SHREENATH RAMAKANT PATTEWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the respective sides finally at the admission stage.

(2.) All the petitioners are related inter se. They were issued tribe certificates for 'Koli Mahadev' scheduled tribe. By common judgment and order dtd. 14/2/2022, their tribe certificates were invalidated. There is common record. Hence, we are considering all the matters together. For the sake of convenience, we are referring Writ Petition No. 4352 of 2022 that of Priyanka.

(3.) The petitioners are relying upon validity certificate issued to Ramakant, Suryakant, Gunwanti. The petitioners have produced the genealogy in their respective mattes to show their relationship with Ramakant. According to them, the validity certificate of Ramakant is reliable and it would enure to their benefits. Due procedure of law was followed by the Scrutiny Committee in his matter.