VIJAY RAMCHANDRA HARPALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) Mr. V. M. Mali, Asstt. Govt. Pleader waives service for respondent nos.1 to 4. Mr. Satyavrat Joshi waives service for respondent nos.5 & 6. By consent of counsel for the respective parties, the matter is taken up for final disposal forthwith.

(3.) The petitioner has invoked the writ jurisdiction of this court under Article 226 of Constitution of India and sought to challenge the order dated 20 January, 2016 passed by the Divisional Caste Scrutiny Committee No.3, Pune, thereby invalidating the Caste Certificate of the petitioner dated 9 January, 2015 issued by respondent no.4 (Deputy Collector (Land acquisition No.4), Sub Divisional Officer, Pune)).