GORI BAUDINBHAI UMARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) By way of present petition the petitioner seeks to challenge the legality and validity of the order dtd. 23/9/2021 passed by the respondent No.3 - Talati cum Mantri, Nagdala Gram Panchayat, Taluka : Kodinar, District : Somnath, whereby the respondent No.3 refused to correct the name of the petitioner's brother, who expired on 14/3/2020 in his death certificate from "Ibrahimbhai" to correct being "Ibharambhai". The petitioner relied on various documents containing the correct name of the petitioner's deceased brother. However, the respondent No.3 authority declined to correct the name of the petitioner's brother from "Ibrahimbhai" to "Ibharambhai". The petitioner is therefore constrained to approach this Court by filing the present petition.

(3.) Heard Mr. Vijay N. Raval, the learned advocate appearing for the petitioner, Ms. Dharitri Y. Pancholi, the learned AGP appearing for the respondent No.1 - State. Though served, none appears for the respondent Nos.2 and 3.