JYOTI GUPTA Vs. REGISTRAR HINDU MARRIAGE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) BY means of this writ petition, the petitioner has sought a writ in the nature of mandamus directing the respondent to cancel the registration of the marriage registered as Registration No. 103 of Hindu Marriage Register, Volume No. 17, at page nos. 203/222 in the office of the respondent on 12.7.2007.

(3.) IN earlier writ petition bearing WPMS No. 2201 of 2010, Km. Jyoti Gupta vs. Registrar, Hindu Marriage and another, the same prayer was made by the petitioner. The said writ petition was dismissed on 7.1.2011 on the ground that disputed question of fact cannot be examined in the writ jurisdiction.