SURESH YADAV KULMETHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Issue notice to the respondents, returnable after three weeks.

(2.) Shri Uke, learned Additional Government Pleader waives service of notice for Respondent Nos. 1 to 5, 7 and 8.

(3.) Shri Dhengale, the learned counsel for the petitioners prays for grant of interim relief by staying the effect and operation of the impugned notices dated 21.12.2019, contending that when the claims in respect of forest rights raised by the members of the Scheduled Tribes are pending for adjudication before the Collector, no action for their eviction can be taken in terms of G.R. dated 11.11.2016 and also Section 4(5) of the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act , 2006.