PUNIT RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Sanjay Udhwani learned AGP waives service of notice of Rule on behalf of the respondent No.1 and Mr.Rohan Shah learned AGP waives service of notice of Rule on behalf of the respondent No.2.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that the name of his son name in the birth certificate be corrected as 'Riyan' instead of 'Punit'.