ARUN A Vs. MARRIAGE OFFICER (SUB-REGISTRAR)

JUDGEMENT

(1.) The above writ petition is filed with the following prayers;

(2.) The petitioner was an Indian citizen earlier and now he is a British citizen which is evident by Exts.P3 and P4 British passports. The petitioner married one Anjana in the year 2011 and subsequently because of difference of opinion between them, a divorce application was filed before the Family Court in HM Courts and Tribunal Services in U.K., which is evident by Ext.P6. It is submitted that the HM Court heard the matter in detail and passed the decree of divorce absolute on 30/11/2022 as evident by Ext.P8. The petitioner wanted to remarry and hence submitted a notice of intended marriage under the Special Marriage Act, 1954 to the respondent herein as per Ex.P10. The grievance of the petitioner is that, the respondent is not acting upon Ext.P10 notice. The petitioner herein sent a legal notice to the respondent as evident by Ext.P11. Even then, there is no response. Hence, this writ petition is filed.

(3.) Heard the learned counsel for the petitioner and the learned Government Pleader.