- (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State respondents.
(2.) By means of present writ petition, the petitioners have prayed for direction in the nature of mandamus directing the respondents not to interfere in their peaceful matrimonial life.
(3.) Learned counsel for the petitioners submits that the petitioners are major and have solemnized their marriage with each other according to Hindu Rites and Custom on 12.3.2019 and got their marriage registered on 15.03.2019 under the Uttar Pradesh Marriages Registration Rules, 2017.;