SAJANA ANAND Vs. MARRIAGE OFFICER SUB REGISTRAR OFFICE

JUDGEMENT

(1.) Dated this the 13th day of January 2020 This writ petition is filed seeking the following prayers:

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader appearing for the respondents.

(3.) It is submitted by the learned counsel for the petitioners that the petitioners have submitted an online application for registration of marriage under the Special Marriage Act on 12.12.2019. It is stated that an acknowledgment of the application would also be received by the petitioners. Thereafter, the fee payment was also made on 16.12.2019 and completed form was uploaded by the petitioners and Ext.P5 acknowledgment has been received. The convenient date for solemnization of the marriage had been shown as 20.01.2020.