SAURABH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. The matter is heard finally with the consent of the learned counsel for the parties.

(2.) The present Petition is an outcome of invalidation of the Tribe claim of the Petitioner as 'Halba', Scheduled Tribe.

(3.) We have heard the respective learned Counsels for the parties.