AVELINO PINTO Vs. THE PRESIDENT CHILDRENS COURT

JUDGEMENT

(1.) By way of present petition, the petitioner is praying for writ of mandamus against the President of Children's Court with the following prayers:

(2.) Heard learned Counsel for the petitioner and the learned Additional Public Prosecutor Shri Pravin Faldessai for the State.

(3.) After perusing the contents in the petition and the documents attached, it seems that the petitioner himself is not aware in which matter he is asking for the relief. Petition shows that Special Case No.2/2004 is pending before the President, Children's Court and some application was filed in it which is at page 92. However, it is clear from roznama dtd. 22/9/2022 in Special Case No.2/2004 that the matter was adjourned for final arguments and kept on 17/10/2022.