Smt. Swati @ Coca & Anr. vs State Of U.P. Thru. Prin.Secy., ...
2015 Latest Caselaw 831 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- MISC. BENCH No. - 4800 of 2015
 

 
Petitioner :- Smt. Swati @ Coca & Anr.
 
Respondent :- State Of U.P. Thru. Prin.Secy., Home & 6 Others
 
Counsel for Petitioner :- Kunwar Ravi Prakash
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shabihul Hasnain,J.

Hon'ble Shashi Kant,J.

Heard Sri Kunwar Ravi Prakash, learned counsel for the petitioners and learned A.G.A. for the State of U.P.

Both the petitioners namely Smt. Swati alias Coca and Manjeet Singh are present before this Court. They have been identified by Sri Kunwar Ravi Prakash Advocate. The documents annexed with this petition clearly show that both the petitioners are major and hence they are entitled to live together.

This joint writ petition been filed with a prayer to issue a writ of mandamus and to command the opposite parties directing them to provide adequate safety and security to the petitioners.

Issue notice to the opposite party nos. 5, 6 and 7.

Notice has been accepted on behalf of the opposite party nos. 1, 2 and 3.

All the opposite parties may file counter affidavit within four weeks.

Rejoinder affidavit may also be filed within one thereafter.

List thereafter.

In the meanwhile, opposite parties are restrained to disturb the peaceful life of the petitioners and opposite party nos. 3 and 4  are specifically directed to ensure the compliance of this order.

Order Date :- 3.6.2015

Monika