AJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The challenge herein is to the orders dated 11.6.2020 (Annexure P-9) passed by the Chief Registrar granting the permission to cancel the birth entry of the petitioner and the order dated 17.6.2020 (Annexure P-10) passed by the Registrar cancelling an entry of date of birth of the petitioner in the Register of births and deaths.

(2.) The question which needs consideration is "whether it is mandatory to follow the principles of natural justice before passing the order affecting the rights of someone either by quasi-judicial tribunal or by an administrative authority? "

(3.) Although, learned counsel for the parties have addressed the arguments at length on the merits of the case while referring to voluminous record produced in support of their submissions, however, for the purpose of decision of the present case, in the considered opinion of this Court, it would not be appropriate to evaluate the evidentiary value of the documents produced particularly when this Court is of the opinion that the order under challenge is required to be set aside for violation of the principles of natural justice i.e. "audi alteram partem".