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Mahesh Tanaji Marakwad vs The State Of Maharashtra And ...
2022 Latest Caselaw 905 Bom

Citation : 2022 Latest Caselaw 905 Bom
Judgement Date : 25 January, 2022

Bombay High Court
Mahesh Tanaji Marakwad vs The State Of Maharashtra And ... on 25 January, 2022
Bench: S.V. Gangapurwala, S. G. Dige
                                     1               946-wp 1277-2022.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 1277 OF 2022

 Mahesh Tanaji Marakwad                                           .. Petitioner

          Versus

 The State of Maharashtra and others                              .. Respondents

 Mr. Sunil M. Vibhute, Advocate for the Petitioner.
 Mr. S. K. Tambe, AGP for Respondent Nos. 1 to 3.

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

DATED : 25th JANUARY, 2022.

PER COURT:-

. The tribe claim of the petitioner is invalidated.

2. Amongst other submissions, one of the submission made by the

learned counsel for the petitioner is that the tribe claim of the real

sister of the petitioner namely Manisha D/o Tanaji was also invalidated.

She filed Writ Petition No.9968 of 2018. The Division Bench of this

Court under order dated 30.08.2018 directed the committee to issue

validity certificate to her. The same evidence as was relied in the

matter of Manisha is subject matter of consideration in the present

petition also.

3. We have also heard the learned A.G.P. for respondent Nos. 1 to 3.

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4. The learned A.G.P. does not dispute that Manisha D/o Tanaji is

the real sister of the present petitioner.

5. In view of that and for the reasons stated in the judgment dated

30.08.2018 in Writ Petition No. 9968 of 2018, we follow the same

course and pass the following order.

6. The committee shall issue validity certificate to the petitioner of

"Mannervarlu" (Scheduled Tribe).

7. The said validity certificate shall be subject to the decision that

would be taken by the committee in the proceedings reopened of the

validity holders relied by the petitioner.

8. Writ petition is disposed of. No costs.

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




 P.S.B.




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