CHHAYABEN DINESHCHANDRA PANCHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel Mr.Varun Patel appears on advance copy at our request on behalf of the respondent nos.1 and 2.

(2.) The petitioner's short grievance arise in following background.

(3.) Petitioner had got married to one Ritesh Sukhadia on 02.02.2006 at Vadodara. However, such marriage was dissolved by a decree of Family Court, Vadodara, dated 18.04.2015. On account of this change in the petitioner's matrimonial status, she needed the change of name in her PAN card. She therefore applied to the Income Tax Department for such change. She desired that her name be changed from Chhaya Ritesh Sukhadia to her maiden name Chhayaben Dineshchandra Panchal. In support of this application, she annexed her Aadhar Card and the judgment of the Family Court dated 18.04.2015 granting divorce. In response to such an application, the petitioner received a computerized response from Income Tax PAN Service Unit asking her to produce the marriage certificate or marriage invitation card for change in name. The petitioner clarified that she did not require change in name due to marriage but the need arise due to dissolution of the marriage. Despite this clarification, the respondents have not carried out the necessary change. The petitioner has made multiple representations without success. Hence, this petition.