VIKRAM ADITYA SINGH Vs. U O I

JUDGEMENT

(1.) Rule. With consent of the learned counsel for the parties the writ petition is taken up for final hearing.

(2.) This writ petition challenges sub-clause (vi) of Clause 7 in Form A of the Delhi Hindu Marriage Registration Rules, 1956. as being ultra vires of Section 8 of the Hindu Marriage Act. 1955 as well as being contrary to the mandate of the judgment of the Hon'ble Supreme Court in Seema v. Ashwini Kumar (2006) 2 SCC 578 : (AIR 2006 SC 1158).

(3.) The relevant facts necessary for disposal of the present writ petition are as follows :