PRIYANKA NANDKUMAR THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard both sides. We have perused the writ petition and the annexures thereto.

(2.) The certificate of validity has been denied to the petitioner by the impugned order of the Scrutiny Committee at Nandurbar dated 19th July, 2019.

(3.) The contentions which were raised before the Committee and reiterated before us, inter alia, are that the certificates of validity were produced to support the case of the petitioner. The claim was towards Thakur Scheduled Tribe Entry No.44 of the Scheduled Tribe Control Order, 1950 as amended in 1976.