VIJAYKUMAR AMRUTLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition under Articles 226 and 227 of the Constitution of India is filed for the purpose of seeking following reliefs :

(2.) It is the case of the petitioner that petitioner was born in village Vadu on 1.6.1972 out of wedlock of Amrutlal Patel and Gomatiben Amrtullal Patel. However, on account of some inadvertence, at the relevant point of time, instead of correct date of birth as '1.6.1972', in the registration book, '1.9.1972' is written and the name of petitioner's mother was mentioned at the time of registering the birth of the petitioner. As a result of this, two mistakes creptin in the birth register that wrong date of birth is recorded, place of birth is correctly mentioned and name of mother of the petitioner is also reflecting.

(3.) It is further the case of the petitioner that while making an application on 3.10.2017 for seeking correction as aforesaid in the birth register, the same was served to the respondent authority and a specific representation was also given to respondent No.2 on 10.10.2017. However, till date, neither representation is decided nor any response is given which has necessitated the petitioner to rush to this Court by way of present petition under Article 226 of the Constitution of India.