PRANITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides finally at the admission stage.

(2.) The learned counsel for the petitioner has prayed for calling for the papers of Writ Petition No. 12097 of 2019, which is also emanating from common judgment and order which is under challenge. Therefore, both the petitions are considered for final disposal.

(3.) The petitioners are the siblings of Digambar Ganpat Mekhale. They were issued with validity certificate of 'Koli Mahadev' (Scheduled Tribe). The proposals of the petitioners were forwarded for verification to the Scrutiny Committee. The scrutiny committee invalidated the tribe certificates and confiscated the same by common judgment and order dtd. 14/8/2019.