- (1.)Rule. Mr. P. S. Champaneri, learned Assistant Solicitor General waives service of rule. At the request of learned counsel for the parties, the petition is finally heard today.
(2.)The petitioner states that when the petitioner received the passport, the petitioner came to know that there is difference in the birth dates i.e. Birth Date Certificate and School Leaving Certificate. According to Birth Certificate, the date of birth of the petitioner is 31.12.1976 while according to School Leaving Certificate, the date of birth of the petitioner is 21.02.1977. According to petitioner, the correct date of birth is 31.12.1976.
(3.)The petitioner approached the Civil Court by way of Civil Misc. Application No.57 of 2009 and produced all the relevant documents. However, vide judgment and order dated 30.12.2009, the learned JMFC, Dhandhuka dismissed the said application. Hence, the petitioner has approached this Court by way of the present petition.