RAHIYA SYEED & ANR Vs. STATE AND ORS

JUDGEMENT

(1.) This is a common judgment and will govern all the above referred writ petitions, which are five in number.

(2.) Petitioners, in the above referred petitions, have sought relief for issuance of writ of mandamus for restraining the respondents from harassing the petitioners or place any restrictions upon their personal liberty and providing protection to them besides arresting them and restraining them from causing any coercion to the family members of the petitioners with a further direction to implement the directions issued by the Hon'ble Apex Court in the case of Lata Singh Vs. State of U.P. and others, 2006 5 SCC 475.

(3.) Heard learned counsel for the petitioners, who laid emphasis on the judgment rendered by the Hon'ble Apex Court in Lata Singh's case.