TOUQIR SALAM PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Rohan Yagnik, learned Assistant Government Pleader, waives service of notice of Rule for respondent No.1 and Mr.Nilesh M. Shah, learned advocate, waives service of notice of Rule for respondent No.2.

(2.) This petition is filed under Art. 226 of the Constitution of India, in which, the petitioners have prayed for quashing and setting aside the order dated 16.02.2016 passed by respondent No.2, order dated 29.04.2016 passed by respondent No.1 and the order dated 22.08.2017 passed by the 4th (Ad-hoc) Additional District Judge, Junagadh, in Regular Civil Appeal No.25 of 2017. The petitioners also prayed that direction be given to respondent No.2 to register their marriage under the provisions of the Gujarat Registration of Marriages Act, 2006 (hereinafter referred to as "the Act of 2006").

(3.) Heard Mr.Nikunt K. Raval, learned advocate for the petitioners, Mr.Rohan Yagnik, learned Assistant Government Pleader for respondent No.1 and Mr.Nilesh M. Shah, learned advocate for respondent No.2.