SHAIKH KARIM SHAIKH HAROON Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) The Petitioner is equipped with a caste certificate dtd. 5/12/2009, indicating his caste as Muslim Bhangi (7) recognized as Special Backward Class and he also has a validity certificate dtd. 15/3/2010.

(3.) We have considered the strenuous submissions of the learned advocate for the Petitioner and the learned GP.