PATEL DRASHTI MAHENDRAKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule returnable forthwith. Mr. Ayaan Patel, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent No.1 and Ms. Niyati K. Shah, learned advocate waives service of notice of Rule on behalf of the respondent No.2.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner herein has prayed for the following reliefs :

(3.) By way of present petition the petitioner seeks to challenge the legality and validity of the communication/order dtd. 13/12/2022 issued by the respondent No.2 whereby, the respondent No.2 refused to correct the name of the petitioner from 'Rutika Mahendrabhai Patel' to 'Drashti Mahendrakumar Patel' in the birth certificate.