VIJAYBHAI DHIRUBHAI SHIROYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein is seeking change in the petitioner's son' birth certificate from "VIJAYKUMAR DHIRAJBHAI PATEL" to "VIJAYBHAI DHIRUBHAI SHIROYA".

(2.) The facts leading to the filing of the present petition read thus:

(3.) Mr. Pandya, the learned advocate appearing for the respondent No.2 authority submitted that the petitioner had again approached the respondent authority for the aforesaid change, as prayed for, which the respondent authority had acceded to by changing the surname in the birth certificate of the son of the petitioner from "SHIROYA" to "PATEL". It is now not open for the petitioner to claim right that the changes be carried out in the birth certificate of the son of the petitioner in the father's column from "VIJAYKUMAR DHIRAJBHAI PATEL" to "VIJAYBHAI DHIRUBHAI SHIROYA". It was considered that if such precedent is permitted, under such circumstances, there would be no end to the applications filed by the parties.