YATINKUMAR JAYANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IT is submitted by learned Advocate appearing for the applicant-original petitioner of Special Civil Application No. 21967 of 2007 that the application made before the authority is pending and the applicant is hopeful to get his name registered in the Register of Birth and Death and therefore the contempt application was withdrawn by him.

(2.) THE original record is lying with the Registry. If the competent authority decides to correct the name of the applicant, it may take appropriate decision after inquiry as contemplated under Sections 14 and 15 of the Birth and Death Registration Act, 1969 and after inquiry, if they are found satisfied, then they may make necessary entry in the record lying with the Registry and issue a fresh birth certificate.

(3.) IT will be difficult for this Court to allow this application because the decision against the application made by the petitioner would give a fresh cause of action to the original petitioner. So, with these observations and appropriate liberty the present application is ordered to be disposed of as not pressed.