Patel Dineshkumar Shamaldas vs State Of Gujarat
2021 Latest Caselaw 13168 Guj

       C/SCA/11494/2021                                 ORDER DATED: 01/09/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 11494 of 2021

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                          PATEL DINESHKUMAR SHAMALDAS
                                      Versus
                                STATE OF GUJARAT
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Appearance:
MR KAMLESH S KOTAI(6150) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
MS. NIDHI VYAS ASSTT. GOVERNMENT PLEADER(99) for the
Respondent(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                 Date : 01/09/2021

                                  ORAL ORDER

Heard learned Advocate Mr. Kamlesh S. Kotai on behalf of the petitioner who seeks for certain corrections in the birth certificate issued by the respondent no.2 authority. Learned Advocate Mr. Kotai draws the attention of this Court to the representation preferred by the petitioner to the respondent no.2 dated 23.3.2021. Learned Advocate submits that the same came to be rejected by the respondent no.2 vide an order dated 30.4.2021 without considering the same in proper perspective and in accordance with law laid down by this Court in various judgments.

2. Having regard to the same, issue Notice to the respondents returnable on 6.10.2021.

3. Learned Assistant Government Pleader Ms Nidhi Vyas waives service on behalf of the respondent-State.

4. Direct service is permitted in so far as respondent no. 3 is concerned.

(NIKHIL S. KARIEL,J) MARY VADAKKAN