ANJALI LAXMANRAO PATTEWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, the learned advocate for the petitioners submits that the Scheduled Tribe Scrutiny Committee has now been divided. These matters pertain to the Scheduled Tribe Certificate Scrutiny Committee Kinwat, headquartered at Aurangabad and seeks leave to add it as a party- respondent No. 5 in both these petitions. Leave granted. Amendment to be carried out forthwith.

(2.) Learned A.G.P. waives service for the respondent No. 5 being added.

(3.) The petitioners who are siblings are challenging the separate orders passed in their respective matters whereby the respondent No. 5-scrutiny committee in an enquiry under Sec. 7 of the Maharashtra Act XXIII of 2001 has discarded their claim as belonging to ' Koli Mahadev' scheduled tribe and has seized and cancelled their certificates. Though the orders are passed separately in both the matters, those are exactly same.