PATEL MANOJKUMAR JAYANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served none appears for respondents no.2.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that his date of birth be changed from 24/1/1981 to 23/1/1981.

(3.) Learned counsel for the petitioner, would rely on documents such as Aadhar Card, passport, election card as well as Passport of the petitioner which indicate that the petitioner's date of birth is 23/1/1981. 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: