VINAY PARMESHWAR ZARIWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for respective parties finally at the admission stage.

(2.) The petitioners are challenging the judgment and order dtd. 22/8/2023 passed by the respondent No. 2/Scrutiny Committee invalidating the tribe certificates of the petitioners for being 'Mannervarlu' (Scheduled Tribe) and confiscating the same.

(3.) The petitioners are relying upon the validity certificates of Namdev Linganna Zariwad and Saipranay Dattatraya Zariwad.