HARSHADA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. At the joint request of the parties, the matter is taken up for final disposal at the admission stage.

(2.) The petitioner is challenging the order passed by the Scrutiny Committee in a proceeding under Sec. 7(1) of the Maharashtra Act XXIII of 2001 thereby confiscating and cancelling her certificate of 'Thakur' scheduled tribe.

(3.) We have heard both the sides finally. The petitioner has been relying upon and even her claim has been tested on the basis of following genealogy regarding which the Committee has not expressed any doubt : <IMG>JUDGEMENT_164_LAWS(BOM)9_2023_1.jpg</IMG>