$~8
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%							Date of Decision: 29.10.2025
+ 	W.P.(C) 11239/2025
	TARUN KUHAR						         .....Petitioner
Through:	Mr. Pulkit Verma, Ms. Surabhi Kukreti and Mr. Saket Jain, Advs.
						Mob: 8302439089
				versus

	MUNICIPAL CORPORATION OF DELHI  & ANR. .....Respondents
Through:	Mr. Parminder Singh, SC for MCD along with Mr. Aryanshu Vaibhav Gautam, Advocate 
						Mob: 9511415044
						

	CORAM:
	HON'BLE MS. JUSTICE MINI PUSHKARNA
	MINI PUSHKARNA, J. (ORAL):			
1. The present writ petition has been filed seeking directions to the respondents to revoke/cancel the birth certificate bearing no. 291222 dated 04th February, 2000, containing date of birth of the petitioner as 01st January, 2000. 
2. It is the case of the petitioner that a birth certificate dated 04th February, 2000, bearing no. 291222 and containing date of birth as 01st January, 2000, was issued by respondent no. 1, in favour of the petitioner. 
3. Subsequently, another birth certificate dated 05th June, 2023 bearing no. 0123-0106233209 and containing date of birth of the petitioner as 01st January, 2001, was issued, which is in consonance with the petitioner’s Matriculation Certificate as well as other identity documents issued by various Government authorities. 
4. Thus, since the petitioner has two birth certificates, the present writ petition has been filed for cancellation of the former birth certificate as the same is not in consonance with the Matriculation Certificate, and other identity certificate/documents. 
5.  It is the case of the petitioner that in view of the discrepancy, the Passport of the petitioner has not been renewed, on account of which, the petitioner has lost the opportunity of pursuing the higher education abroad. 
6. Pursuant to the directions passed by this Court, a reply has been filed on behalf of the Municipal Corporation of Delhi (“MCD”), relevant portions of which, read as under:   
“xxx xxx xxx
 ”

7. This Court notes the submission of learned counsel appearing for the MCD that the first birth certificate dated 04th February, 2000, showing the date of birth as 01st January, 2000 was issued properly and that the MCD has verified the factual position from the birth record received from the Jeewan Jyoti Hospital. 
8. Considering the aforesaid Status Report filed on behalf of the MCD and the submission made by learned counsel appearing for MCD, it is manifest that the first birth certificate showing the date of birth of the petitioner as 01st January, 2000, is correct. 
9. Accordingly, the prayer made in the present writ petition cannot be allowed. 
10. However, this Court notes the fact that on account of a second birth certificate, the various certificates and other documents issued in favour of the petitioner show his date of birth as 01st January, 2001. 
11. Accordingly, the petitioner is granted liberty to approach the various authorities for correction of the date of birth of the petitioner to show the same correctly as 01st January, 2000. 
12. The petitioner is granted liberty to approach the Central Board of Secondary Education (“CBSE”) to carry out the requisite rectification in the Class-X Certificate to show the date of birth of the petitioner as 01st January, 2000 instead of 01st January, 2001.
13. Further, the petitioner is also granted liberty to approach the Election Commission of India (“ECI”) to get a fresh election photo identity card issued, showing the date of birth as 01st January, 2000 instead of 01st January, 2001.
14. Further, the petitioner is also granted liberty to get his Aadhaar Card updated accordingly. 
15. Considering the urgency expressed by learned counsel appearing for the petitioner that on account of the discrepancy in the date of birth, the petitioner’s Passport has not been renewed and that the petitioner needs to travel abroad for higher education, it is directed that, as and when, the requisite application is made by the petitioner with the requisite authorities, the same shall be considered and the needful shall be done, expeditiously, in a time bound manner. 
16. Considering the discussion hereinabove, the second birth certificate dated 05th June, 2023, bearing no. 0123-0106233209 and reflecting the date of birth of the petitioner as 01st January, 2001, is hereby cancelled.
17. With the aforesaid directions, the present writ petition is accordingly disposed of. 


MINI PUSHKARNA, J
OCTOBER 29, 2025
ak
                                        	                     

W.P.(C) 11239/2025                                                                                                                      Page 2 of 5