Page 1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO(S). 302 OF 2017 (ARISING FROM SLP(C) NOS. 18902/2014)

RITA MAGANLAL ACHARYA @ RITA SUBHASH SHAH APPELLANT(S)

                               VERSUS DIVISIONAL CASTE CERTIFICATE SCRUTINY  COMMITTEE & ORS. RESPONDENT(S)

J U D G M E N T KURIAN, J.

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.

1

Page 2

6. There shall be no order as to costs. 7. Pending  application(s),  if  any,  shall  stand disposed of.  

.......................J.               [KURIAN JOSEPH]  

.......................J.               [A.M. KHANWILKAR]  

NEW DELHI; JANUARY 10, 2017.

2