MANHARBHAI GHANSHYAMBHAI MAKANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India with a prayer to direct respondent No.2 to correct the name of the daughter of the petitioner as "Manharbhai" instead of "Alpesh" and thereafter issue a fresh birth certificate.

(2.) Heard learned advocate Mr.Bhaumik Dholariya for the petitioner, learned Assistant Government Pleader Mr.Ronak Raval for respondent No.1 and learned advocate Ms.Roopal R. Patel for respondent No.2.

(3.) Looking to the issue involved in the present petition and with the consent of learned advocates appearing for the parties, the petition is taken up for final disposal.