Kerala High Court
Deepika Vijayan vs The Inspector General Of Registration on 17 May, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 17TH DAY OF MAY 2024 / 27TH VAISAKHA, 1946
WP(C) NO. 17420 OF 2024
PETITIONER:
DEEPIKA VIJAYAN
AGED 25 YEARS, D/O. A. VIJAYAKUMAR,
RESIDING AT THEKKETHAITHOTTAM, THOZHUKKAL,
NEYYATINKARA POST,
THIRUVANANTHAPURAM DISTRICT., PIN - 695 121.
BY ADVS.
ANJALY T.A
RANCE R.
RESPONDENTS:
1 THE INSPECTOR GENERAL OF REGISTRATION
DEPARTMENT OF REGISTRATION, VANCHIYOOR P.O.,
THIRUVANANTHAPURAM., PIN - 695 035.
2 THE SUB REGISTRAR (MARRIAGE OFFICER)
OFFICE OF THE SUB REGISTRAR,
NEYYATTINKARA P.O., THIRUVANANTHAPURAM,
PIN - 695 121.
3 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO REGISTRATION
DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695 001.
BY ADV. SMT.PREETHA.K.K-SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) No.17420 of 2024
:2:
JUDGMENT
Dated this the 17th day of May, 2024
Admit.
2. Government Pleader takes notice for
respondents.
3. The grievance of the petitioner is that the 2 nd
respondent-Marriage Officer is not accepting Ext.P5
application and processing the same for solemnization of
the marriage between the petitioner and Mr.Samuel
Edward Robinson in accordance with the Special
Marriage Act, 1954, on 14-06-2024 or any day preferred
by the parties. The petitioner relies on the judgment of
this Court in W.P.(C)No.3055 of 2022, which has been
produced as Ext.P9 along with this writ petition.
4. I have gone through the judgment of this Court
and I am in full agreement with the dictum laid down.
The respondents are not entitled to refuse registration of
the marriage or refuse to accept Ext.P5 application and
scrutinize the same and proceed with it.
In the above circumstances, this writ petition is
disposed of directing the 2nd respondent to accept Ext.P5
application and process the same for solemnization of
the marriage between the petitioner and Mr.Samuel
Edward Robinson in accordance with the Special
Marriage Act, 1954, on 14-06-2024 or any other day
preferred by the parties.
Sd/-
T.R. RAVI
JUDGE
ats
APPENDIX OF WP(C) 17420/2024
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE CERTIFICATE OF BIRTH OF
ROBINSON SAMUEL EDWARD ISSUED BY THE
REGISTRAR OF BIRTHS AND DEATHS FOR THE SUB
DISTRICT OF WREXHAM DATED 26.10.1998
Exhibit P2 TRUE COPY OF THE PASSPORT OF ROBINSON
SAMUEL EDWARD ISSUED BY THE UNITED KINGDOM
OF GREAT BRITIAN AND NORTHERN IRELAND AS
PASSPORT NO. P GBR 553687609
Exhibit P3 TRUE COPY OF THE INDIAN E VISA ISSUED TO
ROBINSON SAMUEL EDWARD BY THE BREAU OF
IMMIGRATION, MINISTRY OF HOME AFFAIRS AS
ETA NUMBER 900F2AC0O VALID FROM 29 MARCH
2024 TO 28 MARCH 2025 FOR MULTIPLE ENTRIES
Exhibit P4 TRUE COPY OF THE AFFIDAVIT EVIDENCING THE
SINGLE STATUS OF MR. ROBINSON SAMEUL EDWARD
DATED 29.02.2024
Exhibit P5 TRUE COPY OF THE APPLICATION FILED BY THE
PETITIONER AND MR. ROBINSON SAMEUL EDWARD
HEREIN MADE AN ONLINE APPLICATION FOR
SOLEMNIZATION OF MARRIAGE UNDER THE SPECIAL
MARRIAGE ACT, 1954 AS TOKEN NO. P29904860
ALONG WITH THE ACKNOWLEDGMENT CUM RECEIPT
FOR SPECIAL MARRIAGE DATED 15.04.2024
Exhibit P6 TRUE COPY OF THE REPRESENTATION PREFERRED
BY THE PETITIONER ADDRESSING THE 1ST
RESPONDENT DATED 18.04.2024
Exhibit P7 TRUE COPY OF THE AIR TICKETS BOOKED IN THE
NAME OF MR. HARRY FRANCIS ROBINSON QATAR
AIRWAYS AS BOOKING REFERENCE LGTYAR
Exhibit P8 TRUE COPY OF THE AIR TICKETS BOOKED IN THE
NAME OF MR. FRANCIS ROBINSON QATAR AIRWAYS
AS BOOKING REFERENCE LCCTKD
Exhibit P9 TRUE COPY OF THE JUDGMENT DATED 03.02.2022,
IN WRIT PETITION (CIVIL) NO. 3055 OF 2022
