GUR KAUR MINOR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioners seeking the following prayers:

(2.) The petitioners are aggrieved by the refusal of the Central Adoption Resource Agency (CARA) to issue a No Objection Certificate (NOC) in respect of the relocation application of petitioner no.1, a minor child adopted by petitioner nos. 2 and 3.

(3.) The factual background of the present matter, as set forth by the petitioners is that petitioner no.2 is an Indian Citizen holding Permanent Resident Status in Canada and is the legally wedded wife of petitioner no. 3, who is a Canadian citizen and an Overseas Citizen of India (OCI) cardholder.