M.N. Bhandari, J. - (1.) By this writ petition, a challenge is made to the certificate dated 12th April, 2016 issued by the Arya Samaj Sanstha, Naya Bazar, Purani Mandi, Ajmer and the Marriage Registration Certificate dated 18th April, 2016, issued by the Marriage Registration Officer, Municipal Corporation, Ajmer.
(2.) The writ petition was heard in presence of the affected parties who were called to find out possibilities of settlement as the girl and the boy are at the very young age thus their future may not be affected due to the litigation. The settlement could not be arrived thus writ petition was heard.
(3.) The challenge to the certificate issued by the Arya Samaj and also by the Municipal Corporation has been made. The challenge to the certificate issued by the Arya Samaj is mainly on the ground that it was without following the procedure given by Sarvdeshik Arya Pratinidhi Sabha, New Delhi and, otherwise, is in violation of the judgment of the Division Bench of the Rajasthan High Court, Jaipur Bench in the case of Budha Ram Meena Vs. State of Rajasthan & Ors. in DB Habeas Corpus Petition No.151/2011, decided vide order dated 21st October, 2011.;