NITABEN NARESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates appearing for the respondents waive service of Rule in all these writ petitions.

(2.) ALL these writ petitions involve common question of law and submissions made by the learned advocates appearing for the petitioners as well as respondents are almost similar in the context of the subject matter of the petition, all the writ petitions are decided finally by common order as agreed by all concern.

(3.) BEFORE dealing with factual aspects, considering the nature of controversies about powers of competent authority under the Act to correct or cancel entry recorded in the register of Births and Deaths and to what extent correction and cancellation can be made in the said register, it is necessary to refer to statutory provisions of the Act, Rules and also guidelines framed by the respective Government in this regard.