ARJUN NEELAKANTAN Vs. STATE

JUDGEMENT

(1.) The Original Petition has been filed under Section 41(6) of Juvenile Justice (Care & Protection of Children) Act, 2000 (As amended by Act 33 of 2006) read with Clause 17 of the Letters Patent, seeking an order :

(2.) The petitioners have stated that they are residing in the given address in Doha, State of Qatar, IAE and they are represented by power of attorney agent, Mrs.Sunitha Joe, wife of Rajesh Joe, Indian Christian, residing at No.3/91, Mettu Colony, Manapakkam, Chennai - 125. On behalf of the petitioners, their power of attorney has filed this petition, stating that she is a social worker of the Christ Faith Home for Children and seeking adoption of the said children in favour of the petitioners.

(3.) Mr.T.Ramachandran, learned counsel appearing for the petitioners submitted that the petition has been filed under Section 41(6) of Juvenile Justice (Care and Protection of Children) Act, 2000, (herein after referred to as the Act), seeking adoption. On a perusal of the petition, it is brought to the notice that both the petitioners are represented by their power of attorney for taking the child in adoption. However, no one is giving the children in adoption, as per the petition filed by the power of attorney of the petitioners.