DINESHBHAI JERAMBHAI BHESANIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr. Hardik Muchhala, the learned advocate appearing for the petitioner, Mr. Ramesh Chauhan, the the learned advocate appearing for respondent No.2 and Ms. Dhwani Tripathi, the learned AGP appearing for respondent No.1.

(3.) The petitioner herein applied for correction in date of birth in the birth certificate of petitioner's daughter Radhika's from "23/9/1998" to 23/8/1998" by first application dtd. 3/5/2023, however, there were certain anomalies in the said application and in view thereof the petitioner filed further application dtd. 5/6/2023, which came to be declined by the respondent authority on 21/6/2023, duly produced at Annexure "A".