CHAUHAN JAYABEN RAMESHKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is aggrieved by the action of villagers and some other persons who are still objecting to his marriage with Jaya in the year 2011. The Marriage Registration Certificate dated 13.04.2011 is brought on the record. He has urged that he is not permitted to enter the village Juna Kalyan, Taluka Godhra, District Panchmahal.

(2.) Heard learned advocate Mr.Maulik Soni for learned advocate Mr.N.K.Majmudar for the petitioner and learned Assistant Government Pleader Mr.Manan Mehta for the respondents.

(3.) Learned advocate for the petitioner has relied on the decision of Shakti Vahini vs. Union of India,(2018) 7 SCC 192, whereby the Apex Court has issued certain specific directions in the matter like this to the officer concerned. The same are as follows: