ANUJA VITTHAL SHAMOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides for final disposal at admission stage considering the urgency expressed by the petitioner in Writ Petition No. 10328 of 2023.

(2.) At the request of the learned counsel for the petitioner, papers of Writ Petition No. 770 of 2023 are called for.

(3.) The petitioners are daughter and father respectively. There is common record to assess their entitlement to the social status as belonging to 'Mannervarlu' (Scheduled Tribe).