ROHIT JAYANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner, Ms.Roshni Patel, learned AGP, for the respondent - State and Mr.Rituraj Meena, learned advocate for respondent No.2.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that in the Birth Certificate, his name be changed from Nimesh to Rohit and to change his father's name in the "Name of Father" column from "Jayantibhai" to "Jayantilal".

(3.) Learned counsel for the petitioner, would rely on documents such as, Pan Card, Driving License, Aadhar Card, which indicates that the petitioner's name as Rohit and his father's name as "Jayantilal". 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: