MATRACHHAYA SHISHUGRAH Vs. NIL

JUDGEMENT

(1.) This is a matter relating to inter-country adoption of a surrendered child. This revision filed under Sec. 102 of Juvenile Justice (Care and Protection of Children) Act, 2015 (in short, 'J.J. Act') challenges the impugned order dtd. 27/7/2022 passed by Court below in Case No.MJCGW 11-2022.

(2.) The court below rejected the application filed by the applicant No.1 and declined to issue adoption order in favour of applicant Nos.2 and 3. It is averred in the present revision that India and USA are signing members of Hague Convention on Protection of Children and Cooperation in respect of Inter-country Adoptions, 1993. India, in turn, framed its own law regarding inter-country adoptions namely J.J. Act, 2015, J.J. Rules, 2016 and Adoption Regulations, 2017 (Regulations).

(3.) Central Adoption Resource Authority (CARA) is the statutory body under the JJ Act responsible for regulating the adoptions both within India and inter-country adoptions.