- (1.) Rule. Rule made returnable forthwith. Heard the matter by consent of learned Counsel appearing for both the parties.
(2.) By this petition the petitioners challenge order dated 17.4.2014, passed by learned District Judge-2, Chandrapur, below Exh.1, in Miscellaneous Civil Application No.110 of 2013, whereby the application filed by the petitioners/applicants under Section 41 of The Juvenile Justice (Care and Protection of Children) Act, 2000, (for short, "the said Act") for grant of permission to give abandoned female child, was rejected.
(3.) The facts of the case are, thus: The petitioners/applicants claim that they are married to each other on 7.6.1994, while respondent/Mahila Vikas Mandal, Chandrapur, is Society registered under The Societies Registration Act, 1860 & Maharashtra Public Trusts Act, 1950, licensed agency under the Juvenile Justice Act. According to the petitioners/applicants, girl child by name "Puja" was given in Foster Care of the petitioners/applicants in terms of the provisions of Section 42 of the said Act.;