J N YOGANARASIMHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE case of the petitioner is that the 2nd respondent has issued the impugned endorsement declining to entertain the request of the petitioner for correction of the date of birth of his son. He contends that he made a request to the 2nd respondent in terms of Annexure-F seeking for the date of birth to be changed from 14.8.2006 to 15.8.2006. THE same was rejected. Hence, this petition.

(2.) I have heard the Counsel for the petitioner, Smt. M.C. Nagashri, learned HCGP for 1st respondent and Sri S.M. Chandrashekar, learned Counsel for 2nd respondent.

(3.) THE impugned endorsement issued by the respondent stating that there are no powers to do so is errnoeous. In terms of Rule 11 of the Karnataka Registration of Births and Deaths Rule, 1999, power is vested with the Registrar to make the correction.