MANISHABEN RAJESHKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause.

(2.) By way of this petition, the petitioner has prayed for quashing and setting aside the order/communication dated 11 th July 2022 passed by the respondent no.2 herein, whereby the respondent no.2 rejected the application preferred by the petitioner for making necessary corrections in the birth certificate, on the ground that no any clerical or formal mistake occurred in recording the date of birth of the petitioner in the birth register.

(3.) The petitioner has further prayed for a direction to the respondent no.2 to make the necessary correction in the birth register and issue a fresh birth certificate to the petitioner.