VISHNU PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioners praying for a direction to the 2nd respondent, the Marriage Officer to solemnize the marriage between the 1st petitioner and the daughter of the 2nd petitioner pursuant to Exhibit P1 notice under the Special Marriage Act through online mode/video conferencing.

(2.) The marriage between the 1st petitioner and the daughter of the 2nd petitioner has been fixed by their families. The daughter of the 2nd petitioner is at present pursuing her Master's decree in Public Health at Anglia Ruskin University, Cambridge in the United Kingdom. Even though the parties have decided to solemnize the marriage under the Special Marriage Act on 29/4/2022 before the 2nd respondent-Marriage Officer, the daughter of the 2nd respondent is not in a position to make herself available physically before the 2nd respondent for performing the marriage. The reason highlighted are two fold; due to travel restriction on account of Covid-19 pandemic and also due to the fact that her 3rd Trimester classes has commenced. This Writ Petition is filed in the said circumstances.

(3.) Heard both sides.