JOHNSON C.N. Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners have adopted a minor child, Dalwin by approaching the Juvenile Justice Board, Thrissur. Ext.P3 is the order passed by the Board. Even prior to that they had obtained order from the Family Court, Thrissur for custody of the minor child which is evident from Ext. P1.

(2.) According to the petitioners, when they approached the respondent for obtaining Visa for their travel to USA, the place of residence of the petitioners, the documents of the minor were not accepted on the ground that Exts.P1 and P3 were not sufficient legal documents to prove the adoption. Petitioner hence inter alia seeks the following reliefs:

(3.) The second respondent was removed from the party array as per order in I.A. No. 11148/2009. The first respondent has not filed any counter affidavit.