SUDHIN KRISHNA Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader appearing for the respondents.

(2.) The petitioner's parents belong to different religions. The father of the petitioner is a Muslim and the mother of the petitioner is a Hindu. Though the petitioner was born in Palani, Tamil Nadu, but he was brought up in Kerala at Kodunthirapully in Palakkad District. The petitioner completed his Secondary Education at Grace Higher Secondary School, Kodunthirapully. However, the school is no longer in existence. At the time of admission in the school, the petitioner's name was 'Mohammed Riyazudeen C.S.' and his religion was mentioned as 'Islam, Mappila' .

(3.) According to the petitioner, when his name was entered as 'Mohammed Riyazudeen C.S.', he was minor, and it was the father of the petitioner who entered the particulars of the petitioner, including his name and religion, in the school. After he attained the majority, the petitioner found that he does not believe in Islam and he practices Hindu religion inasmuch as he was brought up by his mother according to the tenets of the Hindu religion. As the petitioner does not believe in Islam and he practices Hindu religion, he wants to change his name from 'Mohammed Riyazudeen C.S.' to 'Sudhin Krishna C.S' and his religion as Hindu. It is again stated in the petition that the petitioner is married to a Hindu woman.