NEHA KUMARI Vs. UT OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Instant application, seeking extension of time for annexing/depositing the requisite Court fee etc. with the writ petition, in view of the grounds urged therein is allowed. The petitioners shall deposit the requisite Court fee etc. with the Registry of this Court within a period of one week from the date the Registry resumes normal functioning.

(2.) Learned counsel for the petitioners refers to the decision of the Supreme Court in Lata Singh v. State of U.P. and anr.; 2006 (5) SCC 475, and submits that in absence of there being any legal impediment, the petitioners are entitled to marry according to their choice and the official respondents are duty bound to protect the life and liberty of the petitioners.

(3.) Any person having attained the age of majority is entitled to contract the marriage as per his/her wishes and the police department is duty bound to protect the life and liberty, if approached. However, it appears that the petitioners have not ever approached the official respondents for their indulgence in the matter for providing protection to them.