LAWS(DLH)-2021-1-120

WORLD VIEW ADOPTION ASSOCIATION Vs. UNION OF INDIA

Decided On January 22, 2021
World View Adoption Association Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The Petitioner - World View Adoption Association is a Canadian organisation, duly recognised as an authorised foreign adoption agency by the Ontario Ministry of Children and Youth Services, in Canada. The Petitioner is stated to have a licence as an adoption agency for inter-country adoption services since 2003. The Petitioner's licence was renewed under Regulation 31(3) of the Adoption Regulations, 2017, under Section 68(c) read with Section 2(3) of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter, 'Juvenile Justice Act'). The said recognition was granted on 19th June, 2013, which remained in force for a period of five years and expired in June, 2018.

(3.) According to the Petitioner, during the period of authorization, it had complied with all the formalities and requirements as prescribed in terms of the statute and the guidelines for facilitating adoption from India to Canada. However, when it applied for a renewal of the said licence, the same was not granted by the Respondent No.2 to the Petitioner. Hence, the Petitioner has filed the present writ petition before this Court seeking an appropriate direction to the Respondent Authority, to renew its license.