VIDYA 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 petitioners who are siblings are challenging the common order passed by the Scrutiny Committee in a proceeding under Sec. 7(1) of the Maharashtra Act XXIII of 2001 thereby confiscating and cancelling their certificates of 'Mannervarlu' scheduled tribe.

(3.) We have heard both the sides finally at the stage of admission. The petitioners' claims have been assessed by the scrutiny committee with the following genealogy furnished by their father :