REGENT COMPUTRONICS PVT. LTD.

LATABAI Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

VILAS DINKAR BHAT VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
S NAGARAJAN VS. DISTRICT COLLECTOR SALEM [REFERRED TO]
CIDCO VS. VASUDHA GORAKHNATH MANDEVLEKAR [REFERRED TO]
UNION OF INDIA VS. ALOK KUMAR [REFERRED TO]
MADAN MOHAN SINGH VS. RAJNI KANT [REFERRED TO]
ANAND VS. COMMITTEE FOR SCRUTINY AND VERIFICATION OF TRIBE CLAIMS [REFERRED TO]
SUDHA BHASKARARAO SAIKHEDE VS. YASHODABAI SHIKSHAN SANSTHA [REFERRED TO]
AJAY NARAYAN PARATE VS. STATE OF MAHARASHTRA THROUGH ITS SECRETARY OF TRIBAL WELFARE DEPARTMENT, MANTRALAYA, MUMBAI [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned Government Pleader waives service of notice for respondents Nos.1 and 2. Learned senior counsel Mr. Sapkal waives service of notice for respondents Nos.3 and 4. Mr. Gunale, the learned Counsel, waives service of notice for respondent No.5.

(2.) Rule is made returnable forthwith. By the consent of the parties heard finally.

(3.) The petitioner is elected Member of the Legislative Assembly. She takes exception to the judgment and order passed by respondent No.2 (Committee) dtd. 9/2/2022 invalidating her claim of "Tokre Koli" Scheduled Tribe.

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LATABAI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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