- (1.) Heard Sri J.K. Ojha, learned counsel for the petitioners and Sri S.S. Shreenet, learned Standing Counsel for the State-Respondents.
(2.) This writ petition has been filed praying for the following relief: "(I) Issue a writ, order or direction in the nature of mandamus directing the respondents not to interfere in the peaceful life of the petitioner No.1 and 2 as husband wife and not to harass the petitioners only on the basis of application moved by Smt. Ladi Devi W/o Late Gopal Lal R/o 1A 79 Kacchi Basti Tila No.1 Jawahar Nagar Jaipur (Rajasthan) at present R/o Village Rasoolpur Police Station Rasoolabad District Kanpur Dehat Respondent No.4 against the petitioners. (II) Issue any other writ, order or direction as this Hon'ble Court may deem fit and proper under the circumstances of the case. (III)Award cost."
(3.) In the array of parties, the present address of Respondent No.4, who is mother of petitioner No.1 girl has been shown as village Rasoolpur, Police Station Rasoolabad, District Kanpur Dehat, which infact is the address of Petitioner No.2.;