MUNSHI SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Writ Petition under Article 226 of the Constitution of India has been filed with the following prayers: -

(2.) The case of the petitioners is that their father's name is 'Pratapi Singh'. The name of Pratapi Singh was recorded in the Revenue Records, Ration Card, Aadhar Card, Family Register, Voter I D Card, School Leaving Certificate, PAN Card, Voter List, Income Certificate, Caste Certificate and Permanent Residence Certificate. On 20/11/2020, a meeting was held in the presence of the Gram Pradhan, Gram Panchayat Development Officer and Villagers in which without any authority a direction was issued to change the name of the father of the petitioners from Pratapi Singh to Dhani Singh. Therefore, their father's name has been entered as Dhani Singh in the record of Family Register.

(3.) On 8/5/2024, the petitioners moved an Application before the Block Development Officer, Gadarpur, District Udham Singh Nagar for correction of the name of their father in Family Register. The Block Development Officer, Gadarpur directed the petitioners on 21/5/2024 to file online application at Uttarakhand Government Port al 'APUNI SARKAR' for due process. The petitioners filed their application on 'APUNI SARKAR' portal for correction of entry in Family Register along with the relevant documents. The said application is still pending.