Shivay Manojkumar Dantani Minor ... vs State Of Gujarat
2021 Latest Caselaw 13330 Guj

    C/SCA/12071/2021                                 ORDER DATED: 02/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 12071 of 2021

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    SHIVAY MANOJKUMAR DANTANI MINOR THROUGH HIS FATHER
              MANOJKUMAR CHANDUBHAI DANTANI
                           Versus
                     STATE OF GUJARAT
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Appearance:
JIGNESHKUMAR M NAYAK(8558) for the Petitioner(s) No. 1
 for the Respondent(s) No. 2
MS SURBHI BHATI ASSISTANT GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 02/09/2021

                                 ORAL ORDER

Heard learned Advocate Shri Jigneshkumar Nayak on behalf of the

petitioner and learned Assistant Government Pleader Ms. Surbhi Bhati on

behalf of the respondent no.1-State.

By way of this petition, the petitioner challenges an order passed by

the respondent no.2 rejecting the application of the petitioner to change the

name of the petitioner in the Birth Certificate issued by the respondent no.2.

Learned Advocate submits that respondent no.2 has relied upon resolution

dated 18.02.2016 to reject such an application and whereas in a judgment of

this Court in case of Sejalben Mukundbhai Patel vs. State of Gujarat

reported in 2019 ( 3) GLR 1866 this Court has virtually diluted the extended

scope of the said resolution.

C/SCA/12071/2021 ORDER DATED: 02/09/2021

Having regard to the same issue Notice returnable on 24.09.2021.

Learned AGP Ms. Surbhi Bhati waives service of notice on behalf of

respondent no.1- State.

Direct service for respondent no.2 is permitted.

(NIKHIL S. KARIEL,J) NIRU