PRASHANT HANMANTRAO BARLAWAR Vs. SCHEDULED TRIBE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Rule, made returnable forthwith. With the consent of the learned Advocates for the respective parties, heard finally at the stage of admission.

(2.) The petitioner assails the decision of the Scrutiny Committee dtd. 29/4/2021 rejecting his tribe claim of the 'Mannervarlu' community.

(3.) The facts in nutshell are as under :