KINJAL VILAS BASTAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent of the respective counsels representing the parties, Rule is made returnable forthwith. Petition is taken up for final hearing.

(2.) Respondent No.2, by its Common Order dtd. 23/10/2024 has invalidated the claim of the Petitioners as belonging to "Koli Mahadev' Scheduled Tribe Category ("Impugned Order").

(3.) Factual Matrix: