Dipak Kashinath Chavan vs Schedule Tribe Certificate ...
2023 Latest Caselaw 7346 Bom

                                                                   32 WP 8776 23.odt

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                            32 WRIT PETITION NO.8776 OF 2023

                       DIPAK KASHINATH CHAVAN
                                  VERSUS
     SCHEDULE TRIBE CERTIFICATE SCRUTINY COMMITTEE THROUGHITS
                  MEMBER SECRETARY AND ANOTHER
                                      ...
             Advocate for Petitioner : Mr. Deshmukh Mahesh S.
               AGP for Respondents/State : Mr. A.S. Shinde

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

                               DATE           : 24.07.2023


PER COURT :

            Heard.

2. The petitioner's tribe claim has been invalidated by the impugned judgment and order . There is a validity allegedly obtained by suppressing material facts. Even that validity has been sought to be reopened.

3. Issue notice to the respondents, returnable on 21.08.2023.

4. Learned A.G.P. waives service for the respondent No. 1.

5. No adverse action shall be initiated till the next date, based on the invalidity impugned in this petition.

( SHAILESH P. BRAHME, J.) (MANGESH S. PATIL, J.)

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