HARPREET KOUR Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioners, through the medium of the instant petition, have sought relief for issuance of writ of mandamus commanding the respondent Nos.1 to 3 to provide protection to the petitioners, who have solemnized marriage contrary to the wishes of respondent Nos. 4 and 5, also to ensure that no harassment be caused to the petitioners at the behest of respondent Nos.4&5.

(2.) Heard learned counsel for the petitioners, who laid emphasis on the judgment rendered by the Hon'ble Apex Court in Lata Singh Vs. State of U.P. and others, AIR (2006)5 SCC 475.

(3.) In order to appreciate the contentions raised in the referred writ petition as to whether the petitioners are entitled to any relief, it would be proper to go through the facts and the principles of law of the judgment of Lata Singh(supra), as narrated therein along-with the direction so passed:-