SURYYA SHAHEEN GOUS MOHIUDDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule is made returnable forthwith. With the consent of the learned counsel for the parties, taken up for final hearing.

(2.) The petitioner has filed present petition under Article 226 of the Constitution of India challenging the order dated 29.11.2007 passed by respondent no.2 Scheduled Tribe Caste Certificate Verification Committee, invalidating the social status claim of the petitioner as Tadvi Scheduled Tribe.

(3.) Respondent no.l herein is the State of Maharashtra through the Secretary, Tribal Development Department, Mantralaya, Mumbai 32; respondent no.2 herein is the Scheduled Tribe Caste Certificate Verification Committee represented through its Chairman/ Director, Aurangabad Division, Aurangabad; whereas respondent no.3 is the Taluka Executive Magistrate, Tahsil Office, Aurangabad. Respondent no.4 is the Municipal Corporation, Aurangabad through the Municipal Commissioner; whereas respondent no.5 is the Deputy Superintendent of Police of Vigilance Cell attached to respondent no.2.