MAHESHKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Advocate for final hearing at the admission stage, considering urgency stated by the petitioner.

(2.) With the assistance of the learned AGP, we perused original record produced during the course of hearing.

(3.) The petitioner is challenging the Judgment and order dtd. 12/08/2022 invalidating his Tribe claim of 'Mannervarlu'. Previously his claim was invalidated by the Committee on 25/06/2018. Being aggrieved, he had filed Writ Petition No.9377 of 2018, which had resulted in the remand of the matter to the respondent Scrutiny Committee.