RONAKKUMAR BHAGVANDAS PATEL Vs. TALATI CUM MANTRI

JUDGEMENT

(1.) Heard Mr.Vashishtha Joshi, learned counsel for the petitioner and Mr.H.S.Munshaw, learned advocate for respondent No.1.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that his date of birth be changed from 25/9/1987 to 25/8/1987.

(3.) Mr.Vashishtha Joshi, learned counsel for the petitioner, would rely on documents such as, Pan Card, Election Card, School Leaving Certificate, Aadhar Card as well as Passport, which indicates that the petitioner's date of birth is 25/8/1987. Reliance is placed on a decision rendered by Co-ordinate Bench of this Court in Special Civil Application No. 21302 of 2019 dtd. 2/12/2021. Relevant paragraph of the said decision read as under: