V.C. RAMAKRISHNAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Should the Writ Court intervene and stop the Wedding proposed to be held next week ?

(2.) The Writ Petitioner opposes on two grounds: (a) the Neem Tree is younger, and (b) the date chosen is not auspicious.

(3.) I find the idea of performing marriage between trees deeply sacred. For a moment, let us forget the Devotional and Religious aspects associated with the event. Trees are an integral part of nature. We cannot exist for a second, if trees are not there. Peter Wohlleben has written a beautiful book.