- (1.) The instant petition is the second writ petition by the petitioners seeking a mandamus restraining the respondents from harassing the petitioners and their family members and also to provide security to them. The earlier writ petition filed by the petitioners was dismissed by this Court by order dated 26.5.2016 with liberty reserved in favour of the petitioners to file a fresh writ petition.
(2.) A supplementary affidavit has been filed today stating that the earlier writ petition was got withdrawn, as the affidavit filed in support of that writ petition was sworn only by the second petitioner. It has further been stated in the affidavit that the array of parties in the earlier writ petition were wrongly mentioned and on account of these reasons, the earlier writ petition was withdrawn.
(3.) Petitioners have annexed documents relating to their age in support of their plea that both are adults and that they have married each other of their own freewill.;