PATEL SEJALBEN SANJAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Shrunjal Shah learned AGP waives service of Rule on behalf of respondent no.1 and Mrs.Kalpana Raval learned advocate waives service of Rule on behalf of respondent no.2.

(2.) Heard Mr.Jignesh Nayak learned advocate for the petitioner.

(3.) By way of this petition under Article 226 of the Constitution of India, the challenge is to the communications dtd. 13/11/2021 and 15/9/2022, by which, the request of the petitioner to change the name of the petitioner from Geetaben to Sejalben was rejected.