Michael Varghese vs State Of Kerala
2022 Latest Caselaw 2203 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA,
                                   1943
                       WP(C) NO. 5701 OF 2012
PETITIONER/S:

    1          MICHAEL VARGHESE, AGED 34 YEARS
               S/O K.M. VARGHESE, HOUSE NO. XXXVII/946 A,
               KATTITHARA HOUSE, ELAMKULAM, KADAVANTHRA P.O.,
               COCHIN-20.
    2          ROMINA THOMAS
               D/O THOMAS V.T., VALLIYODATH HOUSE, ADIMALI
               P.O., PIN 685 561. IDUKKI DISTRICT.
               BY ADVS.
               SRI.N.J.JOHNSON
               SRI.C.N.MIDHUN


RESPONDENT/S:

    1          STATE OF KERALA
               REPRESENTED BY THE SECRETARY, DEPARTMENT OF LAW,
               SECRETARIAT, THIRUVANANTHAPURAM.
    2          THE MARRIAGE OFFICER
               SUB REGISTRY OFFICE, ALUVA, ERNAKULAM.
    3          THE SUB DIVISIONAL MAGISTRATE
               FORT KOCHI, ERNAKULAM DISTRICT.

OTHER PRESENT:

               SMT.DEEPA NARAYANAN, SR.GP



        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   24.02.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                    -2-
W.P.(C). No. 5701 of 2012



                            P.V.KUNHIKRISHNAN, J.
                             =================================================

                            W.P. (C) No. 5701 of 2012
                       =============================================================

                Dated this the 24th day of February, 2022

                                       JUDGMENT

The above writ petition is filed with following prayers:

"(i) Issue a writ of mandamus or any other appropriate writ or order directing the 2nd respondent or in his absence the 3rd respondent to accept Exhibit P2 notice of intended solemnization and registration of the marriage of the petitioners under Section 7 of the Cochin Christian Civil Marriage Act (Act 5 of 1095) and publish the same for four days and if no legal impediments are there, after the expiry of four days solemnize and register the marriage of the petitioners and issue a marriage certificate in accordance with the provisions of the Cochin Christian Civil Marriage Act, 1095.

(ii) Pass other appropriate orders as this Hon'ble Court deem fit and proper in the circumstances of the case."(Sic)

2. When this writ petition came up for consideration on

08.03.2012, this Court passed an order directing to the 2 nd

respondent or in his absence the 3rd respondent to accept Ext.P2

notice of intended solemnization and registration of marriage of

W.P.(C). No. 5701 of 2012

the petitioners and publish the same under Section 7 of the

Cochin Christian Civil Marriage Act (Act 5 of 1095)

expeditiously at any rate before 12.03.2012.

In the light of the above interim order, no further order is

necessary in this writ petition. Therefore, this writ petition is

disposed of recording the order dated 08.03.2012.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 5701 of 2012

APPENDIX OF WP(C) 5701/2012

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE AIR TICKET ISSUED TO THE 1ST PETITIONER Exhibit P2 TRUE COPY OF THE NOTICE DATED 05.03.2012 Exhibit P3 TRUE COPY OF THE REQUEST DATED 05.03.2012 ADDRESS TO THE 2ND RESPONDENT.