LATIKA MAHESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.J.K.Shah, learned Assistant Government Pleader waives service of notice of RULE for respondent No.1 and Mr.Deepak P.Sanchela, learned advocate waives service of notice of RULE for respondent No.2. On the facts and in the circumstances of the case and with the consent of the learned advocates for the respective parties, the petition is being heard and finally decided today.

(2.) THIS petition under Article 26 of the Constitution of India has been filed with the following prayers.

(3.) THE position of law, regarding correction or cancellation of an entry in the Register of Births and Deaths is no longer res integra. In Nitaben N.Patel v. State of Gujarat, 2008 (1) GLR 884 this Court has decided the issue whether, the competent authority has the power to make a correction in the date of birth, as recorded in the Register of Births and Deaths, or not.