Allahabad High Court
Kanahaiya Lal Verma & Another vs District Magistrate Ballia & Others on 5 July, 2010
Bench: Vijay Manohar Sahai, Jayashree Tiwari
Court No. - 9 Case :- WRIT - C No. - 33736 of 2010 Petitioner :- Kanahaiya Lal Verma & Another Respondent :- District Magistrate Ballia & Others Petitioner Counsel :- V. Singh,J.S. Pandey Respondent Counsel :- C.S.C. Hon'ble Vijay Manohar Sahai,J.
Hon'ble Mrs. Jayashree Tiwari,J.
Heard learned counsel for the petitioners.
Petitioner no.1 is aged about 29 years. Petitioner no.2 is aged about 28 years. The marriage was solemnized on 23.05.2010 at Arya Samaj Rani Mandi, Attarsuiya, Allahabad and their marriage has been registered before the Marriage Registrar Hindu Marriage, Allahabad on 25.05.2010.
The copy of marriage certificate has been filed as Annexure No.4 to the writ petition. They have stated that they are living as husband and wife out of their own free will but the father of the girl is harassing the petitioners without any rhyme or reason.
Both the petitioners have stated that they have married each other and are living peacefully as husband and wife but the police authorities are harassing them. Both the petitioners appear to be major and it is open to a major person in this country to live freely with any one and to marry any person of his choice. Since the petitioners are major and have stated that they have married each other, we direct the police authorities to ensure that the petitioners be not harassed in any manner either by the police authorities or by any other person and the petitioners may be permitted to live peacefully as husband and wife. Under our direction the petitioners have filed a joint supplementary affidavit affixing their pair photograph. The joint supplementary affidavit filed by the petitioners today shall form part of the order passed by this court. With the aforesaid directions this writ petition is finally disposed of. Office is directed to issue a certified copy of this order which shall also contain the copy of joint supplementary affidavit on which the pair photograph of petitioners are affixed forming part of our order to learned counsel for the petitioners on payment of usual charges today. Order Date :- 5.7.2010 PKC