PATEL VARSHABEN KHODABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Rashesh Rindani, learned Assistant Government Pleader waives service of notice of RULE on behalf of respondent No.1. As the issue involved in the petition is a concluded one, there is no requirement of issuing notice of RULE to respondent No.2.

(2.) THIS petition under Article 226 of the Constitution of India has been filed, with the following prayers :

(3.) THE position of law in respect of effecting change in date of birth in the Register maintained by the Competent Authority in this regard is no longer res-integra. After examining several relevant judgments, this Court dealt exhaustively with various issues and contingencies arising in case such as the present one in Nitaben N.Patel v. State of Gujarat (Supra). THE relevant extract of the judgment is as follows: