SHAH VAISHAL VINITKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Neeraj Soni learned A.G.P., waives service of rule on behalf of respondent no. 1 and learned advocate Mr. Dhaval Nanavati waives service of rule on behalf of respondent no. 2. At the request of the learned advocates, the matter is taken up for final hearing today itself.

(2.) The petitioner has sought correction of the birth date in the birth certificate. According to him, he was born on 30th June, 1976. However, his birth date has been wrongly shown as 30th January, 1977. On realizing the mistake, he approached the respondent, in particular, respondent no. 2, but his request was turned down on the ground that the respondent had no authority to correct the birth certificate after a period of 15 years. In view of the same, the present petition.

(3.) Mr. Kirit R. Patel learned advocate for the petitioner has submitted that the respondent by virtue of provisions of Section 15 of the Registration of Birth & Death Act, 1969. has power for correction or cancellation of entry in the Register of Births and Deaths. To substantiate his submission he has also placed reliance on the relevant provisions and the order of the learned Single Judge dated 9th October, 2006 rendered in Special Civil Application No. 19683/2006 and its allied matters.