BHAVESHBHAI BAVCHANDBHAI GAJERA Vs. REGISTRAR , BIRTH AND DEATH

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the captioned petition is taken up for final hearing.

(2.) Issue RULE, returnable forthwith. Ms. Priyal Shah, learned advocate for Mr. H.S. Munshaw, learned advocate waives service of notice of Rule for and on behalf of the respondent.

(3.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs :-