HASMUKHBHAI VANMALIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court passed the following order on 23/6/2021, which reads thus :-

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

(3.) By way of present petition the petitioner seeks to challenge the legality and validity of the order dtd. 18/3/2021 passed by the respondent No.4. Registrar (Birth & Death), Vachhavad, Taluka - Mahuva, District - Surat, whereby the respondent No.4 refused to correct the date of birth of the petitioner from "5/11/1996" to "5/7/1996" in the birth certificate.