Divya Rajendra Ambure Through Her ... vs The State Of Maharashtra And ...
2023 Latest Caselaw 10891 Bom

                                       1

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                     947 WRIT PETITION NO. 10562 OF 2018

                      1. KU. DIVYA RAJENDRA AMBURE
                    2. RUSHIKESH RAJENDRA AMBURE
                                    VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS
                                        ...
               Advocate for Petitioners : Mr. Yeramwar Sushant C.
               AGP for Respondent Nos. 1 & 2 : Mr. S.B. Yawalkar
                                           ...
                                CORAM          : MANGESH S. PATIL &
                                                 SHAILESH P. BRAHME, JJ.

                                DATE           : 19 OCTOBER 2023


OPERATIVE ORDER :

              For the reasons recorded separately, we pass following order :

                                       ORDER

i. The Writ Petition is partly allowed.

ii. The impugned judgment and order dated 29.08.2018,

passed by the Scrutiny Committee, is quashed and set aside.

iii. The Committee shall immediately issue tribe validity

certificates to the petitioners as belonging to 'Thakur'

scheduled tribe, which shall be subject to the decision to be

taken by the Committee in the matters which it intends to

reopen in respect of the validity holders.

iv. The certificates of validity shall be issued in the

prescribed format without incorporating other conditions

/additions.

v. The petitioners shall not be entitled to claim equities.

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

spc/