SANGITABEN NARANBHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final disposal.

(2.) Issue rule, returnable forthwith. Ms Jeenal Acharya, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent no.1 and Mr Rohan N. Shah, learned advocate waives service of notice of rule on behalf of the respondent no.2.

(3.) The petitioner, in the captioned writ petition, has prayed for direction to the respondent no.2 - Registrar, Birth, Death and Marriage, Ahmedabad Municipal Corporation to correct birth name of the petitioner from "Dipika" to "Sangita". The petitioner, is aggrieved by the order dtd. 25/9/2023 passed by the respondent no.2, rejecting the request of the petitioner for correction of the name in the birth certificate. Hence, the captioned writ petition.