Shridhar Pundlik Karre vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 7001 Bom

Bombay High Court

Shridhar Pundlik Karre vs The State Of Maharashtra Through Its ... on 4 March, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

2024:BHC-AUG:4954-DB
                                                                61-WP-2452-2024.odt



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                             WRIT PETITION NO. 2452 OF 2024

                            Shridhar Pundlik Karre
                                    VERSUS
                      The State Of Maharashtra Through
                          Its Secretary And Another
                                      ...

Mr. A. P. Yenegure, Advocate for the Petitioner Mr. S. K. Tambe, AGP for Respondents ...

                                             CORAM     : RAVINDRA V. GHUGE &
                                                         R. M. JOSHI, JJ
                                             DATE      : MARCH 04, 2024

          PER COURT :

          1.           The    learned      Advocate       for    the     Petitioner

          submits      that        after   filing    of    this       Petition      on

          25.02.2024,        the    competent    committee      has    decided    his

tribe claim. He would be preferring a separate Petition

for challenging the said judgment.

2. In view of the above, this Petition is

disposed off as being infructuous. All contentions of

the Petitioner are kept open.

(R. M. JOSHI, J) (RAVINDRA V. GHUGE, J) Malani