MALINDA FANTIN BOTELHO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith. With the consent of the parties petition is disposed of finally.

(3.) This petition, invoking our powers under Article 226 of the Constitution of India, seeks issuance of a writ of mandamus to direct the Respondent No.2 (The Civil Registrar of Tiswadi) to strike off and cancel entry No.88/2017 and make necessary endorsement against the entry of marriage between the Petitioner and the Respondent No.3, that their Canonical Marriage was declared to be null and void. Further, this Petitioner seeks an order to quash and set aside communication dated 10th/11/3/2022 issued by the Respondent No.2.