TOMY PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner alleging that his son has been taken away illegally by the fourth respondent, who is his own mother, in patent violation of Ext.P1 order of the Family Court, Ettumanoor.

(2.) When this matter was considered by another Bench of this Court on 2/5/2023, the following order had been issued, obviously with the consent of both sides;

(3.) Sri.Gokul Das V.V.H., learned counsel for the petitioner, today sought indulgence that the time frame for surrender of the child to the mother be extended until 18/5/2023. However, Sri.Santhosh Peter, learned counsel appearing for the fourth respondent, opposed this vehemently, asserting that the afore extracted interim order of this Court is self-working.