MICHELLE CAMILLERI Vs. CENTRAL ADOPTION RESOURCE AUTHORITY

JUDGEMENT

(1.) This writ petition challenges the communication dtd. 10/8/2022 issued by the Central Adoption Resource Authority[1] informing the Specialized Adoption Agency[2] concerned and where Child "S" presently stands housed, of a complaint which had been received by the National Commission for Protection of Child Rights[3] alleging violation of the adoption regulations which apply. CARA in terms of that communication apprised the SAA that till the aforesaid complaint is investigated, it should withdraw the Adoption Petition No. 1248/2022 which had been presented before the competent court.

(2.) Taking note of the challenge which stood raised in the writ petition, the Court on 28/9/2022 had passed the following order: -

(3.) Thereafter and when the matter was taken up on 17/10/2022, the petitioners moved a miscellaneous application for appropriate directions in light of the material which had been placed on the record and which indicated that unauthorized third parties had been granted access to the child. The material indicated that in the course of those interactions, photographs of Child "S" were taken and thereafter posted online on various social media platforms. Taking cognizance of the allegations which stood levelled, the Court on 17/10/2022 passed the following order: -