Bombay High Court
Lavanya Rajanna Konerwar Thr Rajanna ... vs The State Of Maharashtra And Another on 30 March, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
76.wp.5470.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.5470 OF 2021
RAMESH GANGADHAR JAYEWAR AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
WITH
WRIT PETITION NO.5471 OF 2021
LAVANYA RAJANNA KONERWAR THR FATHER
VERSUS
THE STATE OF MAHARASHTRA AND ANR
WITH
WRIT PETITION NO.5472 OF 2021
SANSKAR BHUMANNA JAYEWAR THR FATHER
VERSUS
THE STATE OF MAHARASHTRA AND ANR
WITH
WRIT PETITION NO.5473 OF 2021
TANUSHRI SAINATH JAYEWAR THR FATHER
VERSUS
THE STATE OF MAHARASHTRA AND ANR
...
Advocate for Petitioners : Mr. Sonkawade Amarsinha D. and S.G. Jayewar
AGP for Respondent/State: Mr. P.N. Kutti
...
CORAM : S. V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 30/03/2021 1/2 ::: Uploaded on - 01/04/2021 ::: Downloaded on - 01/04/2021 21:27:24 ::: 76.wp.5470.21.odt PER COURT :
1. The application filed by the petitioners for issuance of caste certificate is pending with respondent No.2. In case the application filed by the petitioners for issuance of caste certificate is pending with respondent No.2 then respondent No.2 shall decide the said application on its own merits on the basis of documents filed before him considering all the relevant aspects of the matter expeditiously preferably within 8 weeks.
2. The writ petitions are disposed of.
( SHRIKANT D. KULKARNI, J. ) ( S. V. GANGAPURWALA, J.) habeeb 2/2 ::: Uploaded on - 01/04/2021 ::: Downloaded on - 01/04/2021 21:27:24 :::