RANA SHIVAJI DIPUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order / communication dtd. 21/2/2022 passed by respondent No.2 and to direct the respondent authority to consider application of the petitioner making necessary correction in the date of of birth of the petitioner.

(2.) With the consent of learned advocates for the parties, the matter is taken up for hearing. Though served, no one appears for the respondent No.2 authority, which is empowered to make necessary correction. Mr.Mehta, learned AGP is directed to ensure that the present order be implemented by respondent No.2.

(3.) Rule. Mr.Mehta, learned AGP waives service of notice of rule for respondent No.1.