Allahabad High Court
Nitin Kumar Yadav vs Union Of India And 5 Others on 16 December, 2023
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:238484-DB Court No. - 32 Case :- WRIT - C No. - 41714 of 2023 Petitioner :- Nitin Kumar Yadav Respondent :- Union Of India And 5 Others Counsel for Petitioner :- Pradeep Kumar Upadhyay,Indresh Dubey Counsel for Respondent :- A.S.G.I.,C.S.C.,Rajesh Tripathi Hon'ble Salil Kumar Rai,J.
Hon'ble Surendra Singh-I,J.
1. The counsel for the petitioner does not want to press the prayer no. 1 and therefore the prayer no. 1 is rejected. So far as the prayer no. 2 is concerned, in prayer no. 2, the petitioner has claimed following relief :-
"(2) Issue a suitable, writ, order or direction in the nature of mandamus commanding/directing the respondent no. 2 and 3 to correct and record the date of birth of the petitioner in Aadhaar Card as 9.7.2006 and issue the same."
2. Sri Rajesh Tripathi representing the Unique Identification Authority of India i.e. respondent nos. 2 and 3 states, on instructions, that the petitioner had already crossed the one time limit of correction in the date of birth in his Aadhaar Card and therefore under the relevant rules, the date of birth of the petitioner can only be changed under the exceptional handling case for which the petitioner is required to submit his date of birth certificate along with an order passed by the Sub-Divisional Magistrate and the self declaration form in the Aadhhaar Office.
3. It would serve no useful purpose to keep the petition pending. The petitioner may complete all the formalities that is required in the Standard Operating Procedure of the Authority and submit the documents as stated above and be personally present before the concerned officer and in case, the petitioner fulfills all formalities, the Unique Identification Authority of India shall expeditiously correct the date of birth of the petitioner in the Aadhaar Card.
4. With the aforesaid direction, the petition is disposed of.
Order Date :- 16.12.2023 Pratima