BECHARBHAI PARAGBHAI PATEL Vs. REGISTRAR

JUDGEMENT

(1.) By this petition, the petitioners have prayed for the following reliefs :

(2.) Brief facts of the case are as under :

(3.) 2. Learned advocate Mr.Shukla submitted that the impugned order and certificate under Sec. 106 of the Act, 1961 are therefore null and void as the same are issued against the dead person.