SURYA VETRIKONDAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The present writ petition is for a writ of mandamus directing the respondent state to make a scheme for registering all the marriages conducted so far and hereinafter, to record and catalogue the same, and also to declare their medical certificate of fitness as compulsory, for all the prospective registrations.

(2.) The petitioner is a lawyer. He has given a representation dated 201.2018, to the Chief Secretary, Government of Tamil Nadu, Secretariat, Fort St. George, Chennai, relevant portion of the representation read as under:-

(3.) I submit that it is time that a scheme of regularization be brought in to register all marriages and have a database of the same. Just like how conveyances and property related transactions are catalogued and made available upon search, marriage details should also be made available upon application for the same. Similarly there should be an adjudication system for condoning delays in registration and also for resolving disputes.