PRANAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the matters finally at the joint request of the parties.

(2.) The petitioners are the siblings challenging the common order passed by the Scrutiny Committee confiscating and cancelling their tribe certificates as belonging to 'Koli Mahadev' scheduled tribe.

(3.) The learned advocate for the petitioners submits that there is no dispute about the genealogy. The petitioners' father Ramrao Mantre and their real paternal uncle Laxman Mantre have been issued with certificates of validity. Even their cousin Dhananjay Ravikant Mantre has also been issued with certificate of validity. So long as these certificates of validity are not confiscated and cancelled, by following due process of law, the petitioners cannot be deprived of deriving the benefit even if the Committee now entertains a doubt and attributes fraud to the validity holders in obtaining certificates of validity.