MEHTA RUCHIRA NISHITKUMAR 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 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 approached this Court for seeking relief that the respondent authority be directed to make necessary amendment in the birth certificate of the petitioner by correcting the date of birth.

(3.) I have heard Mr. Kirit Patel learned advocate for the petitioner, Mr. Neeraj Soni learned A.G.P., for respondent no. 1 and Mr. Dhaval Nanavati learned adovcate for respondent no. 2. Mr. Kirit Patel learned advocate for the petitioner has submitted that the respondent by virtue of provisions of Section 15 of the Registration of Birth and 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.