RAJEEVBHAI RAJENDRABHAI SURI Vs. MEMNAGAR NAGAR PALIKA

JUDGEMENT

(1.) At the outset, learned advocate Mr.Tolia has submitted that the writ petition may be allowed in view of the affidavit filed by the respondent no.3, wherein it is stated that the birth certificate dtd. 12/2/1998 produced at Annexure-A issued by the respondent no.1-Memnagar Nagar Palika may be treated as final.

(2.) The present writ petition has been filed seeking the following prayers:-

(3.) Pursuant to the order passed by this Court, the respondent no.3- Deputy Municipal Commissioner has filed an affidavit. In the affidavit, the following averments are made in paragraph no.5 and 6:-