TABASSUMBANU HAMIDBHAI MANSURI MINOR 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. 21/4/2022 passed by respondent No.2 and to direct the respondent authority to consider application of the petitioner for making necessary correction in the birth certificate.

(2.) . With the consent of learned advocates for the parties, the matter is taken up for hearing.

(3.) . Rule. Mr.Mehta, learned AGP and Mr.Vyas, learned advocate waive service of notice of rule for respective respondents.