Rita Subhash Shah @ Rita Maganlal Acharya
v.
Divisional Caste Certificate Scrutiny Committee
(Supreme Court Of India)
Civil Appeal No. 302 Of 2017 (Arising From Slp(C) No. 18902 Of 2014) | 10-01-2017
Kurian Joseph, J.
1. Leave granted.
2. The appellant is aggrieved since the order of the Caste Scrutiny Committee which upheld the claim of the appellant as belonging to Hindu Jogi has been stayed by the High Court.
3. Being an interim order, we do not propose to go into the merits of the matter. Since the fresh elections are due to be held around six months, we request the High Court to dispose of the writ petition expeditiously and preferably within three months from the production of a copy of this order.
4. Needless also to say that the writ petition will be disposed of on merits uninfluenced by any of the observations contained in the impugned interim order.
5. The appeal is disposed of.
6. There shall be no order as to costs.
7. Pending application(s), if any, shall stand disposed of.
1. Leave granted.
2. The appellant is aggrieved since the order of the Caste Scrutiny Committee which upheld the claim of the appellant as belonging to Hindu Jogi has been stayed by the High Court.
3. Being an interim order, we do not propose to go into the merits of the matter. Since the fresh elections are due to be held around six months, we request the High Court to dispose of the writ petition expeditiously and preferably within three months from the production of a copy of this order.
4. Needless also to say that the writ petition will be disposed of on merits uninfluenced by any of the observations contained in the impugned interim order.
5. The appeal is disposed of.
6. There shall be no order as to costs.
7. Pending application(s), if any, shall stand disposed of.
Advocates List
For the Appellant Sachin Patil, Advocate. For the Respondents Vinay Navare, Abha R. Sharma, Arun R. Pedneker, V.N. Raghupathy, K.N. Rai, Dr. R. R. Deshpande, Nishant Ramakantrao Katneshwrkar, Advocates.
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
Eq Citation
2017 (2) SCALE 27
LQ/SC/2017/55
HeadNote
Election — Stay of order of Caste Scrutiny Committee — Validity of — Appeal against — Considering that fresh elections were due to be held around six months, High Court directed to dispose of writ petition expeditiously and preferably within three months from production of copy of order — Said writ petition to be disposed of on merits uninfluenced by any of observations contained in impugned interim order — Constitution of India, Art. 226
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