MANILAL SHANKARDAS PATEL Vs. NADASA GRAM PANCHAYAT

JUDGEMENT

(1.) Heard Mr.Chintan Acharya, learned counsel appearing for Mr.Siddharth Dave, learned counsel for the petitioner.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that his name be changed from Hiralal to Manilal, his date of birth be changed from 4/3/1962 to 1/4/1962 and his father's name be changed from Shankar Narotam Patel to Shankardas Narottamdas Patel.

(3.) Mr.Chintan Acharya, learned counsel for the petitioner, would rely on documents such as, Pan Card, School Leaving Certificate, Aadhar Card, Driving License, Ration Card as well as Passport, which indicates that the petitioner's date of birth is 1/4/1962, his name as Manilal and his father name as Shankardas Narottamdas Patel. 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: