FIJA Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition filed seeking writ in the nature of mandamus or any other writ directing respondent Nos. 1 to 3 to grant protection to the petitioners and further direct them to ensure that nobody separates the petitioners from each other.

(2.) The factual matrix of the petition is that the petitioners are law-abiding and peace-loving citizens and are Mohammedans (Muslim) by religion.

(3.) The petitioner No.1 is the wedded wife of the petitioner No.2. The respondent No.1 is the State i.e., NCT of Delhi. The respondent No.2 is the Commissioner of Police and the respondent No.3 is the SHO of the Police Station, Tughlakabad, Delhi. The respondent No.4 is the father of the petitioner No.1 and respondent No.5 is the mother of the petitioner No.1.