Mahesh Chandra Tripathi, J. - (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 05.2.2019. They have also got their marriage registered with the Registrar of Marriages on 7.2.2019 and the marriage registration certificate has been annexed as Annexure No.4 to the writ petition.No F.I.R. has been registered against them.;