- (1.) It is true today, as it was ever before, that no person can look after the welfare of the children in a better way than parents. Destiny, however, has its own ways to mould the course of life of a person.
(2.) The present case concerns itself with the welfare of a child who appears to be deprived of the natural care and protection of his parents for the reasons beyond his control. The State, the Society and its Institutions, must, therefore, work in tandem to salvage the situation so that the luckless child is empowered to swim through the rough tides, where destiny has left him unattended.
(3.) These proceedings instituted under Article 226 of the Constitution of India seek to assail the validity of the judgement dated 22.10.2014, passed by the learned Additional Sessions Judge, Court No.9, Lucknow in Misc. Case No.138 of 2014, whereby application made by the applicants seeking court's permission to give Master Ansh in adoption as required under Section 9 (4) and (5) of the Hindu Adoptions and Maintenance Act,1956 (hereinafter referred to as 'Hindu Adoptions Act') has been ordered to be proceeded in terms of the provisions of Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'Juvenile Justice Act'). The application made by the applicants seeking permission to give the child in adoption under the Hindu Adoptions Act has, thus, been rejected.;