Bombay High Court
Savita Sachin Totewad Alias Savita ... vs The State Of Maharashtra And Another on 25 June, 2019
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
1 wp 7668.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 7668 OF 2019
SAVITA SACHIN TOTEWAD @ SAVITA NAMDEV TANDALWAD
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioners :
Mr. Thorat Chandrakant R.
AGP for Respondents : Mr. R. B. Bagul
...
CORAM: S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATE: 25th JUNE, 2019 PER COURT: 1. The learned counsel for the petitioner
submits that the tribe claim of the petitioner is pending validation with respondent no. 2 since 13.07.2017.
2. The learned A.G.P. accepts notice for all the respondents and submits that the committee would decide it in accordance with law.
3. In case the validation proceeding in respect of the tribe claim of the petitioner is pending ::: Uploaded on - 28/06/2019 ::: Downloaded on - 15/07/2019 05:02:06 ::: 2 wp 7668.19 with respondent no. 2, then respondent no. 2 shall decide the same on its own merits, expeditiously and preferably within a period of six (06) months from the date of appearance of the petitioner. The petitioner shall appear before the committee on 08.07.2019. The petitioner shall cooperate in expeditious disposal of the proceeding.
4. The writ petition is disposed of accordingly. No costs.
[MANGESH S. PATIL, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 28/06/2019 ::: Downloaded on - 15/07/2019 05:02:06 :::