KOCHUTREESA R. Vs. SECRETARY

JUDGEMENT

(1.) The petitioner, who is a resident of Eravipuram at Kollam District, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to consider and issue birth certificate to the petitioner based on Ext.P1 Secondary School Leaving Certificate issued by the Board of Public Examination, Kerala; Ext.P2 marriage certificate dated 09.10.2009 issued by the Registrar of Marriages (Common), Kollam Corporation; and Ext.P3 Indian Passport bearing No.M8148121. The petitioner has also sought for a writ of mandamus commanding the 3rd respondent Registrar of Births and Deaths, Kollam Corporation to issue birth certificate in a time bound manner, enabling the petitioner to go for higher studies, without any hindrance.

(2.) On 12.02.2020, when this writ petition came up for admission, the learned Standing Counsel for Kollam Municipal Corporation took notice on admission for the respondents and sought time to get instructions.

(3.) On 25.02.2020, when this writ petition came up for consideration, this Court passed the following order: