ANSHIDA Vs. FAROOQ.K.M.

JUDGEMENT

(1.) This Original Petition (criminal) has been filed under Article 227 of the Constitution of India and the prayer herein is to direct the Family Court, Ernakulam to take up MP No.8/2019 in MC No.99/2015 and dispose of the same at the earliest.

(2.) Heard.

(3.) At the time of admission, this Court called for a report from the learned Family Court Judge, Ernakulam. As per letter dtd. 31/3/2022, the Family Court Judge reported as under :