P Vs. UNION OF INDIA

JUDGEMENT

(1.) An application for directions has been moved on behalf of the Central Adoption Resource Authority["CARA"]. The Court is apprised of the fact that a child has been delivered on 20/2/2023.

(2.) On 2/2/2023, this Court issued directions in the exercise of its jurisdiction under Article 142 of the Constitution clarifying in para 8 that these directions were issued "having regard to the extraordinary situation which has emerged before the Court involving a young woman in distress, who moved this Court at a late stage of her pregnancy".

(3.) It needs to be reiterated that the petitioner before the Court is an unmarried young student, aged about twenty years. She has communicated both through her counsel and through the Additional Solicitor General, who had personally interacted and counselled her on the request of the Court, that she does not desire to retain the custody of the child after delivery. In this backdrop, it had become necessary to seek prospective adoptive parents with the utmost priority and urgency before the delivery.