Bombay High Court
Yogesh Madhav Makalwad And Another vs The State Of Maharashtra And Others on 31 October, 2023
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
916-WP-8702-19
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.8702 OF 2019
Yogesh Madhav Makalwad
and another .... Petitioners
Versus
The State of Maharashtra
and others .... Respondents
......
Mr. S.S. Phatale, Advocate for the Petitioners
Mr. S.R. Yadav Lonikar, AGP for Respondents - State
......
CORAM : MANGESH S. PATIL AND
NEERAJ P. DHOTE, JJ.
DATE : 31st OCTOBER , 2023
ORDER :
1. The petitioners who are the son and father are challenging the common order of the scrutiny committee confiscating and cancelling their 'Koli Mahadev' scheduled tribe certificates.
2. According to the roster caste scrutiny matters in respect of service are assigned to Court No.1 and caste scrutiny of students are assigned to this Court. The matter to the extent of petitioner No.1 would lie before this Court, whereas the matter to the extent of petitioner No.2 would lie before the Court No.1.
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3. Registrar (Judicial) to take appropriate steps for listing of the matter.
4. Remove from the board.
[ NEERAJ P. DHOTE ] [ MANGESH S. PATIL ]
JUDGE JUDGE
S.P. Rane
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