HETAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) By way of present petition the petitioner seeks to challenge the legality and validity of the certificate/order dtd. 29/12/2022 passed by the respondent no.2 and further prayed to direct the respondent authority to correct the date of birth as '6/5/1995' instead of '25/6/1995' and also correct the name of the father of the petitioner in Birth Certificate as 'Ashwinpuri' instead of 'Hasmukhpuri'.

(3.) It is the case of the petitioner that petitioner has born on 6/5/1995 and the name of the father of the petitioner is Ashwinpuri, but by mistake Date of Birth has been mentioned '25/6/1995' instead of "6/5/1995" and name of the father of the petitioner has been mentioned as 'Hasmukhpur' instead of "Ashwinpuri" in the Birth Certificate, copy of the birth certificate is duly produced at Annexure-A.