ARCHANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsels agreed that the audio and visual quality was proper.

(2.) Rule, returnable forthwith. Ms. H.N. Jaipurkar, learned Assistant Government Pleader waives service of notice for respondent no.1. Shri Amit Kukday, learned Counsel waives service of notice for respondent nos.2 and 3 and has filed reply on affidavit. Heard finally by consent of learned Counsels appearing for the parties.

(3.) On 6/2/2020, the petitioner applied to the respondent no.3 for correction of date of birth and surname in the birth register (for short, "said register") maintained under the Registration of Births and Deaths Act , 1969. According to the petitioner, her maiden name was Sulochana Laxmanrao Kotwal, but the surname of her father in the said register is wrongly shown as Laxman Gajanan 'Kotawat'. Similarly, according to her, the date of birth shown as 23/1/1954 is wrong and it should have been 24/1/1954 - the reason for such correction being that she was born in the intervening night of 23/1/1954 and 24/1/1954 at 1.30 a.m. This application is rejected by order dated 24/3/2020 passed by respondent no.3 on the ground that the claim of the petitioner for change in the date of birth cannot be entertained.