SAMYANI RATNESHKUMAR MAHESHKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP for the respondent No.1 waives service of notice of rule for and on behalf of respondent No.1.

(2.) In the present writ petition, the petitioner has assailed the order dtd. 3/7/2021, wherein and whereby, the request of the petitioner to make correction in the birth certificate in the name of his grandfather from "Bhulchand" to "Kanaiyabhai" has been rejected by the respondent No.2.

(3.) The brief facts of the case are as under: