AMIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of this common petition, the three petitioners who are inter se blood relations from the paternal side and even the committee in paragraph no. 2 of the impugned order has observed that they are from the same family as the reason for deciding their respective claims by a common order, we can safely proceed on the premise that there is no dispute about the genealogy.

(2.) We have carefully considered the rival submissions and perused the papers.

(3.) Even according to the committee, there are as many as 21 validities in the family. A chart of which is reproduced in the impugned order while discussing the issue no. 2. The common logic resorted to by the committee for not extending the benefit of these many validities is the fact that in spite of petitioners' uncle Pandurang Marotirao Machewad had suffered invalidity in the year 1995 the subsequent validity holders had obtained the validity certificates by concealing such first invalidation.