HARI PAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners at length and Shri R.K. Tripathi holding brief of Shri P.D. Tripathi learned counsel for the respondent Nos. 4 and 6 and the learned Standing Counsel.

(2.) The argument is virtually to set aside the order dated 29.10.2009 on the ground that in fact the respondent No. 5 had been unable to prove her marriage and had not been able to indicate her date of marriage and therefore the domicile certificate which was submitted on the last date of the filing of the application forms should have been rejected.

(3.) Learned counsel for the petitioners contends that the story of love marriage of the respondent No. 5 is sought to be supported by the documents but the same is being primarily considered on account of the background music played by the local M.L.A. of the area. He submits that there is no registration of the marriage of the respondent No. 5 and therefore the domicile issued on the strength thereof is equally invalid.