MISS SHABNAMJAHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Mr Pulkundwar learned AGP waives service for the Respondent. Civil Revision Application is taken up for final disposal.

(2.) This Civil Revision Application is filed under Sec. 102 of the Juvenile Justice (Care And Protection of Children) Act 2015 ( 'the JJ Act') for challenging the Order dtd. 8/3/2022, passed by the learned District Judge -1 at Bhusawal in Civil Miscellaneous Civil Application No. 24 of 2020. The said application was filed by the present revision applicants under Sec. 56(2) of the JJ Act read with Rules 51 and 55 of the Adoption Regulations, 2017 ("Regulations of 2017"). These Regulations of 2017 are now superseded by the Adoption Regulations 2022 ("Regulations of 2022") made applicable from the publication in the official gazette on 23/9/2022.

(3.) Applicant no.1, being a prospective adoptive parent, had registered in the child adoption and resource information and guidance assistance for the adoption of a minor child, namely, Aayat Fatima, born on 15/11/2019. By the impugned Order, said application for the adoption of the minor child has been rejected.