VAISHNAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides finally at the stage of admission.

(2.) The petitioner is challenging the order passed by the respondent No.2 - Scheduled Tribe Certificate Verification Committee, whereby, her tribe certificate as "Mannervarlu" scheduled tribe issued under the Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 (herein after the Act) has been confiscated and cancelled.

(3.) Both the sides have made a fair bit of attempt to take us through the record and addressed us on all the points in controversy.