SOURABH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Senior Advocate Mr. Hon for the petitioners and and learned AGP Mr. Patil.

(2.) Perused the record including the impugned order of the Scrutiny Committee invalidating the petitioners' claim as belonging to Mannervarlu Scheduled Tribe.

(3.) Learned Senior Advocate Mr. Hon would vehemently submit, perhaps anticipating the arguments from the other side, that the committee has refused to consider the validities of the relatives namely, Rohit Ramesh Basapure and his sister Shravya Ramesh Basapure stated to be the distant cousins of the petitioners. The committee has assigned the reasons and even has expressed its intention to re-open the case of Rohit.