NIRUPAMA JAYAPRAKASH Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers:

(2.) THE learned counsel for the petitioner submits that the petitioner with intent to marry Mr. Grant Leslie Carruthers, a British citizen, though has sought to give a notice of intended marriage under Section 5 of the Special Marriage Act, 1954 on 05.03.2015 vide Ext. P9, the same was refused to be accepted by the 3rd respondent, referring to Ext. P10 Circular dated 08.08.2014. It is pointed out that both the petitioner and the groom satisfy all the mandates prescribed under provisions of the Special Marriage Act and as such, notice submitted by the petitioner ought to have been accepted by the respondents. The learned counsel for the petitioner submits that as per the law declared by this Court in Rajeev Vs. State of Kerala, [2001 (1) KLT 578], even if one of the parties is not an Indian citizen, the marriage can be solemnized under the Special Marriage Act. The petitioner has also produced Ext. P11 judgment passed by this Court under similar circumstances.

(3.) AFTER hearing both the sides and in view of the decision cited supra, this Court finds that, there cannot be any prohibition for solemnization of marriage under the Special Marriage Act. But the parties have to comply with the mandatory requirements provided under Sections 5 and 6(3) of the Act. The petitioner has already submitted Ext. P9 notice under Section 5 of the Act. Ext.P5 is the certificate of no impediment to marriage issued by the Superintendent Registrar of the District of Havering dated 16.02.2015.