CHANDIKABEN GOPALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to direct the respondent No.2 to correct date birth of the petitioner as 1/6/1980 instead of 26/10/1980 and name of the petitioner of the petitioner as "Gopalbhai Ambalal Patel" instead of Gopalbhai Ambaram Patel.

(2.) With the consent of learned advocates for the parties, the matter is taken up for hearing. Though served, no one appears for the respondent No.2 authority, which is empowered to make necessary correction. Mr.Mehta, learned AGP is directed to ensure that the present order be implemented by respondent No.2.

(3.) Rule. Mr.Mehta, learned AGP waives service of notice of rule for respondent No.1.