PATEL KANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Mr. Aditya Jadeja, learned AGP waives service of rule for the respondents.

(2.) The present Special Civil Application has been filed praying for the following reliefs:-

(3.) It is the case of the petitioner that he got his name changed from Kanaiyalal Chunilal Patel to "Kanubhai Chunilal Patel". The said change of name was also published in the Gujarat Government Gazette Part-II on 27/10/2016 on Page No.1625 at Sr. No.118. Accordingly, thereafter, the petitioner came to be known by the name "Kanubhai Chunilal Patel" instead of Kanaiyal Chunilal Patel. Thereafter, the petitioner also changed his name in the Aadhar Card and Ration Card. Since the petitioner is also holding agricultural land at village: Vanch, Taluka: Dascroi, District: Ahmedabad, he requested the respondent No.2 - Mamlatdar, Dascroi to change his name in the revenue records from Patel Kanaiyalal Chunilal to "Patel Kanubhai Chunilal". The petitioner also attached necessary documents along with the said application. By the impugned order dtd. 16/1/2019, the Mamlatdar, Dascroi has refused to change the name of the petitioner in the revenue records stating that the name which is certified as per the Rules, cannot be changed.