ARPIT GULECHHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioners have challenged action of the respondents (Municipal Corporation North and South), who have refused to grant certificate of registration of marriage to them, despite having solemnized their marriage as per Vedic Rites and Rituals in 'Merti Gate Arya Samaj' on the ground that said branch of Arya Samaj is not enlisted in the list supplied by Arya Pratinidhi Sabha Rajasthan.

(2.) Mr. Purohit, learned counsel for the petitioners argued that Vedic Rites). He argued that irrespective of the fact that a marriage has been solemnized in some temple or in some Arya Samaj which is enlisted in the Arya Pratinidhi Sabha Rajasthan or not, the petitioners' statutory right of getting their marriage registered, cannot be denied.

(3.) Mr. Chug, learned counsel appearing for the respondent - Municipal Corporation submitted that the Arya Samaj, where the petitioners got their marriage solemnized, namely, Merti Gate Arya Samaj is not mentioned in the list which has been provided to the Municipal Corporation and therefore, the Municipal Corporation has rightly refused to register their marriage.