Bombay High Court
Kailash Maruti Ghate vs The State Of Maharashtra Through ... on 7 May, 2024
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
*1* 979wp3889o24
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
979 WRIT PETITION NO. 3889 OF 2024
KAILASH MARUTI GHATE
VERSUS
THE STATE OF MAHARASHTRA THROUGH SECRETARY
AND OTHERS
...
Shri Rodge Krishna Pratap, Advocate for the Petitioner.
Shri P.K. Lakhotiya, AGP for Respondent Nos.1 to 3/State.
...
CORAM : RAVINDRA V. GHUGE
&
R.M. JOSHI, JJ.
DATE :- 07th May, 2024 Per Court :-
1. The Petitioner claims to be related to Tatyarao Shankar Ghate, who has a validity certificate. Tatyarao is the son of Shankar Mallappa Ghate and grandson of Mallappa Appa Ghate. The Petitioner is the son of Maruti, who is the son of Mallappa and biological brother of Apparao and Shankar.
2. The order passed by this Court dated 02.05.2023, in Writ Petition No.5012/2023 (Om Ranjeet Ghate vs. State of Maharashtra and others), is cited before us. We find that Ranjeet has originated from the branch of Revappa Ghate and in *2* 979wp3889o24 the matter in hand, the entire branch of Revappa is missing.
3. The learned Advocate for the Petitioner concedes that the Petitioner has erred in not placing the complete family tree, which will also indicate Revappa, whose biological brother is Mallappa. What is placed before us is the entire branch of Mallappa and not Revappa. So also, Om s/o Ranjeet Ghate, who received the tribe certificate under the order of this Court dated
02.05.2023 (supra), is also not reflected in the family tree placed before us.
4. The learned Advocate for the Petitioner seeks time to get details of the entire family and place on record the complete family tree. Let such family tree along with an affidavit, be filed on or before 13.06.2024.
5. List this Writ Petition on 18.06.2024. kps ( R.M. JOSHI, J. ) ( RAVINDRA V. GHUGE, J. )