AVINASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, matter is taken up for final hearing.

(2.) The caste claim of the petitioner as 'Mannervarlu' Scheduled tribe is invalidated.

(3.) Mr. Golegaonkar, the learned counsel for the petitioner submits that the real brother of the petitioner is issued with the validity certificate under the orders of this Court at its principal seat at Bombay in Writ Petition No.10515 of 2017 dated 28.09.2017. The daughter of real uncle of the petitioner namely Gayatri D/o Shivaji Ambatwad is issued with the validity under the order of this Court dated 05.07.2019 in Writ Petition No.4892 of 2019. The learned counsel submits that all the documents that are the subject matter of consideration before the committee in the instant case were also the subject matter before the High Court at the principal seat and before this Court in the case of real brother of the petitioner and real uncle's daughter.