SHAMEEM AKTHER,J. - (1.)Since the issue involved in both these writ petitions is similar, both these writ petitions are taken up together and are being disposed of by this common order.
(2.)W.P.No.15118 of 2021, under Art. 226 of the Constitution of India, is filed by the petitioners, wherein, the following prayer is made:
" ...to issue any Writ Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents more particularly respondent no.2 to 6 in interfering in personal life and liberty of petitioners, their family members, friends and witnesses of the marriage and trying to confine them as illegal, arbitrary, and in violation of Articles 14 21 and 300-A of Constitution of India besides in violation of principles of natural justice and consequently direct the respondents more particularly respondent no.2 to 6 not to interfere into personal life and liberty of the petitioners, their family members, friends and witnesses of the marriage and pass such other order or orders ... "

(3.)W.P.No.15797 of 2021, under Art. 226 of the Constitution of India, is filed by the petitioners, wherein, the following prayer is made:
" ...to issue a writ or order or direction more particularly in the nature of WRIT OF HABEAS CORPUS and direct the Respondents more particularly the Respondents Nos 1 to 4 to rescue and produce the minor girl namely Tabassum Firdose @ Shaik Tabassum Begum, i.e., Respondent No 6 herein before this Hon 'ble Court from the illegal and unlawful confinement of the Respondent No 5 and consequently direct the official respondents to handover the minor girl i.e., Respondent No 6 to her parents/petitioners, they being her lawful guardian at liberty and pass such other order or orders ... "