LAWS(KAR)-2022-6-745

SANDEEP NAG Vs. COMMISSIONER

Decided On June 09, 2022
Sandeep Nag Appellant
V/S
COMMISSIONER Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to implead Chief Engineer of Births and Deaths, BBMP, N.R.Square, Bengaluru as respondent No.5.

(2.) Petitioner is before this Court praying for a writ of certiorari to quash the impugned endorsement issued by respondent No.3 dtd. 3/7/2021 vide Annexure-N wherein the petitioner's request to change the name of the wife of Late Sri.T.M.Nagachoodiah in his death certificate and also petitioner is advised to get the dispute resolved before the competent Court.

(3.) Heard the learned counsel Sri.Syed Irshad Ahmed for petitioner, learned counsel Sri.Ashwin S. Halady for respondent Nos.1 and 5 and learned counsel Sri.P.S.Malipatil for respondent Nos.2 and 3. Perused the writ petition papers.