Citation : 2022 Latest Caselaw 4917 Ker
Judgement Date : 29 April, 2022
WP(C) No.14772/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Friday, the 29th day of April 2022 / 9th Vaisakha, 1944
WP(C) NO. 14772 OF 2022 (V)
PETITIONERS:
1. MARY JACOB, AGED 61 YEARS, W/O.LATE MUREEKAL ABRAHAM JACOB, MUREEKAL
HOUSE, VATTUKKUNNU, MULANTHURUTHY P.O, ERNAKULAM 682314
2. SANJANA RACHEL JOSE, AGED 28 YEARS, D/O. JOSE P.I, FCRA 16 B,
FRIENDS LANE 2 DESHABHIMANI ROAD, KALOOR, KOCHI, ERNAKULAM 682 017
RESPONDENT:
MARRIAGE OFFICER, SUB REGISTRAR OFFICE, MULANTHURUTHY,
MULANTHURUTHY-ARAKKUNNAM ROAD, MULANTHURUTHY 682 314
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to :
Direct the respondent Marriage Officer to register the marriage
between the son of the 1st petitioner and the 2nd petitioner after
securing the presence of the son of the 1st petitioner through Video
Conferencing and issue a certificate of marriage in proof of registration
of the marriage, preferably before 30th May, 2022, pending disposal of the
writ petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.JOSE PALLATTUKARAN, Advocate for the petitioners, the court passed the
following:
ORDER
Notice.
In view of Exts.P8 to P10 judgments of this court, there will be an interim direction as prayed for. It is made clear that the conditions mentioned in Ext.P8 to P10 applicable to the petitioners will be adhered by the parties
Sd/- MOHAMMED NIAS C.P. JUDGE
29-04-2022 /True Copy/ Assistant Registrar WP(C) No.14772/2022 2/2
APPENDIX OF WP(C) 14772/2022 Exhibit P8 A TRUE COPY OF THE INTERIM ORDER IN W.P(C0NO.
15244/2021 DATED 09-09-2021 Exhibit P9 A TRUE COPY OF THE ORDER DATED 15-12-2021 IN W.P(C) NO.
28509/2021 OF THIS HON'BLE COURT Exhibit P10 A TRUE COPY OF THE ORDER DATED 24-02-2022 IN W.P(C0NO.
4438/2022 OF THIS HON'BLE COURT.
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