PRATIBHA NARAYAN GUDALOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocate Mr. Golegaonkar for the petitioners as also learned AGP Mr. Patil, for the respondents.

(2.) We have also perused the record.

(3.) The petitioners are before this Court impugning the judgment and order whereby their claim as belonging to "Mannervarlu" (Scheduled Tribe) has been turned down and the tribe certificate has been cancelled.