BHUMIBEN NIRANJANBHAI RABARI Vs. TALUKA DEVELOPMENT OFFICER

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that her date of birth be changed from 14/10/1997 to 24/8/1996.

(2.) Learned counsel for the petitioner, would rely on documents such as School Leaving Certificate and Aadhar Card of the petitioner which indicate that the petitioner's date of birth is 24/8/1996. 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:

(3.) Having considered the submissions made by the learned counsels appearing for respective parties and having considered the decision referred to as above, the petition is required to be allowed.