BIREN VAISHNAV,J. - (1.)Rule, returnable forthwith. Mr. Trivedi, learned Assistant Government Pleader waives service of notice of Rule for the respondent " State.
(2.)With the consent of the learned advocates appearing for the respective parties, the petition is taken up for final hearing today.
(3.)The prayer in this petition, the petitioner has prayed for direction to the respondent authority to change her date of birth from 8/9/1993 to 9/8/1993. For the purpose, Xerox copies of School Leaving Certificate, Aadhar Card, Election Card, Driving Licence and Passport are submitted with the memo of the petition.