YOGESH MACCHINDRA MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of parties, taken up for final disposal.

(2.) The caste claim of the petitioners as belonging to Thakar, Scheduled Tribe, is invalidated. Aggrieved thereby, the present writ petitions.

(3.) The petitioners in both the writ petitions claim to be belonging to same family.