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Judgment
Sanjay K. Agrawal, J
Learned counsel appearing for the petitioner would submit that application filed by the petitioner under the provisions of the Guardian and Wards
Act, 1890 (for brevity, 'Act of 1890') for having custody of his daughter has been rejected by the Family Court, Raipur by order dated 18.04.2018
(Annexure - P/1) against which this writ petition has been preferred.
I have heard learned counsel for the petitioner.
Since, the application filed by the petitioner under the provisions of Act of 1890 for having custody of his daughter is appealable under Section 47(C)
of the Act of 1890, therefore, this writ petition is not maintainable.
Accordingly, the writ petition is dismissed as not maintainable. However, the petitioner would be at liberty to prefer an appeal before the Appellate
Authority in accordance with law.
Certified copy of the impugned order be returned to the counsel for the petitioner on furnishing attested photocopy thereof. No order as to cost(s).