BAHARUN SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K Agarwal, learned Senior Counsel assisted by Mr. Sk. Muktar, learned counsel for the petitioner and Mr. A Chakraborty, learned Government Advocate, Assam. Also heard Mr. AR Bhuiya, learned counsel for respondent No.4.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of Ahsan Talak-1 dated 27.05.2009 and Ahsan Talak-2 dated 28.06.2009 as well as order dated 29.06.2009, passed by the respondent No.3, Muslim Marriage and Divorce Registrar, Kalgachia, Barpeta rejecting the objection lodged by the petitioner against issuance of Ahsan Talak-1.

(3.) Petitioner is a practicing Advocate of the High Court. She had married respondent No.4 on 05.12.1999 as per Islamic Shariat at Guwahati. The maharana amount for the marriage was fixed at Rs.55, 555.00. It is stated that at the time of marriage, respondent No.4 was a journalist. Soon afterwards, respondent No.4 joined politics and became a member of the Congress (I) political party.