RUSHIL MAHENDRASINH VAGHELA Vs. BIRTH AND DEATH REGISTRAR

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that his son's name be changed from Rushil to Trishan.

(3.) Learned counsel for the petitioner, would rely on documents such as name of the petitioner's son published in the gazette notification which indicates that the name of the petitioner's son is Trishan. 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: