DEEPAK Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Taken out from final hearing board. Heard finally by consent of the parties.

(2.) We are inclined to dispose of the present writ petition in view of the following facts and circumstances.

(3.) The petitioner's claim of 'Halba Koshti' was rejected by order dated 29.12.1997, thereby declared that the petitioner does not belong to Halba Scheduled Tribe and the caste certificate so issued is cancelled and confiscated.