RAMESHBHAI MATHURBHAI PATELIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is at the instance of the original petitioner and is directed against the judgment and order passed by the learned Single Judge dated 07.04.2010 in Special Civil Application No.2902 of 2010 and thereby His Lordship has rejected the writ petition and confirmed the order dated 30th July, 2009 passed by respondent No.2 holding and declaring that the appellant original petitioner does not belong to Scheduled Tribe community and the caste certificate issued by the District Social Welfare Officer, District Panchayat, Godhra was not a genuine certificate.

(2.) Facts giving rise to this appeal may be summarised thus :

(3.) Being aggrieved by the judgment and order passed by the learned Single Judge, the appellant original writ petitioner has come up by way of this appeal.