LAWS(PAT)-2003-9-118

LALAN PRASAD Vs. STATE OF BIHAR

Decided On September 03, 2003
LALAN PRASAD Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) THE petitioner Lalan Prasad files this Letters Patent Appeal impugning the order dated 22 July, 2003 on C.W.J.C. No. 4922 of 2003: Lalan Prasad V/s. The State of Bihar & ors.

(2.) THE learned Judge declined to grant any relief on the petitioner which prayed for a change of date of birth from 27 March, 1953 to 27 April, 1957.

(3.) IN so far as the High Court is concerned, on a certiorari action the date of birth is as recorded in the matriculation certificate. Both the petition and the appeal are misconceived.