NIKUNJKUMAR RANJITBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Raxit Dholakia, the learned advocate appearing for the petitioner and Ms. Jyoti Bhatt, the learned AGP appearing for the respondent No.1 - State.

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

(3.) By way of present petition the petitioner herein has prayed the change of name of the petitioner from "Narhari to Nikunjkumar" and also to effect the change of name of the father of the petitioner from "Ranjitlal Ambaramdas Patel to Ranjitbhai Ambalal Patel" in the birth certificate of the petitioner. The petitioner herein applied for the aforesaid changes by application dtd. 23/11/2022 which is duly produced at Annexure-C (page-9) which came to be declined/rejected by communication/order dtd. 23/11/2022. By the said communication the respondent authority declined to exercise powers under Sec. 15 of the Registration of Births and Deaths Act, 1969 and relegated the petitioner herein to approach the competent Court.