DATARAM SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) The petitioner is aggrieved by the order dtd. 8/2/2023 (Annexure P/1) passed by the Registrar (Birth and Death), Municipal Corporation, Gwalior whereby the application of the petitioner has been rejected.

(3.) It is the submission of learned counsel for the petitioner that his brother - Rajkumar Sharma died on 12/4/2021 and the respondent No.4 obtained death certificate by placing forged/fabricated document and tried to get advantage of death certificate to mutate some property of deceased brother of the petitioner at Maharashtra. He fairly submits that as per Sec. 15 of the Registration of Births and Deaths Act, 1969 and Rule 11 of the M.P. Registration of Births and Death Rules, 1999, the appeal is provided but looking to the fact that application by R-4 itself was not-maintainable, therefore, this petition has been preferred.