NAYAK HIMANSHU MANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Dhwani Tripathi, learned AGP, waives service of notice of rule on behalf of the respondent " State.

(2.) Heard learned counsel appearing for the petitioner. By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for his change of name from Hemant to Himanshu and has also prayed for change of date of birth from 23/9/1992 to 23/7/1992.

(3.) Learned counsel for the petitioner, would rely on documents such as, Pan Card, School Leaving Certificate, Aadhar Card as well as Passport, which indicates that the petitioner's date of birth is 23/7/1992 and his name is shown as Himanshu. 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: