CHAUHAN DIYA YOGENDRA MINOR 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 "Diya" instead of "Javi" as well as her father's name i.e. the petitioner as "Yogendra" to "Yogeshbhai" and thereafter issue a fresh birth certificate.

(2.) Heard learned advocate Mr.Jigneshkumar Nayak for the petitioner and learned Assistant Government Pleader Mr.Ronak Raval for the respondents.

(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.