Amitava Lala, J. - (1.) This writ petition is made challenging the order passed by the Sub Registrar, respondent No. 2 herein returning the applications filed by the petitioners under Rule 13(3) of the U.P. Hindu Marriage Registration Rules, 1973 holding that the application of the petitioner is not covered under such Rule.
(2.) We have gone through the Rule 13(3) of the U.P. Hindu Marriage Registration Rules, 1973 which is as follows: "13(3). Where an objection to any application for registration is received by a Sub-Registrar, he shall refer the same to the Registrar of the district, who shall decide the same as also objections received by him after hearing the parties affected thereby and his decision shall subject to any decree or order of a competent Court be final, in so far as the question of action on the application for registration is concerned."
(3.) It appears from such Rule that where an objection to any application is' received, he shall refer the same to the Registrar of the District who shall decide the matter, meaning thereby that there is no power with the Sub-Registrar to consider the case and he has to refer the matter to the Registrar for deciding the objection, if any.;