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Yash S/O Suresh Bhonde vs The S. T. Caste Certificate ...
2023 Latest Caselaw 4821 Bom

Citation : 2023 Latest Caselaw 4821 Bom
Judgement Date : 4 May, 2023

Bombay High Court
Yash S/O Suresh Bhonde vs The S. T. Caste Certificate ... on 4 May, 2023
Bench: A.S. Chandurkar, M. W. Chandwani
31-WP-2996-23.odt                                                                                                     1/1


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

                                       WRIT PETITION NO.2996 OF 2023

           Yash S/o Suresh Bhonde, Post Koregaon, Tq. Desaiganj (Wadsa), Dist. Gadchiroli
                                                                -vs-
  The Schedule Tribe Caste Certificate Scrutiny Committee, Thr. Member/Secretary and Deputy
                                                    Director, Gadchiroli
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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 Ashwin Deshpande, Advocate for petitioner. Shri A. S. Fulzele, Additional Government Pleader for respondent.

CORAM : A. S. CHANDURKAR AND M. W. CHANDWANI JJ. DATE : May 04, 2023

1. Relying upon paragraph 92 of the judgment in the State of Maharashtra and anr. vs. Keshao Vishwanath Sonone and anr. 2021(4) ALL MR 784 (SC), it is submitted by the learned counsel for the petitioner that the petitioner's affinity with 'Gond' Scheduled Tribe ought to have been examined by the Scrutiny Committee. The petitioner's tribe-claim has been rejected merely by taking into consideration the documentary material as entries of 'Gond Gowari' are found in old documents.

2. Issue notice to the respondents, returnable in four weeks.

3. Learned Additional Government Pleader waives notice for the respondent.

4. Record of the Scrutiny Committee be obtained for perusal.

5. To be heard along with WP/2993/2023.

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

Asmita

 
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