USHABEN BHOGILAL VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed that the respondent-Mamlatdar be directed to consider the application of the petitioner for issuance of new birth certificate with correct date and name.

(2.) Heard learned advocate Mr.Panchal for the petitioner and learned AGP Mr.Raval for respondent no.1. Though served, none appears for respondent no.2.

(3.) Learned advocate for the petitioner submitted that the correct date of birth of the petitioner is 30.11.1963. However, in the birth certificate issued to the petitioner, the date of birth is mentioned as 2.12.1963. It is further submitted that her correct name is Ushaben. However, her name is wrongly mentioned in the birth certificate as Urvashiben. When the petitioner came to know about the said mistake, she submitted an application dated 23.7.2019 to respondent no.2 and requested to correct the aforesaid mistakes committed by respondent no.2 while issuing the birth certificate to the petitioner. In support of the same, the petitioner also produced other documents before respondent no.2 to point out her correct date of birth as well as name. The grievance of the petitioner is that the respondent no.2 has rejected the said application by making an endorsement on the said application that he is not having any jurisdiction or power to correct the birth certificate. The petitioner has therefore filed the present petition.