(1.) Rule returnable forthwith. Mr.Jay Trivedi, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent - State.
(2.) Heard Mr.N.P.Chaudhary, learned counsel for the petitioner and Mr.Jay Trivedi, learned Assistant Government Pleader for the respondent No.1. Though served, nobody appears for respondent No.2.
(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that the name of her father in her birth certificate be changed to "Kantilal Shankerlal Patel" instead of "Kantilal Hargovandas Patel".