BLINSTON SAVIO FERNANDES Vs. MRS. LEANDRA MARIE FERNANDES

JUDGEMENT

(1.) Rule. The Rule is made returnable forthwith at the request and by consent of the Learned Counsel for the parties. The Learned Counsels appearing for the Respondents waive service.

(2.) By the present Petition, the Petitioner is seeking a Writ of Mandamus directing the Civil cum Sub Registrar, Salcete, Goa, (the Registrar) to cancel the marriage certificate dtd. 3/1/2007 bearing entry No.2105/2006 and certificate of marriage No.43/2007 in view of the judgment and the decree (the decree) dtd. 4/1/2022, passed by the Family Court, Bangalore in Matrimonial Petition No.5494/2019. Originally, the Petitioner filed an Application under Article 1101 of the Portuguese Code of Civil Procedure, 1939 to review and confirm the decree by exercising jurisdiction under Article 1101 of the Portuguese Code of Civil Procedure, 1939. On 25/11/2025, the Learned Single Judge granted leave to the Petitioner to amend the Petition and add the Registrar as party Respondent and seek a Writ of Mandamus by converting the Application into a Writ Petition. Accordingly, the original Application was amended by the Petitioner. Thereafter, the original Application came to be registered as the present Writ Petition under Article 226 of the Constitution of India.

(3.) The facts and circumstances relating to the cause for filing the present Writ Petition are as follows: