PUSHPABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend. Heard learned counsel appearing for the petitioner and Mr.Jay Trivedi, learned Assistant Government Pleader for the respondent No.1. Though served, nobody appears 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 15/7/1974 to 31/5/1974.

(3.) Learned counsel appearing for the petitioner, would rely on documents such as, Pan Card, School Leaving Certificate, Aadhar Card as well as Passport, which indicates that the petitioner's date of birth is 31/5/1974. 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: