ANIKET PRALHAD KANLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the petitioner and the learned AGP finally at the stage of admission.

(2.) The petitioner is challenging the order of invalidation.

(3.) The learned AGP has placed before us the genealogy prepared by the vigilance officer in the present matter starting from the original ancestor Narayan Kanle. He was survived by three sons Purbhaji, Nanasaheb and Chimanaji. Purbhaji had a son Tukaram and three daughters. Tukaram is survived by three sons Chimnaji, Taterao and Laxman. The Committee had entertained a doubt about there being fraud practised on the then scrutiny committee in the matter of Laxman and had refused to extend the benefit of his validity to his niece Anuradha Chimnaji Kanle. However, subsequently, a notice to show cause was issued to Laxman Tukaram Kanle. After inquiry, by the order dtd. 1/2/2023 the Committee for the reasons mentioned in that order dropped the show cause notice. Consequently, the certificate of validity granted to the Laxman Tukaram Kanle has reached finality.