DAMODARAN Vs. ARPOOKKARA GRAMA PANCHAYAT

JUDGEMENT

(1.) Petitioner adopted a child as evidenced by Exts.P1 and P2. Admittedly, at the time of adoption, the petitioner was not informed of any registration of the birth of the said child with the local authority.

(2.) According to the petitioner, he obtained information regarding the registration of the birth of the said child. He asserts that Ext.P4 is the birth certificate of the said child. He made Ext.P6 application for correction of the name of the child in the Register of Births and Deaths, to have the name of the child shown as Anjana D. The petitioner seeks a mandamus to the first respondent to carry out the correction requested for in Ext.P6 and thereby modify the entries evidenced by Ext.P4.

(3.) The first respondent has come on record with a counter-affidavit, inter alia, relying on Ext.R1(a) Circular.