SAMBHAJI DANGAL WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. AGP waives service. We have heard both the sides finally at the stage of admission.

(2.) These are six different writ petitions which have been clubbed by the administrative order for being tried by the same Court, since all these petitioners are stated to be blood relatives through paternal side and are impugning the judgments and orders passed in their respective matters by the respondent - scheduled tribe certificate scrutiny committee (hereinafter 'committee') whereby, in a proceeding under Sec. 7 of the Maharashtra Act No. XXIII of 2001, their tribe certificates of Thakur scheduled tribe have been confiscated and cancelled.

(3.) Though the impugned judgments and orders are separate, all these petitioners being blood relatives and have been relying upon same genealogy and evidence, at the joint request of the parties and in order to avoid rigmarole, we propose to decide these petitions by this common order.