JOEL K. YOYAKKIM Vs. SUB REGISTRAR (MARRIAGE OFFICER)
LAWS(KER)-2022-2-56
HIGH COURT OF KERALA
Decided on February 03,2022

Joel K. Yoyakkim Appellant
VERSUS
Sub Registrar (Marriage Officer) Respondents

JUDGEMENT

- (1.)The petitioner, who is an unmarried Indian Citizen, working as a Quartz Consultant, has approached this Court seeking to quash Ext.P4 Circular and to direct the 1st respondent to accept Exts.P8 and P9 documents submitted by the petitioner and his bride Miss Jeeva Joy.
(2.)Miss Jeeva Joy, aged 26 years, is a British Citizen holding an Overseas citizen of India card. The petitioner states that the petitioner and Miss Jeeva Joy intend to marry each other. They decided to solemnise their marriage under the provisions of the Special Marriage Act, 1954.
(3.)When they approached the 1st respondent-Marriage Officer, they were informed that for taking further steps for solemnisation and registration of marriage, petitioner has to produce a No Objection Certificate (NOC) and Bachelorhood Certificate issued by the concerned Embassy of the Foreign WP(C) NO. 3055 OF 2022 3 Nation. These documents are insisted in view of Ext.P4 Circular dtd. 26/7/2021.


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