- (1.) Heard Sri Akhilesh Kumar, holding brief of Sri R.K. Srivastava, learned counsel for the petitioner and Smt. Poonam Singh, learned standing counsel for respondent nos. 1 to 3.
(2.) This writ petition has been filed for the following relief: (i) issue a writ, order or direction in the nature of mandamus commanding and directing the respondent no.1 to 3 to take appropriate action against the respondent no.4 for creating hindrance and disturbances in peaceful life and liberty of the petitioners.
(3.) The affidavit to the writ petition has been sworn by both the petitioners. In paragraph nos. 3 and 4 it is stated that date of birth of the petitioner no. 1 is 5.1.1991 as per Secondary School Certificate and of petitioner No.2 is 3.7.1990 as per Scholar's Register and Transfer certificate issued by Principal Adarsh Inter College, Kaushambi. Petitioner no.1 is stated to be resident of District Nagapur (Maharashtra) while petitioner no.2 has been shown to be resident of District - Kaushambi.;