DINESH RAMESH THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The Writ Petitions are taken up for final hearing, with the consent of the learned counsel for the parties.

(2.) Civil Application no.15395 of 2011, seeking intervention in Writ Petition no.7796 of 2011 is allowed, for the reasons stated therein. The applicant is permitted to intervene in the Writ Petition.

(3.) In these Petitions, common questions of law have arisen upon rejection of the claims of the Writ Petitioners, by the respondent Scheduled Tribe Certificate Scrutiny Committee, that they belong to Thakur Scheduled Tribe.