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Judgment
6 paragraphs · 233 wordsA.Muhamed Mustaque, J
This original petition was filed with the following reliefs:
i.To recall the order of transfer of O.P.No.3292/2022 from Family Court, Ernakulam to Family Court, Aluva and to pass an order for speedy disposal directing the Family Court, Ernakulam to consider and pass orders in Exhibit-P1 petition forthwith within a time frame.
ii.To grant such other reliefs as this Hon'ble Court may deem fit and proper in the circumstances of the case.
It is to be noted that as per the jurisdiction, the matter related to custody is the subject matter of the original petition, and will have to be tried and disposed of by the Family Court, Aluva. It is apparent that this original petition was filed when there was no Presiding Officer appointed to the Family Court, Aluva. It is admitted at the Bar that the Presiding Officer has been appointed to preside over the Family Court, Aluva. Therefore, the Family Court, Aluva, shall take up the matter and dispose it of in accordance with the direction in the Division Bench judgment of this Court in Shiju Joy v. Nisha [2021 (2) KLT 607]. If there is any early hearing petition filed, that shall also be taken up and disposed of in accordance with the direction in the Division Bench judgment of this Court in Shiju Joy's case (supra).
The original petition is disposed of as above.