ALKABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) Though served, none appears for the respondent No.2.

(3.) In the present writ petition, the petitioner has challenged the action of the respondent No.2 for not correcting name and date of birth in the Birth Certificate of the petitioner as "Alkaben Ramanbhai Patel" and "7/11/1971" respectively. Due to some clerical error, name and date of birth of the petitioner is wrongly shown as "Baby" and "16/10/1971" respectively in the Birth Certificate issued by the respondent authority.