HARDIK JAYPRAKASH MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader Mr. Aditya Jadeja waives service of notice of Rule on behalf of the respondent - State and learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent - Corporation.

(2.) This petition is filed under Article 226 of the Constitution of India seeking direction to make necessary correction in the Birth Certificate of the petitioners son (a minor) for mentioning the correct name of the minor.

(3.) The facts giving rise to the present petition are as under :-