PATEL PANNABEN KHODIDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause.

(2.) By way of this petition, the petitioner has prayed for quashing and setting aside the communication/order dated 18 th June 2022 passed by the respondent no.2 herein, whereby the respondent no.2 rejected the application preferred by the petitioner for making necessary corrections in the birth certificate, on the ground that he does not have the power to do so.

(3.) The petitioner has further prayed for a direction to the respondent no.2 to correct her date of birth as 1/6/1967 instead of 9/5/1968.