SUNITI ASHOK SARATHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Mr. C. R. Sonawane, learned Assistant Gov-emnent Pleader, appears and waives service of notice of rule on behalf of respondent Nos. 1, 2 and 4. Mr. K. K. Waghmare, learned Counsel, appears and waives service of notice of rule on behalf of respondent No. 5.

(2.) IN the facts and circumstances, and with the consent of the parties, the matter is taken up for final hearing.

(3.) THIS petition is filed by the petitioner for an appropriate writ direction or order quashing and setting aside an order dated 5th July, 2002 passed by the Committee for Scrutiny and Verification of Tribe Claims, Pune Division, pune, with further direction to the Committee to consider the case of the petitioner de novo after affording opportunity of hearing to the petitioner. A prayer is also made to declare that the caste certificate issued by the Executive Magistrate, Pune City, in favour of the petitioner on 4th August, 1980 be declared legal, valid and subsisting. Interim relief is also prayed.