- (1.) Heard Sri M.S. Ansari, learned counsel for the petitioners in WRIT - C No. - 57068 of 2014, Sri R.P. Srivastava in WRIT-C No.-58129 of 2014, Sri Abhijit Mishra in WRIT-C No.-58910 of 2014, Sri Bed Kant Mishra in WRIT-C No.-60499 of 2014 and Sri R.K. Shukla in WRIT-C No.-62587 of 2014 and Sri Siddharth Singh Shreenet, learned Standing Counsel for the State-Respondent.
(2.) All these writ petitions have been filed praying for protection as married couple on the allegation that petition No.2 in each of the writ petitions performed Nikah with the petitioner No.1 girl after getting her religion converted from 'Hindu' to 'Islam'. In all these writ petitions the petitioner girl has voluntarily offered for recording their statement before this Court and, as such statements on oath of both the petitioners in each of the above noted writ petitions were recorded in open court and in presence of learned counsel for the parties. Since similar controversy is involved in these writ petitions and similar submissions have been made by learned counsels for the petitioners and the learned standing counsel and as such I proceed to decide these writ petitions together, with due discussions of facts of each writ petition. SUBMISSIONS OF PARTIES
(3.) Learned counsels for the petitioners submit that petitioners of each writ petitions are major and their marriage is evidenced by Nikahnama and as such they are entitled for the relief as prayed in the writ petitions.;