SNEHAL SADASHIV PUPULWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Writ Petition No. 7149 of 2020 is not on board. A request was made by the learned counsel for the petitioner for calling for the papers in Writ Petition No. 7149 of 2020. Therefore, Writ Petition No. 7149 of 2020 is taken on board.

(2.) Heard learned counsel for respective parties. Both the writ petitions are taken up for final hearing at the admission stage as urgency is being expressed.

(3.) Both the petitioners are siblings of Sadashiv Narayan Pupulwad. They claim to be belonging to 'Mannervarlu' (Scheduled Tribe). Their proposals for validation of tribe certificates are rejected by the respondent No. 2/Scrutiny Committee by common judgment and order dtd. 29/5/2019. Feeling aggrieved they have presented these petitions before us.