RAMAKANT SHANTARAM MALPEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned counsels for the parties, heard finally.

(2.) By this petition under Art. 226 of the Constitution of India, the petitioner assails the legality, propriety and correctness of the order dated 28th May 2014, whereby the Divisional Caste Scrutiny Committee No.3, Mumbai Sub-urban-respondent No.2 granted caste validity certificate to Jamir Nizam Khalife-respondent No.3 and thereby validated the claim of respondent No.3 that he belongs to 'Muslim-Nhavi', Other Backward Class.

(3.) The challenge to the caste validity certificate granted to the respondent No.3 arises in the backdrop of the following facts :-