Bombay High Court
Soham Arun Mandlik vs State Of Maharashtra And Ors on 27 August, 2018
Author: S.C.Gupte
Bench: A.A. Sayed, S.C.Gupte
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wp-9434-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.9434 OF 2018
...
Mamta Vijay Mandlik ...Petitioner
v/s.
State of Maharashtra & ors. ...Respondents
WITH
WRIT PETITION NO.9439 OF 2018
...
Soham Arun Mandlik ...Petitioner
v/s.
State of Maharashtra & ors. ...Respondents
WITH
WRIT PETITION NO.9440 OF 2018
...
Bhagyashri Arun Mandlik ...Petitioner
v/s.
State of Maharashtra & ors. ...Respondents
WITH
WRIT PETITION NO.9441 OF 2018
...
Mahesh Vijay Mandlik ...Petitioner
v/s.
State of Maharashtra & ors. ...Respondents
...
Mr.R.K.Mendadkar for the Petitioners.
Mr.R.S.Pawar, AGP for the State.
...
CORAM : A.A. SAYED &
S.C.GUPTE, JJ.
DATED : 27 AUGUST 2018
P.C.:
Digitally
The limited prayer of the Petitioners is that the Applications of the signed by Uday Prabhakar Petitioners dated 14 February 2018 for grant of caste validity certificate be Uday Prabhakar Kambli Kambli Date:
2018.08.29 15:30:54 +0530 Uday.P.Kambli 1/2 2/2 wp-9434-18.doc decided expeditiously by the Respondent No.2- Caste Scrutiny Committee.
2. We record the statement of the learned AGP that the Applications of the Petitioners shall be decided expeditiously and in any event within three months from today.
3. The Petitions to stand disposed of.
(S.C.GUPTE,J.) (A.A.SAYED, J.) Uday.P.Kambli 2/2