NIRAVKUMAR CHANDULAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition under Art. 226 of the Constitution of India, the petitioner, has prayed for quashing and setting aside the communication/order dtd. 22/3/2021 passed by the Registrar, Birth and Death Department, Ahmedabad Municipal Corporation (hereinafter referred to as the "Registrar") whereby, the request of the petitioner for change of name in the Birth Certificate of his son, has been rejected relying upon the Circular dtd. 18/2/2016 issued by the Chief Registrar, Births and Deaths & Commissioner (Health), Gandhinagar, State of Gujarat.

(2.) Briefly stated are the facts:

(3.) Mr.Nishit P. Gandhi, learned advocate appearing for the petitioner submitted that the name of the son of the petitioner, has been incorrectly recorded in the Birth Certificate. It is submitted that instead of "Neev Niravkumar Thakkar", the name recorded is "Neer Niravkumar Thakkar". It is submitted that the correct name of the son of the petitioner, is "Neev Niravkumar Thakkar" and not "Neer Niravkumar Thakkar". Reliance is placed on the documentary evidence namely the Aadhar Card, the Gujarat Government Gazette and the affidavits of the petitioner and the wife of the petitioner.