C SIVAGAMA SUNDARI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This writ petition has been filed for issuance of writ of Certiorarified Mandamus, calling for the records of the third respondent in Marriage Registration Certificate No.9 of 2010 dated 04.02.2010 as communicated in his proceedings No.45 of 2012 dated 24.02.2012 so as to quash the same by directing the 3rd respondent to remove the same from the records.

(2.) The case of the petitioner as given in the affidavit filed in support of the writ petition is as follows:

(3.) Whileso, when the petitioner's parents were arranging for her matrimonial alliance, the fourth respondent dropped a bomb-shell by stating that the petitioner had already married the fourth respondent and the marriage was registered on 04.02.2010 itself. The fourth respondent further threatened that if the petitioner married some one else, then, he would expose her to the world and tarnish her name. Immediately, the petitioner and her father along with an advocate visited the office of the third respondent on 17.02.2012 to verify the records. A search application was made for the inspection of the records. Though the third respondent permitted them to inspect the records, he could grant a Certified Copy of the proceedings dated 04.02.2010, as the signature of the erstwhile Sub-Registrar (the 5th respondent herein) has not been appended so as to authenticate the proceedings.