HARSHADBHAI PURUSHOTTAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 226 and 227 of the Constitution of India, petitioner has prayed for following relief:-

(2.) The case is taken up in third round, in which neither learned advocate for the petitioner nor the petitioner has remained present nor any request is made and as such since this being a third round and petition is pending since 2017, the Court is constrained to take up the same for its disposal.

(3.) The case of the petitioner is that on 2/6/1993, petitioner's wife gave birth to a son born from their marital relation at village Daran, Taluka Kadi, District Mehsana. Applicant's relative had approached the Registrar of Births and Deaths Department, i.e. Talati of Village Gram Panchayat and had duly entered upon the records of births the birth of the petitioner's child and recorded the date as 11/6/1993 under the provisions of Registration of Births and Deaths Act , 1969.