KAVITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the petitioner and the learned A.G.P. and perused the original record of the respondent-scrutiny committee even in the matter of Nandu Gangaram Alure who is a validity holder and is a real paternal uncle of these petitioners.

(2.) The petitioners are challenging the order passed by the respondent no.2-scrutiny committee invalidating their tribe claims and confiscating and cancelling their certificates of 'Mannervarlu' scheduled tribe.

(3.) The learned advocate for the petitioners submits that apart from Nandu Gangaram, petitioner No. 1 Kavita's real sister Sunita, their father Ramlu have been granted validity certificates. The other petitioners being first degree cousins of Kavita, all of them are entitled to have validity certificates.