Krishna Shivajirao Nagamwad vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 1759 Bom

Bombay High Court

Krishna Shivajirao Nagamwad vs The State Of Maharashtra Through Its ... on 22 January, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

2024:BHC-AUG:1634-DB

                                                                                    wp-858.24
                                                          1



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             BENCH AT AURANGABAD


                                       45 WRIT PETITION NO. 858 OF 2024

                              KRISHNA SHIVAJIRAO NAGAMWAD
                                         VERSUS
                  THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
                                        ANOTHER

                                 ...
                     Mr. Chandrakant R. Thorat Advocate for Petitioner.
                     Mr. N.S. Tekale, A.G.P. for Resp. Nos. 1 and 2.
                                 ...

                               CORAM:        SMT. VIBHA KANKANWADI AND
                                              S.G. CHAPALGAONKAR, JJ.

                               DATE :        22nd JANUARY 2024

                ORDER :

1. Present Petition has been filed for following relief:-

"(A) By issuing Writ of Mandamus or any other appropriate writ or direction in the like nature, the respondent No.2 Scheduled Tribe Certificate Scrutiny Committee, Kinwat, Headquarter Chhatrapati Sambhajinagar, may kindly be directed to pass the Judgment and Order in the proposal of the petitioner for claiming belonging to Mannervarlu Scheduled Tribe as the hearing is closed in the Month of March, 2023 before the respondent No.2."

2. It appears that the proceeding of the petitioner's tribe

claim is closed after due inquiry and certainly the same would be

for pronouncement of Judgment / Order, but it is pending since wp-858.24

March, 2023 before respondent No.2 - Scrutiny Committee. It is

not expected that the Judgment should be withheld for so many

months. Now, on instructions, the learned AGP submit that the

claim of the petitioner would be decided within one month from

today. The said statement is taken as undertaking.

3. Accordingly, the Writ Petition stands disposed of with

directions to respondent No.2 - Scrutiny Committee to decide

the tribe claim of the petitioner within one month from today.

[S.G. CHAPALGAONKAR]                [SMT. VIBHA KANKANWADI]
        JUDGE                                JUDGE

asb/JAN24