LETZKIT FOUNDATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Public Interest Litigation has been filed seeking the following reliefs:-

(2.) During the pendency of the writ petition, the Court has been pleased to pass several detailed orders pursuant to which, the State Government has framed the draft Karnataka State Juvenile Justice (Care and Protection of Children) Rules, 2022. The Draft Rules have been notified on 9/4/2022 and as per the requirement, the final publication of the Rules would be made soon i.e., after providing 15 days' time to the general public to file objections/suggestions from its publication in the Official Gazette.

(3.) Learned Additional Government Advocate appearing for the respondents, on the basis of instructions, submits that the final publication of the Rules would be made immediately after expiry of the required period. It is also informed by him that the child abandoned by its parents whose case was before the Court has been adopted pursuant to the order of the Civil Court dtd. 15/11/2021.