PATEL PRAHLADBHAI MADHAVDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Neeraj Soni, Ld. AGP waives service of rule on behalf of respondents no. 1 and 2 and Mr. HS Munshaw, learned advocate for respondent no. 3.

(2.) SINCE all these petitions involve common facts and controversial issue, they are heard together and now they are being disposed of by this common judgment.

(3.) THE grievance of the petitioners is that though the respondent Talati -cum -Mantri of the concerned village is authorized to effect correction in the birth certificate, he is refusing to do so on the ground that he does not have power for correction.