FATHIMA SHERIFF Vs. SUB REGISTRAR

JUDGEMENT

(1.) The 1st petitioner who is a divorced Muslim lady, is aggrieved by the impugned Ext.P3 order dated 14.9.2018 rendered by the respondent Sub Registrar, SRO, Ernakulam to the extent he has insisted that the first petitioner should necessarily produce a decree from the competent Court for proving the dissolution of her marriage, before her application for solemnization of marriage with the proposed groom under the provisions of the Special Marriage Act, 1954 could be considered by him.

(2.) The prayers in this Writ Petition (Civil) are as follows:

(3.) Heard smt. Sangeetha Lakshmana, the learned counsel appearing for the petitioners and Smt. A.C. Vidhya, the learned Government Pleader appearing for the respondent Sub Registrar.