FATHIMA RICHELLE MATHER Vs. BRUHAT BENGALURU MAHANAGARA PALIKE

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner is a citizen of India at present pursuing her Master's in Management Program at IE University, Madrid, Spain. The petitioner was born on 28/4/2000 at Bhagwan Mahaveer Jain Hospital, Bangalore and in the birth certificate which had been issued the name of the father and mother of the petitioner was incorporated. However, the name of the petitioner was not mentioned in the said birth certificate.

(3.) Subsequently, the petitioner has carried on all her education in Cochin. She has studied until her 10th standard of Vidyodaya School, Cochin. The petitioner had applied for and issued Aadhaar Card, Passport as also on completing her education she was issued the Grade sheet-cum-Certificate of performance by the Central Board of Secondary Education.