NOUSHAD M Vs. SUPERINTENDENT, CHILDRENS HOME (BOYS)

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) Heard learned counsel for the petitioner and the learned Government Pleader as well as the learned counsel appearing for the 3rd respondent.

(3.) It is submitted by learned counsel for the petitioner that the petitioner's legal rights are affected and that the child is confined to a Children's Home against his will. However, it is clear from the pleadings of the petitioner himself that the petitioner had filed O.P.682/2014 before the Family Court, Kannur for getting custody of the child. It is clear that there are other matrimonial disputes existing between the petitioner and the 3rd respondent as well.