Bombay High Court
Renuka Samadhan Batle vs The State Of Maharashtra Through Its ... on 24 March, 2026
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942 WP-3095.2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
942 WRIT PETITION NO. 3095 OF 2026
RENUKA SAMADHAN BATLE
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY
AND ANOTHER
...
Mr. S.C. Yeramwar, Advocate for the petitioner.
Mr. N.B. Patil, A.G.P. for respondents-State.
...
CORAM : SANDIPKUMAR C. MORE AND
ABASAHEB D. SHINDE, JJ.
DATED : 24 MARCH 2026.
Oral order (Per Abasaheb D. Shinde, J.) :
1. Heard.
2. Petitioner is seeking direction to the respondent Scrutiny Committee to decide his tribe claim of belonging to "Naikda"
Scheduled Tribe expeditiously, which is pending with respondent Scrutiny Committee since 02.01.2026.
3. Learned counsel for the petitioner submits that the vigilance cell inquiry report in respect of cousin sister and uncle of the petitioner has already been filed before the respondent Scrutiny Committee while considering proposal for verification of their tribe claims and the petitioner is ready to adopt the same.
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942 WP-3095.2026.odt
4. In that view of the matter, the respondent Scrutiny Committee shall make an endeavour to decide the tribe claim of the petitioner as expeditiously as possible and preferably by the end of July 2026.
5. With this direction, the writ petition stands disposed of.
(ABASAHEB D. SHINDE) (SANDIPKUMAR C. MORE)
JUDGE JUDGE
VD_Dhirde