JOSPHINE Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This writ petition filed in 2011 is lingering on for service of respondent No. 4 who is stated to be residing abroad.

(2.) The petitioner, through instant petition, seeks quashing of marriage certificate dated 14.07.2009 issued by respondent No.3, the Registrar Marriages, Jalandhar. It is claimed that the petitioner belongs to Christian community whereas respondent No.4 belongs to Sikh Community. The marriage certificate was issued in violation of Section 6 of the Hindu Marriage (Punjab) Registration Rules, 1960 requiring that before registration of marriages, the applicants are identified to his satisfaction and notice specified in Schedule V is issued to the other parties by registered post.

(3.) In the reply filed, respondent No.3 has clarified that since the application for registration of marriage was moved by the groom and bridegroom themselves, he being satisfied regarding the factum of marriage did not feel it expedients to publish notice regarding the registration of said marriage and registered the marriage as such and issued the certificate.