SEBATI PADHI Vs. CHILD WELFARE COMMITTEE, CUTTACK

JUDGEMENT

(1.) This revision has been filed challenging the order dated 15.11.2012 (Annexure-1) passed by the Child Welfare Committee, Cuttack (opp.party no.1) in Case No.607 of 2012 restoring the female child, namely, "Kandhei" to opposite party no.3, who is said to be the biological mother of the child.

(2.) The facts and circumstances leading to the passing of the impugned order as averred in the writ petition, are as follows :

(3.) It is alleged by the petitioners that the petitioners filed a written statement vide Annexure-4 before the Child Welfare Committee, Cuttack raising many valid grounds for not entertaining the claim of opposite party no.3 and also questioning the jurisdiction of Child Welfare Committee, Cuttack, but the said statement was neither taken into consideration nor the lawyers appointed by the petitioners were allowed to participate in the proceeding.