K. Venkataswami, J. - (1.) Leave granted.
(2.) This appeal is directed against the Division Bench judgment of the Bombay High Court in W. P. No. 2773/95 dated 22-6-95.
(3.) At the time of arguments before us, learned counsel appearing for the appellant has confined his contention to the claim of the appellant that she belongs to "Halba" Scheduled Tribe.;