VIJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, heard finally, at the stage of admission.

(2.) Heard the learned Advocate for the Petitioners and learned AGP representing for the Respondent State and the Caste Scrutiny Committee.

(3.) Both these Writ Petitions filed under Article 226 of the Constitution of India, impugns the common judgment and order dtd. 19/8/2025 passed by respondent No. 2 - Caste Scrutiny Committee, by which, respondent No. 2 - Caste Scrutiny Committee, has invalidated the caste claims of the petitioners of belonging to "Mannervarlu" Scheduled Tribe.