ARVINDLAL LALLUBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to direct the respondent authorities to correct the surname as Rana from Jariwala in the birth certificate of Pinkey i.e. daughter of the petitioner and also prayed to quash and set aside the decision dated 24.11.2011 taken by the respondent authority and also prayed to direct the respondent authority to correct the surname as Rana from Jariwala in the birth certificate of Pinkey i.e. daughter of the petitioner.

(2.) IT is contented by the learned counsel for the petitioner that the petitioner has filed further affidavit in support of the petition, in which it is disclosed by the petitioner that since he is in the business of Jarikam , he is known as Jariwala and by some bona-fide mistake the surname of the daughter of the petitioner was written as Jariwala instead of Rana .

(3.) HEARD learned counsel Ms.Vyas for the petitioner. Learned counsel Mr.K.I.Shah for respondent No.2 and learned AGP Mr.Alkesh N.Shah for respondent No.1.