AIRES RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD the petitioner in person and Mr. Nadkarni, learned Advocate General appearing on behalf of respondents no. 1 to 3.

(2.) THE petitioner, a practising Advocate has approached this Court by way of present Public Interest Litigation Writ Petition under Article 226 of the Constitution of India for the following reliefs :

(3.) A perusal of the above prayers makes it clear that the petitioner is primarily challenging the notification dated 17/01/2014 issued by the Government of Goa appointing Civil Registrars - cum - Sub Registrars and Notary ex -officio, including respondent nos. 2 and 3 as Marriage Officers, for the purposes of Special Marriage Act, 1954. Consequently, the petitioner is also seeking revocation of the Marriage Certificate dated 24/02/2014 issued to respondents no. 4 and 5. The petitioner is also seeking writ of quo warranto requiring respondent nos. 1 to 3 to show under what authority respondent nos. 2 and 3 are acting as Marriage Officers. Thus, the primary relief, the petitioner is seeking, is about the notification appointing Civil Registrars -cum -Sub Registrars as Marriage Officers and revocation of Marriage Certificate issued in favour of respondents no. 4 and 5. Unless the relief under prayer clause (b) is granted, no relief under prayer clause (a) can be granted.