VIJAYKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr.Sutar, learned Counsel appearing for the Petitioner at the outset seeks leave to amend and challenge the order 8/10/2020 passed by the Sub- Divisional Officer (Competent Authority), Ichalkaranji Division, Ichalkaranji, by which the Petitioner's application seeking issuance of caste certificate as belonging to Koli Mahadev, Scheduled Tribe was dismissed.

(2.) Leave granted. Amendment to be carried out during the course of day.

(3.) It is the case of the Petitioner that tribe certificate dated 25/02/1985 was issued by Executive Magistrate, Shirol certifying that the Petitioner belongs to "Mahadev Koli" which is recognised as Scheduled Tribe.