PRANAVI VIRBHADRA PADALWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides.

(2.) The petitioner in Writ Petition no. 11897 of 2022, is challenging the order passed by the respondent no. 2 - Scrutiny Committee, seizing and cancelling her tribe certificate as belonging to 'Mannervarlu' scheduled tribe. In fact, it was a common order in the matter of petitioner and one Samiksha Sangameshwar Padalwar. Samiksha has also challenged the self same order. Her matter is not on board. We have called the papers and even her matter bearing Writ Petition No. 9166 of 2023, is now being taken up for final disposal, obviously, because it is a common order passed by the Scrutiny Committee.

(3.) Considering the exigency, in as much as both of them having appeared for NEET UG 2023, these matters are taken up on urgent circulation for final disposal.