Nandini Dnyaneshwar Thakur vs The State Of Maharashtra Through ...
2023 Latest Caselaw 10579 Bom

                                       1

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                    991 WRIT PETITION NO. 8846 OF 2022

                    NANDINI DNYANESHWAR THAKUR
                                 VERSUS
              THE STATE OF MAHARASHTRA AND OTHERS
                                    ...
           Advocate for Petitioners : Mr. Yeramwar Sushant C.
            AGP for Respondent Nos. 1 & 2 : Mr. S.G. Sangale
                                    ...

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

                                DATE       : 11 OCTOBER 2023

PER COURT :

The petitioner is challenging the order of the Scrutiny

Committee, whereby, her validity certificate has been confiscated

and cancelled since it was issued subject to the final outcome of

the decision to be taken by the Committee in respect of her two

paternal uncles whose validities, the Committee had decided to re-

open.

2. It is now being pointed out that this Court in Writ

Petition No. 8851 of 2022 and Writ Petition No. 8857 of 2022, has

validated the claims of both these paternal uncles namely

Chandrakant Gokul. Khairnar @ Thakur and Himmat Gokul Khairnar

@ Thakur, by the judgment and order dated 03 October 2023.

3. Even petitioner's real sister Jahnvi has been granted a

blanket validity by the order of this Court in Writ Petition No. 1184

of 2022, dated 06 September 2023.

4. In the light of the above, the writ petition is allowed.

The impugned order is quashed and set aside. The Scrutiny

Committee shall immediately issue a certificate of validity to the

petitioner.

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

spc/