LEENA NARAINDAS RAISINGHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Dharitri Pancholi, learned AGP waives service of notice of rule on behalf of respondent State and Mr. Ruturaj Meena, learned advocate waives service of notice of rule on behalf of respondent no. 3.

(2.) Heard learned advocates for the parties. By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that she be issued a birth certificate in english language with correction of her name as 'Leena'. On an application made by the petitioner to the respondent authorities, by the impugned order dtd. 10/5/2022 the said application has been rejected.

(3.) Learned counsel for the petitioner, would rely on documents such as School Leaving Certificate, Aadhar Card etc which indicate that the name of the petitioner is Leena. He would submit that the petitioner has her birth certificate in gujarati language in which her name is mentioned as 'Leena'. 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: