ABDUL JALEEL M. Vs. NAZEEHA A. JALEEL

JUDGEMENT

(1.) The grandfather of the minor child, Fatimah Zaharra, aged 7 years is the petitioner. He has filed G.O.P.No.2962 of 2022 before the Family Court, Thrissur, seeking to appoint and declare him the guardian of the child. He also seeks permission to renew the Visa of the child, which is expiring on 29/12/2022. The grievance of the petitioner is that O.P.No.2962 of 2022 was transferred from the Family Court, Thrissur to the Family Court, Kunnamkulam, which has been established anew and no hearing date of the case is not yet obtained. Since urgent orders are required in regard to the extension of Visa, the petitioner has filed this Original Petition under Article 227 of the Constitution of India seeking a direction to the Family Court, Thrissur to consider and dispose of Ext.P7, which was filed by the petitioner for an interim order in the matter.

(2.) Considering the nature of relief proposed to be granted, service of notice on the respondents is dispensed with.

(3.) Heard the learned counsel appearing for the petitioner.