ANJALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. The Rule is made returnable forthwith. Learned AGP waves service for the respondent Nos.1 and 2. At the joint request of the parties, the matter is heard finally at the stage of admission.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner is impugning the order passed by the respondent No.2 - The Scheduled Tribe Caste Certificate Verification Committee (herein after the Verification Committee) whereby tribe certificate obtained by her as belonging to "Koli Mahadev" Scheduled Tribe has been cancelled and seized.

(3.) We have heard both the sides at length and perused the record including the original files with the respondent - Verification Committee not only in respect of the petitioner herself, but even her real paternal uncle Madhav Rama Muddewad.