NAYANKUMAR RAJNIKABEN TRIVEDI Vs. DISTRICT EDUCATION OFFICER ANAND

JUDGEMENT

(1.) Leave to delete respondent no.2. Accordingly the name of respondent no.2 stands deleted.

(2.) Rule. Mr. Desai waives service of notice of rule on behalf of respondent no.1 and Mr. A.D. Oza, learned GP waives service of notice of rule on behalf of respondent no.2. With the consent of the respective parties, the matter is taken up for final hearing today.

(3.) The only question involved in this petition is whether the petitioner should be allowed to assert his right as per the Adoption Deed dated 7th April 2000 or not.