- (1.) Heard learned counsel for the parties. The petitioners claim themselves to be the husband and wife. They have married on 27.11.2016 after the petitioner No. 1 had left her parental house and had reached Mumbai where petitioner no. 2 was said to be based.
(2.) The Child Welfare Committee passed an order on 25.4.2017 holding her to be a major. Thus, the father of petitioner No. 1 who is fourth respondent in this petition preferred a representation/appeal under Section 27 (10) of the Juvenile Justice (Care and Protection of Children) Act, 2015 (in short of the Act) before the District Magistrate.
(3.) On the aforesaid representation/appeal District Magistrate has passed the impugned order dated 4.5.2017 and on the basis of the High School certificate of petitioner No. 1 has held that her date of birth is 26.1.2001 and therefore she has not completed the age of 18 years rather she is only 16 years and 3 months of age. Accordingly, the order the Child Welfare Committee has been set aside and the petitioner No. 1 has been directed to be lodged in Nari Niketan, Faizabad as she refused to go with her parents.;