SABNOORBI SHAIKH SALIM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forth with. Heard by consent.

(2.) Shri S.P.Dound, learned AGP, waives notice for the respondent Nos. 1 and 2 and Shri Girish Rane, learned counsel waives notice for respondent No.3. No order adverse to the respondent No.4 is passed, the service of notice to respondent No.4 is dispensed with.

(3.) By way of present petition, the petitioner challenges the order dated 24th July, 2007, passed by the learned Collector, Jalgaon, vide which he has stayed the proceedings initiated by the husband of the present petitioner, before the Chief Officer, Municipal Council, Amalner, under the Registration of Births and Deaths Act, 1969.