SHASHWAT SHYAMSUNDAR CHAPPALWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The tribe claim of the petitioner as belonging to "Mannervarlu", Scheduled Tribe is invalidated.

(2.) We have heard learned counsel for the petitioner and learned A.G.P. for respondents.

(3.) It is not disputed that the father of the petitioner Shyamsundar, two real uncles of the petitioner namely Balram and Santosh are issued with the validity certificates of "Mannervarlu", Scheduled Tribe. It also appears that some of the other paternal relatives of the petitioner namely Sachin Suresh Chappalwar are issued with the validity certificate of "Mannervarlu", Scheduled Tribe. One of the reason for invalidation of the petitioner's tribe is that the petitioner and his father and uncles have suppressed the rejection of the tribe claim of one Suresh Gangaram Chappalwar. The invalidation of the caste claim of Suresh Gangaram Chappalwar is also confirmed by this Court according to the learned A.G.P.