PARVEEN BANO Vs. CHANDRA SHEKHAR SDM SOUTH WEST

JUDGEMENT

(1.) This Court by its order dtd. 8/4/2009 passed in W.P.(C) No.748/2009 (Pranav Kumar Mishra and Anr. v. Govt. Of NCT of Delhi and Anr.) had directed, inter alia, as under:

(2.) In other words, whenever a couple desire to get their marriage registered under the Special Marriage Act, 1954, notices are not to be sent to their residences. There is prohibition to send such notices which could jeopardize the plans of the applicants or become a cause for threat to their lives or limb. At best, the notice can be displayed at the notice board of the office in accordance with law. The Marriage Officers were specially directed to follow the said procedure and not to dispatch the notices, to the residences of the applicants/petitioners, who sought solemnization under Chapter II of the Special Marriage Act, 1954.

(3.) Pursuant to the aforesaid order, the GNCTD issued directions to all the Deputy Commissioners of the Government of NCT of Delhi on 18/9/2009, which reads inter alia as under: