DEBABRATA BANERJEE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Gist of the issue raised at the instance of Mr. Debabrata Banerjee and another is reflected in the order dated 19th June, 2019. For brevity sake, the order is extracted below :-

(2.) Learned counsel for the State Ms. M. Bordoloi states that the needful has been done. 81 Deputy Registrars, Senior Sub-Registrars and Sub-Registrars all over the State of Assam have been appointed as Marriage Registrars for registering marriages under the Special Marriage Act of 1954. In this regard reference has been made to affidavit of Smti Gitanjali Bhattacharyya, posted as Joint Secretary, Revenue and D.M. (Registration) Department sworn on 5th February, 2020.

(3.) We have gone through the affidavit filed on behalf of the Respondents dated 5th February, 2020. We need to take specific notice of paragraph-3 of the affidavit, which is extracted herein below :