KIRTIBEN RASIKBHAI RAMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.Hardik Mehta waives service of notice of Rule for respondent No.1 and learned advocate Mr.Rushabh Munshaw waives service of notice of Rule for respondent No.2.

(2.) By way of this petition, which is filed under'Article 226'of the Constitution of India, the petitioner has prayed that the respondent No.2 be directed to rectify the birth date of the petitioner in her Birth Certificate as 19.08.1997 instead of 17.11.1997.

(3.) Heard learned advocate Mr. Bhaumik Dholariya for the petitioner and learned advocate Mr.Rushabh Munshaw for learned advocate Mr.H.S. Munshaw for the respondent No.2 and learned AGP Mr. Hardik Mehta for the respondent No.1.