Latabai Maharu Koli Alias Latabai ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 1853 Bom

                                             1
                                                                         2691.22WP

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         971 WRIT PETITION NO.2691 OF 2022

               LATABAI MAHARU KOLI @ LATABAI CHANDRAKANT
                                SONAWANE
                                  VERSUS
                   THE STATE OF MAHARASHTRA & OTHERS

                                         ...
                Advocate for the petitioner : Mr.R.N.Dhorde, Senior
                           Advocate i/b Mr.V.R.Dhorde
                    I/c.GP for Respondent-State : Mr.D.R.Kale
               Advocate for Respondent no.3 : Mr.V.D.Sapkal, Senior
                        Advocate i/b. Mr. Yogesh B. Bolkar.
                                         ...

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

DATE : 23.02.2022

P.C. :

1] The tribe claim of the petitioner is invalidated.

2] Issue notice to the respondents, returnable on 23.03.2022. Learned Incharge Government Pleader waives notice for respondent nos. 1 and 2. Mr. Yogesh B. Bolkar, learned counsel waives notice for respondent no.3.

          3]               Hamdust allowed.






                                                                        2691.22WP

          4]               Till next date, criminal action may not be taken

against the petitioner pursuant to the impugned judgment.

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

DDC