ANIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard the petition by consent of learned counsel appearing for both the parties.

(2.) This petition is filed for orders or direction against respondent No.2/Committee for Scrutiny and Verification of Tribal Claims on the ground that the petitioners are adversely affected because of caste validity certificates granted in favour of respondent Nos.4 to 6 by the Caste Scrutiny Committee.

(3.) Learned counsel appearing for the petitioners disputed the status of respondent Nos.4 to 6 as belonging to Scheduled Tribe on the ground that Annexures in the petition particularly copy of registered sale deed annexed as Annexure I did not indicate that sellers were belonging to Scheduled Tribe. The petitioners sought to rely upon the number of documents to substantiate the contention that by suppression of true facts caste validity certificates were obtained from the Committee for Scrutiny and Verification of Tribal Claims.