Peeyush Sarna Another vs Government Of Nct Of Delhi And Ors.
2021 Latest Caselaw 2966 Del

                                      $~5
                                      *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                           Judgment delivered on: 29th October, 2021

                                      +     W.P.(C) 11783/2021
                                            PEEYUSH SARNA ANOTHER                                ..... Petitioners
                                                                  Through

                                                                  versus

                                            GOVERNMENT OF NCT OF DELHI AND ORS.                        ..... Respondents
                                                         Through


                                            Advocates who appeared in this case:
                                            For the Petitioner :  Mr. Praveen Suri, Advocate (through VC)
                                            For the Respondents : Mr. Santosh Kumar Tripathi (Standing Counsel) Civil, GNCTD,
                                                                  with Mr. Arun Panwar, Advocate, with Mr. Siddharth Krisna
                                                                  Dwivedi, Advocate for R-1 & R-3 (through VC)

                                                                  Ms. Mini Pushkarna, Standing Counsel with Ms. Khushboo
                                                                  Nahar and Ms. Latika Malhotra, Advocate for North DMC
                                                                  (through VC)

                                            CORAM:
                                            HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                           JUDGMENT

SANJEEV SACHDEVA, J.

CM. APPL. 36465/2021 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 11783/2021

1. Petitioners seek a direction to the respondent to change the name of the biological father and mother in the birth certificate of the daughter adopted by the petitioners by way of registered Deed of Adoption dated 03.02.2021.

                                                                                                       Digitally Signed
Signature Not Verified                                                                                 By:JUSTICE SANJEEV
Digitally Signed By:KUNAL                                                                              SACHDEVA
MAGGU                                                                                                  Signing Date:30.10.2021
Signing Date:30.10.2021 17:10:51                                                                       13:21
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.

2. Learned counsel for the petitioners submits that the change in the birth record is permitted in terms of the policy of the respondent dated 15.05.2015. He submits that an application was made on 27.09.2021, however, the same has not been processed till date.

3. Issue notice. Notice is accepted by learned counsel for the respondent.

4. Learned counsel for the respondent-corporation submits that the procedure of accepting physical applications has been discontinued and now only online applications are received and since the petitioner has not filed an online application, said application could not be processed.

5. She under instructions submits that if an online application is filed by the petitioner, same shall be expeditiously considered and dispose of in accordance with law and Respondents shall carry out the correction in case the formalities are duly completed.

6. In view of the above, petition is disposed of permitting the petitioner to file an online application along with requisite documents in terms of the policy. On receipt of the application, if found in order, respondents are directed to make the necessary corrections in the birth certificate within a period of four weeks from the date of receipt of the application.

SANJEEV SACHDEVA, J OCTOBER 29, 2021 'rs'

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:30.10.2021 Signing Date:30.10.2021 17:10:51 13:21 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.