- (1.) Leave granted.
(2.) The question before us relates to the refusal by the Madras High Court to issue a writ of habeas corpus for the production of the children of Surya Vadanan and Mayura Vadanan. The appellant sought their production to enable him to take the children with him to the U.K. since they were wards of the court in the U.K. to enable the foreign court to decide the issue of their custody.
(3.) In our opinion, the High Court was in error in declining to issue the writ of habeas corpus. The facts;