MANAV SEVA SANGH Vs. LEPAKSHI KASHIF SATTAR KHAN

JUDGEMENT

(1.) The Petition has been filed by the Petitioner-Institution which is a registered Social Welfare Organization and a recognized Specialized Adoption Agency under Sec. 65 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as "the Act") by the State Government of Maharashtra, for rehabilitating orphan, abandoned and surrendered children through adoption in accordance with the provisions of the Act and Adoption Regulations.

(2.) The Petition has been filed by the Petitioner-Institution alongwith the Prospective Adoptive Parents for adoption of the proposed male minor "Pradnesh" ("the said male minor") born on 27/5/2020. The said male minor was found abandoned by Malvani Police Station, Malad, Mumbai on 1/6/2020 and admitted to the Petitioner-Institution on the same day as per the order of Child Welfare Committee (CWC), Mumbai City II dated 1 st June, 2020 under the provisions of the Act. The Custody Order of the CWC has been placed on record at Page 22 to the Petition.

(3.) After making due inquiry under Sec. 38 of the Act, the CWC Mumbai City II declared the said male minor "Legally Free for Adoption" on 28/2/2022. The Free for Adoption Certificate has been placed on record at Page 21 to the Petition.