MUKESHKUMAR PRAHALADBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Dhawan Jayswal, learned Assistant Government Pleader waives service of notice of rule for and on behalf of the respondent no.1-State and Ms. Nayana Panchal, learned advocate waives service of notice of rule for and on behalf of the respondent no.2.

(2.) Having regard to the controversy involved in the present case which lies in a very narrow compass, with the consent of the learned advocates for the respective parties, the matter is taken up for final hearing.

(3.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed that the order dated 16.01.2017, passed by the Talati-cum-Mantri, Mundrada Gram Panchayat, Taluka and District:Mehsana be quashed and set aside and further prayed to direct the respondent no.2 to correct the date of birth of the petitioner in the certificate and register of birth.