GOPIBEN HITESHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has challenged the communication dtd. 12/8/2022, which is duly produced at Annexure "D" at Page-14, passed by the Chief Officer, Birth and Death Registration, Vadnagar Nagarpalika, Mehsana, rejecting the application seeking change in the birth date in the birth certificate of the petitioner from "21/10/1996" to "21/8/1996", filed by applicant on 16/12/2021 before the Vadnagar Nagar Palika, which is duly produced at Annexure-B at Page-11.

(2.) Heard Mr. Chintan Gandhi, the learned advocate appearing for Mr. Chirag Prajapati, the learned advocate appearing for the petitioner and Ms. Krupa Soni, the learned advocate appearing for Mr. Mehul Rathod, the learned advocate appearing for the respondent No.2- authority and Ms. Dharitri Pancholi, the learned AGP for the respondent No.1.

(3.) Mr. Chintan Gandhi, the learned advocate appearing for the petitioner submitted that the petitioner applied for the change in the birth date in the birth certificate of the petitioner from "21/10/1996" to "21/8/1996", which came to be declined by order dtd. 12/8/2022 at Page-14. In view therefore, the petitioner filed SCA No. 473 of 2022 before the Hon'ble High Court, wherein this Hon'ble Court by order dtd. 30/6/2022, which is duly produce at Annexure "C" at page-12, passed the following order: