SHROTRIYA GHOSH Vs. REGISTRAR OF BIRTHS AND DEATH

JUDGEMENT

(1.) Affidavit of service filed in Court is taken on record.

(2.) Considering the fact that the petitioner is being represented by the mother of the minor female child and since the mother is interested to become party to the instant cause, to espouse the cause of the minor child, leave is granted to the petitioner 's advocate-on-record to add the mother of the petitioner as an added petitioner to the present writ petition.

(3.) The instant writ petition has been filed, inter alia, challenging the communication dtd. 9/4/2025 issued by the municipal authorities whereby the municipal authorities have refused to alter the recording made in the birth certificate of the minor child by correcting the spelling of the first name of the child and altering the surname of the child.