RIDDHI NAYANKUMAR SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Hardik Barot, learned counsel for the petitioner, Mr.Jay Trivedi, learned Assistant Government Pleader for the respondent No.1 and Mr.Keyur Vyas, learned advocate appearing for respondent No.2.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that her date of birth be changed from 12/7/2000 to 10/7/2000 and her mother's name be changed from Priyankaben to Parulben.

(3.) Mr.Hardik Barot, learned counsel for the petitioner, would rely on documents such as, Pan Card, Election Card, Aadhar Card as well as Passport of the petitioner and her mother Parulben, which indicates that the petitioner date of birth is 10/7/2000 and that her mother's name is Parulben. 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: