CHANDULAL CHHOTALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to correct the cause title.

(2.) I have heard Me. Lathigara, learned advocate for the petitioner and Ms. Falguni Patel, Ld. AGP for respondents. It is submitted by Mr. Lathigara that bonafide mistake is committed while recording birth date in the birth register, which authority is under legal obligation to correct. It is, however, submitted by Ms. Patel that the petitioner has never cared to get the birth date corrected for all these years and now he cannot be allowed to make grievance before this Court.

(3.) I have carefully considered the submissions of the learned advocates for the parties. To substantiate his submission Mr. Lathigara has placed reliance on the judgment delivered by the learned Single Judge of this Court in Special Civil Application No. 19683 of 2006 and its allied matters dated 9/10/2006. In the said judgment the learned Judge has placed reliance on section 15 of the Registration of Births and Deaths Act, 1969, which reads as under :-