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Janhavi Ramprasad Range And Others vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 23989 Bom

Citation : 2024 Latest Caselaw 23989 Bom
Judgement Date : 14 August, 2024

Bombay High Court

Janhavi Ramprasad Range And Others vs The State Of Maharashtra Through Its ... on 14 August, 2024

Author: Mangesh S. Patil

Bench: Mangesh S. Patil

2024:BHC-AUG:17885-DB

                                               1

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   BENCH AT AURANGABAD

                            907 WRIT PETITION NO. 7959 OF 2024

                             1. JANHAVI RAMPRASAD RANGE
                           2. DHANSHREE RAMPRASAD RANGE
                              3. PRATAP BABASAHEB RANGE
                                           VERSUS
                     THE STATE OF MAHARASHTRA AND ANOTHER
                                              ...
                  Advocate for Petitioners : Mr. Sunil Mahadevappa Vibhute
                            AGP for Respondents : Mr. S.P. Joshi
                                              ...

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

                                       DATE        : 14 AUGUST 2024

              OPERATIVE ORDER :

                           For the reasons recorded separately, we pass the

              following order :

                                              ORDER

i. The writ petition is allowed partly.

ii. The impugned judgment and order dated 26.07.2024 passed by respondent no. 2 /Scrutiny Committee is quashed and set aside.

iii. Respondent no. 2 / Scrutiny Committee shall immediately issue tribe validity certificate to the petitioners as belonging to 'Koli Mahadev' scheduled tribe in the prescribed proforma.

iv. The validity certificates of the petitioners shall be subject to the outcome of the reverification to be undertaken by the Scrutiny Committee of the validity holders.

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

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

Thakur-Chauhan/-

 
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