NIKHIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. With the consent of the learned Counsel appearing for the parties, the petitions are heard fnally.

(2.) By these petitions under Article 226 of the Constitution of India, Petitioners are challenging the decision dated 04.09.2019 of Respondent No. 2- Scheduled Tribe Certifcate Scrutiny Committee, Nandurbar invalidating the tribe claims of the petitioners belonging to "Thakur Scheduled Tribe" community.

(3.) Since both the Petitions, one i.e Writ Petition No. 11349 of 2019 by the father viz. Shri Anil Soma Thakur and the other Writ Petition No, 11344 of 2019 by his son viz. Nikhil Anil Thakur involve challenge to the same common order having similar underlying facts, we are disposing of both these petitions by this order and judgment.