Allahabad High Court
Smt. Sarita Saini And Another vs State Of U.P. And 4 Others on 25 August, 2021
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- WRIT - C No. - 20331 of 2021 Petitioner :- Smt. Sarita Saini And Another Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- U.C. Chaturvedi Counsel for Respondent :- C.S.C. Hon'ble Rohit Ranjan Agarwal,J.
1. This writ petition has been filed seeking a direction upon respondents not to harass the petitioners.
2. The State Government on 31.08.2019 has come out with the Government Order pursuant to the direction of Apex Court in case of Shakti Vahini Vs. Union of India and others, (2018) 7 SCC 192, wherein it has been provided that in case of any harassment to the persons entered into legal marriage, protection is to be granted by District Authority.
3. Learned counsel for the petitioners contended that an application has already been moved by petitioners before respondent No.2 on 09.08.2021.
4. The district authorities are hereby directed to consider the application of the petitioners in accordance with Government Order dated 31.08.2019.
5. The writ petition stands disposed of.
Order Date :- 25.8.2021 Kushal