PATEL DAKSHABEN KETANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that her date of birth be changed from 25/3/1977 to 19/3/1977.

(3.) Learned counsel for the petitioner, would rely on documents such as School Leaving Certificate, Aadhar Card as well as Passport of the petitioner which indicate that the petitioner's date of birth is 19/3/1977. Reliance is placed on a decision rendered by Co-ordinate Bench of this Court in Special Civil Application No. 21302 of 2019 dtd. 2/12/2021. Relevant paragraph of the said decision read as under: