AMRIK SINGH LYALLPURI Vs. UNION OF INDIA

JUDGEMENT

(1.) In view of the counter affidavit filed by the respondent where requirement is not that when has been stated in the petition but in view of the amendment in Rule 4 of Delhi Hindu Marriage Registration Rule, 1956 notified vide Notification dated 28.2.1961, which reads as under :- /

(2.) Mr. Shali has contended that in the meeting of the Deputy Commissioners held under the Chairmanship of Divisional Commissioner regarding the issue of identifica- tion of the parties to the satisfaction of the marriage officer which was held on 5.6.2000, certain categories of officers, who have been allowed for the purpose of iden- tification, are Gazetted Officer of the Central Government & Government of Delhi and employee (except Group D employee) of the Central Government/Government of Delhi and following categories of officers for identification of the parties to the marriage to the satisfaction of the Registrar have been included and they are:-

(3.) In view of the decision take by the respondents, necessary amendment in Rule 4 of the said Rules be made, same be notified to the Marriage Officers as well as to the public at large and necessary amendment in the brochure along with application for marriage registration be also made.