PATEL ASHWINBHAI DAHYABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment granted. Rule returnable forthwith. Learned counsels for the respective respondents waives service of rule on behalf of the respondents.

(2.) Heard Mr.Ketan Acharya, learned counsel for the petitioner and Ms.Dhwani Tripathi, learned Assistant Government Pleader for the respondent " State.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that the petitioner's date of birth be changed from 6/9/1966 to 25/5/1966.