KAMAKSHEE BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed by the petitioner for the purpose of appointment of a Guardian for her husband (Mukesh Joshi), permanent r/o Alma Cottage Compound, Mallital, who is presently residing at All Saints College Campus, Nainital on the premise that husband of the petitioner is in a comatose state.

(3.) Since there was no law holding in the field to appoint a Guardian of such a person, therefore, learned counsel for the petitioner placed reliance on the judgment rendered by Hon'ble High Court of Kerala dtd. 20/2/2019, passed in the case of Shobha Gopalkrishnan and another vs. State of Kerala and others, wherein certain guidelines have been issued which are mentioned in para 35 of the said judgment. The judgment has already been annexed with the writ petition as annexure-8 to the writ petition.