DHARMSINH BABABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr.Hardik Mehta waives service of Rule for and on behalf of respondent no.1 - State.

(2.) Despite service of notice, since respondent no.2 has not appeared, considering the issue involved, the petition is taken up for final hearing with the consent of parties. Even in absence of respondent no.2, respondent no.1 is competent to direct respondent no.2 to issue necessary directions.

(3.) Learned advocate Mr.Kishor Prajapati for the petitioner seeks permission of this Court to amend the prayer clause by allowing the petitioner to challenge the order dtd. 21/6/2022 rejecting the application of the petitioner for correction in birth record on the ground that Talati-cum- Mantri, Jetalpur Gram Panchayat, Tal.: Daskroi, Dist.: Ahmedabad has no power to make correction in the birth record.