- (1.) Heard learned Counsel for the Petitioners and the learned Additional Government Advocate.
(2.) By means of this writ petition the Petitioners have prayed for issuance of a writ of Mandamus commanding opposite party No. 4 not to interfere in their peaceful married life; opposite party No. 5 not to harass them and family members of Petitioner No. 2 and also opposite parties 2 and 3 to provide security to them.
(3.) It is argued by the learned Counsel for the Petitioners that the Petitioners being major have married each other out of their own choice; and for ascertaining their age the Petitioners have annexed copies of high school certificates as Annexure No. 1 to the petition wherein age of Petitioner No. 1 has been shown to be 30.07.1990 while age of Petitioner No. 2 has been shown to be 12.01.1990.;