ANITHA MENACHERY Vs. REGIONAL JOINT DIRECTOR URBAN AFFAIRS

JUDGEMENT

(1.) The petitioners are mother and son. The grievance of the petitioners is against Exhibit P13 order, which directed the name of the 1st petitioner to be shown in the 2nd petitioner's birth certificate as Anitha alias Anitha Menahcery. The petitioners contend that the Circular issued by the Government itself permits the name to be shown as "Anitha Menachery" without an "alias".

(2.) The learned Standing Counsel for the Municipality has produced, across the Bar, the Circular of 2015, bearing No.B1-4356/2015 dated 07.02.2015 issued by the Chief Registrar.

(3.) The learned Counsel for the petitioner would rely on Clause 8.10, which stipulates that if the name of the father or mother in the birth certificate is to be corrected, either by expansion of the initial or by inclusion of the spouse's name, then there should be a certificate issued by a Notary or two Gazetted Officers or a Village Officer.