SAPNA PAWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present writ petition challenging the order dated 13/08/2018 issued by the respondent no.4 addressed to respondent nos.2 and 3, thereby cancelling the caste certificate issued in favour of the petitioner.

(2.) The father of the petitioner Hemraj Pawar is a permanent resident of village Dhamana, Tehsil - Badnawar, District - Dhar(M.P.). The petitioner's father and forefathers owned agricultural lands in the said village and in their revenue records also their caste have been mentioned as "Mogia". The petitioners grandfather Prahlad Pawar also belonging to Scheduled Tribe category as member of Mogia caste was granted permission by the respondent no.3 under Section 165(6) of the M.P. Land Revenue Code, 1959 for the purpose of effecting sale of the agricultural land situated at Khasra No.122/2 admeasuring 0.576 Hectare situated in village Dhamana.

(3.) The petitioner submits that she belongs to "Mogia" caste, which has been included under the Scheduled Tribe category under entry no.16 for the entire State of Madhya Pradesh, as per Presidential Notification issued under the provisions of Constitution (Scheduled Tribes) order, 1950.