PATEL MEET ARVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside order dated 01.10.2014 passed by respondent No.2, whereby the application filed by the petitioner to correct date of birth was rejected and has also prayed for further direction directing respondent No.2 to carry out necessary change of date in the birth certificate of the petitioner.

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