PATEL RAJESHREEBEN BHAVESHKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ-application is filed under Article 226 of the Constitution of India seeking the following reliefs :-

(2.) The writ-applicant herein is aggrieved by the impugned communication dtd. 5/7/2021 passed by the respondent No.2 declining to correct the date of birth of the writ-applicant from "26/12/1981 to 24/11/1981" and the respondent No.2 also refused to correct the name of the writ-applicant from "Tinyben to Rajeshree" in the birth certificate.

(3.) Mr. Keyur A. Vyas, the learned advocate appearing for the writ-applicant submitted that the correct date of the writ- applicant is '24/11/1981' and correct name of the writ-applicant is 'Rajeshree'. He submitted that there is discrepancy in the birth date and name of the writ-applicant in the birth certificate. It is further submitted that the writ-applicant made an application 29/6/2021 to the respondent No.2 alongwith necessary documents including copy of Ration-card, Pan-card, Aadhar-card and affidavit of the writ-applicant pointing out the error and to make necessary correction in the birth certificate of the writ-applicant.