M BHARATHI Vs. SUB-REGISTRAR; DISTRICT REGISTRAR, OFFICE OF DISTRICT REGISTRAR-CUM- JOINT SUB-REGISTRAR I; INSPECTOR OF POLICE, PONNERI POLICE STATION; P N VIGNESH; MANAGER, J P THIRUMANA MANDAPAM; DHANANJAYAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, praying for issuance of a Writ of Certiorarified Mandamus, to call for the records pertaining to the Letter No.185/2015, dated 06.07.2015, on the file of the 2nd respondent and to quash the same and further, to direct the 1st respondent to cancel the registration of the marriage between the petitioner and the 4th respondent dated 08.06.2015 in Marriage Registration Certificate No.40/2015 on the file of the 1st respondent.

(2.) In the affidavit filed in support of the writ petition, it has been averred by the petitioner, inter alia, as follows:-

(3.) When the matter was taken up for consideration, the learned counsel for the petitioner submitted that the alleged marriage was registered by the SRO, Ponneri, based on the fake letter given by the 6th respondent stating as if the marriage between the petitioner and the 4th respondent was solemnized by him on 04.06.2015 in the 5th respondent's Kalyana Mandapam; whereas on the date, which was written in the marriage certificate, the marriage between one D.Meena and R.Sathish was solemnized in the 5th respondent's Kalyana Mandapam. Under such circumstance, by considering the said facts, the 2nd respondent ought to have cancelled the said marriage certificate. But, the 2nd respondent rejected the request of the petitioner to cancel the said marriage certificate. Thus, the learned counsel for the petitioner submitted that by quashing the impugned order, appropriate direction could be given to the official respondents to cancel the marriage certificate. In support of his contentions, the learned counsel for the petitioner has also invited the attention of this Court to Sections 5 to 8 of of Tamil Nadu Compulsory Registration of Marriage Act 2009 and submitted that the alleged marriage was not in conformity with the said provisions; therefore, the marriage certificate is liable to be quashed.