SWAPNIL RAMKRISHNA BORSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioner has put forth the following prayers : -

(3.) At the outset the petitioner has categorically averred that the respondent No.4 - Caste Scrutiny Committee against which directions are sought for deciding petitioners caste claim expeditiously is situated at Chhatrapati Sambhajinagar. It is thus submitted that both these aspects constitute a part cause of action within a territorial jurisdiction of this Court. Considering the fact that part cause of action arose within the territorial jurisdiction of this Court we are inclined to entertain this writ petition.