PRAJAPATI JAYESHKUMAR KALPESHKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Sanjay Udhwani, 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 direct the respondent to change the name of the father of petitioner from Jitendrabhai to 'Kalpeshkumar'.

(3.) For the purpose of correcting the name of the petitioner from Jitendrabhai to 'Kalpeshkumar', learned counsel for the petitioner would rely on the documents produced on record i.e. xerox copies of School Leaving Certificate and Pan Card.