VISHNU RAJARAM THAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(3.) The impugned shown cause notices dtd. 2/5/2018 and 24/8/2018 issued by Respondent No.2 - Scheduled Tribe Certificate Scrutiny Committee, Pune, seeking to cancel the certificate of Tribe Validity granted to the Petitioner are questioned for their correctness or otherwise in this petition.