THAKORBHAI PUNJABHAI MAISURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none appears for the respondent nos.2, 3 and 4.

(2.) Rule. Learned AGP waives service of notice of rule for the respondent no.1.

(3.) In the present writ petition, the petitioner is seeking quashing and setting aside the decision/communication issued by the respondent no.4 rejecting the application of the petitioner for correction of date of birth in the certificate.