SPRIHA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the prayer is to direct the Marriage Registrar, Registration Office, Patna (Respondent No. 3) to register the marriage of the petitioner with Sri Ramdular Singh which was performed according to Hindu Customs and rites.

(2.) A supplementary affidavit on behalf of the petitioner has been filed today.

(3.) LEARNED Counsel for the State has, however, submitted that the registration of such marriages are done under Sec. 8. of the Hindu Marriage Act and for the said purpose the State Government is required to make rules providing that the parties may have the particulars relating to their marriage entered in such manner and subject to such condition as may be prescribed in a Hindu marriage register kept for the purpose. It is submitted that as no Rule has been framed by the State Government, Respondent No. 3 was unable to register the marriage.