Sandhya Sudhakar Sukre And ... vs The State Of Maharashtra Through ...
2023 Latest Caselaw 9745 Bom

                                       1

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                     904 WRIT PETITION NO. 11608 OF 2023

                      1. SANDHYA SUDHAKAR SUKRE
                        2. SURAJ SUDHAKAR SUKRE
                                    VERSUS
                THE STATE OF MAHARASHTRA AND ANOTHER
                                       ...
                 Advocate for Petitioners : Mr. Phatale Sagar S.
                   AGP for Respondents : Mr. A.A. Jagatkar
                                           ...
                                CORAM          : MANGESH S. PATIL &
                                                 SHAILESH P. BRAHME, JJ.

                                DATE           : 15 SEPTEMBER 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 13.09.2023,

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 'Mannervarlu'

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.

vi. Considering the urgency in the matter, we request

learned AGP to communicate this order to the Committee

immediately, since the Law Officer of the Committee is

present in this Court.

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

spc/