- (1.) Heard Sri R.B. Singh, learned counsel for the petitioners. Learned Standing counsel has appeared for respondents no. 1 to 3.
(2.) The petitioners are two girls and it is alleged that they are living together with their own free will but respondents no. 4,5 and 6 who are related to them are creating disturbance in their living. It is on the aforesaid facts that the present petition has been filed seeking a direction upon the respondents to protect their peaceful life and liberty. The averments made in the petition reveals that the date of birth of petitioner no. 1 is 12.5.1993 and she is a major. The Adhar Card of petitioner no. 2 reveals that her date of birth is 21.7.1995 and that she too is a major.
(3.) In view of the fact that both the petitioners are major they are free to live at any place and with any person of their choice and no person can create disturbance in their living. The lesbian relationship may not be unlawful but it certainly does not have a recognition of the society in India. It is not an accepted or a recognised mode of living and is therefore against the public policy.?;