- (1.) This writ petition has been filed by an NGO making a grievance that registration of births in India is at a low level and that very few children are provided with birth certificates and that the provisions of the Registration of Births and Deaths Act, 1969 (hereinafter referred to as "the 1969 Act") are not being implemented.
(2.) Under Section 3 of the 1969 Act, the Central Government is required to appoint a Registrar General and such other officers to coordinate and unify the activities of the Chief Registrars of the States and submit an annual report to the Central Government on the working of the 1969 Act.
(3.) The main grievance of the writ petitioner is that relevant provisions of the 1969 Act are not being implemented.;