- (1.) Present revision petition has been preferred against the order dated 16.01.2014, passed by learned Civil Judge (Senior Division)- cum-Additional Chief Judicial Magistrate-cum-Guardian Judge, Jalandhar and the order dated 24.12.2015, passed by learned Additional District Judge, Jalandhar.
(2.) The brief facts leading to the filing of the present revision petition are that petitioners preferred a petition under Section 9 (4) of the Hindu Adoption & Maintenance Act, 1956 read along with Section 41 of The Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter called the 'Juvenile Justice Act') for adoption of Gurjot Singh. The petitioners are the maternal grandparents of minor Gurjot Singh, who was born on 06.06.1998. His father Kuldeep Singh has expired on 30.04.2007. His mother Rupinder Kaur has also expired on 27.11.2002. During the pendency of the appeal before learned Additional District Judge, Jalandhar, respondents No.2 & 3 who were the parental grandparents of Gurjot Singh have also expired on 14.11.2015 and 18.04.2014, respectively. Petitioners had earlier filed a petition under Sections 7 and 9 of the Guardians & Wards Act for declaring them as guardian of minor Gurjot Singh. The same was allowed.
(3.) The petition filed by the petitioners was dismissed by the learned Guardian Judge primarily on the ground that petitioners already had a son, so they were barred from taking minor Gurjot Singh in adoption. Learned Guardian Judge further held that the provisions of the Juvenile Justice Act were not applicable as minor Gurjot Singh was not a juvenile in conflict with law.;