Ramavatar And Others vs State Of Uttarakhand And Others

Alok Kumar Verma, J

Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers: -

“(i) Issue a writ, order or direction in the nature of mandamus, directing the Respondent no.3 to consider and decide the representations dated 13.01.2025 (Annexure No.2) filed by the Petitioners for grant of marriage and,

(ii) Issue any other appropriate order or direction as the Hon’ble Court thinks fit and proper.

(iii) Award the cost to the petitioner.”

Heard Mr. Aakib Ahmed, learned counsel for petitioners, Mr. M.S. Bisht, learned Brief Holder for respondent nos.1 to 3 and Mr. Rahul Consul, learned counsel for respondent no.4.

Mr. Aakib Ahmed, Advocate, submitted that the petitioners have duly registered themselves under the Marriage Grant Scheme in order to avail the benefits of the said Scheme. But, the petitioners have not been granted the benefit under the said Scheme. The representations dated 13.01.2025 have been submitted by the petitioners to the respondent no.3, the District Magistrate, Udham Singh Nagar. The said representations are still pending.

Mr. Aakib Ahmed, Advocate, has submitted on instructions that the petitioners shall submit their representations before the Secretary of the respondent no.4 in the prescribed format within two weeks’ from today. He has requested to decide the present writ petition directing the respondent no.4 to decide the said representation as early as possible.

Mr. Rahul Consul, Advocate, has sought eight weeks’ time for deciding the petitioners’ representation.

With the consent of learned counsel for the parties, the present Writ Petition ((M/ S) No.1114 of 2025) is disposed of with a direction that in case the petitioners submit their representations in prescribed format along with a certified copy of this order within two weeks’ from today, the respondent no.4 shall decide the said representations at the earliest but not later than eight weeks’ from the date of submission of the representations and the certified copy of this order.

It is made clear that this Court has not expressed any opinion on the merit of this case.