Kerala High Court
Nikson K.L vs The Kerala State on 14 December, 1998
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
WEDNESDAY, THE 4TH DAY OF JANUARY 2012/14TH POUSHA 1933
WPC.No. 33876 of 2011 (H)
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PETITIONERS:
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1 NIKSON K.L, AGED 41, S/O.LONAPPAN
KARAYAMPARAMBIL HOUSE
MUKUNDAPURAM TALUK
KADUKUTTYGRAMAPANCHAYAT
CHERUVALLOOR DESOM
THRISSUR DISTRICT
CHERUVALLOOR PO
PIN 680 321.
2 NANCY @ VERONICA NANCY, AGE 28
D/O.MIHAEL PAPU
NO.I. ANNAMALAI GARDENS
(KAPPITHAN HOUSE) GUDALLOOR PANCHAYATH
THEKKUPALAYAM PO
COIMBATORE DISTRICT PIN 641 020.
BY ADV. SRI. C.V. MILTON
RESPONDENTS:
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1 THE KERALA STATE,
REPRESENTED BY THE CHIEF SECRETARY
SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 THE SUB DIVISIONAL MAGISTRATE AND
REVENUE DIVISIONAL OFFICER
COLLECTORATE, CIVIL STATION
AYYANTHOLE, THRISSUR DISTRICT
3 THE SUB REGISTRAR
VADAKUMKARA SUB REGISTRY OFFICE
(WHO WAS APPOINTED AS THE MARRIAGE
REGISTRAR UNDER THE COCHIN CHRISTAIN CIVIL
MARRIAGE ACT FOR THRISSUR DISTRICT
VELLAKALLOOR PO
THRISSUR DISTRICT-680 017
R1 TO R3 BY GOVERNMENT PLEADER SRI.JOSEPH GEORGE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04-01-2012 , THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
STK
WPC.No. 33876/2011
APPENDIX
PETITIONERS' EXHIBITS:
P1: COPY OF THE EXTRACT OF SECONDARY SCHOOL LEAVING CERTIFICATE ISSUED TO
THE 1ST PETITIONER BY THE B.E.M HIGH SCHOOL, PALGHAT WITH REGISTER
NUMBER 481414 BEARING THE DATE AS MARCH 1984.
P2: COPY OF THE IDENTITY CARD ISSUED TO THE 1ST PETITIONER, DATED 14-12-1998, BY
THE ELECTION COMMISSION OF INDIA.
P3: COPY OF PASSPORT BEARING NUMBER H7842433 DATED 12-5-2010 ISSUED TO THE 2ND
PETITIONER.
P4: COPY OF THE ORDER DATED 22-3-2011 BY THE THRISSUR FAMILY COURT IN
O.P.NO.1595/2010.
P5: COPY OF THE ORDER DATED 23-5-2008 BY COIMBATORE LEGAL SERVICE
AUTHORITY IN LOK ADALATH IDOP CASE NO.423/2008.
P6: THE TRUE COMPUTER TYPED (RE-TYPED) COPY OF THE JUDGMENT OF THIS HON'BLE
COURT IN W.P.(C)NO.23195/2010(Y) DATED 05-08-2010.
P7: COPY OF THE NOTICE OF INTENDED MARRIAGE UNDER SECTION 7 OF THE COCHIN
CHRISTIAN CIVIL MARRIAGE ACT - 1095 (ACT- V OF 1095), FILED BY THE PETITIONERS
JOINTLY BEFORE THE 2ND RESPONDENT ON 13-12-2011.
P8: COPY OF THE INTERIM ORDER DATED 18-10-2011 IN WRIT PETITION (CIVIL)
NO.27403/2011 (A) ON THE FILES OF THIS HON'BLE COURT.
P9: COPY OF THE TICKET ISSUED ON 07-10-2011 BY AIR INDIA LIMITED TO THE 2ND
PETITIONER.
RESPONDENTS' EXHIBITS: NIL
//TRUE COPY//
P A TO JUDGE
STK
S.SIRI JAGAN.J
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WP(C) NO:33876 OF 2011
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Dated this the 4th day of January, 2012
JUDGMENT
The petitioner has filed this writ petition aggrieved by the refusal on the part of the 3rd respondent to accept notice of marriage under the Cochin Christian Civil Marriage Act.
This Court passed an interim order directing the 3rd respondent to accept Ext.P-7 notice and process the same in accordance with law. The counsel for the petitioner now submits that the interim order has been complied with and therefore no further orders are necessary in this writ petition. Accordingly, this writ petition is disposed of in terms of interim order.
S.SIRI JAGAN, JUDGE AV