ADIVASI SAMAJ KRUTI SAMITI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The learned Special Counsel waives service for the Respondent Nos.1 and 2.

(2.) We have heard the learned counsel appearing for the Petitioners and the learned Special Counsel for the Respondent Nos.1 and 2.

(3.) This Petition raises various important issues regarding the functioning of the Competent Authorities as well as Caste Scrutiny Committees set up by the State Government under the provisions of the Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomedic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of ) Caste Certificate Act, 2000 ( for short "the said Act").