VIPIN SEHRAWAT Vs. DEPUTY COMMISSIONER SDMC

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks a direction to the respondent to cancel the birth certificate of the petitioner issued on 24/9/2013.

(3.) It is contended by the petitioner that the petitioner was born in his house in the village. He submits that at the time when the birth certificate dtd. 24/9/2013 was got issued erroneously the date of birth of the petitioner was mentioned as 1/11/2002 instead of 1/11/2001.