The Division Bench of the Himachal Pradesh High Court, comprising Acting Chief Justice Sanjaya Kumar Mishra and Justice Ramesh Chandra Khulbe in the case of Amanjot Singh Chadha v. State of Uttarakhand has directed the State Government to frame necessary rules for registration of marriage of people of Sikh community under the Anand Marriage Act, 1909.
Background of the Case
The Petitioner has filed a PIL the respondent State to notify the Rules under Anand Marriage Act, 1909 and also to issue guidelines to register the marriage of people of Sikh Community under the Anand Marriage Act, 1909. The petitioner has prayed that proper Rules be framed for making provisions for registration of marriage of people of Sikh community.
Reasoning and Decision of the Court
The Court considered the facts of the case and directed the Chief Secretary, State of Uttarakhand to take appropriate steps for putting the aforesaid proposal before the Cabinet and after approval of the Cabinet also take steps for publishing the same in the Gazette and place the same before the Legislative Assembly.
The Court expounded that we consider it appropriate that necessary Rules must be framed by the State of Uttarakhand for registration of marriage of people of Sikh community under the Anand Marriage Act, 1909.
Therefore, the Court disposed of the petition and directed State for early compliance of the order.
Case Details
Case: - Writ Petition (PIL) No. 98 of 2021
Petitioner: - Amanjot Singh Chadha
Respondent: - State of Uttarakhand
Judge: Acting Chief Justice Sanjaya Kumar Mishra and Justice Ramesh Chandra Khulbe
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