PKH Vs. CENTRAL ADOPTION RESOURCEAUTHORITY THROUGH THE SECRETARY

JUDGEMENT

(1.) The popular belief is that adopting one child will not change the world; but for that child - the world will change. However, the pace at which our statutory authorities process an application for adoption, shows as if they believe only in the first part of the statement, namely, that adopting a child will not change the world.

(2.) This Court takes judicial notice of the fact that domestic adoptions have dropped by a half, hitting a five -year low with only 3011 children being adopted by the Indian parents in 2015 -2016. During the same period, only 666 children were adopted by foreign parents. For a country having a population of approximately one billion three hundred twenty -seven million, the aforesaid statistics reveal an abysmal rate of adoption.

(3.) It is pertinent to mention that present writ petition has been filed seeking a direction to the respondent -CARA to grant a 'No Objection Certificate' (NOC) to the petitioner for taking her adopted child namely, M.H. (hereinafter referred to as 'the child') to Canada.