Iqra vs Unique Identification Authority
2026 Latest Caselaw 1663 UK

Uttarakhand High Court

Iqra vs Unique Identification Authority on 9 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.384 of 2026
                                  IQRA                                                     ............Petitioner
                                                             Vs.
                                  Unique Identification Authority
                                  of India and others                                      ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Parikshit Saini, Ld. Advocate for the petitioner.

2. Mr. Atul Bhatt, Ld. C.G.S.C. for the Union of India.

3. As per the order dated 20.02.2026, instructions were sought from the Union of India as to the procedure to be followed for changing the date of birth of the petitioner in her Aadhaar Card second time.

4. As per instructions received by learned C.G.S.C. for the Union of India he submits that a certain S.O.P. has to be followed for changing the date of birth in the Aadhar Card for second time.

5. The said S.O.P. has not been followed by the petitioner.

6. This fact is disputed by learned counsel for the petitioner saying that an application along with an affidavit has been submitted by the petitioner on 05.12.2025 as per the S.O.P.

7. Learned counsel for the respondents is directed to file a detailed affidavit within two weeks stating therein as to whether the application conforming the S.O.P. has been received by the Union of India or not.

8. List this case on 24.03.2026.

(Pankaj Purohit, J.) 09.03.2026 SK