Thomas George vs The Sub Registrar
2021 Latest Caselaw 17069 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                       WP(C) NO. 27623 OF 2020
PETITIONER:

               MR.THOMAS GEORGE,
               NEELAMPILALIL HOUSE, VIJAYA ROAD, AYANI NADA,
               MARADU, ERNAKULAM, KERALA-682 304.
               BY ADVS.
               PRADEEP JOY
               SHRI.UNNI JOSEPH MANGARA


RESPONDENTS:

    1          THE SUB REGISTRAR,
               SUB REGISTRAR OFFICE, MARADU, ERNAKULAM, KERALA.
    2          STATE OF KERALA,
               REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.

               SMT.B.VINITHA GP
        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   12.08.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                      2
WP(C) NO. 27623 OF 2020




                      P.B.SURESH KUMAR, J.
        ---------------------------------------------------------
                   W.P.(C) No.27623 of 2020
        ----------------------------------------------------------
          Dated this the 12th day of August, 2021.


                           JUDGMENT

The learned counsel for the petitioner submits that

the writ petition has become infructuous. In the light of the

submission made by the learned counsel for the petitioner, the

writ petition is dismissed as infructuous.

Sd/-

P.B.SURESH KUMAR, JUDGE.

tgs

WP(C) NO. 27623 OF 2020

APPENDIX OF WP(C) 27623/2020

PETITIONER EXHIBITS EXHIBIT P1 REPRESENTATION DATED 09.11.2020 FILED BEFORE THE RESPONDENT NO.1 FOR DIGITAL REGISTRATION OF MARRIAGE UNDER THE SPECIAL MARRIAGE ACT.

EXHIBIT P2 SPECIAL OPERATING PROCEDURES (DEPARTMENT OF HOME AFFAIRS AND JUSTICE, GOVERNMENT OF PUNJAB SOP VIDE MEMO NO.14/116/2005-JUD(1) WITH A DEFINED PROCESS OF SERVICE DELIVERY FOR THE SOLEMNIZATION OF MARRIAGE UNDER SPECIAL MARRIAGE ACT THROUGH ELECTRONIC DELIVERY OF SERVICES.