In a judgment delivered by me as a Judge of the High Court of Delhi in Smt. Maneka Gandhi v. Smt. Indira Gandhi, AIR 1984 Delhi 428, in an appeal of Smt. Maneka Gandhi against the order of the District Judge in her petition for letters of administration regarding the properties left by her husband late Shri Sanjay Gandhi, bora of a Parsi father and a Hindu mother which judgment has since then been upheld by a Division Bench of the said High Court, while holding that Shri Sanjay Gandhi was a Hindu, I had stated amongst other reasons that he never underwent Navyot ceremony to christen him a Parsi. This reason has invited the criticism from some quarters that the judgment ignored the distinction between a Parsi and a Zoroastrian. This calls for elucidation because it is initiation that makes a Parsi into a Zoroastrian Parsi and when we speak of a Parsi in India particularly in the matter of law relating to family and succession, a Parsi means a Parsi Zoroastrian. Historical res ....