JOSEPH ELEOUET Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This matter is placed before me for directions in view of unusual circumstances, which would be set out hereinafter.

(2.) The petitioner - Joseph Eleouet, a national of France, of France, has filed this petition in this Court on September 8, 1983, under the provisions of the Guardians and Wards Act, 1890, for his appointment as guardian for the person of a female minor by name Alisha. The minor was an inmate of Shraddhanand Anathalaya, which is a public Trust registered under the Bombay Public Trusts Act, 1950. The relief sought by the petitioner was supported by the rustees of the Sharddanand Anathalaya.

(3.) The petition was accepted by the learned single Judge of this court and the intimation of filing of the petition the intimation of filing of the peti8tion was given to the Indian Council of Social Welfare, Bo,maby, as required by the Rules of this Court. The pelition was made returnable on October 12, 1983. The learned Judge after hearing the counsel for the petitioner and the represenlative of the Indian Council of Social Welfare and on perusing the petition, came to the conclusion that it is advisable to grant the petition, and accordingly, passed an order in exercise of the powers passed an order in exercise of the powers under Section 7 of the Guardians and Wards Act, appointing the petitioner as the guardian of the female minor Alisha. The learned Judg4e also granted leave to the petitioner to remove the said minor from the jurisdiction of this Court. The learned Judge signed the order on October 12, 1983 on cdertain undertakings given by the petitioner.