PEEYUSH SARNA Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Petitioners seek a direction to the respondent to change the name of the biological father and mother in the birth certificate of the daughter adopted by the petitioners by way of registered Deed of Adoption dated 03.02.2021.

(2.) Learned counsel for the petitioners submits that the change in the birth record is permitted in terms of the policy of the respondent dated 15.05.2015. He submits that an application was made on 27.09.2021, however, the same has not been processed till date.

(3.) Issue notice. Notice is accepted by learned counsel for the respondent.