Sakshi Ram Yeshwant vs The State Of Maharashtra Through ...
2023 Latest Caselaw 10892 Bom

                                       1

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                     945 WRIT PETITION NO. 12668 OF 2023

                         SAKSHI RAM YESHWANT
                                    VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS
                                       ...
                   Advocate for Petitioner : Mr. U.R. Awate
                       h/f. Mr. Talekar And Associates
              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 20.09.2023,

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

iii. The Committee shall immediately issue tribe validity

certificate to the petitioner as belonging to 'Mahadev Koli'

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 certificate of validity shall be issued in the

prescribed format without incorporating other conditions

/additions.

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

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

spc/