Mohnish Dilip Jamadar And Another vs The State Of Maharashtra Through ...
2023 Latest Caselaw 10435 Bom

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        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                  WRIT PETITION NO. 12230 OF 2023

          Mohnish Dilip Jamadar and
          another                                    ..    Petitioners

                   Versus

          The State of Maharashtra and another..           Respondents

 Shri Omgashad B. Boinwad, Advocate for the Petitioners.
 Shri S. G. Sangle, A.G.P. for the Respondent Nos. 1 and 2.

                           CORAM : MANGESH S. PATIL AND
                                    SHAILESH P. BRAHME, JJ.
                             DATE : 09 OCTOBER 2023.

 ORDER :

. For the reasons to be recorded separately following operative order is passed.

OPERATIVE ORDER

I) The writ petition is partly allowed.

II) The impugned judgment and order dated 27.09.2023 passed by the respondent No. 2/Scrutiny Committee is quashed and set aside.

III) The respondent No. 2/Scrutiny Committee shall issue certificates of validity to the petitioners as belonging to 'Koli Mahadev' (Scheduled Tribe) immediately in prescribed form without adding anything.

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 IV)      The certificates of validity shall be subject to the

outcome of the reopened matter of the petitioners' father.

V) Petitioners' father shall co-operate the Scrutiny Committee for decision of reopened matter and the Committee shall decide it finally within a period of six (06) weeks from today.

VI) The petitioners shall not be entitled to claim any equities.

VII) The writ petition is disposed of.

[ SHAILESH P. BRAHME, J. ] [ MANGESH S. PATIL, J. ]

bsb/Oct. 23