FIROJ JANMAHAMMADBHAI KANANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has challenged the communication dtd. 12/4/2022, which is duly produced at Annexure "C" at Page-15, passed by the Respondent No.2 - Chief Officer, Birth and Death Registration, Kalol Nagar Palika, rejecting the application seeking change in the birth date in the birth certificate of the petitioner from "9/1/1954" to "21/12/1953", filed by applicant vide application dtd. 20/3/2023 on 16/12/2021 before the Kalol Nagar Palika, which is duly produced at Annexure-C at Page-13.

(2.) Heard Ms. Kusum Patel, the learned advocate appearing for the petitioner and Mr. Keyur Vyas, the learned advocate appearing for the respondent No.2- authority and Mr. Ayaan Patel, the learned AGP for the respondent No.1.

(3.) Ms. Kusum Patel, 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 "9/1/1954" to "21/12/1953", which came to be declined by order dtd. 12/4/2023 at Page-15, on the ground that there is no error committed at the end of the respondent authority and insisted for appropriate orders from the Court and, therefore, the prayer as prayed for are not required to be granted.