NAYEE SAURABHKUMAR DINESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Jigneshkumar Nayak, learned counsel for the petitioner, Mr.Jay Trivedi, learned Assistant Government Pleader for the respondent No.1 and Mr.Rituraj Meena, learned advocate appearing for respondent No.2.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for change of name from Sandipkumar to Saurabhkumar and to quash and set aside the order dtd. 29/9/2022 passed by the respondent No.2.

(3.) Mr.Jigneshkumar Nayak, learned counsel for the petitioner, would rely on documents such as, Pan Card, School Leaving Certificate, Aadhar Card as well as Passport, which indicates the petitioner's name as Nayee Saurabhkumar Dineshbhai. Reliance is placed on a decision rendered by Co-ordinate Bench of this Court in Special Civil Application No. 21302 of 2019 dtd. 2/12/2021. Relevant paragraph of the said decision read as under: