SYED NAIYER HAROON, SON OF SYED MD HAROON Vs. STATE OF BIHAR THROUGH HOME SECRETARY, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution is virtually an application for guardianship of the minor child of the petitioner Syed Naiyer Haroon and Syeda Sameena Hussain-respondent no. 8.

(2.) We have heard learned senior counsel for the petitioner Mr. Y.V. Giri and learned senior counsel for respondent no. 8 Mr. Naresh Kumar Malhotra as well as Mr. Nadeem Seraj, learned Government Pleader No. 5 for the State at length.

(3.) The writ petitioner also personally came down to India from Doha in the country of Qatar. We have accordingly also heard the parties in person in Chambers with the child Syed Asbaque Haroon.