- (1.) Heard learned counsel for the petitioners. Learned Standing counsel has appeared for the respondents. The petitioners allege that they are of marriageable age and have married of their own free will but some people especially their parents and relatives are not happy with the marriage and are causing disturbance in their life with the support of the police.
(2.) On the above allegations they have invoked the writ jurisdiction of this Court under Article 226 of the Constitution of India praying that a direction be issued to the respondents not to harass and torture them and not to interfere in their peaceful matrimonial life.
(3.) This Court unmindful of the damage and erosion caused to writ jurisdiction has been disposing of scores of similar petitions every day with certain observations so that no harm is caused to the petitioners.;