LAXMIKANT PANDEY Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Counsel states that in view of the Full Bench decision of the Madras High Court in Mrs. Mary Thomes Vs. Dr. K.E. Thomes (O.S. Appeal No. 21 of 1989) dated 3.11.89 , the Madras) High Court has jurisdiction to deal with the adoption matters. Specific reference of three cases has been given now. Two of these matters are pending before the High Court for about 1/2 years and the third matter for about 10 months. It is, however, stated that 50 such cases are pending for about 6 months. We suggest, that the learned Chief Justice shall assign this application to appropriate Bench of the High Court for expeditious disposal preferably within 2 months from today as indicated in the reported decision being AIR 1986 SC 272, Lakshmi Kant Pandey Vs. Union of India .