PATEL VISHNUBHAI NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) Heard learned advocate Mr.Divya Bhatt for Mr.Jigneshkumar Nayak, learned advocate for the petitioner and Mr.Hardik Mehta, learned Assistant Government Pleader for the State respondent. Despite service, no one appears for respondent No.2 - Talati cum Mantri, The Registrar of Birth and Death, Vadu Gram Panchayat, At Vadu, Taluka Kadi, District Mehsana.

(3.) At the outset, Mr.Bhatt, learned advocate for the petitioner points out that the petitioner has preferred application dtd. 21/2/2022 for making necessary corrections in the Birth Register. Though the application was preferred on 21/2/2022 and by now more than six months has been passed, the respondent No.2 has not decided the same. Mr.Bhatt, learned advocate for the petitioner, prayed for issuance of appropriate directions to respondent No.2 to decide the application preferred by the petitioner in accordance with law and after taking into consideration the relevant circulars issued by the State Government and Central Government and to consider the application of the petitioner in light of Sec. 15 of the Registration of Births and Deaths Act , 1969 and Rule 11 of the Gujarat Registration of Births and Deaths Rules, 2004.