KSHIRAJA PRASHANT KHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to add a prayer clauses to assail the order dtd. 29/4/2025, by which the Petitioner's application for seeking a certificate of 'Koli Mahadev Scheduled Tribe' (wrongly mentioned by the Authority in her impugned order as 'Mahadev Koli') has been rejected. Addition of prayer clauses be carried out forthwith.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(3.) The Petitioner had actually approached this Court for issuance of a Koli Mahadev Scheduled Tribe Certificate by preferring this Petition on 28/4/2025. On 29/4/2025, apparently the Incharge Sub-Divisional Officer, Pune has passed the impugned order dtd. 29/4/2025. Hence, the Petitioner has put forth the following Prayer Clauses :-