SHIVESHWAR ADIWASI BAHUUDDESHIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr.Kumbhakoni, learned Advocate General has placed on record a brief note, which is taken on record. The notes includes the data relating to the Committees verifying the Caste Validity Certificates of the Scheduled Tribes. The data in respect of other classes, i.e. SC, OBC, VJNT etc, is yet to be placed on record.

(2.) We have heard learned counsel for the Petitioner and learned Advocate General for the State. Various issues were discussed during the course of hearing of this PIL such as,

(3.) Mr. Kumbhakoni, learned Advocate General seeks time to take further instructions in respect of the Committee which formed under the Chairmanship of Hon'ble Mr. Justice P.V. Hardas (Retired). He submits that the relevant material will be placed before the Committee headed by Hon'ble Mr. Justice P.V. Hardas (Retired).