BHAVIKKUMAR DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed for the following reliefs:

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

(3.) Learned advocate for the petitioner, after referring to the averments made in the memo of the petition, submitted that the petitioner was born on 6.3.1986 and therefore his correct date of birth is 6.3.1986. However, in the birth certificate issued by the respondent no.2- authority, the birth date of the petitioner is wrongly recorded as 4.3.1986. It is submitted that the petitioner filed an application on 16.12.2020 before respondent no.2 for correction of his date of birth, copy of the same is placed on record at page 10. It is submitted that along with the said application, the applicant has produced relevant documentary evidence in support of her contention. At this stage, it is pointed out that by impugned communication dated 21.12.2020, the respondent no.2 has rejected the request relying upon the circular issued by the competent authority. The petitioner has, therefore, filed the present petition.