SOHAM SHIVAJI HENDAGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioners who are brother and sister are challenging the order passed by the scrutiny committee in a proceeding under sec. 6 of the Maharashtra Act no. XXIII of 2001 (Act), thereby confiscating and cancelling their certificates as belonging to Koli Mahadev.

(3.) We have heard both the sides finally and in view of the exigency inasmuch as the petitioners are aspiring to take admission through the ongoing NEET-UG-2023 process.