- (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard learned Counsel for the Petitioners and learned Standing Counsel. By this writ petition, Petitioners have prayed for a mandamus commanding the Respondents not to interfere in peaceful life of the Petitioners.
(3.) Petitioners' case in the writ petition is that Petitioners are major and they have performed their marriage on 17.7.2010.;