RADHA MOHAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Learned counsel for the petitioner confines this writ application against the order, as contained in annexure 6, only.

(3.) The grievance of the petitioner is that his date of birth has been changed by virtue of the order, as contained 6 dated 31.10.1996 without giving him an opportunity of hearing.