(1.) RULE. Learned advocate Mr. C.J. Vin, waives service of notice of Rule on behalf of the respondent.
(2.) The present writ petition has been filed seeking quashing and setting aside the communication dtd. 7/3/2022 issued by the respondent seeking a direction on the respondent to amend or correct / mention the name of the petitioner No.1 in the column of "father's name" as Bharatbhai Vallabhbhai Zadafiya in place of Vinodbhai Tulsibhai Viradiya.
(3.) At the outset, learned advocate Mr.Dholariya, appearing for the petitioners has submitted that the issue is squarely covered by the order dtd. 24/1/2022 passed in Special Civil Application No.12605 of 2021.