DIPALIBEN Vs. REGISTRAR, REGISTRATION OF BIRTH AND DEATH

JUDGEMENT

(1.) RULE. Learned advocates appear and waive service of notice of Rule on behalf of the respective respondent.

(2.) In the present writ petition, the petitioner has prayed for quashing and setting aside the order being PHD/EZ-A/Out No.1052 dtd. 30/3/2021 passed by the respondent authority.

(3.) The brief facts of the case are as under: