SMAY AKSHAYKUMAR SHAH Vs. BIRTH AND DEATH REGISTRAR

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Rohan Shah learned AGP waives service of notice of Rule on behalf of the respondent.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the challenge is to the communication dtd. 22/3/2022 by which a request of the father of the petitioner to change the name of his minor son from Sharvin to Smay has been rejected.