SUNIL KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through video conferencing mode.

(2.) Heard Mr.Siva Shankar Chaini, learned counsel for the petitioner and Mr.G.R.Mohapatra, learned Additional Standing Counsel.

(3.) In view of the provisions under Sec. 15 of the Registration of Births and Deaths Act, 1969 and Rule, 11 of the Odisha Births and Death, Rule 2001, learned counsel for the petitioner wants to withdraw the writ petition with liberty to approach the appropriate authority i.e. Registrar, Births and Deaths, Bhubaneswar Municipal Corporation (opposite party No.3) who has issued the birth certificate under Annexure-4 for redressal of his grievances.