Devidas Kautik Hatkar vs The State Of Maharashtra And ...
2021 Latest Caselaw 10349 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 8313 OF 2021
 Devidas Kautik Hatkar                                           .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. U. R. Awate, Advocate h/f Talekar and Associates, Advocate for the
 Petitioner.
 Mr. P. K. Lakhotiya, AGP for Respondents/State.

                               CORAM :    S. V. GANGAPURWALA &
                                          R. N. LADDHA, JJ.

DATED : 04th AUGUST, 2021.

PER COURT:-

. The date of birth in the school record can be corrected after the

student has left the school only if, it is a case of an obvious mistake as

per the judgment of the Full Bench of this Court in a case of Janabai

Himmatrao Thakur Vs. State of Maharashtra & others reported in 2019

(6) Mh. L. J. 769.

2. In the school record, the date of birth of the petitioner is

recorded as 01.06.1964. The petitioner claims that his correct date of

birth is 03.05.1966. The petitioner seeks to place reliance on the birth

certificate purportedly issued by the Tahsil office. The said certificate at

page no. 29 does not appear to be issued under the Registration of

Births and Deaths Act.

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3. Mr. Awate, learned counsel for the petitioner seeks time to place

on record the copies of the Aadhar Card and Pan Card. Stand over to

18.08.2021.

 ( R. N. LADDHA )                             ( S. V. GANGAPURWALA )
      JUDGE                                             JUDGE




 P.S.B.




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