VIJAYKUMAR RAMANLAL VISAVALIYA Vs. AMRELI MUNICIPALITY

JUDGEMENT

(1.) By way of this writ-petition under Article 226 of the Constitution of India, the writ-applicant is challenging the Communication dtd. 30/7/2019, by which the respondent authority refused to make changes as sought for by the writ- applicant. The writ-applicant had approached the respondent authority by making a representation dtd. 12/7/2019 seeking change in the name of the petitioner no.2 in the column of 'father name' in the birth certificate of their son- 'Param'.

(2.) The respondent authority refused the said application preferred by the writ-applicant dtd. 12/7/2019 by the impugned order dtd. 30/7/2019. The respondent authority rejected the application seeking the aforesaid change on the ground that the respondent authority would not exercise any power to carry-out any correction in the birth certificate in light of the certain notifications and resolutions by the State Government.

(3.) Being aggrieved and dissatisfied with the aforesaid order refusing to make correction in the birth certificate of the son 'Param' by mentioning the name of the petitioner No.2 in column of father's name in the birth certificate, the writ- applicant are constrained to approach this Court under Article 226 of the Constitution of India seeking the following reliefs: