KANURI SRINIVASA RAHUL Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition is filed by the father of minor child by name Sri Dhrishit Kanuri. It is submitted at the Bar that there is estrangement between the Writ Petitioner and his wife, who is Respondent No.8. He has apprehended that Respondent No.8 has changed the name of the minor child. It is submitted that the name in the Birth Certificate and Passport is mentioned as Dhrishit Kanuri, whereas Respondent No.8 has changed the name of the Child in the School Records.

(2.) It is further submitted that the Writ Petitioner, father of Dhrishit Kanuri, has submitted the Representation to the Official Respondents for the change of name, and therefore, he has approached this Court by way of the present Writ Petition seeking a direction to the Official Respondents to correct the name of his Son as what is recorded in the Birth Certificate and in the Passport.

(3.) On hearing Sri Ghanta Rama Rao, Learned Senior Advocate briefed by Sri Ghanta Sridhar, representing Respondent No.8, Sri L.V.S. Nagaraju, Learned Government Pleader appearing for the Official Respondents and after having gone through the contents of the Counter-Affidavit filed by Respondent Nos.4 and 8, it transpires that the apprehension expressed by the Writ Petitioner is rather misplaced inasmuch as the statements in the Counter- Affidavits of Respondent Nos.4 and 8 clearly indicate that the name of the Child has not been changed in the records of the School and the name of the Child in the records of the School appear only as Kanuri Dhrishit.