- (1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.) This writ petition is filed seeking issuance of directions to the official respondents to protect life and liberty of the petitioners from the private respondents (arrayed in the petition).
(3.) As per the pleadings, the petitioners have solemnised marriage on 4.3.2021 against wishes of their parents. There is an apprehension to the petitioners that they may be eliminated. The grievance is that in spite of representation made on 4.3.2021, no steps have been taken by the official respondents.;