VIMAL M PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. B. R. Gajjar appears and waives service of notice of Rule on behalf of the respondent No. 1. Mr. U. M. Panchal also appears and waives service of notice of Rule on behalf of the respondent No.2.

(2.) This petition has been filed for quashing and setting aside the order dated 10-2-2000 passed by the respondent No. 2 at Annexure-A and for direction to the respondent No. 3 to make correction of the Entry No. 7434 dated 19-5- 1997 by correcting the name from "Hemali" to "Heena".

(3.) The child was born to the petitioner on 13-5-1997 and the application was given on 2-7-1997 by the petitioner to the respondent No. 2 for entering the name of the child of the petitioner in the Birth Register. Accordingly, the name of the child was mentioned as "Hemali" in the Birth and Death Register vide Entry No. 7434 dated 19-5-1997. When the petitioner required birth certificate for filing it in the educational institution at that time the mistake was detected in respect of name of his female child "Hemali" instead of "Heena". Therefore, the petitioner moved an application dated 23-1-2001 for making correction in the Entry No. 7434 dated 19-5-1997 made in the Birth and Death Register for correcting the name from "Hemali" to "Heena".