T. SASIKALA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners seeks writ of mandamus declaring the inaction of the respondents 5 and 6 in considering the application of the petitioner dtd. 26/10/2021 for correction of date of marriage of her son which is wrongly mentioned as 3/10/2015 instead of 9/10/2011 as illegal, arbitrary and for a consequential direction.

(2.) Petitioner's case briefly is thus:

(3.) Heard Sri Suresh Kumar Reddy Kalava, learned counsel for the petitioner and learned Assistant Government Pleader for Stamps and Registration representing respondents.