YOGESH MADHAV MAKALWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) FACTUAL ASPECT : Leave granted.

(2.) The present appeal challenges the judgment and final order dtd. 23/7/2024 passed by the learned Division Bench of the High Court of Judicature at Bombay, Bench at Aurangabad [Hereinafter referred to as "the High Court"] in Writ Petition No. 8702 of 2019. Vide the impugned judgment and final order, the High Court dismissed the petition challenging the order dtd. 24/6/2019 passed by the Scheduled Tribe Certificate Scrutiny Committee, Aurangabad Division, Aurangabad [Hereinafter referred to as "the Scrutiny Committee"] confiscating and invalidating the Caste Certificate of the appellant and his father for the Scheduled Tribe - Koli Mahadev.

(3.) The facts, in brief, leading to the filing of the present appeal are as under: