Bombay High Court
Nilima Ashok Kale Alias Mohini Vijay ... vs The State Of Maharashtra And Others on 9 December, 2021
Author: S. G. Dige
Bench: S. V. Gangapurwala, S. G. Dige
1 999-wp 13789-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 13789 OF 2021
Nilima Ashok Kale alias
Mohini Vijay Tayade .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Mr. S. R. Barlinge, Advocate for the Petitioner.
Mr. P. S. Patil, Addl. G. P. for Respondent Nos. 1 to 3.
CORAM : S. V. GANGAPURWALA &
S. G. DIGE, JJ.
DATED : 09th DECEMBER, 2021.
PER COURT:-
. The committee under the impugned order has directed the petitioner to get the tribe certificate from the appropriate authority possessing the jurisdiction.
2. Heard Mr. Barlinge, learned counsel for the petitioner and the learned Addl. G. P. for respondent Nos. 1 to 3.
3. The petitioner may apply to the concerned Sub Divisional Officer for issuance of tribe certificate. The authority shall take decision on the application of the petitioner for issuance of tribe certificate to the petitioner expeditiously and preferably within a period of three (03) 1 of 2 ::: Uploaded on - 10/12/2021 ::: Downloaded on - 11/12/2021 04:08:24 ::: 2 999-wp 13789-2021.odt months from the date of filing of application and if satisfied, issue the same in proper format.
4. Writ petition is disposed of. No costs.
( S. G. DIGE ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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