MR. NOOR ALI vs MRS. SAMA ADIL
- Court
- Karnataka High Court
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 29 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION NO. 30200 OF 2026 (GM-FC)
BETWEEN:
MR. NOOR ALI
S/O. MR. ISHAQ OOMER SAHEB,
AGED ABOUT 45 YEARS,
R/AT FLAT NO. 2,
ISPAHANI HOUSE NO. 3,
MYRTLE LANE,
RICHMOND TOWN,
BENGALURU--560 025
…PETITIONER
(BY SRI. MR.NOOR ALI, PARTY-IN-PERSON)
AND:
MRS. SAMA ADIL
W/O. MR. NOOR ALI,
AGED ABOUT 43 YEARS,
R/AT NO. 305, PRESTIGE SILVER OAK,
ECC ROAD, WHITEFIELD,
BENGALURU-560 066
…RESPONDENT
(BY SRI.IAN LEWIS, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO STAY THE
OPERATION OF THE IMPUGNED ORDER ANNEXURE-A ORDER
TH
DATED 15 SEPTEMBER, 2026, IN G AND WC NO.53/2021,
PASSED BY THE 2ND ADDITIONAL SENIOR CIVIL JUDGE,
BENGALURU RURAL DISTRICT, BENGALURU.
Digitally
signed by
SUVARNA T
Location:
HIGH COURT
OF
KARNATAKA
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THIS WRIT PETITION HAVING BEEN HEARD AND
RESERVED ON 25.09.2026, COMING ON FOR
PRONOUNCEMENT OF ORDER THIS DAY, THE COURT
PRONOUNCED THE FOLLOWING:
CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
CAV ORDER
Aggrieved by the order dated 15.09.2026 passed on I.A.
filed under Section 43(2) of G&WC Act read with Section 7 of
the Family Courts Act in G&WC.No.53/2021 by the II Additional
Senior Civil Judge, Bengaluru Rural District, Bengaluru, the
petitioner/father is before this Court.
2. The parties are referred to as father and mother for
the sake of convenience.
3. The father has filed the I.A. under Section 43(2) of the
G&WC Act read with Section 7 of the Family Courts Act to
permit and direct change of the minor child’s school from the
current Deens Academy, Whitefield, to Greenwood High
International School, Sarjapur Road, in the paramount welfare
and growth of the child. It is the case of the father that an
application was filed before the Court to change the minor’s
school, and the same was dismissed by the Court. Aggrieved by
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the said order, he filed WP.No.14996/2024 C/w
WP.No.18705/2024, wherein the High Court of Karnataka
observed that, for the time being, it did not grant permission to
change the minor child’s school from Deens Academy,
Whitefield, to Greenwood High International School, Sarjapur
Road, on the ground that the child was in a safe and secure
environment. Therefore, under the changed circumstances, the
father filed the present application. It is stated that within the
span of 1 year, there has been a visible and substantial
increase in the child's maturity, confidence, emotional
development, and independent thinking. Considering the
present level of maturity and development of the child,
Greenwood High International School would now be an ideal
educational environment for the minor child. The school offers
international curricula, including ICSE and IB programmes, and
provides extensive academic infrastructure for the benefit of its
students. Greenwood High International School has a school
library with more than 15,000 books across a range of subjects
and has three individually designed science laboratories for
Biology, Chemistry, and Physics. Students from the IB
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programme have consistently secured exceptional scores and
are placed at globally reputed universities. Greenwood High
International School focuses on developing students into
inquiring, knowledgeable, principled, reflective, and globally
aware individuals capable of responding to modern global
challenges. In matters concerning the custody, education, and
upbringing of the child, the welfare of the child is of paramount
consideration and must override all other considerations. The
quality of education and overall academic exposure presently
are not available to the child. Several children residing in
Prestige Silver Oak, as well as children residing in and around
ECC Road, where the minor child presently resides, are
students of Greenwood High International School, and the
school also operates a dedicated school bus route for the ECC
Road area. Under these circumstances, the father prays for the
permission of the Court to change the school of the minor from
Deens Academy, Whitefield, to Greenwood High International
School.
4. The mother has opposed the application, stating that
the present controversy has already been agitated before the
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Court in I.A.No.1 dated 04.03.2024, which was rejected by the
Court on 27.04.2024. The said order was challenged in
WP.No.14996/2024, wherein the High Court, vide its oral order
dated 20.02.2025, had rejected the writ petition. Mere passage
of time does not constitute changed circumstances. In the light
of the observation of the High Court, the petitioner ought to
have taken it up in a different forum and ought not to re-
agitate the same before this Court. The minor is presently very
comfortable at Deens Academy, which is located 900 meters
from his residence. The short commute to school and back fits
in with the minor' s weekly schedule and his focus on football
and sports. The proposed school is 15 km away from the minor'
s home. The father does not have the means to pay the high
school fee of Greenwood High School. The present application
has been filed to harass the mother and the minor. The mother
and the minor had instituted a petition in Crl.Misc. No.
172/2020 on the file of the I Additional Chief Judicial Magistrate
under the Domestic Violence Act. In those proceedings, the
father did not have the means to maintain the minor child. The
application is liable to be rejected, as neither the father nor the
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mother can afford the school fees of the International School.
The school fee for Greenwood High is bound to increase for the
academic year 2027-28. Even a modest increase of 10% would
place Greenwood High International School fee in the range of
Rs. 6 lakhs, which is equivalent to the father' s declared
income. Additional school fees such as books, shoes, and
clothes are not included. The father turned these proceedings
into a beauty contest between Greenwood High School and
Deens Academy without any reference to the minor and without
any care for his welfare. The comparison between the minor' s
school, Deens Academy, and the proposed school, Greenwood
High School, has no reference to the needs of the minor, which
are all being met by the mother and the school in which he is
presently studying. The minor has focused his extracurricular
attention on the sport of football. The mother has made every
arrangement for the minor to play this sport and has thereby
prayed to dismiss the application.
5. The trial Court, by the impugned order, rejected the
application. While rejecting the application, the trial Court
observed that in the order dated 27.04.2024, the Court had
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expressed its opinion with respect to not changing the school,
stating that the current school is in the best interest of the
minor child and that, since the mother of the minor child works
in the school, it is just and proper for her to take care of the
minor child's welfare. Despite this best-interest expressed by
the Court, the father has again filed a similar application,
urging contentions against the school authorities. A sudden
shift from CBSE to ICSE syllabus would disrupt the study
pattern already established. It is also relevant to note that the
present school is just 900 meters away from the child's
residence, while the proposed school is around 15 km from the
child's residence. If a child of 9 years is shifted to a new school,
most of the child's valuable time would be spent commuting,
i.e., 30 km per day. A travel of 30 km for a child of 9 years in a
metropolitan city like Bangalore would ultimately put the child
under stress, fatigue, and further disinterest. Therefore, the
idea of a change of school is not suitable for the child's
upbringing and welfare. The child in the present school is
performing well, as evidenced by the minor's report card
submitted by the mother. The child in the present school is not
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lacking in education or lagging behind in any co-curricular
opportunities or activities. The present school is no less than
the school proposed by the father. The father's allegation that
the child is infected with an HPV-related infection cannot be
accepted, for the reasons that such an infection would not be
directly related to the school. The child would have come into
contact with any public person, and hence the allegation that
the child is infected with an HPV-related infection cannot be
entertained. With regard to safety and the school environment,
the father has alleged that the bus of Deens Academy was
involved in a tragic road accident near the school premises,
resulting in the death of a young motorcyclist, and that the bus
driver was arrested in connection therewith. One incident of an
accident cannot determine the school's safety measures.
However, it is relevant to mention that the minor child is in the
care and custody of the mother, and the minor child is taken
care of by the mother not just at home but also on the school
premises. Hence, the father's contention that he apprehends
harm regarding the child's safety environment holds no water.
The curriculum as studied in the present school by the minor
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involves all subjects and activities that help the child in overall
development. With respect to the minor's favorite sport, i.e.,
football, the mother has arranged classes for the minor child,
and the child is very happy with the coaching undertaken by
him.
6. The trial Court further observed that the father had
stated that he would undertake the entire financial burden of
the minor child's studies at the new school. It is relevant to
note that the father in Misc.No.173/2020 has averred that he
has no means to maintain the minor child and the wife. The
school fee at Greenwood High is exorbitant, and in the event
the father does not pay the fees, it would be the burden of the
mother. Considering the financial capacity of both parties,
coupled with the curriculum undertaken by the child at the
present school and the distance of communication by the child,
it is just and necessary for the child to continue at Deens
Academy, Whitefield. Commutation in a metropolitan city is a
major factor while considering the educational aspects. If the
child spends most of the time traveling, a 9-year-old would end
up exhausted and stressed, which is not good for a 9-year-old.
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Hence, this Court is of the opinion that the father has not made
out grounds for a change of school, and accordingly, the trial
Court had rejected the application.
7. The petitioner/party-in-person submits that the trial
Court failed to consider the change in circumstances while
passing the impugned order. The trial Court grossly failed to
take into consideration the growth, development, and welfare
of the minor child. The Court also failed to consider the material
records placed before it and proceeded to pass the impugned
order. The Court overlooked the observations made by this
Court in WP.No.14996/2024 and passed the order. It is
submitted that the impugned order shows no consideration for
the growth and development of the minor child and jeopardizes
the entire future of the minor child. It is submitted that the
father has explained, through a comparative table, how the
Greenwood High International School and the Deens Academy
differ in academic awards, sports infrastructure, football
development, campus scale, and facilities. It is the case of the
father that the acute inadequacy of the infrastructure of Deens
Academy is not merely a matter of comparison on paper but
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has been publicly acknowledged by the school's Principal. The
school's ground is being used for parking vehicles, and,
separately, the absence of a proper auditorium or covered
facility required tents to be erected within the basketball court
itself to conduct the school's orientation ceremony. The
Greenwood High International School offers a materially
superior academic, extracurricular, and developmental
ecosystem for the welfare and holistic growth of the minor
child, particularly for a child whom the Court itself has
recognized as bright, attentive, and keenly interested in
football.
8. It is submitted that all matters concerning the custody,
education, and upbringing of a minor child, as well as the
child's welfare, are paramount and must override all other
considerations. It is submitted that the annual fee at Deens
Academy for the current academic year is Rs.2,16,000/-,
whereas the annual fee at Greenwood High International School
is Rs.3,03,000/-. The difference in fee between the two schools
is Rs.87,000/- per annum. The father is fully willing and
financially capable of bearing the additional expenditure and
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reiterates that the marginal increase in fee is wholly justified
and warranted in view of the materially superior academic
infrastructure. The party-in-person/father submits that the
admission process for the forthcoming academic year is time-
sensitive. The date for submission of application forms for the
academic year is in August 2026. In the present circumstances,
no prejudice whatsoever would be caused to the mother if the
father is at least permitted to initiate and complete the
admission application process for Greenwood High International
School. According to the father, it would take only half an hour
to reach the school.
9. The father has relied on the judgment of the Delhi High
Court in case of Devika Mehra Vs. Prashant Prakash
1
Sahni , on paragraph No.25 which reads as follows:
“25. On the other hand, I find that like his brother,
the academic performance of Prithvi too has
consistently declined ever since his parents
separated. There is no gainsaying that if the
children are nurtured in a happy family, they are
more likely to grow up emotionally stronger and
their academic performance is also likely to be
better. Unfortunately, the parents, in the present
case, are not able to resolve their differences
because of which, the children have faced the
1
CM(M) 410/2021 & CM.Nos.19248/2021, 24766/2021, 26054/2021
dated 09.09.2021
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brunt of this separation - both emotionally and
academically. However, it is encouraging to note
that the performance of Pradeep has indeed
improved at Charterhouse School after the initial
teething problems. Insofar as Prithvi is concerned,
not only has his academic performance at Vasant
Valley School deteriorated but in fact, his teachers
at the said school have, while observing that he
was a well-behaved and respectful student, opined
that he needed to get a lot more serious in class
IX, where he was being promoted, so that he could
reach his full potential. In my considered view, in
the light of these remarks by teachers at the
Vasant Valley School, it would, in fact, be in
Prithvi's interest that his environment is changed,
so as to enable him to reach his true potential and
for doing so, this opportunity of studying at
Charterhouse School alongwith his elder brother,
who has not only settled well at the said institute
but has also shown a marked improvement in his
performance, would be ideal. I also fail to see as
to how, merely because if Prithvi is allowed to go
to U.K. to pursue his dream - which admittedly the
respondent nurtured in him, the same would
adversely affect the respondent's visitation rights
when it is his own case that he travels all across
the globe. On the other hand, it will be much
easier for the respondent to meet both his children
together at the same location.”
10. He relied on the judgment of the Apex Court in the
2
case of Anjali Kapoor Vs. Raju Baijal , on paragraph Nos.22
to 27 which reads thus:
“22. Bearing these factors in mind, we proceed to
consider as to who is fit and proper to be the
guardian of the minor child Anagh in the facts and
circumstances of this case. In the present case, the
appellant is taking care of Anagh, since her birth
when she had to go through intensive care in the
2
(2009) 7 SCC 322
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hospital till today. The photographs produced by her
along with the petition, which is not disputed by the
other side would clearly demonstrate, the amount
of care, affection and the love that the grandmother
has for the child having lost only daughter in a
tragic circumstances. She wants to see her
daughter's image in her grand child. She has
bestowed her attention throughout for the welfare
of reminiscent of her only daughter, that is the
minor child which is being dragged from one end to
another on the so called perception of judicial
precedents and the language employed by the
legislatures on the right of natural guardian for the
custody of minor child.
23. Anagh is staying with the appellant's family and
is also studying in one of the reputed school in
Indore. It must be stated that the appellant has
taken proper care and attention in upbringing of the
child, which is one of the important factor to be
considered for the welfare of the child. Anagh is
with the appellant right from her childhood which
has resulted into a strong emotional bonding
between the two and the appellant being a woman
herself can very well understand the needs of the
child. It also appears that appellant, even after her
husband's demise, is financially sound as she runs
her own independent business.
24. On the other hand, considering the evidence of
the respondent, it seems to us that since he has
borrowed money from several persons and since he
has a meager income he may not be in a position to
give comfortable living for the child . In spite of
notices issued to him, he has not appeared before
the Court personally or through his counsel which
shows his lack of concern in the matter.
25. It is also brought to our notice that he has got
married for the second time and has a child too, and
the minor child might have to be in the care of step
mother, specially the father being a businessman,
he has to be out of the house frequently on account
of his business.
26. Ordinarily, under the Guardian and Wards Act,
the natural guardians of the child have the right to
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the custody of the child, but that right is not
absolute and the Courts are expected to give
paramount consideration to the welfare of the
minor child. The child has remained with the
appellant/grandmother for a long time and is
growing up well in an atmosphere which is
conducive to its growth. It may not be proper at
this stage for diverting the environment to which
the child is used to. Therefore, it is desirable to
allow the appellant to retain the custody of the
child.
27. In view of the above discussion, we allow this
appeal and set aside the impugned order. We
permit the appellant to have the custody of the
child till she attains the age of majority. No order as
to costs.”
11. He relied on the judgment of the Apex Court in the
3
case of Sheoli Hati Vs. Somnath Das , on paragraph Nos.19,
22 and 23 which reads thus:
“19. Every child has right to proper health and
education and it is the primary duty of the parents
to ensure that child gets proper education. The
Courts in exercise of parens patriae jurisdiction
have to decide such delicate question. It has to
consider the welfare of the child as of paramount
importance taking into consideration other aspects
of the matter including the rights of parents also. In
reference to custody of a minor, this Court had
elaborated certain principles in Thrity Hoshie
Dolikuka vs. Hoshiam Shavaksha Dolikuka, (1982) 2
SCC 544, where this Court again reiterated that
welfare of the child is of paramount importance. In
paragraph No.17, following was laid down:
“17. The principles of law in relation to the
custody of a minor appear to be well
established. It is wellsettled that any
3
Civil Appeal Nos.5388-5389/2019
dated 11.07.2019
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matter concerning a minor, has to be
considered and decided only from the point
of view of the welfare and interest of the
minor. In dealing with a matter concerning
a minor, the Court has a special
responsibility and it is the duty of the Court
to consider the welfare of the minor and to
protect the minor's interest. In considering
the question of custody of a minor, the
Court has to be guided by the only
consideration of the welfare of the minor.”
22. We, thus, are of the view that what is in the
interest of the child depends on the facts and
circumstances of each case and has to be decided
on its own merits without adhering to any fixed
formula or rule. The appeals being pending before
the High Court, we are of the view that while
deciding the appeals finally, High Court should also
take into consideration subsequent materials which
may be brought before it by the parties including
the progress report of the child from Good Shepherd
International School, Ooty. Learned counsel has
also raised certain medical issues pertaining to the
child. It is also open for the High Court to take
decision on the said issues and if necessary to
obtain medical reports as may be required. In so far
as interacting with the child, the High Court during
hearing of the appeals had already interacted with
the child on many occasions and it is for the High
Court to take a decision with regard to interacting
with the child.
23. The reports received from Child Welfare
Committee, Jharkhand and Good Shepherd
International School, Ooty by this Court on
29.01.2019 and 02.02.2019 respectively be
remitted to the High Court for consideration in
sealed cover. After we closed the hearing on
01.07.2019, another report dated 08.07.2019 has
been received from Good Shepherd International
School, Ooty in sealed cover which has not been
opened. Let all the above reports in a sealed cover
be transmitted to the Jharkhand High Court by a
special Messenger, to be considered in the pending
first appeals.”
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12. Relying on these judgments, it is submitted that the
paramount consideration of the day should be the welfare of
the child, not the interest of the mother and there may be a
direction to appear for the entrance exam scheduled for the
next day and to change the school.
13. Learned counsel appearing for the respondent/mother
submits that this application is filed only to harass the mother.
It is submitted that the minor is presently very comfortable at
Deens Academy, located 900 meters from his residence. The
short commute to and from school fits the minor’s weekly
schedule and his focus on football and sports. The proposed
school is 15 km away from the minor's home. The father has no
means to pay the high school fees. The father is employed in
his father's retail business of ladies' clothing and apparel on
Rest House Road, Bangalore. Learned counsel submits that in
Crl.Misc.No.172/2020, the father averred that he did not have
the means to maintain the minor child. It is stated that the
shop is on Rest House Road, the father of the petitioner is the
proprietor, and he is an employee. The apartment where he
resides is owned by his sister, and the father has no other
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immovable properties. The claim that the father’s earnings are
Rs.5,00,000/- per month is false. It is stated that the whole
shop burnt down in 2022, and he lost all the stocks in the said
fire. The father has declared his income as Rs.50,000/- per
month, which is equivalent to the mother’s income. The annual
fee for the minor child in his first year would amount to
Rs.5,54,400/- which is almost equal to the annual income
declared by the father before the High Court. On this ground
alone, the application is liable to be rejected. The father has
produced self-serving printouts from the proposed school
without any reference to the welfare of the minor. The affidavit
filed in support of the application is full of brazen assertions of
the superiority of Greenwood High International School as
compared to Deens Academy.
14. Learned counsel appearing for the mother further
submits that the mother is working in the school and the boy is
performing well in both academic and extracurricular activities.
It is submitted that the present application is filed only to
harass the mother, and the trial Court rightly rejected it. It is
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submitted that there are no reasons to interfere with the well-
considered order passed by the trial court.
15. Having heard the party-in-person/father and the
counsel appearing for the respondent/mother, perused the
material on record. In the light of the arguments advanced
before, the issue that falls for consideration before this Court
is:
“Whether the father desires to provide what he
considers a better educational opportunity by itself is
sufficient reason to direct the child to change
schools, particularly when no deficiency in the
existing institution has been demonstrated?”
16. There can be no dispute that both parents are
entitled to take an interest in their child's education and future.
The father's concerns about securing better educational
opportunities cannot be dismissed merely because the child is
residing with the mother. Equally, the mother cannot insist on
continuing at a particular institution solely because it is
convenient to her. The Court must examine the proposal
independently, keeping the child's welfare at the center of its
consideration. In the landmark judgment of the Supreme Court
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of India in the case of Mausami Moitra Ganguli Vs. Jayant
4
Ganguli , the Apex Court emphasized that the stability and the
security of a child are essential for the full development of the
children's talent and personality. In the case of Gaurav
5
Nagpal Vs. Sumedha Nagpal , the Hon'ble Supreme Court
held that the welfare of the child must be understood in its
widest sense and cannot be determined merely by financial
resources or physical comforts.
17. Education undoubtedly plays an important role in
shaping a child's future. However, the quality of education
cannot be assessed merely by an institution's reputation,
infrastructure, or fee structure. A child's progress also depends
on the environment in which the child studies. The familiarity
developed with teachers and classmates, the continuity of
learning, and the support available at home are not
insignificant considerations when the Court is called upon to
decide whether an existing educational arrangement should be
disturbed. In the present case, nothing on record demonstrates
that the school where the child is presently studying is deficient
4
(2008) 7 SCC 673
5
(2009) 1 SCC 42
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in academic standards, teaching facilities, or overall
environment, nor is there material suggesting that the child is
unable to progress academically or that continuing in the
present institution would adversely affect the child's future. The
father's belief that another institution would offer better
prospects may be genuine, but such a belief alone cannot be a
ground to change the child's school, nor can it justify judicial
intervention.
18. Admittedly, the distance between the two institutions
is another relevant consideration. According to the mother, the
proposed school is 15 km away, and the child would have to
commute 30 km everyday. The father offers a different view,
but he also does not deny that it is away from the mother's
place. This would require the child to travel a substantially
greater distance every school day. The additional travel time,
the transportation arrangements, and their possible effect on
the child's daily routine cannot be ignored. A school may have
excellent facilities, but those facilities must be considered
alongside the practical circumstances under which the child
would have to attend it. It is also significant that the mother is
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employed at the institution where the child is presently
studying. These circumstances do not confer upon her any
preferential right to determine the child's education. They do,
however, provide a practical advantage to the child. The
mother's presence at the school facilitates coordination
regarding the child's academic progress, school activities, and
immediate requirements. When the child is residing with the
mother, this arrangement also contributes to an orderly daily
routine. There is no material suggesting that the existing
arrangement has operated to the child's disadvantage. The
Court is conscious that the parents naturally aspire to provide
their children with the best possible education, yet a distinction
must be drawn between an opportunity that appears more
attractive to a parent and a change that is demonstrably
beneficial to the child. Every institution may claim certain
advantages over another. If such comparative claims alone
were sufficient, a child's schooling could be repeatedly
disrupted whenever a parent identifies an institution perceived
to be better.
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HC-KAR
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WP No. 30200 of 2026
CNR: KAHC010662772026
19. Changing schools involves more than securing
admission to another institution. It entails adjusting to new
teachers, classmates, academic expectations, and a different
daily routine. Such a change may certainly be justified where
circumstances warrant it. However, in the absence of any
demonstrated inadequacy in the present school, this Court
cannot consider the father's request. The petitioner has also
offered to bear the expenses of the proposed institution. It is
noted that the annual fees is approximately Rs.5,00,000/- and
odd, whereas the income disclosed by the petitioner in his
statement of assets and liabilities is approximately Rs.50,000/-
per month. Even assuming that the father is financially capable
of meeting the entire expenditure, the question is not merely
whether he can afford the proposed education, but whether the
change is necessary or beneficial to the child. Higher
expenditure does not necessarily establish better educational
outcomes. It is relevant to mention that the father's earlier
request to change the child’s school was rejected, and the
matter had also traveled to this Court. The subsequent liberty
granted to the father to approach the Family Court for
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HC-KAR
NC: 2026:KHC:60061
WP No. 30200 of 2026
CNR: KAHC010662772026
reconsideration of the request cannot be understood as a
determination that the child ought to be shifted to another
institution. Such liberty enabled the father to place his request
before the competent Court for consideration in accordance
with law. It did not dispense with the requirement of
establishing circumstances justifying a change in a child's
existing educational arrangement.
20. The Family Court, having considered the child's
circumstances, has declined to grant the relief sought. The
jurisdiction of this Court under Article 227 of the Constitution of
India is supervisory in nature. In the present case, the Family
Court's decision rests on relevant considerations, with the
child's welfare paramount. Hence, this Court finds no reason to
interfere with the well-considered order passed by the Court.
Before parting with the matter, it is necessary to observe that a
child's education must not become another area of continuing
disagreement between the parents. The child's schooling should
provide stability and an opportunity to learn and grow, free
from the uncertainties arising out of matrimonial discourse.
Both parents undoubtedly desire a good future for their child.
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HC-KAR
NC: 2026:KHC:60061
WP No. 30200 of 2026
CNR: KAHC010662772026
What is required, however, is that the parents respond to the
child's present needs and demonstrated interests rather than to
differing expectations of what might be better. Hence, this
Court is passing the following order:
ORDER
i. Accordingly, the writ petition is dismissed .
ii. All I.As. in this petition shall stand closed.
SD/-
(LALITHA KANNEGANTI)
JUDGE
MEG
List No.: 1 Sl No.: 5
*MR