As per case facts, after the demise of their biological parents, two minor girls were adopted by their maternal uncle (the petitioner) and his wife on 11.07.2018, followed by a ... registered adoption deed for the younger child. The petitioner sought to amend their birth certificates to replace biological parents' names with adoptive parents' names. The second respondent rejected this, deeming the adoption deed legally inadmissible for amendment, leading to this Writ Petition. The question arose whether registration of an adoption deed is mandatory for a valid adoption under Hindu Adoptions and Maintenance Act, 1956, and if biological parents' names can be deleted from birth certificates. Finally, the High Court ruled that adoption deed registration is not mandatory under HAMA, validating the adoption. It further clarified that biological parents' names cannot be deleted but adoptive parents' names can be incorporated alongside them in the birth certificates using Form 1-A. The rejection order was quashed, and the respondent was directed to issue new birth certificates accordingly.