VAISHAK N NAIK Vs. BRUHAT BENGALURU MAHANAGARA PALIKE

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned endorsement dtd. 6/6/2023 given by the respondent, Registrar of Births and Deaths, rejecting the application of the petitioner wherein the name of the petitioner was sought to be shown in the birth certificate.

(2.) The petitioner contends that he was born on 16/11/2004 to Sri Niranjan.P.Naik and Smt.Savitha.V.Naik at Varalakshmi Nurshing Home, Rajajinagara, Bengaluru. The birth of the petitioner was registered with the respondent and the certificate of birth as prescribed under Sec. 17 of the Registration of Births and Deaths Act , 1969 (for short 'the Act') was issued to the petitioner's parents.

(3.) The petitioner gave an application to the 2nd respondent - Joint Director (Statistics), BBMP seeking to show the name of the petitioner in the birth certificate. The 2nd respondent issued the impugned endorsement declining to enter the name of the petitioner in the birth certificate. Learned counsel for the petitioner submits that the issue is no res integra. This Court in the case of Ms.Alka Nagaraj Simha vs. The Registrar of Births and Deaths in W.P.No.13692/2020 has considered similar endorsement issued by the respondent authorities and while quashing the endorsement, this court issued directions to the authorities to enter the name of the petitioner in the Register in terms of Sec. 14 of the Registration of Birth and Death Act, 1969 R/w Rule 10 of the Karnataka Registration of Births and Deaths Rules, 1999. Learned counsel seeks similar relief to the petitioner.