RICHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this writ application, which is filed under Article 22 6 of the Constitution of India, the writ applicant has prayed for the following reliefs :-

(2.) The writ applicant herein seeks direction upon the respondent no. 2 - Registrar of Marriages ("Registrar") to correct the date of marriage in the writ applicant's marriage certificate bearing no.WZ/2021/2522 dtd. 26/7/2021. The writ applicant by way of this writ application seeking change in the marriage certificate from 17/7/2021 to 19/12/2021.

(3.) Mr. Anand Patel, the learned advocate appearing for the writ applicant stated that the writ applicant is living in Surat and her marriage was scheduled to take place on 17/7/2021 with Mr. Kushal Batukkumar Mishtri, who is a permanent residence permit holder of Germany and is working there as a Technical Development Engineer. However, due to pandemic of COVID-19 and the restrictions imposed by the Government on public gathering, the marriage was scheduled in a banquet hall with a very small number of relatives attending the marriage. Therefore, the marriage invitation was also not prepared. Since, the marriage ceremony was to be held in a banquet hall (i.e. in a closed premises) in presence of very few relatives, they performed the ceremonies of exchanging garlands, tying mangalsutra and applying sindhoor, copy of the photographs are duly annexed at Annexure-4 of the writ application. However, the ceremony of "datta homa" and "Saptapadi" (i.e. taking seven steps around the sacred fire) were not performed. It was mutually decided by the family members of bride and groom that after the cases of COVID-19 decreases, the family would organize another function in a party plot whereat the ceremony of "datta homa" and "Saptapadi" would be performed in presence of various relatives and friends. The said subsequent function was scheduled to be held on 19/12/2021 whereat the ceremonies of "datta homa" and "saptapadi" were performed.