Madras High Court
Anagha Unni vs The District Collector on 6 July, 2020
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.07.2020
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
W.P No.7999 of 2020
Anagha Unni Petitioner
vs.
1. The District Collector
Dharmapuri,
Collectorate,
Dharmapuri - 636 705.
2. The Tahsildar,
Harur,
Harur Taluk Office,
Dharmapuri District,
PIN - 636 903.
3. The Village Administrative Officer,
Sittlingi Village,
Harur Taluk,
Dharmapuri District - 636 906. Respondents
Common Prayer: Writ Petition filed under Article 226 of the Constitution of
India for issuance of a Writ of Mandamus, directing the Respondent No.2 &
Respondent No.3 to issue Birth Certificate to the petitioner's male child name
Aloki Cheran who was born on 23.03.2019 (1:17 AM) at Tribal Hospital, Sittlingi
Village by not mentioning the (biological) father's name in it on the basis of the
petitioner's application dated 09.07.2019 and consequently direct the 2nd
respondent to pay appropriate compensation as fixed by this Court for the
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inconvenience caused to the petitioner due to the inordinate delay in issuing Birth
Certificate to petitioner's new born child.
For Petitioner : Mr.C.Prabhu
For Respondents : Mr.E.Balamurugan
Special Government Pleader
ORDER
This writ petition has been filed for issuance of a writ of mandamus directing the respondents to issue a birth certificate for the male child of the petitioner and to award compensation for the inconvenience caused to the petitioner due to the delay in issuing the birth certificate.
2.The learned counsel for the petitioner submitted that after filing of the writ petition, birth certificate was issued on 12.05.2020. The learned counsel further submitted that the petitioner is a single parent and she was unnecessarily made to run from pillar to post and was compelled to fill up the name of the father of the child. The learned counsel submitted that the child belongs to a single parent, and the respondent ought not to have insisted for the name of the father.
3.Heard the learned counsel for the petitioner and the learned counsel appearing on behalf of the respondents.
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4.It is clear from the submissions made by the learned counsel for the petitioner that the main relief sought for in this writ petition no more survives in view of the issuance of the birth certificate on 12.05.2020. When the petitioner has taken a very specific stand that she is a single parent, the respondents ought not to have insisted for mentioning of the father's name. The law on this issue has been settled by the Hon'ble Supreme Court of India in the case of ABC vs. The State (NCT of Delhi) reported in 2015 (5) CTC 547. The respondents probably were not aware about this position of law. In the said judgment, the Hon'ble Supreme Court has held that an affidavit to the effect that the applicant is a single parent is enough to consider the application for issuance of birth certificate. It will also be useful to refer to the judgment of the Hon'ble Supreme Court in the case of ABC vs. The State (NCT of Delhi), reported in 2015 (10) SCC 1. This Court only expects that the concerned authorities wil take note of the settled position of law and not make single parents run from pillar to post for the purpose of getting a birth certificate for their children.
5.This writ petition is disposed of accordingly. No Costs.
06.07.2020
Speaking Order/Non-Speaking Order
Index : Yes/No
Internet : Yes/No
http://www.judis.nic.in
ssr
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N. ANAND VENKATESH, J.
ssr
To
1. The District Collector
Dharmapuri,
Collectorate,
Dharmapuri - 636 705.
2. The Tahsildar,
Harur,
Harur Taluk Office,
Dharmapuri District,
PIN - 636 903.
3. The Village Administrative Officer, Sittlingi Village, Harur Taluk, Dharmapuri District - 636 906.
W.P No.7999 of 2020
06.07.2020 http://www.judis.nic.in