Yash S/O. Shekhar Sayam vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 2707 Bom

21-WP-1742-23.odt                                                                                                     1/1


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  NAGPUR BENCH, NAGPUR.

                                       WRIT PETITION NO.1742 OF 2023

                                   Yash S/o Shekhar Sayam, Bezonbagh, Nagpur
                                                                -vs-
     The State of Maharashtra, Thr. Principal Secretary, Tribal Development Dept. Mantralaya,
                                                      Mumbai and anr.
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Shri A. I. Sheikh, Advocate for petitioner. Smt N. P. Mehta, Assistant Government Pleader for respondents.

CORAM : A. S. CHANDURKAR AND M. W. CHANDWANI JJ. DATE : March 20, 2023

It is submitted by the learned counsel for the petitioner that his blood relative has been issued validity certificate in view of the judgment of this Court in Writ Petition No.3697/2021 (Shri Jagdish Ramanand Sayamwar vs. The State of Maharashtra, Thr. Principal Secretary, Tribal Development Dept. Mantralaya, Mumbai and ors.). It is also pointed out that applications filed by other blood relatives seeking grant of validity certificate are pending. The aforesaid validity certificate was not pointed out to the Scrutiny Committee.

Issue notice, returnable in four weeks. Learned Assistant Government Pleader waives notice for the respondents.

The record of the Scrutiny Committee be produced for perusal.

To be heard along with Writ Petition Nos.3704/2019 and 5151/2019.

(M. W. Chandwani, J.) (A. S. Chandurkar, J.)

Asmita