ADITYA RAJNIKANT CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Rishabh Jain for the petitioner and learned Senior Advocate Ms. Manish Shah with learned advocate Mr. Antani for the respondent No. 2.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-

(3.) It is the case of the petitioner that the petitioner was born in United Arab Emirates in 2003 and thereafter by registration he obtained the citizenship of India. The petitioner pursued his studies upto 9th standard at United Arab Emirates and thereafter shifted to Gujarat in the year 2017 and thereafter pursued the studies of 10th standard to 12th standard.