SAIKA YAQOOB MALIK Vs. U.T. OF J&K

JUDGEMENT

(1.) The parties are present along with their counsel and expressed urgency in the matter. In view of the urgency expressed by the parties and at request, the matter is taken up for final disposal.

(2.) Petitioners through the medium of instant petition, claim that they being major have contracted the marriage out of their free will and are living together as husband and wife, but, are apprehensive of being subjected to physical violence at the hands of respondent No.7 as petitioner No. 1 has contracted the marriage against his wishes. They seek protection and security cover from the official respondents.

(3.) Heard and perused the file. From the perusal of record annexed with the writ petition, it reveals that petitioners are major and have contracted the marriage according to Muslim Law, rites and customs.