MEDICAL REGISTRAR Vs. MANIBHAI BHAGABHAI PATEL

JUDGEMENT

(1.) PRESENT Special Criminal Application under Article 227 of the Constitution of India has been preferred by the petitioner to quash and set aside the impugned order dated 2/3/2010 rendered by the learned Revisional Court i.e. learned 2nd Additional District Judge, Surat passed in Criminal Revision Application No.308 of 2009 and to restore the order passed by the learned Magistrate (Municipal)Surat dated 18.09.2009 passed in Miscellaneous Application No.486 of 2009.

(2.) IT appears that respondent no.1 submitted the application before the learned Magistrate for making necessary entry in the register maintained under the provision of Registration of Births and Death Act, 1969 with respect to birth of one Babubhai Ramabhai Patel and to register his date of birth is 7.10.1963. The said application came to be dismissed by the learned Magistrate by order dated 18.9.2009. Being aggrieved and dissatisfied with the judgment and order passed by the learned Magistrate (Municipal), Surat dated 18.9.2009 passed in Miscellaneous Application No.486 of 2009, respondent no.1 preferred revision application before the learned Sessions Court, Surat being Criminal Revision Application No.308 of 2009 and by impugned judgment and order dated 2.3.2010 the Revisional Court has allowed the said Revision Application directing the petitioner to make necessary entry in the register maintained under the provision of Registration of Births and Death Act, 1969 and to consider his date of birth as 7.10.1963. Being aggrieved and dissatisfied with the impugned order passed by the learned Revisional Court, the petitioner has preferred the present Special Criminal Application under Article 227 of the Constitution of India.