- (1.) The petitioner is seeking correction of his date of birth in the birth certificate on the ground that his correct date of birth and name are recorded in the matriculation certificate and various other documents. What is stated in the matriculation certificate is a correct date of birth or the date mentioned in birth certificate is correct, will have to be determined on the basis of evidence. It will not be appropriate to decide the disputed questions of fact in regard to date of birth and name of the petitioner in exercise of writ jurisdiction. The petitioner is, therefore, relegated to the remedy of filing a civil suit where all these issues can be properly determined on the basis of evidence.
(2.) The writ petition is dismissed with liberty to the petitioner to have his alternative remedy.;