Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

Manimaran, vs Muthumanikkam, on 23 March, 2026

Author: S.Srimathy

Bench: S.Srimathy

                                                                            CONT P(MD) NO. 879 of 2026



                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                            DATED: 23-03-2026
                                                 CORAM
                                THE HONOURABLE MRS JUSTICE S.SRIMATHY

                                        CONT P(MD) NO. 879 of 2026

            Manimaran
                                                                                        Petitioner(s)
                                                       Vs

            1. Muthumanikkam,
            District Child Protection Officer,
            Tiruchirappalli District
            Tiruchirappalli.
            2. Jeyaraj,
            Special Adoption Agency
            Succeed Child Adoption Rearing Centre,
            (CARA Recognised Institution),
            Mambazhasalai, Tiruchirappalli.

            3. The Chief Executive Officer,
            Central Adoption Research Authority (CARA),
            West Block VIII Wing-II,
            2nd Floor, R.K.Puram,
            New Delhi.
            (R-3 is suo motu impleaded by the order of this Court
            dated 23.03.2026 in Cont.P(MD)No.879 of 2026)


                                                                                     Respondent(s)
            For Petitioner(s):
                             Mr.A.Azhageson
            For Respondent(s):
                             Mr. J.Ravindran, For R-1
                             Additional Advocate General
                             Assisted by
                             Mr.S. Shanmugavel
                             Additional Government Pleader



            Prayer:Contempt Petition filed to initiate contempt proceedings under Section 11 of the
            Contempt of Courts Act, 1971 against the Contemnors/Respondents 4 and 5 herein for
https://www.mhc.tn.gov.in/judis
            their willful disobedience to comply the order passed by this Honourable Court in
            W.P.Crl. (MD) No.998 of 2026 dated 23.02.2026 and punish them accordingly.



                                                     ORDER

This Court, suo motu, impleads the Chief Executive Officer, Central Adoption Research Authority (CARA), West Block VIII Wing-II, 2nd Floor, R.K.Puram, New Delhi, as the third respondent in this petition.

2. The petitioner is directed to serve notice to the newly impleaded third respondent.

3. Post the matter on 24.03.2026.

23-03-2026 jbr NOTE: Issue order copy on 23.03.2026.

To

1. Muthumanikkam, District Child Protection Officer, Tiruchirappalli District Tiruchirappalli.

2. Jeyaraj, Special Adoption Agency Succeed Child Adoption Rearing Centre, (CARA Recognised Institution), Mambazhasalai, Tiruchirappalli.

3. The Chief Executive Officer, Central Adoption Research Authority (CARA), West Block VIII Wing-II, 2nd Floor, R.K.Puram, New Delhi.

https://www.mhc.tn.gov.in/judis