DARSHAN SINGH Vs. HARBANS KAUR

JUDGEMENT

(1.) This revisional application is at the instance of a guardian appointed under the Guardians and Wards Act and is directed against Order No. 13 dated January 16, 2002 passed by the learned Additional District Judge, Fast Track Court, Asansol in Act VIII Case No. 1 of 2001/13 of 2001 thereby rejecting an application filed by the petitioner praying for permission to give the minor in adoption to the opposite parties.

(2.) There is no dispute that the present petitioner is the paternal grand-father of the minor and after the death of both the parents of the minor, on the application of the present petitioner under section 8 read with section 10 of Guardians and Wards Act, 1890, he was appointed as guardian.

(3.) The aforesaid application for guardianship was filed by the petitioner in the Court of learned District Judge, Burdwan thereby giving rise to Act VIII Case No. 12 of 2001 which on transfer to the Court of Additional District Judge, Fast Track Court, Asansol was re-numbered as Act VIII Case No. 1 of 2001.