Kerala High Court
Sujith K.S vs The Rajakkad Grama Panchayath on 27 August, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 27TH DAY OF AUGUST 2021/5TH BHADRA, 1943
WP(C) NO. 16921 OF 2021
PETITIONER:
SUJITH K.S., S/O. SUDHAKARAN,
KANJIRAKKATTU HOUSE, MULLAKKANAM,
RAJAKKAD P.O., IDUKKI-685 566.
BY ADVS.
ARUN THOMAS
SANTHOSH MATHEW
JENNIS STEPHEN
KARTHIKA MARIA
ANIL SEBASTIAN PULICKEL
JAISY ELZA JOE
RESPONDENTS:
1 THE RAJAKKAD GRAMA PANCHAYATH,
RAJAKKAD P.O., IDUKKI DISTRICT-685 566,
REPRESENTED BY ITS SECRETARY.
2 THE SECRETARY/PUBLIC INFORMATION OFFICER,
RAJAKKAD GRAMA PANCHAYATH, RAJAKKAD,
IDUKKI DISTRICT-685 566.
3 THE LOCAL REGISTRAR OF MARRIAGES (COMMON),
(THE REGISTRAR OF BIRTHS AND DEATHS),
RAJAKKAD GRAMA PANCHAYATH, RAJAKKAD P.O.,
IDUKKI DISTRICT-685 566.
GOVT.PLEADER SRI.VIPIN NARAYAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 27.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C)No.16921/2021
2
JUDGMENT
Dated this the 27th day of August, 2021
The writ petition was filed seeking to direct the 3 rd
respondent to consider Exts.P5 and P6 and allow the wife of
the petitioner to appear through video conference for the
registration of their marriage and issue marriage certificate to
the petitioner.
2. When the writ petition came up today, the learned
counsel for the petitioner pointed out that the Registrar of
Marriages (Common) has already registered the marriage and
has issued Ext.P13 certificate of marriage under Rule 11(1) of
the Kerala Registration of Marriages (Common) Rules, 2008.
In view of the above, no further orders are necessary in
this writ petition. The writ petition is accordingly disposed of
recording the contents of Ext.P13.
Sd/-
N. NAGARESH
JUDGE
ncd/27.08.2021
WP(C)No.16921/2021
APPENDIX OF WP(C) 16921/2021
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE CERTIFICATE ISSUED BY
SREE MAHADEVAR TEMPLE, RAJAKKAD, IDUKKI
DATED 5.3.2021 EVIDENCING THAT THE
MARRIAGE BETWEEN THE PETITIONER AND SMT.
ATHIRA P. SASI HAS BEEN SOLEMNIZED IN THE
TEMPLE.
Exhibit P2 COLOUR PRINT OF THE PHOTOGRAPHS PROVING
THE MARRIAGE BETWEEN THE PETITIONER AND
HIS WIFE WHICH TOOK PLACE AT SREE
MAHADEVAR TEMPLE, RAJAKKAD, IDUKKI.
Exhibit P3 TRUE COPY OF THE PROVISIONAL CERTIFICATE
OF B.SC. NURSE ISSUED BY THE TAMIL NADU
DR.MGR MEDICAL UNIVERSITY TO THE WIFE OF
THE PETITIONER.
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE
PASSPORT SHOWING IMMIGRATION OF THE
PETITIONER'S WIFE'S ARRIVAL ISSUED BY THE
COCHIN INTERNATIONAL AIRPORT.
Exhibit P5 TRUE COPY OF THE MEMORANDUM IN FORM NO.1
OF RULE 9 OF THE KERALA REGISTRATION OF
MARRIAGES (COMMON) RULES, 2008 SUBMITTED
BY THE PETITIONER AND HIS WIFE BEFORE THE
3RD RESPONDENT FOR THE REGISTRATION OF
MARRIAGE DATED 10.3.2021.
Exhibit P6 TRUE COPY OF DECLARATION IN FORM NO.II OF
RULE 10 OF THE KERALA REGISTRATION OF
MARRIAGES (COMMON) RULES, 2008 DATED
10.3.2021 SUBMITTED BY THE PETITIONER AND
HIS WIFE BEFORE THE 3RD RESPONDENT ALONG
WITH EXT.P5.
Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE
PASSPORT SHOWING IMMIGRATION OF THE
PETITIONER'S WIFE'S DEPARTURE ISSUED BY
THE COCHIN INTERNATIONAL AIRPORT.
Exhibit P8 TRUE COPY OF THE APPLICATION SUBMITTED BY
THE PETITIONER DATED 22.7.2021 UNDER RTI
ACT BEFORE THE PUBLIC INFORMATION OFFICER
OF THE 1ST RESPONDENT.
WP(C)No.16921/2021
Exhibit P9 TRUE COPY OF THE REPLY DATED 30.7.2021
RECEIVED BY THE PETITIONER FROM THE
PUBLIC INFORMATION OFFICER OF THE 1ST
RESPONDENT.
Exhibit P10 TRUE COPY OF THE JUDGMENT OF THE HON'BLE
SUPREME COURT IN SLP.NO.11057/2021 DATED
9.8.2021.
Exhibit P10(a) TRUE COPY OF THE JUDGMENT OF PUNJAB &
HARYANA HIGH COURT IN LPA NO.125 OF 2021
(O&M) (IN CWP NO.20480 OF 2020) (AMI
RANJAN & ANOTHER VS. STATE OF HARYANA &
ANOTHER).
Exhibit P11 TRUE COPY OF THE JUDGMENT IN WP(C)
NO.37100/2017 DATED 29.11.2017 OF THIS
HON'BLE COURT.
Exhibit P12 TRUE COPY OF THE ADHAAR CARD OF
SMT.PUSHPALATHA, W/O.SASI.
Exhibit P13 PHOTOCOPY OF THE CERTIFICATE OF MARRIAGE
NO. 2152/2021 DATED 18-08-2021 ISSUED BY
THE 3RD RESPONDENT TO THE PETITIONER.
