LAWS(GJH)-2023-2-1781

PATEL SHIVANIBEN MUKESHBHAI Vs. STATE OF GUJARAT

Decided On February 22, 2023
Patel Shivaniben Mukeshbhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr.Kaushal Jani, learned counsel for the petitioner, Mr.Jay Trivedi, learned Assistant Government Pleader for the respondent-State, Mr.Haribhai Patel, learned counsel appearing for Mr.Deepak Sanchela, learned advocate for respondent No.2 and Mr.Deepak Aloria, learned advocate for respondent No.5.

(2.) Prayer in the petition is to the effect that the decision dtd. 8/7/2020 passed by the Ankleshwar Nagar Seva Sadan to change the name of the petitioner from Saluben to Shivaniben in the Birth Certificate has been rejected.

(3.) Perusal of the record would indicate that the School Leaving Certificate, Adhar Card and the Passport shows the name of the petitioner as Shivaniben. The petitioner has earlier approached this Court by filing Special Civil Application No. 7578 of 2020, which was disposed of by an order dtd. 22/6/2020, which reads as under: