ABSAL K.S Vs. DISTRICT COLLECTOR, ERNAKULAM

JUDGEMENT

(1.) This is an original petition filed under Article 227 of the Constitution of India by the petitioner, who is the Respondent in M.C. No.73/2019 pending before the Family Court, Muvattupuzha. The prayers herein are as under:

(2.) Heard the learned counsel for the petitioner on admission.

(3.) Considering the prayers in this petition, as above, notice to the 2nd Respondent is dispensed with. Learned Public Prosecutor appears for Respondents 1 and 2.