AHIYLYABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides for final disposal at admission stage considering the urgency expressed by the petitioners.

(2.) By common judgment and order dtd. 8/11/2021 the tribe claims of the petitioners as belonging to 'Mannervarlu' (Scheduled Tribe) are invalidated by the respondent/Scrutiny Committee.

(3.) The petitioners are from the same family and they are relying upon the common record. Therefore, both the petitions can be disposed of by this common order.