LAXMI R KARHADKAR Vs. RESIDENT DEPUTY DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS petition is filed by the petitioner for quashing and setting aside an order passed by the Resident Deputy District Collector, Mumbai City, respondent No. 1 herein, on October 7, 2002 by which he informed the President of the Regional Caste Scrutiny Committee, Konkan Division, Navi Mumbai, to cancel the caste certificate obtained by the petitioner by submitting false documents in support of her claim.

(2.) WE have heard Mr. Anturkar, learned Counsel for petitioner, Mr. R. D. Rane, Additional Government Pleader, for respondent Nos. 1 and 2 and Mr. P. A. Pol, learned Counsel appearing for the newly-added respondents, in pursuance of an order passed by us today in Civil Application (Stamp) No. 42171 of 2002.

(3.) MR. Anturkar raised three contentions.