Mahesh Janardhan Bhotkar And ... vs The State Of Maharashtra Through ...
2023 Latest Caselaw 10073 Bom

Citation : 2023 Latest Caselaw 10073 Bom
Judgement Date : 29 September, 2023

Bombay High Court

Mahesh Janardhan Bhotkar And ... vs The State Of Maharashtra Through ... on 29 September, 2023

Bench: Mangesh S. Patil, Shailesh P. Brahme

                                      1                               wp 12108.23

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                     WRIT PETITION NO. 12108 OF 2023

          Mahesh Janardhan Bhotkar and others ..               Petitioners

                   Versus

          The State of Maharashtra and others             ..   Respondents

 Shri Suresh M. Kulkarni, Advocate for the Petitioners.
 Shri S. G. Sangle, A.G.P. for the Respondent Nos. 1 and 3.

                           CORAM :    MANGESH S. PATIL AND
                                      SHAILESH P. BRAHME, JJ.
                               DATE : 29 SEPTEMBER 2023.

 ORDER :

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

ORDER

1. The writ petition is partly allowed.

2. The impugned judgment and order dated 28.09.2023 is quashed and set aside.

3. The respondent/Scrutiny Committee shall immediately issue tribe validity certificates to the petitioners as belonging to 'Koli Mahadev' (Scheduled Tribe) in the prescribed format without adding anything.

2 wp 12108.23

4. The validity shall be subject to the final outcome of the matters which the committee has decided to re-open.

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

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

bsb/Sept. 23