PATEL PRAVINKUMAR BAHECHARDAS Vs. TALATI CUM MANTRI

JUDGEMENT

(1.) HEARD Mr. Sunil C. Patel, learned counsel appearing for the petitioner. Rule. Mr. Satyam Chhaya learned AGP waives service of Rule on behalf of the respondents. With the consent of the parties, the matter is taken up for final hearing today.

(2.) EARLIER when this petition was listed for hearing on 5th March, 2008, Mr. Patel had prayed for time so that he can file affidavit of mother of the petitioner qua correctness of name of the petitioner.

(3.) INVOKING jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner has prayed for issuance of appropriate writ, order or direction against the respondents to correct the name of the petitioner in the birth register maintained by Nani Jaher, Taluka-Kapadwanj, District-Kheda. It is contended that the correct name of the petitioner from the very beginning is Pravinkumar. But at the time of registration of birth of the petitioner, his name has been wrongly registered as SRajesh. It is submitted that the person who had gone to get the birth of the petitioner registered, must have committed mistake in stating the correct name of the petitioner and therefore, this error has crept in. It is therefore, submitted that this mistake is required to be correct.