Madras High Court
S.Steola Mascarenhas vs The Inspector General Of ... on 25 August, 2023
W.P(MD)No.23528 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.08.2023
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.23528 of 2015
and
M.P.(MD)Nos.1 & 2 of 2015
S.Steola Mascarenhas ... Petitioner
Vs.
1.The Inspector General of Registration,
Registration Department,
Santhome,
Chennai-600 028.
2.The District Registrar,
Dindigul District,
Dindigul-624 003.
3.The Registrar of Marriage,
O/o.The Sub Registrar,
Nagalaickenpatty,
Dindigul-624 003.
4.Subramaniyan
5.J.Sahaya Arputharaj Stephen
6.The Superintendent of Police,
Dindigul District,
Dindigul.
https://www.mhc.tn.gov.in/judis
1/6
W.P(MD)No.23528 of 2015
7.Saathi Maruppu Thirumana Maiyam,
Rep. by its Co-ordinator,
M.Anantha Muniraja,
Advocate,
No.60, East Rajiv Nagar,
Balakrishnapuram,
Dindigul. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, to call for the
either records pertaining to the marriage certificate in Sl.No.75 of 2013 dated
15.05.2013 on the filed of the 3rd respondent and quash the same as illegal and
consequently directing the Respondents 1,2 and 6 to take appropriate action
against the persons responsible for the illegal registration of marriage in Sl.No.
75 of 2013 dated 15.05.2013 by disposing the petitioner's written representation
dated 05.12.2015 within a time frame fixed by this Court.
For Petitioner : no appearance
For Respondents : Mr.N.Satheesh Kumar
Additional Government Pleader for R1 to R3
: Mr.K.Shanmugaraja for R4
: Mr.Albert James
Government Advocate for R6
: Mr.Ganesh Prabhu for R7
ORDER
None appears for the writ petitioner.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.23528 of 2015
2. The writ petitioner is a Christian. The 5th respondent is a Christian.
However, the 7th respondent solemnized their marriage on 15.05.2013 and it
was also registered under the Tamil Nadu Registration of Marriages Act, 2009.
For nullifying the said marriage certificate, the present writ petition has been
filed.
3. The fourth respondent was the Sub Registrar who registered the
marriage. The learned counsel appearing for the fourth respondent states that
he has since retired from service.
4. The 7th respondent has filed counter affidavit. Thiru.Anantha Muniraja
is present in person. He expresses his regret for his act. He also states that
after pronouncement of the Division Bench Judgment of this Court in Bala
Krishna Pandian case, he has totally refrained from rendering such services.
5. My attention is drawn to the order dated 28.01.2016 made in Crl.O.P.
(MD)No.1205 of 2016 (S.Steola Mascarenhas Vs. Superintendent of Police).
The petitioner herein filed the said writ petition for initiating criminal
prosecution based on her complaint dated 05.12.2015. Paragraph Nos.4 & 5 of
https://www.mhc.tn.gov.in/judis
W.P(MD)No.23528 of 2015
the said order read as follows:-
“4. Before parting with the case, this Court opines that in case the
marriage had taken place, considering the fact the petitioner and proposed
accused, with whom the marriage is said to solemnized, are Christians, the
provisions of Hindu Marriage Act, especially Section 7 (A) of the Act will
not be applicable and it cannot be construed as a marriage at all. The
validity of the marriage is in question at the level of registration and the
facts do not call for any judgment on the conflict of personal laws, since the
marriage is itself void ab inito. That being the case, I am impelled to
recognize the fact of this marriage acquiring the legal colour and character
of a relationship in nature of marriage. However, if the parties in this case
desire that this relationship should bear the imprimatur of a valid marriage,
their options for de novo registration under the relevant provisions of the
Act, are always open.
5. In case such a marriage had not taken place at all as averred by the
petitioner in this petition, it is to be pointed out here that knowing full well
that the parties to the marriage registration form belong to Christianity, the
then Sub-Registrar, who has failed in his cardinal duties, has registered the
marriage under the Hindu Marriage Act, thereby converted the institution as
a plaything. However, this Court do not want to express anything on the
same.”
6. In view of the above, the petition mentioned marriage certificate
purporting to register the so called marriage between the petitioner and the 5th
respondent stands nullified.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.23528 of 2015
7. The Writ Petition is allowed. No costs. Consequently, connected
miscellaneous petitions are closed.
25.08.2023
Index : Yes / No
Internet : Yes/ No
rmi
To
1.The Inspector General of Registration,
Registration Department,
Santhome,
Chennai-600 028.
2.The District Registrar,
Dindigul District,
Dindigul-624 003.
3.The Registrar of Marriage,
O/o.The Sub Registrar,
Nagalaickenpatty,
Dindigul-624 003.
4.The Superintendent of Police,
Dindigul District,
Dindigul.
G.R.SWAMINATHAN, J.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.23528 of 2015
rmi
W.P(MD)No.23528 of 2015
25.08.2023
https://www.mhc.tn.gov.in/judis
