Rajesh Dayal Khare, J. - (1.) Heard learned counsel for the revisionists and the learned A.G.A. for the State-respondent.
(2.) The present revision has been filed against the judgement and the order dated 19.1.2017 passed by the Principal Judge, Family Court, Chandauli in Adoption Application No.25 of 2016, under Section 56 of the Juvenile Justice (Care & Protection of Children Act), 2015, whereby the application of the revisionists has been allowed with condition that the revisionists shall deposit Rs.10 lakhs by way of fixed deposit in the name of child
(3.) The brief facts of the case are that the opposite party no.2 in the present case is the Manager/Secretary of Gautam Budh Sewa Samiti, Chandauli which is a registered organization as per Section 41 of the Juvenile Justice (Care & Protection Act), 2015, bearing registration No.209 of 2012 issued by the Women Welfare Department, Lucknow, Uttar Pradesh and its registration is valid upto 6.1.2018. It is next contended that the institution has been issued with a User Id. No.UP47SAA by the Central Adoption Resource Authority i.e. an autonomous body of the Ministry of Women and Child Development Government of India. It is argued that one boy, namely Raju, who is an Orphan, whose date of birth is 12.4.2011 was provided to the aforesaid institution on 8.10.2012 by the orders of Juvenile Justice Board, Chandauli, thereafter, on 11.12.2012, 14.8.2013 and 12.10.2012 news items were published regarding availability of the orphan child for adoption but no one claimed him; as such in pursuance of the order dated 3.3.2014 passed by the Juvenile Justice Board, Chandauli, the said Orphan child was declared free. It is next argued that the revisionists who are spouses, had made an application online on 2.9.2015 before the Central Adoption Resources Authority, New Delhi regarding adoption of an Orphan child, thereafter, reference was made on 14.12.2015 before the revisionist regarding the adoption of Orphan Raju, which was accepted on 18.12.2015, thereafter all formalities were completed on 30.12.2015 by the authorities' concerned and was signed by the revisionists on 2.2.2016 and the same was delivered before the opposite party no.2 on 24.2.2016, thereafter, no objection certificate was issued on 28.3.2016.;