DESAI SOHAM VISHNUBHAI Vs. KALOL NAGARPALIKA

JUDGEMENT

(1.) RULE. Though served, none appears on behalf of the respondent.

(2.) In the present writ petition, the petitioner has challenged the action of the respondent of not correcting the name in the Birth Certificate, more particularly in Column No. 6 from "Visnubhai Sagarbhai Rabari" to "Vishnubhai Sagarbhai Rabari".

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