Shiva Vitthal Thakur vs The State Of Maharashtra Through ...
2022 Latest Caselaw 1910 Bom

Citation : 2022 Latest Caselaw 1910 Bom
Judgement Date : 24 February, 2022

Bombay High Court

Shiva Vitthal Thakur vs The State Of Maharashtra Through ... on 24 February, 2022

Bench: S.V. Gangapurwala, S. G. Dige

                                       (1)                               939-wp-2744-2022




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                        WRIT PETITION NO.2744 OF 2022

 SHIVA VITTHAL THAKUR                                             ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND ANOTHER                             ..RESPONDENTS
                        ...
 Mr.   Sushant  C.   Yeramwar,   Advocate  for                                          the
 Petitioner.
 Mr. P. N. Kutti, AGP for Respondents-State.
                                             ...

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

DATED : 24th FEBRUARY, 2022.

PER COURT:-

1. The validation proceeding in respect of tribe claim of the petitioner is pending since 2013.

2. The petitioner shall appear before the Committee on 23.03.2022. The Committee shall thereafter decide the validation proceeding preferably within a period of four (04) months.

3. The learned counsel for the petitioner submits that, this Court has granted validity to real brother of the petitioner.

4. Naturally, the Committee shall consider the judgment delivered by this Court in case of real brother of the petitioner.

                                (2)                      939-wp-2744-2022




 5.               Writ Petition is disposed of.         No costs.



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


 Devendra/February-2022