KUMARI KAVITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Learned Counsel appearing for the respective parties.

(2.) Rule. Rule is made returnable forthwith. The learned Counsel for respective respondents waive notice. With the consent of the parties, heard finally at the stage of admission.

(3.) This Writ Petition takes exception to the decision dated 14-10-2009 passed by the respondent No. 2 i.e. the Scheduled Tribe Scrutiny Committee, Nandurbar Division, Nandurbar, thereby invalidating the tribe claim of the petitioner that she belongs to "Thakur-Scheduled Tribe'.