NIDHI SHAILESH SHAH Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) Rule. Learned advocate, Mrs. Kalpana Raval waives service of notice of rule.

(2.) This petition is filed under Article 226 of the Constitution of India, wherein the petitioner has prayed that the order dated 16/18.08.2018 passed by the respondent - Corporation be quashed and set aside and thereby direction be issued to the respondent authority for correcting the name of the petitioner from "Pinki" to "Nidhi" in the birth certificate.

(3.) Heard learned advocate, Mr. Satish Pandya for the petitioner and learned advocate, Mrs. Kalpana Raval for the respondent.