KALPESHKUMAR CHHANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned AGP Mr. Rohan Yagnik waives service of Rule on behalf of the respondent No.1 and learned advocate Mr. K.I.Shah waives service of Rule on behalf of the respondent No.2.

(2.) THE petitioner by way of present petition preferred under the provisions of the Registration of Birth and Death Act, 1969, seeks following reliefs :

(3.) IN view of the above findings and conclusions, the concerned authority is directed to decide representation dated 05.12.2012 of the petitioner within eight weeks from the date of receipt of this order, on the basis of material available on record, in accordance with law.