PATEL JINALBEN JAYANTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) NOTICE. learned AGP appears and waives service of notice for the State Authorities. With consent of the learned advocates appearing for both the sides, the matter is further heard today.

(2.) THE petitioner has preferred the petition for appropriate writ to direct the respondents to correct the birth date in the birth record maintained by respondent No. 4. Upon hearing Mr. Desai learned Counsel for the petitioner and Ms. Punani learned AGP, it appears that it is an admitted position that the decision is not taken by the Talati-cum-Mantri of Ola Gram Panchayat respondent No. 4 herein, and therefore no mandamus can be issued as sought to be canvassed. But the only direction deserves to be issued is that respondent No. 4 shall decide the application of the petitioner dated 29. 06. 2008, copy whereof is produced at Annexure A, in either way in accordance with law as early as possible, preferably within a period of one month from the receipt of the order of this Court. Ordered accordingly. Disposed of accordingly. Direct service is permitted.