AKASH JAYANTILAL DAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates appearing on behalf of the respondents waive service of notice of rule for and on behalf of the respective respondents.

(2.) In the present writ petition, the petitioner has assailed the order dtd. 17/6/2021, wherein and whereby, the request of the petitioner to change of name in the birth certificate of his son has been rejected by the respondent No.2.

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