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Judgment
Jagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of orders dated 02.08.2024 and 23.08.2025 whereby his application seeking correction in date of birth was rejected.
Learned counsel representing the petitioner submits that Civil Surgeon, Hoshiarpur has already recommended change in the births and deaths register, however, respondent No.5 is creating hurdles.
Learned counsel representing respondent No.5-Municipal Corporation submits that in view of no objection of Civil Surgeon, Hoshiarpur, requisite correction would be made in the register.
In the wake of statements of both sides, the petition stands disposed of. Let the needful be done within four weeks from today.
Pending application(s), if any, shall also stand disposed of.