ASHISH THAKAR Vs. NATIONAL COMMISSION FOR SCHEDULED TRIBES

JUDGEMENT

(1.) This matter was not in today's list. On being mentioned in the first hour, it is taken up on special notice.

(2.) On oral prayer, this Court permits the learned counsel appearing for the petitioner to add the concerned Department to defend its case reflecting it as opposite party no.10.

(3.) Perused the complaint, notices so issued to the Collector involved herein, response pursuant to such notices by the Collector and the provision so relied on by Mr.Parija, learned Senior Advocate and this Court is of the prima facie opinion that there is exercise of power by the Commission beyond scope and limits under the Rule, 2021, this Court finds a prima facie case in favour of the petitioner.