ANTONIO FRANCISCO JESUS DE ARAUJO Vs. STATE

JUDGEMENT

(1.) HEARD. Perused petition. The petitioner is seeking correction in the register of birth vis-a-vis his birth date.

(2.) SECTION 15 of the Registration of Births and Deaths Act, 1969 reveals that the powers to make correction or cancellation of entry in the register of Births and Deaths resides with the respondent No.2- the Registrar of Births and Deaths, Panaji, Goa. Statement is made by Advocate for the respondent No.2 that a fresh application supported with necessary proof for correction or cancellation of entry in the register of births and deaths, if made by the petitioner, shall be considered and decided within a month from the date of tendering of such application. In light of this statement, the respondent No.2 is directed to consider a fresh application made by the petitioner for effecting the correction or the cancellation of the entries in the register maintained by him within a period of a month from the date of tendering of such application. Rule is made absolute in terms of aforesaid directions with no order as to costs.