PATEL ARUNABEN BALDEVBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Satyam Chhaya, learned A. G. P. , waives service of notice of Rule on behalf of respondent No. 1 and Mr. Bipin Bhatt, learned Advocate appearing on behalf of respondents No. 2 - Mr. G. R. Patel, Secretary (Talati-cum-Mantri) of Khoraj Village Panchayat, who is personally present in the Court and respondent No. 3 waives service of notice of Rule. With the consent of the parties the matter is fixed for final hearing today.

(2.) THIS Court while passing the order dated 08/02/2008 has orally asked the petitioner to produce the documents of convincing nature because it appears that the name of the petitioner was inserted in the Register maintained under the Registration of Births and Deaths Act, 1969. In response thereof, the petitioner has produced the marriage certificate, passport issued by the competent authority, ration card and mark-sheets of Third B. A. (Special) Degree of Examination issued by the Gujarat University. I have perused the said documents and all these documents reflect the name of the petitioner as 'patel ARUNABEN RAJESHKUMAR'.

(3.) THE petitioner has prayed for issuance of writ, order or direction invoking the jurisdiction of this Court under Article 226 of the Constitution of India that the respondents may be directed to correct the name of the petitioner as Arunaben instead of Gitabahen in the Register maintained by Khoraj Village Panchayat, Dist: Gandhinagar.