GEO Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this writ petition are as follows:-

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

(3.) It is submitted by the learned counsel for the petitioner that though Ext.P4 application was preferred before the 2nd respondent as early as on 10.10.2016, the same was not acted upon in time and therefore the marriage could not be solemnised.