tribe claim of the petitioner is invalidated.
2. Issue notice to respondents, returnable on 06-04-2022.
3. The learned Additional Government Pleader waives service of notice for respondent No. 1.
4. Till next date, criminal action shall not be taken against the petitioner on the basis of impugned judgment
( S.G. DIGE ) ( S.V. GANGAPURWALA ) JUDGE JUDGE
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