K S RAJEEV Vs. SREEDEVI S K

JUDGEMENT

(1.) Petitioner seeks the following reliefs:

(2.) This Court ordered that a report be placed. Accordingly, the Family Court has given a report. In the report it is inter alia stated as follows:

(3.) Learned Counsel for the petitioner submits that there is real urgency. In view of the fact that the Family Court has also stated that upon being convinced of the extreme urgency the matter will be included in the special list and dispose of within three months if both sides co-operate, we dispose of the writ petition by taking note of the report as indicated above.