M.KATJU,J. - (1.) LEARNED Standing Counsel may file counter - affidavit within three weeks.
(2.) ISSUE notice to Respondent Nos. 3 to 5 returnable at an early date. The petitioners are present before us personally today and they have stated that they had married each other according to Arya Samaj rights of their own free will and they are living with each other.
(3.) UNDER the Indian Majority Act, 1875 any man or woman who is a major can go anywhere and marry whom he or she likes.;