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Judgment
The petitioners by way of this writ petition has prayed to set aside the notice dated 6.8.2020 passed by the respondent no.3 whereby the respondent no.3 had, as Marriage Officer directed the concerned Local Police Station to give information within ten days relating to the details of the applicant who sought marriage to be registered under the Special Marriage Act, 1954.
Taking into consideration that an earlier order had been passed by this court on 30.7.2020 restraining the respondent- Marriage Officer from sending notice at the residence of the petitioner directly or through concerned police station; this court directed that the concerned Officer to remain present in the court. He has filed an affidavit wherein he has stated that the order of the court dated 30.7.2020 was not received by him till 26 th August, 2020. A letter for enquiry had been issued by him on 6.8.2020 in terms of Section 5 of the Special Marriage Act, 1954. After being aware of the orders passed by this court, the respondent No.3 has withdrawn the notice dated 6.8.2020 with immediate effect and has solemnized the marriage of the petitioners on 27.8.2020. The copy of the Marriage Certificate dated 27.8.2020 has also been placed on record.
Taking into consideration the contents of the additional affidavit as noticed above, this court deems it appropriate not to further pass any order with regard to the issuance of notice as the same has already been withdrawn.
In view thereof, the writ petition assailing the notice dated 6.8.2020 has been rendered infructuous. Moreover, this court also notices that the marriage has already been solemnized, therefore, no further proceedings are required to be conducted by the respondents.
The writ petitions is accordingly disposed of and is consigned to record.