SAMPAD ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Application is directed against the order/letter dtd. 24/11/2023 issued by Registrar of Births and Deaths, Respondent No.2 herein directing the petitioners through their Learned Advocate to submit the adoption deed duly registered before the Sub-Registrar along with Form No.1 and Aadhar copies of Adoptive parents and biological parents for issuance of Birth Certificate with the names of adoptive parents. The petitioners being aggrieved by the order /notice dtd. 24/11/2023 marked annexure P-5 to the Writ Petition has come up with the instant writ application. The case of the petitioners may be summed up thus: