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Calcutta High Court (Appellete Side)

Parayan Sarkar vs The State Of West Bengal & Others on 18 November, 2025

18.11.2025
Item No.01
Court No.11
   KCP
[Assigned]

                                    MAT 653 of 2023
                                       with
                               IA No. CAN 1 of 2023


                                 Parayan Sarkar
                                    - Versus -
                        The State of West Bengal & Others


                  Mr. Uday Narayan Betal,
                  Mr. Barun Chatterjee,
                  Mr. Mriganka Patra.
                                  ...for the Appellant

                  Mr. Dwijadas Chakraborty.
                                 ...for the KMC

                  Ms. Koyeli Bhattacharyya.
                                  ..... For the W.B.B.S.E.

                  Mr. Santanu Kumar Mitra
                                ...for the Respondent No.4

Mr. Sanjay Kr. Baid, Mr. Sourath Dutt.

...for the Respondent No.5 It is the contention of Mr. Betal, learned advocate appearing for the appellant that as per the certificate of birth issued by the Kolkata Municipal Corporation (hereinafter referred to as KMC), the date of birth of the appellant is '1-5-96' and place of birth is 'R.K.S.M.M. Bhavan' and all the authorities are bound to act on the basis of the said certificate.

Mr. Baid, learned advocate appearing for the respondent no.5, however, submits that at the time of admission at St. Lawrence School, a certificate issued by 2 the KMC dated 5th December, 2002 was produced and on the basis of the same, the appellant was granted admission. Had his date of birth been 1-5-96 he would not have got admission in the said school.

Mr. Chakraborty, learned advocate appearing for KMC submits that in the certificate dated 5th December, 2002, the place of birth has been recorded as 'Emily Nursing Home Cal-51'.

The said place of birth does not tally with the place of birth recorded in the certificate issued on 31st January, 1997. In view thereof, the genuinity of the subsequent certificate issued on 5th December, 2002 by KMC needs to be ascertained.

Accordingly, this Court directs the respondent no.6 to file a report in the form of an affidavit detailing the date of birth, the place of birth and the names of the parents of the appellant as existing in the original records of KMC.

Let such report be filed before this Court on the returnable date.

List the matter for further consideration under the same heading in the daily supplementary list of this Court on 15th December, 2025.

(Partha Sarathi Chatterjee, J.) (Tapabrata Chakraborty, J.)