VIRJIBHAI HARJIBHAI SUTARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Ms. Shrunjal Shah, learned Assistant Government Pleader waives service of notice of Rule for the respondent No.1 - State, while Mr. Ketan Dave, learned advocate waives service of notice of Rule for and on behalf of respondent No.3 - Gadhada Nagarpalika, Gadhada, District Botad.

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

(3.) The prayer in this petition of the petitioner is to quash and set aside the order dtd. 27/12/2022 passed by respondent No.3 and further prayer is made to direct the respondent authority to change date of birth from 2/9/1999 to 15/8/1999. For the purpose, xerox copies of School Leaving Certificate, Passport, Election Card and Pan Card are submitted with the memo of the petition.