Pankaj Nimba Thakur vs The State Of Maharashtra Through ...
2023 Latest Caselaw 6275 Bom

                                       1


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                       46 WRIT PETITION NO. 7302 OF 2023

                          PANKAJ NIMBA THAKUR
                                    VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS
                                        ...
                Advocate for Petitioner : Mr. Shinde Digambar
               AGP for Respondent Nos. 1 to 3 : Mr. S.G. Sangale
                                        ...

                                CORAM      : MANGESH S. PATIL &
                                             SHAILESH P. BRAHME, JJ.

                                DATE       : 03 JULY 2023

PC :

Petitioner's claim as belonging to the 'Thakur' Scheduled

Tribe has been rejected by the respondent no. 3 - Scrutiny Committee

by the impugned judgment and order.

2. Issue notice to the respondents, returnable on 07 August

2023. Learned AGP waives service of notice for respondent nos.1 to 3.

3. Till the next date, no adverse order shall be passed by the

respondent no. 4 on the ground of invalidity of tribe certificate.

     [ SHAILESH P. BRAHME ]                       [ MANGESH S. PATIL ]
            JUDGE                                       JUDGE




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