POOJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, the learned advocate for the petitioner submits that due to bifurcation of the Scheduled Tribe Scrutiny Certificate Committees - respondent No. 2, the petitioners matter would now be pertaining to the Scheduled Tribe Scrutiny Committee Kinwat division headquartered at Aurangabad, he seeks leave to add it as a party respondent. Request is accepted. Amendment is allowed to be carried out forthwith.

(2.) Learned A.G.P. waives service for the newly added respondent no. 5.

(3.) Heard both the sides finally. The petitioners who are real siblings are aggrieved by the common judgment and order passed by the respondent- scrutiny committee where by their claims as belonging to Koli Mahadev scheduled tribe have been turned down on 12/7/2019.