MANOJ OMPRAKASH GOEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.G.P., Mr.H.K. Patel for the respondent No. 1 -State of Gujarat and learned Counsel, Mr.Ashish Dagli for the respondent No. 2 -Sub Registrar waive service of notice of rule.

(2.) Heard learned Counsel, Ms.Kruti M. Shah for the petitioner, learned A.G.P., Mr. H. K. Patel for the respondent No. 1 and learned Counsel, Mr.Ashish Dagli for the respondent No. 2.

(3.) The present petition has been filed by the petitioner under Articles 14, 21, 226 and 227 of the Constitution of India as well as under the provisions of the Birth, Deaths and Marriages Registration Act, 1969 and under the provisions of the Gujarat Registration of Births Deaths Rules, 2004 for the prayer inter alia that the appropriate writ, direction or order may be issued to the respondents to correct the name of his son in column No. 1 from "Puru" to "Harsh" and to add the names of mother and father in column No. 7 and 8 as Deepika Manoj Goel and Manoj Omprakash Goel and further be pleased to direct the respondent No. 2 to issue new birth certificate.