Bigar Adivasi Samiti Thr Its ... vs The State Of Maharashtra Thr Its ...
2023 Latest Caselaw 2116 Bom

                                                                 10-WP.2548.2023

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SALUNKE                              CIVIL APPELLATE JURISDICTION
JV
Digitally signed
by SALUNKE J V
                                     WRIT PETITION NO. 2548 OF 2023
Date: 2023.03.03
10:56:35 +0530

                   Bigar Adivasi Samiti
                   (Arakshan Hakka Bachav)
                   Through General Secretary                      ..... Petitioner

                          Vs.
                   The State of Maharashtra & Anr.                ..... Respondents
                   Mr. Yashodeep Deshmukh i/by Mr. Vinod
                   Sangvikar a/w Mr. Yoesh Marbale and Ms.
                   Pranali Chordiya for petitioner.

                   Mr. P. P. Kakade, Govt. Pleader a/w Mrs. Nisha
                   M. Mehra, AGP for respondents/State.

                                           CORAM:      S.V.GANGAPURWALA, ACJ &
                                                       SANDEEP V. MARNE, J.

                                           DATED :     MARCH 2, 2023

                   P.C.

1. The petitioner is challenging the notification dated 29th August 2019 read with the Government Resolution dated 1st February 2023 prescribing 100% reservation for Scheduled Tribe having tribal population of more than 50%.

2. The learned advocate for the petitioner relies upon a judgment of the Apex Court in the case of Chebrolu Leela Prasad Rao & Ors. vs. State of A.P. & Ors., Civil Appeal No. 3609 of 2002 dated 22nd April 2020.

3. The learned Government Pleader accepts notice for the respondents and seeks time.

4. Place the writ petition on 24th April 2023.

                   (SANDEEP V. MARNE, J)                     (ACTING CHIEF JUSTICE)

                   Basavraj                                                        1/1