AVULA SURENDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri K.Laxmaiah, learned counsel representing Sri Saidulu Easarapu, learned counsel appearing for the petitioners and Sri Swaroop Oorilla, learned Special Government Pleader representing the learned Advocate General for the respondent Nos.1 to 3.

(2.) The present Writ Petition is filed by the adoptive and biological parents of the alleged detenue Baby boy Ashrit seeking custody of the child from respondent Nos.2 and 3, with a consequential direction to respondent Nos.2 and 3 to produce the alleged detenue before this Court and handover custody of the alleged detenue boy to petitioner Nos.1 and 2 and also provide an opportunity to petitioner Nos.1 and 2 to legalize the adoption process.

(3.) The petitioner Nos.1 and 2, who are the wife and husband were in search of child for adoption. Meanwhile, petitioner Nos.3 and 4, who are the biological parents of the alleged detenue, are blessed with three male children. Since, petitioner Nos.1 and 2 are relatives to petitioner Nos.3 and 4, they requested petitioner Nos.3 and 4, who do not have financial capacity to look after the three children, in adoption of the alleged detenue. In this regard a notarized deed of adoption was also executed on 23/11/2023.