NAKANE ROAD, DEOPUR, DHULE, DISTRICT DHULE Vs. THE STATE OF MAHARASHTRA, ITS SECRETARY, TRIBAL DEVELOPMENT DEPARTMENT, MANTRALAYA, MUMBAI 32 AND OTHERS

JUDGEMENT

(1.) Rule.

(2.) The Respondents waive service. By consent, Rule is made returnable forthwith.

(3.) This Writ Petition under Art. 226 of the Constitution of India challenges the order dated 30.07.2012 passed by the Committee for Scrutiny and Verification of Tribe Claims, Nandurbar, Respondent No.2 to this petition.