HITESHKUMAR KANTIBHAI PATEL Vs. COMMISSIONER-HEALTH

JUDGEMENT

(1.) RULE returnable forthwith. Learned AGP Pranjal Shah waives service of notice of Rule on behalf of the respondent-State and learned advocate Mr.H.S.Munshaw waives service of notice of Rule on behalf of the respondent nos.2 and 3.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that his date of birth be changed from 27/10/1975 to 1/6/1975.

(3.) Learned counsel for the petitioner, would rely on documents such as School Leaving Certificate, Aadhar Card, PAN Card, Election Card as well as driving license of the petitioner which indicate that the petitioner's date of birth is 1/6/1975. 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: