ABDULMIYA DAUDMIYA MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Dharitri Pancholi, learned AGP waives service of notice of rule for the respondent-State. Though served, nobody appears for respondent No.2. With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(2.) The prayer in this petition is to quash and set aside the order dtd. 17/9/2022 passed by the respondent No.2 refusing to correct the name of the minor daughter of the petitioner from 'Aayat' to "Ikra" in the birth register / birth certificate.

(3.) Learned counsel for the petitioner would rely on an order passed by the coordinate bench of this Court dtd. 13/7/2022 in SCA No.5793 of 2022 wherein the Court has extensively quoted the decisions of this Court on the issue. Relevant portion of the decision dtd. 13/7/2022 reads as under: