DIPESH AMBARAM MESURIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) The petitioners before this Court were the applicants before the Civil judge Senior Division at Mapusa in Civil Miscellaneous Application No. 132/2007/a (PORT). It is the case of the petitioners both of whom are British nationals and holding British passports that they desire to get married in the state of Goa and accordingly considering the laws in force in the State of Goa they were entitled to invoke the jurisdiction of the Court considering Article 248 of the Code of Civil Registration. Their application was rejected by order dated 13-11-2007 on the ground that there was no impediment certificate obtained from the Embassy. It is this order which is the subject-matter of the present petition.

(3.) Heard learned Counsel for the petitioners and learned Counsel for the state of Goa.