PRITIBEN ILESHBHAI PATEL Vs. SUB-REGISTRAR

JUDGEMENT

(1.) Learned advocate Mr.Kikani for the petitioners, upon instructions, states that the respondent Corporation through its Registrar, Death and Birth, has corrected record of birth register and has issued fresh birth certificate with necessary corrections in the birth certificate, as prayed for by the petitioner and, therefore, since the grievance of the petitioner is redressed the present petition does not survive.

(2.) Learned advocate for the respondent Corporation Ms.Patel, upon instructions from the Registrar, Birth and Death Registration, Surat Municipal Corporation , clarifies that aforesaid certificate has been issued to the petitioner with necessary changes which are made physically and, therefore, the certificate issued by the authority may not be as per format of portal as the programming in the portal is arranged in such a way that no change except for the name of the applicant can be made and, therefore, even despite issuance of birth certificate with necessary corrected details, if the certificate issued by the municipal corporation today is compared with the data of the portal there may be discrepancy. However, said discrepancy would be on account of setting in the system itself and, therefore, as and when programming of the portal is once again changed, necessary correction shall take place in the portal as well.

(3.) In view of statement made above by learned advocate for the petitioner, the present petition is disposed of as the grievance of the petitioner is redressed. Notice is discharged. No order as to costs.