MADHYA BHARAT ARYA PRATIBIDHI SABHA Vs. ASHISH AGRAWAL

JUDGEMENT

(1.) Heard. This writ appeal has been filed against the order dated 13-5-2013 passed in W.P. No. 3110/2013. By the aforesaid order, the learned Single Judge has issued following directions in regard to performing marriage by Arya Samaj Mandir:--

(2.) It is submitted by learned Counsel for the appellant that the aforesaid directions are contrary to the provisions of Hindu Marriage Act, 1955 (for brevity, "the Act"). Arya Samaj was not a party in the writ petition before the Court and directions have been issued by the Court against Arya Samaj.

(3.) We have perused the record. It is an admitted fact that Arya Samaj was not made as a party before the Writ Court.