KAVISH ATULBHAI GURJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Shrunjal Shah, learned AGP waives service of notice of rule for the respondent No.1 - State while Ms. Aishwarya Gupta, learned advocate waives service of notice of Rule for the respondent No.2.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) The challenge in this petition is to the order dtd. 31/1/2022, by which, the request for the change of name of the petitioner from Kinjal Atulbhai Prajapati to 'Kavish Atulbhai Gurjar' is rejected.