SNEHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners in both the petitions are the siblings and children of Hanmanlu Girmaji Muttepod. Their tribe certificates for scheduled tribe Mannervarlu, were invalidated and confiscated by a common judgment and order dtd. 10/8/2023. Being aggrieved, the petitions are filed. They are relying upon validity issued to Parshuram Chinappa Muttepod and further relying upon old entries of 1955.

(2.) The learned AGP supports the impugned judgment and order. According to him, the Scrutiny Committee noticed the contrary entries of the blood relatives of the petitioners and there was suppression of invalidation order passed in the matter of Manohar. Therefore no fault can be found in the impugned judgment and order. Considering the affinity test and unreliability of the validity certificate, the caste claims are rightly rejected.

(3.) The learned AGP has also informed that the Committee has proposed re-verification and show cause notices are issued. The original files of petitioners and validity holder, Parshuram are produced on record.