SAIKIRAN RAMRAO TOTAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice for respondents Nos.1 and 2.

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

(3.) By this writ petition under Article 226 of the Constitution of India, the petitioners seek a Writ of Certiorari to quash and set aside the impugned order dtd. 3/3/2022 passed by respondent No.2 Committee rejecting their tribe validity claim and a Writ of Mandamus directing respondent No.2 to issue tribe validity certificate of "Mannervarlu" - Scheduled Tribe in their favour.