MANJULABEN DASHRATHLAL SHIVRAM PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Pankaj Soni, learned counsel for the petitioner and Mr. Vinay Pandya, learned AGP for the respondents.

(2.) RULE. Mr. Vinay Pandya, learned AGP waives service of Rule on behalf of the respondents.

(3.) INVOKING jurisdiction of this Court under Article 226 of the Constitution of India, the petitioners, by the present petition have prayed for appropriate writ, order or direction to the competent authority and Talati cum Mantri, Undhai Gram Panchayat, Taluka Vijapur, District Mehsana that entry in the birth register of village Undhai may be corrected and the date of birth of petitioner no. 2 wrongly entered in the birth register may be replaced by the entry of correct date of birth, that is, the date of birth reflected in the school leaving certificate of the petitioner no. 2 and other ancillary documents.