ARUNA KASHINATH KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE above writ petition is placed for admission and with the consent of the learned Counsels appearing for the respective parties, the petition is heard finally at the admission stage itself.

(2.) RULE. Rule is taken up for final hearing with the consent of the parties.

(3.) THE petitioner is challenging the order passed by the Committee for Scrutiny and Verification of Tribe Claims, MS. Nasik (hereinafter referred to as "the Committee" ).