SEEMA AND ORS. Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2014-11-296
HIGH COURT OF ALLAHABAD
Decided on November 28,2014

Seema And Ors. Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Heard Sri Dinesh Kumar, learned counsel for the petitioners and Sri Dinesh Kumar Dubey, learned Standing Counsel for the State- Respondents.
(2.) This writ petition has been filed praying for a writ, order or direction in the nature of mandamus commanding the respondent authorities to protect the matrimonial life and liberty of the petitioners.
(3.) Learned counsel for the petitioners submits that the petitioners have married with each other but the respondent no. 4 is interfering and as such mandamus may be issued to the respondents to protect the matrimonial life and liberty of the petitioners. Both the petitioners are present in the Court and have been identified by their learned counsel.;


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