SHIFA NAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for the following reliefs :-

(2.) It is apparent from the record that this is a case of inter-caste marriage, and both the petitioners are afraid that their relations may cause harm to their life, liberty and property. It is also brought to our notice that as per Annexure No. 4, which is an application dtd. 26/12/2021, they have already made an application before the learned District Magistrate, District-Udham Singh Nagar for necessary permission for inter-caste marriage. But, it cannot be known whether such permission has been granted, or not?

(3.) So, we dispose of the Writ Petition, firstly, by directing the District Magistrate, District-Udham Singh Nagar to consider the application dtd. 26/12/2021 within seven days from the date of production of a certified copy of this order. The learned District Magistrate, District-Udham Singh Nagar shall decide the issue by passing a speaking order after affording reasonable opportunity of hearing to the petitioners, and any other such party as may be necessary.