- (1.) The challenge in this appeal is to the order dated 25-8-2004 passed by the High Court in W.P.No. 28707 of 2003, dismissing the writ petition filed by the appellant.
(2.) The short question arises for determination in this appeal is, as to whether the appellant Geeta belongs to Majhi Tribe, which is Scheduled Tribe or Nishad/Mallah, which is not Scheduled Tribe.
(3.) We have heard the parties.;