SHIVAS Vs. AHMEDABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Rohan Shah, learned advocate, waives service of rule on behalf of Ahmedabad Municipal Corporation.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for change of name of his son from Shivas Ankit Barot to Om Ankit Barot as published in the Government Gazette dtd. 2/4/2020.

(3.) Learned counsel for the petitioner, would rely on the Government Gazette dtd. 2/4/2020, which indicates that the name of the petitioner's son had been changed from Shivas Ankit Barot to Om Ankit Barot. 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. Relevant paragraph of the said decision read as under: