Kanye West files Court documents to legally change his name to 'Ye'

Grammy award-winning rapper Kanye West has filed a request in Court to legally change his name from Kanye Omari West to 'Ye'.

According to the legal documents obtained by Variety, Kanye West has petitioned to change his name to 'Ye', saying the reason as "personal" in the filing.

In order for it to be official, a California Judge must sign off the papers, and, in many cases, the name change must be published in several newspapers.

On a related note, the big news has come just a day ahead of Kanye's third 'Donda' listening party. On 26 Aug, the 'Runaway' singer will host the third stadium-sized listening party for his upcoming album 'Donda' at Soldier Field in his hometown of Chicago, reported Variety.

With an original release date set in 2020, then on July 23, 2021, & again on Aug 6, 2021, it is still unclear when 'Donda' will officially drop.

According to a tweet obtained by Variety from Chicago newscaster Sarah Jindra, Kim Kardashian's estranged husband is having his team build a life-size replica of his childhood home inside the Soldier Field stadium where he's scheduled to perform.

Recently, Kanye reset his Instagram handle & began reposting cryptic new photos, the first of which was of the 1,600 square foot home he shared with his beloved late mother (and the namesake of his new album) 'Donda', who passed away suddenly in 2007.

(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed)

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