LATA NARESHKUMAR PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Counsel for the parties.

(3.) The petitioner claims to be belonging to "Dhodia Tribe ". "Dhodia Tribe " has been notified as scheduled tribe in the year 1950 by issuing constitutional order. It is not in dispute that "Dhodia Tribe " is a scheduled tribe not only in the present State of Maharashtra but also in the present State of Gujarat. It is also not in dispute that " Dhodia Tribe " was a scheduled tribe in the erstwhile State of Bombay.