RAKESHBHAI BABUBHAI MANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, the respondent Nos.1 and 2 have chosen not to appear.

(2.) RULE. Learned Assistant Government Pleader Mr.Trivedi, waives service of notice of Rule on behalf of the respondent No.1. Learned advocate Ms.Patel, waives service of notice of Rule on behalf of the respondent Nos.3 and 4.

(3.) In the present writ petition, the petitioner has prayed for quashing and setting aside the communication dtd. 17/9/2021, and a further direction was sought for directing the respondent No.3 to change the name of petitioner's son as "Shiv" instead of "Saumya".