SAJJAN SHARMA Vs. DINDAYAL SHARMA

JUDGEMENT

(1.) THIS is an application under article 227 of the Constitution of India directed against an order dated 14th August, 2007, passed by the learned Additional District Judge, 4th First (Fast) Track Court (Incharge), Barrackpore, North 24-Parganas, in Miscellaneous Case No. 121 of 2006, whereby an application under Section 12 of the Guardians and Wards Act, 1890, was disposed of.

(2.) THE petitioner herein is the father of twin male children who are presently in the custody and home of their maternal grandparents at Ranchi.

(3.) THE instant application was filed before this Court on 11th September, 2007. Consequently, the petitioner took out an application, being C. A. N. No. 1005 of 2008, which was initially moved during the last puja vacation with A. S. T. A. No. 1300 of 2007. By an order dated 5th November, 2007, the learned vacation Judge inter alia appointed Miss. Sumita Shaw a learned advocate of this Court as a Special Officer to accompany the petitioner to Ranchi in order to enable him to visit his twin children at their maternal grandparents' home on november 7 and 8, 2007. The reasons for appointing Special Officer were recorded in detail in the order dated 5th November, 2007.