Bombay High Court
Gaurang Dilipkumar Khanderay And ... vs The State Of Maharashtra And Others on 7 March, 2022
Author: S. G. Dige
Bench: S. V. Gangapurwala, S. G. Dige
(1) 38-wp-3218-2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.3218 OF 2022
GAURANG DILIPKUMAR KHANDERAY AND OTHERS
..PETITIONERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
...
Mr. Omprakash Totawad h/f Mr. O. B. Boinwad,
Advocate for the Petitioners.
Mr. K. N. Lokhande, AGP for Respondents-State.
...
CORAM : S. V. GANGAPURWALA &
S. G. DIGE, JJ.
DATED : 07th MARCH, 2022. PER COURT:-
1. The tribe claims of petitioners are invalidated.
2. Issue notice to respondents.
3. The learned A.G.P. waives service of notice for all respondents and seeks time.
4. Stand over to 02.05.2022.
5. Till the next date, criminal action may not be taken against petitioners only on the ground that tribe claims are invalidated.
(S. G. DIGE) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/March-2022 ::: Uploaded on - 08/03/2022 ::: Downloaded on - 09/03/2022 07:00:27 :::