CHAVDA DHAVALKUMAR PRAVINBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) By way of present petitioner the petitioner seeks to challenge the arbitrary action of respondent No.2 not to make correction in Birth Certificate, though actual mother's name of the petitioner is 'Gauribahen' but due to some clerical error on the part of the respondent authorities, mother's name is shown as 'Geetaben' as well as his father's correct name is 'Pravinbhai' and it is wrongly mentioned as 'Pravinkumar'. The petitioner is therefore constrained to approach this Court by filing the present petition.

(3.) Heard Mr. Jigneshkumar M. Nayak, the learned advocate appearing for the petitioner, Ms. Dharitri Y. Pancholi, the learned AGP appearing for the respondent - State.