Gopiben Hiteshbhai Parmar vs State Of Gujarat
2022 Latest Caselaw 5808 Guj

      C/SCA/473/2022                                        ORDER DATED: 30/06/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 473 of 2022
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                            GOPIBEN HITESHBHAI PARMAR
                                       Versus
                                STATE OF GUJARAT
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Appearance:
MR. DARSHIT H SHAH(9894) for the Petitioner(s) No. 1
MR SAHIL TRIVEDI, AGP for the Respondent(s) No. 1
MR MEHUL H RATHOD(701) for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                                 Date : 30/06/2022
                                  ORAL ORDER

1. Rule. Learned AGP for the respondent No.1 and learned advocate Mr.Mehul Rathod for the respondent No.2 waive service of notice of rule for and on behalf of the respective respondents.

2. The present writ petition has been filed inter alia for the following reliefs:

"11(B) YOUR LORDSHIP may be pleased to allow present Application by issuing a writ of mandamus or any other appropriate writ, order or direction directing the respondent no.2 to decide the application dated 16.12.2021 filed by petitioner before it for correction of birth date of her from 21.10.1996 to 21.08.1996 in her birth certificate in light of the judgment passed by this honourable court in Special Civil Application No.19054 of 2018 dated 16.01.2019."

3. Learned advocate Ms.Krupa Soni for learned advocate Mr.Rathod appearing for the respondent No.2 has submitted that appropriate decision will be taken on the application filed by the

C/SCA/473/2022 ORDER DATED: 30/06/2022

petitioner with regard to correction in her date of birth.

4. In view of the aforesaid statement, appropriate decision on the application dated 16.12.2021 filed by the petitioner shall be taken by the respondent No.2 within a period of 8 weeks from the date of receipt of writ of order of this Court and the same shall be communicated to the petitioner.

5. The present writ petition stands allowed. Rule made absolute to the aforesaid extent. Direct service is permitted.

Sd/-

(A. S. SUPEHIA, J) NVMEWADA