PATEL DINESHKUMAR JOITARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) By way of present petition the petitioner seeks to challenge the legality and validity of the order dtd. 2/3/2023 passed by the respondent authority and further prayed to direct the respondent authority to correct the date of birth as '13/9/1965' instead of '9/9/1995' and also correct the name of of the petitioner 'Dineshkumar' instead of Dinesh and the name of father of the petitioner as 'Joitaram' instead of 'Joita' in the Birth Certificate.

(3.) It is the case of the petitioner that the petitioner has born on 13/9/1965 and the name of petitioner is Dineshkumar and the name of the father of the petitioner is Joitaram, but by mistake Date of Birth has been mentioned as 13/9/1965 instead of 9/9/1995 and the name of of the petitioner has been mentioned as Dineshkumar instead of Dinesh and the name of father of the petitioner has been mentioned as Joitaram instead of Joita in the Birth Certificate. Copy of the birth certificate is duly produced at Annexure-A.