LATABAI MAHARU KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner assails the judgment of the Scrutiny Committee thereby dismissing the proposal of the petitioner for validity certificate of Tokare Koli, Scheduled Tribe.

(2.) Shorn off necessary details, the facts relevant for deciding the matter are as follows :

(3.) Mr. Dhorde, the learned senior counsel to substantiate his contention that, the petitioner ought to have been allowed to withdraw the proceeding relies upon the judgment dated July 20, 2016 of the Division Bench of this Court at Principal Seat at Bombay in Writ Petition No. 6078 of 2016.