PRIYANKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the learned counsel for respective parties heard finally at the admission stage.

(2.) The petitioner is challenging the judgment and order dtd. 10/8/2023 passed by the respondent No. 2/Scrutiny Committee invalidating her tribe certificate as belonging to "Koli Mahadev" (Scheduled Tribe) and confiscating the same.

(3.) The petitioner has placed on record genealogy at page No. 49 of the petition to point out the validity holders in her family and her relationship with them. It is pointed out that there are number of validity holders and predominantly she is relying upon validities of Vikrant Ganesh Rekulwad and Madhukar Govind Rekulwad. She is also relying upon her reply to the vigilance enquiry report, validity certificate issued to her relatives, the extract of revenue record and the vigilance report in the matter of Vikrant Ganesh Rekulwad.