VINEET DNYANESHWAR PANCHBHAIYYE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition by a graduate of Indian Institute of technology, Madras, takes exception to the order passed on 17/10/2002 by respondent No. 3 - Committee for Scrutiny and Verification of Scheduled Tribe claims invalidating the petitioner's claim to belong to Halbi (Scheduled Tribe).

(2.) The submissions and contentions of the petitioner in brief are as follows :-

(3.) Upon notice to the respondents, respondent No. 3 filed preliminary submissions on 18/2/2003. After hearing the parties on 17/6/2003, the petition was admitted. Respondent No. 3 has filed a return, opposing the prayers in the petition, on 26/3/2007.