RIVA CHANDRAKANT BAXI Vs. SUPERINTENDENT WOMEN PROTECTION CENTER

JUDGEMENT

(1.) Being aggrieved by the order passed by Additional District Judge, Bharuch in Civil Miscellaneous Application No.43 of 2009, the applicant has preferred the present Special Civil Application.

(2.) It appears that the applicant wanted to adopt the child. Therefore, the applicant has preferred the present application under Section 9(4) of Hindu Maintenance and Adoption Act. The said application came to be rejected by the Additional District Judge. The principal ground for rejection of the application is, the child is Muslim child and under Hindu Adoption Act, only Hindu child can be adopted.

(3.) Heard the learned Senior Advocate Mr.Sudhir Nanavati for the petitioner and Ms.Rekha Patel, learned APP for the respondent.