DASARI ANIL KUMAR Vs. CHILD WELFARE PROJECT DIRECTOR

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the common judgment dtd. 28/11/2024 passed by the Division Bench of the High Court for the State of Telangana in Writ Appeal Nos.1265 of 2024, 1277 of 2024, 1267 of 2024, 1266 of 2024, the appellants respectively are before this Court.

(3.) The appellants assailed the validity of the action of the police authorities in taking away the custody of the minor children from them as they claim to be the "adoptive parents" on the premise that it is without authority of law. The details of the cases as narrated by the Division Bench of the High Court in Writ Appeal Nos.1265 of 2024, 1277 of 2024, 1267 of 2024, 1266 of 2024 are extracted as under: