PRINCY Vs. REGISTRAR GENERAL OF MARRIAGES

JUDGEMENT

(1.) The grievance of the petitioner is in respect of the impugned Ext.P4 order dated 06.06.2018 rendered by the 1st respondent-Registrar General of Marriages (Common) whereby the said official has refused to grant permission to the 2nd respondent-Local Registrar to register the marriage of the petitioner, on the ground that, as the name of the petitioner as shown in the application is in variance with her name at the time of her marriage.

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

(3.) Heard Sri. K. Narayanan, learned counsel appearing for the petitioner, Sri. Saigi Jacob Palatty, learned Senior Government Pleader appearing for respondent No. 1 and Sri. Sheejo Chacko, learned counsel appearing for respondent No. 2.