- (1.)Leave granted. This appeal by special leave is directed against the order dated 17.12.2013 passed by the High Court of Bombay, Bench at Aurangabad, whereby the High Court has dismissed the writ petition filed by the Appellant herein.
(2.)The facts of the case lie in a narrow compass.
(3.)The Appellant herein claims to be belonging to 'Koli Mahadev' a scheduled tribe community. According to the Appellant he separated from his family as there was dispute in respect of the property with his father and for quite some time, the Appellant have no relationship or communication with his father and other family members.