VIKRAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to the outbreak of pandemic, COVID-19.

(2.) Petitioners, it is submitted, are major, of marriageable age and even have one child but their marriage is not being registered by the competent authority on the ground that at the time of marriage, age of the bridegroom was 18 years. Said action, it is stated, is clearly violative of the settled position of law. Reference is made to decision dtd. 28/3/2008, titled Baljit Kaur Boparai and another Vs. State of Punjab and another in CWP-4238-2008 and decision dtd. 4/9/2019, titled Jyoti and another Vs. State of Haryana and others in CWP-26956-2017.

(3.) Notice of motion.