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Judgment
Prafulla C. Pant, J.
(Amendment/Impleadment Application No.2020 of 2011)
Amendment application no. 2020 of 2011 is allowed. The amendment is incorporated in the petition before this Court impleading Trilok Singh and Padam Singh as respondent nos. 4 and 5 in the writ petition.
(Interim Relief Application No. 1930 of 2011)
Heard.
By means of this writ petition '' moved under Article 226 of Constitution of India, petitioners have sought writ in the nature of mandamus directing the respondent nos. 1, 2 & 3 to provide protection to the petitioners.
Learned counsel for the petitioners submitted that petitioners are major. He further submitted that they got married to each other on 19.11.2009. In support of the fact relating to marriage a copy of Nikahnama is filed with the supplementary affidavit. In support of the age of the petitioner no. 1, copy of marksheet of the High School examination is annexed as Annexure No. 1 to the writ petition.
Admit the petition.
Learned counsel for the State prays for and is allowed six weeks time to file counter affidavit.
Issue notice to respondent no. 4-Trilok Singh and respondent no. 5-Padam Singh who may also file their counter affidavits within a period of six weeks.
Having considered the submissions of learned counsel for the petitioners and learned AGA for the State, in view of the principle laid down in Lata Singh Vs. State of U.P. and Another, , as an interim measure, it is directed that on petitioners'' making application before respondent no. 3-Station Officer, Sahaspur, necessary police protection shall be provided to the petitioners.