FINI.M.LASAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are aggrieved by the refusal on the part of the 3 rd respondent Notified Marriage Officer to solemnize their marriage on the ground that the 2nd petitioner is a citizen of the United States of America and that the marriage between a citizen of India and a foreign citizen cannot be solemnized and registered in accordance with the provisions of Special Marriage Act, 1954 (hereinafter referred to as 'Act', for short).

(2.) The prayers in the above writ petition are as follows:

(3.) Heard Sri.C.Harikumar, learned counsel for the petitioners and Sri.Saigi Jacob Palatty, learned senior Government Pleader for the respondents.