VARSHINI ILLAM TRUST Vs. NIL

JUDGEMENT

(1.) This petition has been filed under Sec. 56(1) of Juvenile Justice (Care and Protection of Children) Act 2015 (2 of 2016) read with Sec. 12(2) seeking for the following reliefs :-

(2.) The 1st petitioner is a registered Child Care Institution, which is having the care and custody of the minor female child Nivedita, also known as Rexina Charlet, having date of birth as 22/3/2021.

(3.) The 1st petitioner is having the requisite statutory licence under the Juvenile Justice (Care and Protection of Children) 2015 (2 of 2016), which has been renewed periodically and even though it has got expired on 22/12/2021, learned counsel for the petitioners submits that the 1st petitioner has applied for renewal and it is being processed by the concerned statutory authorities for renewal. The petitioners 2 and 3 seek to adopt the minor child Nivedita, also known as Rexina Charlet, whose date of birth is 22/3/2021. The minor child Nivedita, also known as Rexina Charlet was abandoned on 5/4/2021, when she was just 15 days old at Mambazhapattu, Villupuram District and was rescued and handed over by Child Welfare Committee, Villupuram, in temporary custody for care on 5/4/2021 and the said minor child was declared as legally free for adoption by the Child Welfare Committee, Villupuram by its order dtd. 7/7/2021.