SIMRAN RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petitioner filed this writ petition initially with a prayer of seeking a direction against the respondents to issue passport to her on the basis of Birth Certificate showing her date of birth as 26/8/1992.

(2.) The writ petition was amended by the petitioner and therein following prayers have been made:-

(3.) The brief facts pleaded in the writ petition are that the petitioner hails from a rural background and erroneously her date of birth was recorded as 26/8/1989 instead of 26/8/1992 in her birth certificate which was issued on 18/12/2009 by Gram Panchayat Sawai Jaisinghpura, Tehsil-Phagi, District-Jaipur (Raj.).