PARESHBHAI JENTIBHAI MAKAVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Nikunj Kanara, learned Assistant Government Pleader waives services of notice of rule on behalf of the respondent State Authorities.

(2.) With the consent of learned counsel appearing for the respective parties, the present petition is taken up for final hearing.

(3.) Present petition is filed by the petitioner under Article 226 of the Constitution of India and under the provisions of the Births and Deaths Registrations Act, 1969 with the following reliefs:-