Mahesh Chandra Tripathi,J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State respondents. By means of present writ petition, the petitioners have prayed for direction in the nature of mandamus directing the respondents not to interfere in their peaceful matrimonial life.
(2.) Learned counsel for the petitioners submits that the petitioner no.1 by birth is Hindu and now she has accepted the Islam religion on 20.8.2020. The petitioners are major and have solemnized their marriage with each other according to Muslim Rites and Custom on 20.8.2020. They have also applied for registration of their marriage and the same is pending consideration. She has placed his reliance to a judgment of Hon'ble Supreme Court in Perumal Nadar v. Ponnuswami reported in LAWS (SC)-1970-3-26 in support of her submission. No F.I.R. has been registered against them.
(3.) As per notification of this Court on account of prevailing Covid-19 pandemic the clients are not permitted to enter into the court campus unless their presence is directed by the Court, as such the petitioners are not present in the Court.;