RAMILABEN SANJAYBHAI AKOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for the following reliefs:

(2.) At the outset, Mr. Chirag Upadhyay, the learned advocate appearing for the petitioner does not press the present petition qua prayer 7(B) and seeks permission to make appropriate application before respondent No.3 for the said prayer.

(3.) Being aggrieved by the impugned order dtd. 18/3/2021, rejecting the said application of the petition dtd. 12/3/2021 seeking change in the name of the younger son of the petitioner from "Laksh Rakshbhai Davra" to " Laksh Sanjaybhai Akoliya", as referred above, the petitioner herein has approached this Court, by filing the present petition.