PATEL LILABEN VITHTHALDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED advocate for the petitioner has moved a draft amendment. The same is granted and may be carried out, during the course of the day.

(2.) RULE . Ms.Shruti Pathak, learned Assistant Government Pleader waives service of notice of Rule for respondents Nos.1 and 3. Respondent No.2 has been served, but has not chosen to appear before this Court, therefore, no fruitful purpose would be served by issuance of Rule to the said respondent. On the facts and in the circumstances of the case and with the consent of the learned counsel for the respective parties, the petition is being heard and decided finally.

(3.) BY preferring this petition under Article226 of the Constitution of India, the petitioner has challenged the order dated 26.02.2014, passed by the learned 10th Judicial Magistrate, First Class, Mehsana, in Criminal Misc. Application No.287/2013, whereby the application of the petitioner for registration of her birth in the relevant records has been rejected.