VILAS DINKAR BHAT Vs. STATE OF MAHARASHTRA & ORS
LAWS(SC)-2018-8-25
SUPREME COURT OF INDIA
Decided on August 10,2018

Vilas Dinkar Bhat Appellant
VERSUS
STATE OF MAHARASHTRA AND ORS Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) This appeal is directed against the final judgment and order dated 12.07.2004 passed by the High Court of Judicature at Bombay in Writ Petition No.7518 of 2002 and the judgment and order dated 11.12.2006 in Review Petition No.2982 of 2006 whereby the High Court dismissed the Writ Petition and also the Review Petition filed by the appellant herein.
(2.) Few facts need to be mentioned to appreciate the short issue involved in the appeal.
(3.) The question arises in this appeal is about the caste of the appellantwhether the appellant belongs to a caste, known as "Thakar" a Schedule Tribe, or not.;


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