MD HASNUDDIN Vs. STATE OF A P

JUDGEMENT

(1.) HEARD Sri G. Rajesham, the Counsel representing the writ petitioner and the learned A. G. P. for Medical and Health.

(2.) THE matter is coming up for admission.

(3.) THE writ petition is filed for a writ of mandamus declaring the action and interpretation of the 2nd respondent in his proceedings in REF:hy/ta/eo/2007, dated 17. 11. 2007, as illegal, arbitrary and consequently set aside the same and direct the 2nd respondent herein to enter the name of the petitioner's son as Md. Moizuddin in the Birth Register and issue Birth certificates in the name of petitioner's son in the interest of justice.