K O PATHROSE Vs. CHIEF REGISTRAR OF BIRTHS

JUDGEMENT

(1.) A father and daughter are before this Court challenging Ext.P7 order passed by the 2nd respondent, the Registrar of Births and Deaths, Karukutty Grama Panchayat declining their application for correcting the date of birth of the 2nd petitioner-daughter.

(2.) As directed by me, copy of the Writ Petition was served on the Standing Counsel for the 4th respondent and the Government Pleader who took notice on behalf of respondents 1 and 3.

(3.) Ext.P7 order itself was passed on the basis of the directions issued by this Court in Ext.P6 judgment in a Writ Petition filed by the petitioners when they found that the 2nd respondent was not taking any action on their application for correction of date of birth and also for correction of the name of the 2nd petitioner. Under Ext.P7, the request for correction of the name was allowed while the request for correction of date of birth was not allowed on the reason that the concurrence of the Chief Registrar of Births and Deaths (1st respondent) is also necessary in the matter.