- (1.) Permission to file SLP allowed.
(2.) Leave granted in all the matters.
(3.) The order dated 8-8-2002 passed by the Division Bench of the High Court of Andhra Pradesh is challenged before us in these appeals. We have heard the learned counsel for the appellants, learned counsel for Respondents 1 and 2 and learned counsel for CARA as also counsel for the State of Andhra Pradesh. The matter relates to the adoption of children who are either abandoned or relinquished by their biological parents. Pursuant to this Court's decision in Lakshmi Kant Pandey V/s. Union of India and subsequent decisions on related subjects, the Government of India issued detailed guidelines and procedures in the matter of adoption of children. To control and supervise the adoption of children, there exists a regulatory agency, known as the Central Adoption Resource Agency (CARA). CARA gives no- objection certificates to various voluntary organizations who are licensed by it to process the adoption of abondoned / relinquished children. There is also a Voluntary Coordinating Agency (VCA) in each State. In the State of Andhra Pradesh, it seems that VCA is working under the Department of Women Development and Child Welfare. Indian parents, who intend to adopt children can register themselves with various voluntary organizations licensed by CARA, as also with VCA.;