PATEL RESHMABEN AMBALAL Vs. TALATI CUM MANTRI

JUDGEMENT

(1.) BY way of this petition, the petitioner seeks following relief :

(2.) THE facts of the present case are in brief as under : The petitioner was born at village Untava, Ta. Kadi on 15.3.1988. The parents of the petitioner registered the birth of the petitioner with the respondent as 15.3.1988 instead of 1.6.1988. So, the birth date of the petitioner is registered as 15.3.1988. In the birth certificate, the name of the petitioner is not mentioned and only baby is stated. The birth date as 1.6.1988 which is correct date is mentioned in the School Leaving Certificate, Passport etc. The petitioner wants to go abroad, but as there is difference in the date of birth certificate and School Leaving Certificate, the petitioner approached the concerned Authority with request to change the date of birth and name of the petitioner. But respondent Authority straightway denied to change the same. Therefore, the petitioner filed this petition.

(3.) IN view of the statement made by both the sides, the petitioner is permitted to move before the Authority Talati-Cum-Mantri, Untava Gram Panchayat, Ta. Kadi, respondent herein and the respondent shall consider the same in accordance with law, if the petitioner makes fresh application before him.