BRAHMBHATT BRIJEN PRAKASH Vs. CHIEF OFFICER

JUDGEMENT

(1.) Though served none appears for respondents no.2. 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 date of birth be changed from 13/12/1986 to 14/12/1986.

(3.) Learned counsel for the petitioner, would rely on documents such as school leaving certificate, Aadhar Card, PAN card as well as Passport of the petitioner which indicate that the petitioner's date of birth is 14/12/1986. 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.