DIPALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Writ petitions no. 5108 of 2020, 4352 of 2020 and 4364 of 2020 are not on board but are taken on board on the request since even these petitioners are challenging the selfsame order which is a common order in respect of all these petitioners.

(2.) Heard the learned advocate for the petitioners in all the petitions and the learned AGP.

(3.) The petitioners are siblings inter se. They are aggrieved by the judgment and order dtd. 16/7/2019 which is passed in common in the matter of petitioner - Rushikesh and petitioner - Rupali and few other individuals. Their tribe claim as belonging to Mannervarlu scheduled tribe has been invalidated and incidentally, in the process of deciding the proposal in respect of Rushikesh and Rupali and others, even the validity certificates issued to the petitioner - Dipali has been seized and cancelled. In fact, she was granted validity certificate on the basis of order passed by this Court in writ petition no. 10406 of 2017 apparently without even issuing any notice to her and ex facie behind her back.