FARIDA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Susheel Kumar, the learned counsel for the petitioners, and Mr. J.S. Virk, the learned Deputy Advocate General appearing for the State.

(2.) It is submitted by the leaned counsel for the petitioner that, at present, after the grant of interim protection by this Court, the petitioners are living peacefully. But, there may be some apprehension in the future because of the inter-caste marriage of the petitioners.

(3.) In that view of the matter, the writ petition is disposed of.