NOORI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shwetashwa Agarwal, learned Senior Counsel appeared as Amicus Curiae and assisted by Sri Yashraj Verma, Sri Dinkar Lal, Sri Sirajuddin, learned counsel appearing on behalf of the petitioners, Sri Ashwani Kumar Tripathi & Sri Prabhash Kumar Tiwari, learned Additional Chief Standing Counsel alongwith Sri Yogesh Kumar, Sri Pramit Kumar Pal, Sri Suresh Babu, Sri Arvind Kumar Singh, Sri Vijay Kumar Srivastava, and Sri Phool Chand, learned Standing Counsel for the State-respondents, in all the writ petitions.

(2.) By means of the present writ petition, the petitioners have prayed for a writ in the nature of mandamus directing the respondents not to interfere in their peaceful life and liberty and also for a direction to provide protection.

(3.) A large number of petitions are being filed in this Court wherein the petitioners have decided to stay together in an interfaith live-in relationship and they claim that they have an apprehension of life threat from the private respondents. The Police of concerned Districts have been approached by them, but no heed was paid, therefore, they have approached this Court by way of filing these writ petitions. In all the writ petitions, the petitioners have prayed that the Police of their District be directed to provide protection from private respondents as well as other family members/relatives/associates of the private respondents from causing any harm to the petitioners.