SNEL PAUL Vs. SUB REGISTRAR/MARRIAGE OFFICER

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) The petitioners state that they are Indian citizens and residing at Ernakulam. The 1st petitioner, Snel Paul, is working as caregiver in Israel. The 2nd petitioner, Nittu Paul, is working as Junior Resident Doctor, ESI Medical College, Alwar, Rajasthan. The petitioners further state that they belong to Christian religion.

(3.) The petitioners approached the 1st respondent and submitted a notice under Sec. 7 of the Cochin Christian Civil Marriage Act, 1920 as they intended to register their marriage in accordance with the said Act. The 1st respondent has not accepted the said application.