DHARMENDRAKUMAR SURAJPRASAND LATORIYA Vs. RAMKUMAR RAMDEV LATORIYA

JUDGEMENT

(1.) Rule. Mr.Mohammed K. Vohra, learned advocate waives service of notice of Rule for and on behalf of the respondent nos.1 and 2.

(2.) By way of this petition, the present petitioner has challenged the order dtd. 31/3/2021 passed by the District Court, Mehsana in Civil Misc. Application No.2 of 2021 rejecting the application preferred by the petitioner with a prayer to enter the name of the applicants as legal mother/father of Latoriya Shikha and to pass an order that in all the documents of Latoriya Shikha, to give the authority and power to enter the name of the applicant as mother/father.

(3.) The petitioner, in his application under Sec. 9 of the Hindu Adoption and Maintenance Act , 1956, prayed for the following relief(s):