PRAKASH NAVNITBHAI IN RE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Alas The petitioner who has otherwise become major (of 18 years) is required to be told to wait till he attains majority which in the facts and circumstances of the case he will attain when he completes 21 years of age.

(2.) In Misc. Petition No. 4 of 1979 (a guardianship petition) decided on 15/10/1979. it was prayed that the immovable property belonging to the joint family in which the minors had interest be permitted to be sold. The court inquired into the matter and in that matter guardian ad-litem was also appointed. After necessary investigation the Court (Coram: B. J. Divan C. J. as the then was) passed the furlong order on 15/10/1979

(3.) In this application it is contended on behalf of the petitioner who was minor at the time when aforesaid guardianship petition was decided that an amount of Rs. 40 300 has been deposited with the Additional Registrar of This High Court till the petitioner attains majority. it is contended that the petitioner has attained majority i.e. he has completed 18 years of age on 21/02/1985 The petitioner has also produced a certificate showing the date of birth. The petitioner prays that the amount of Rs. 40 300 lying with the addl. Registrar be released and be paid to him.