Allahabad High Court
Vishwash Kumar vs Union Of India And Another on 20 August, 2025
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:141876-DB Court No. - 21 Case :- WRIT - C No. - 27183 of 2025 Petitioner :- Vishwash Kumar Respondent :- Union Of India And Another Counsel for Petitioner :- Sandeep Kumar Sharma Counsel for Respondent :- A.S.G.I.,Rajesh Tripathi Hon'ble Manoj Kumar Gupta,J.
Hon'ble Ram Manohar Narayan Mishra,J.
1. The instant petition has been filed praying for a writ of mandamus commanding respondent no. 2 to correct the name of the petitioner as Vishwash Kumar in the Aadhar Card issued to him in the past.
2. Sri Rajesh Tripathi, Advocate appearing on behalf of the respondents has placed on record the instructions received from the Deputy Director, Unique Identification Authority of India, Regional Office, Lucknow, according to which the petitioner on 12.10.2017 updated his name in Aadhar from Ratanesh to Vishwas Kumar with the aid of domicile certificate dated 05.09.2017. Subsequently, on 11.10.2021 he again updated his name and date of birth in Aadhar from Vishwas Kumar to Vishwas Gautam and date of birth from 01.01.2005 to 07.06.2005 by using school leaving certificate. Again he attempted to update his name and date of birth in Aadhar on 05.02.2025. In paras 5 and 6 of the written instructions, the following stand has been taken in the context of the change which the petitioner is now seeking:
"5. That lastly on 5-2-2025 petitioner has attempted to update his Name and Date of Birth in Aadhaar from Vishwas Gautam to Vishwash Kumar and DOB from 7-6-2005 to 1-1-2005 by using High School Marksheet. But because the petitioner has attempt to update his Name and DOB in a single update attempt and as the petitioner had already availed his DOB update limits in Aadhaar therefore his update rejected got due to the crossed limit case.
6. That the respondent like to inform the petitioner that he needs to update his name in Aadhaar by using any valid POI (Proof of Identity) document and the DOB update under exceptional handling process by using the Birth Certificate and Self Declaration Form."
3. Accordingly, we dispose of the instant petition with liberty to the petitioner to take required steps, as specified in paragraph-6 of the written instructions and in which event, the respondents would consider the application strictly in accordance with law.
(R.M.N. Mishra, J.) (Manoj Kumar Gupta, J.) Order Date :- 20.8.2025 gp