USHABEN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) In the present writ petition, the petitioner has challenged the action of the respondent No.2 for not correcting the name in the Birth Certificate of the petitioner as "Ushaben Shankarlal Prajapati". It is the case of the petitioner that due to some clerical error, name of the petitioner is wrongly shown as "Sunitaben Shankarlal Prajapati" in the Birth Certificate issued by the respondent authority.

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