GURPREET KAUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Vishal Panwar, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. No notice needs to be issued to respondents No. 4 to 11, at this stage, in view of the order intended to be passed herein.

(2.) With the consent of the parties, the instant writ petition is taken up for disposal, at this stage, in view of the orders intended to be passed herein.

(3.) This Civil Writ Petition has been filed under Article 226 of the Constitution of India, jointly by Gurpreet Kaur and Gurmail, who are stated to have solemnized their marriage on 31/1/2024, seeking the following reliefs:-