Bombay High Court
Murlidhar Namdeorao Khadge vs State Of Maharashtra Thr Its Secretary ... on 10 June, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
907.wp.6796-22
PMB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Digitally
signed by
PRADNYA
PRADNYA MAKARAND
MAKARAND BHOGALE
BHOGALE Date:
2022.06.10
WRIT PETITION NO. 6796 OF 2022
18:31:20
+0530
Murlidhar Namdeorao Khadge .. Petitioner
vs.
State of Maharashtra and ors. .. Respondents
------------
Mr. T.V. Jadhav i/b.Mr. R.V. Mendadkar for petitioner.
Mr. B.V. Samant, AGP for the State.
------------
CORAM : DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE : JUNE 10, 2022.
P.C. :
1. Since the decision of the Scheduled Tribe Certificate Scrutiny Committee, Amravati Division, Amravati, is under challenge in this writ petition, the same ought to be placed for consideration before the Nagpur Bench of this Court.
2. Office to do the needful.
(M. S. KARNIK, J.) (CHIEF JUSTICE) 1