DHARIKA DHIRUBHAI DESAI Vs. BIRTH AND DEATH REGISTRAR

JUDGEMENT

(1.) Heard Mr. Lalit V. Patel, the learned advocate appearing for the petitioner and Mr. Kaushal D. pandya, the learned advocate appearing for the respondent authority.

(2.) With the consent of the learned advocates appearing for the respective parties, the captioned writ-application is taken up for final hearing.

(3.) Issue Rule, returnable forthwith. Mr. Kaushal D. pandya, the learned advocate waives service of notice of Rule on behalf of the respondent authority.