ANILKUMAR JAYSUKHBHAI SUVAGIYA Vs. CHIEF OFFICER, AMRELI MUNICIPALITY

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the application of the petitioners praying that the birth register and the birth certificate should incorporate the father's name of their son 'Meer' as 'Anilkumar Jaysukhbhai Suvagiya' in place of 'Chetanbhai Bhikhabhai Vaghasiya' was turned down by an order dtd. 20/7/2022 passed by the respondent - Amreli Municipality on the ground that in accordance with the circular dtd. 15/5/2015, only a division deed was furnished and not the order of the Competent Court.

(2.) Mr.Bhaumik Dholariya learned advocate for the petitioner would rely on an order passed by this Court in Special Civil Application No.12605 of 2021. The relevant paragraphs thereof read as under:.

(3.) Having heard and having considered the submissions made by the learned counsel for the respective parties and considering the decision referred to as above, the petition is required to be allowed.