Bombay High Court
Nandini Deelipkumar Khanderay And ... vs The State Of Maharashtra And Others on 21 June, 2019
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
(1) 914-ca-6985-2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
914 CIVIL APPLICATION NO.6985 OF 2019
IN WP/3551/2019
NANDINI DEELIPKUMAR KHANDERAY ..APPLICANT
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
...
Mr. Omgashad B. Boinwad,
Advocate for the
Applicant.
Mr. S. N. Morampalle, AGP for Respondents-State.
...
CORAM : S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATED : 21st JUNE, 2019.
PER COURT:-
1. The learned counsel submits that the petitioner has already deposited the original tribe certificate containing the correct name of the father of the petitioner. The petitioner has also applied for issuance of the corrected tribe certificate.
2. The concerned Sub Division Officer after verifying that the tribe certificate issued to the petitioner is deposited with him and after verifying the documents and confirming himself about the correct name of the father of the ::: Uploaded on - 25/06/2019 ::: Downloaded on - 14/07/2019 17:10:19 ::: (2) 914-ca-6985-2019 petitioner shall issue the corrected tribe certificate to the petitioner preferably within a period of two weeks.
3. Writ Petition alongwith civil application is disposed of.
(MANGESH S. PATIL) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/June-19 ::: Uploaded on - 25/06/2019 ::: Downloaded on - 14/07/2019 17:10:19 :::