ARSHAD FAIZAN SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Learned AGP waives notice for respondents. Heard finally by consent of the learned counsels appearing for the parties.

(2.) This petition challenges order dated 07.11.2019 passed by the District Caste Verification and Scrutiny Committee, Amravati Division, Amravati invalidating the claim of the petitioner for Chhaparband, Vimukta Jati (A). When the matter was listed before us initially on 17.12.2019, we passed an order as under:

(3.) In response to the aforesaid order no reply is filed till this date by the respondents. The petitioner has filed Civil Application No.1177 of 2020 for appropriate order to expeditiously dispose of his writ petition as the petitioner has already appeared for National Eligibility Cum Entrance Test (UG)-2020 and is required to produce the validity certificate for admission. Copy of this civil application is tendered to the respondents on 16.10.2020 but no reply is filed to it till this date.