- (1.) Heard Sri S.A. Ansari, learned counsel for the petitioners, Sri Kamal Singh Yadav, learned Additional Advocate General assisted by Sri S.K. Yadav, learned Additional Chief Standing Counsel for the State-respondents. No one appeared on behalf of the respondent no. 4.
(2.) Briefly stated facts of the present case are that this writ petition has been filed praying for an order/direction in the nature of mandamus commanding the respondents not to interfere in the married life of the petitioners. In paragraph 4 it is stated that the petitioner no. 1 is aged about 20 years and the petitioner no. 2 is aged about 30 years. The writ petition is supported by an affidavit of the petitioner no. 2.
(3.) In paragraph 5 it has been stated : "That it is a pertinent to mention here that Petitioner no. 1 studied in Madarsa and only she read and write Hindi and Urdu only and the name of Madarsa is Daru-Uloom-Dumarsiyaganj, District- Sidharthnagar.";