MAYURI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the Patna Municipal Corporation, Mr. Prasoon Sinha.

(2.) The present writ application has been filed seeking quashing of the order dtd. 28/5/2018 passed by the Registrar (Birth and Death) (hereinafter referred as the Registrar) whereby birth certificate issued vide Registration No. 33010 dtd. 20/5/2016 has been cancelled in pursuance of a query made by the Passport Officer and has further declared that birth certificate issued vide Registration No. 5167 dtd. 5/7/1998 to be valid. The order dtd. 28/5/2018 issued by the Registrar is challenged on the ground that it was passed behind the back of the petitioner in complete violation of the principles of the natural justice and further for a direction upon the authorities to hold that the birth certificate issued on 20/5/2016 as valid.

(3.) Learned counsel for the petitioner submits that the situation in which the petitioner presently is, is basically the creation of her own family member when she was a minor. It is next submitted that the father of the petitioner in 1995 was working in a private sector and was transferred to Singapore by the Company, on his transfer, the family was also contemplating to shift to Singapore and hence passport was required, for which the father of the petitioner requested the maternal uncle of the petitioner for getting the date of birth certificate of the petitioner issued, as she was a minor.