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Bombay High Court

Rohan Manesh Khanderay Thr Its Natural ... vs The State Of Maharashtra Thr Its ... on 25 June, 2021

Author: M. G. Sewlikar

Bench: S.V. Gangapurwala, M. G. Sewlikar

                                        1                        993-WP-6974-7-21.odt




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD


                          WRIT PETITION NO.6974 OF 2021

Soham s/o. Gangadhar Kottawar                           ..      Petitioner
             Versus
The State of Maharashtra and another                    ..      Respondents
                                   ...

                                      AND
                          WRIT PETITION NO.6975 OF 2021

Rohan s/o. Manesh Khanderay                   ..                Petitioner
             Versus
The State of Maharashtra and another          ..                Respondents
                                   ...
                                 AND
                    WRIT PETITION NO.6976 OF 2021

Vijay s/o. Dharmpuri Bhandare                           ..      Petitioner
             Versus
The State of Maharashtra and another                    ..      Respondents
                                   ...

                                      AND
                          WRIT PETITION NO.6977 OF 2021

Sonam d/o. Gangadhar Kottawar                           ..      Petitioner
             Versus
The State of Maharashtra and another                    ..      Respondents
                                   ...

 Advocate for Petitioner/s : Mr. Chandrakant A. Jadhav, Mr. S. G. Jayewar
                   AGP for Respondents : Mr. S. P. Tiwari
                                     ...

                                    CORAM :     S.V. GANGAPURWALA AND
                                                M. G. SEWLIKAR, JJ.
                                    DATE    :   25th JUNE, 2021




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                                          2                        993-WP-6974-7-21.odt




PER COURT :-


The learned counsel for the petitioners submits that the caste certificates were issued to the petitioners with incorrect spelling of the tribe. The learned counsel submits that the petitioners have also surrendered the original tribe certificates with the incorrect spelling with the respondent.

2. Learned AGP accepts notice for respondents.

3. In case, the petitioners have surrendered original tribe certificates with the incorrect spelling and filed online applications with the respondent for issuance of corrected tribe certificates then the respondent shall have to verify original tribe certificates with the incorrect spelling having been issued by his office and, thereafter, issue corrected certificates to the petitioners preferably within three weeks. Writ Petitions are disposed of. No costs.

 ( M. G. SEWLIKAR )                              ( S.V. GANGAPURWALA )
         JUDGE                                             JUDGE



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