PATEL ALPABAHEN KANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Rohan Shah learned AGP waives service of notice of Rule on behalf of the respondent State. Though served, nobody appears for respondent no.2.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the prayer in this petition is to issue a direction to correct the name of the petitioner as 'Alpabahen' instead of 'Tiniben'.