Bombay High Court
Madhura Nagesh Bondle Thr Father And ... vs The State Of Maharashtra And Another on 20 July, 2020
Author: R. G. Avachat
Bench: S. V. Gangapurwala, R. G. Avachat
(1) 80-wpst-12008-2020 & ors.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION (STAMP) NO.12008 OF 2020
RUPALI UTTAMRAO TOTEWAD ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
...
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mrs. V. S. Choudhari, AGP for Respondent-State.
AND
WRIT PETITION (STAMP) NO.12012 OF 2020
VYANKATESH BHIMRAO YAMALWAD THROUGH FATHER AND
NATURAL GUARDIAN ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
...
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mr. A. S. Shinde, AGP for Respondent-State.
AND
WRIT PETITION (STAMP) NO.12014 OF 2020
SWAPNIL JAIRAM KANCHALWAD ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
...
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mr. S. R. Yadav-Lonikar, AGP for Respondent-State.
AND
WRIT PETITION (STAMP) NO.12015 OF 2020
ARATI BHIMRAO YAMALWAD ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
...
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(2) 80-wpst-12008-2020 & ors.
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mr. S. B. Pulkundwar, AGP for Respondent-State.
AND
WRIT PETITION (STAMP) NO.12016 OF 2020
SUSHANT JAIRAM KANCHALWAD THROUGH FATHER AND
NATURAL GUARDIAN ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
...
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mrs. V. S. Choudhari, AGP for Respondent-State.
AND
WRIT PETITION (STAMP) NO.12017 OF 2020
MADHURA NAGESH BONDLE THR FATHER AND NATURAL
GUARDIAN ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
...
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mr. S. B. Pulkundwar, AGP for Respondent-State.
AND
WRIT PETITION (STAMP) NO.12018 OF 2020
SUSHANT SHYAMRAO YAMALWAD THROUGH FATHER & NATURAL
GUARDIAN ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
...
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mr. P. S. Patil, AGP for Respondent-State.
AND
WRIT PETITION (STAMP) NO.12019 OF 2020
SHIVRAJ UTTAMRAO TOTEWAD ..PETITIONER
VERSUS
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(3) 80-wpst-12008-2020 & ors.
THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
...
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mrs. M. A. Deshpande, AGP for Respondent-State.
AND
WRIT PETITION (STAMP) NO.12020 OF 2020
ATHARV NAGESH BONDLE THR FATHER AND NATURAL
GUARDIAN ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
...
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mr. S. G. Karlekar, AGP for Respondent-State.
...
CORAM : S. V. GANGAPURWALA &
R. G. AVACHAT, JJ.
DATED : 20th JULY, 2020. PER COURT:-
1. The petitioners shall file on-line applications. The petitioners shall submit the original tribe certificate with incorrect spelling to the concerned Sub Divisional Officer. The concerned Sub Divisional Officer after verifying its record of issuance of the certificate shall issue the corrected tribe certificate to the petitioners within a period of six (06) weeks from the date of production of incorrect tribe certificate.
2. In view of that, writ petitions are disposed of. No costs.
(R. G. AVACHAT) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/July-2020 ::: Uploaded on - 21/07/2020 ::: Downloaded on - 22/07/2020 03:05:37 :::