DHARMJIT BANGARH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed the instant writ petition seeking issuance of a Writ of Mandamus for directing the respondent authorities to carry out an amendment in the Marriage Certificate dtd. 27/1/2011 and for the name of the petitioner to read as Dharmjit Bangarh instead of Dharmjit.

(2.) Apparently the request of the petitioner stands declined vide communication dtd. 21/11/2018 (Annexure P-3) issued by the Assistant Commissioner (J) office of Deputy Commissioner, S.B.S. Nagar. Counsel submits that even though there is no specific prayer for quashing of the communication dtd. 21/11/2018 at Annexure P-3, yet, in view of the main prayer seeking the amendment in question, the validity thereof be also examined and a view be taken.

(3.) Counsel for the parties have been heard at length and pleadings on record have been perused.