DINESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for both the sides, heard finally at admission stage.

(2.) Feeling aggrieved by the impugned order passed by respondent No.2 / Scheduled Tribe Certificate Scrutiny Committee, Nandurbar Division, Nandurbar (hereinafter referred to as the "committee") thereby invalidating tribe claim of the petitioner as belonging to "Thakur" Scheduled Tribe, the petitioner has approached this Court by invoking writ jurisdiction under Article 226 of the Constitution of India.

(3.) Heard Mr. S.C. Yeramwar, learned counsel for the Petitioner, Mr. S.K. Tambe, learned A.G.P. for respondent Nos. 1 and 2 / State and Mr. N.N. Desale, Advocate for Respondent No.3 / Zilla Parishad, Dhule.