NEEVA NISARG SONI Vs. BIRTH AND DEATH REGISTRAR

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that his daughter's name be changed from Neeva to Khanak.

(3.) Learned counsel for the petitioner, would rely on documents such as name of the petitioner's daughter published in the gazette notification which indicates that the name of the petitioner's daughter is Khanak. 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: