KISHORBHAI BACHUBHAI SARDHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Hardik Muchhala, learned counsel for the petitioner, Mr.Rohan Shah, learned Assistant Government Pleader for the respondent No.1 and Ms.Dilbur Contractor, learned advocate appearing for Ms.Kalpana K. Raval, learned advocate for respondent No.2.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that the date of birth of his daughter be changed from 28/10/1998 to 28/8/1998.

(3.) Mr.Hardik Muchhala, learned counsel for the petitioner, would rely on documents such as, Pan Card, School Leaving Certificate, Election Card, Aadhar Card as well as Passport, which indicates that the date of birth of petitioner's daughter is 28/8/1998. 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: