Manik Venkat Govindwar vs The State Of Maharashtra And ...
2022 Latest Caselaw 239 Bom

                                      1              949-wp 265-2022.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                           WRIT PETITION NO. 265 OF 2022

 Manik Venkat Govindwar                                           .. Petitioner

          Versus

 The State of Maharashtra and another                             .. Respondents

 Mr. Omprakash Totawad, Advocate h/f Mr. Chandrakant R. Thorat,
 Advocate for the Petitioner.
 Mr. P. S. Patil, Addl. G. P. for Respondent Nos. 1 and 2.

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

DATED : 06th JANUARY, 2022.

PER COURT:-

. The tribe claim of the petitioner is invalidated.

2. Issue notice to the respondents. The learned Addl. G. P. waives

notice for all respondents and seeks time. Stand over to 03.03.2022.

3. Till the next date, penal action may not be taken against the

petitioner pursuant to the impugned judgment.

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



 P.S.B.


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