PANKAJ MITHAL,J. - (1.) Heard Sri Deepak Jaiswal, learned counsel for the petitioners and Sri Upendra Kumar Mishra, learned counsel appearing on behalf of mother of the petitioner No.1, who has applied for impleadment and for the recall of the order dated 26.02.2016.
(2.) The petitioners invoked the writ jurisdiction of this court seeking protection to their married life on the ground that they both are major and have married of their own freewill but their parents are not happy with the marriage and are harassing them with the intervention of the police.
(3.) The court by the order dated 26.02.2016 disposed of the petition with liberty to the petitioners to approach the concerned court of Magistrate/Police Authorities/S.S.P. and to apprise the authorities of the disturbance by outsiders to their married life and in case it is so done the authorities were left free to ensure that they are not put to any threat or torture and their married life is not disturbed provided they are found to be a marriageable age and further that they are not wanted in connection with the above marriage or living together and get their marriage registered under the Special Marriage Act, 1954 within a period of one month from the date of the order.;