- (1.) Heard leaned counsel for the petitioners.
(2.) Petitioners who have jointly filed this writ petition supported by the affidavit of petitioner no. 2 have claimed the following reliefs:- I. Issue a writ, order or direction in the nature of mandamus commanding the respondents not to take any coercive action against the petitioners in the peaceful matrimonial life of the petitioners. II. Issue a writ, order or direction in the nature of Mandamus commanding the respondent's no. 2 and 3 to provide the security to peacefully matrimonial life of the petitioners. III. Issue any suitable order or direction as this Hon'ble Court may deem fit and proper under the circumstances of the case. IV. Award cost of the petition in favour of the petitioner."
(3.) The petitioners in the writ petition allege that both of them are major and have entered into a marriage contract on 15.6.2012 before the Notary Commissioner at Civil Court, Hathras. They are living as husband and wife but as the parents of petitioner no. 1 have not liked their decision of marriage, they with the help of police are interfering in their married life.;