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The Temple Of Healing vs Union Of India on 26 August, 2022

Bench: D.Y. Chandrachud, A.S. Bopanna

                                                             1

     ITEM NO.31                                   COURT NO.2                       SECTION PIL-W

                                      S U P R E M E C O U R T O F             I N D I A
                                              RECORD OF PROCEEDINGS

                                     Writ Petition(s)(Civil)         No(s).1003/2021

     THE TEMPLE OF HEALING                                                          Petitioner(s)

                                                            VERSUS

     UNION OF INDIA                                                                 Respondent(s)

     (WITH IA                  No.    111814/2021      -   PERMISSION    TO   APPEAR    AND   ARGUE    IN
     PERSON)

     Date : 26-08-2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MR. JUSTICE A.S. BOPANNA
                              HON'BLE MR. JUSTICE J.B. PARDIWALA

     For Petitioner(s)                     Dr. Piyush Saxena, Petitioner-in-person
                                           Ms. Mahimai Antoni Jayam, Adv.

     For Respondent(s)                     Mr.   K.M. Nataraj, ASG
                                           Mr.   Rajat Nair, Adv.
                                           Mr.   Anirudh Sharma, Adv.
                                           Mr.   Sharath Nambiar, Adv.
                                           Mr.   Anuj Srinivas Udupa, Adv.
                                           Mr.   Nakul Chengappa K.K., Adv.
                                           Mr.   Chitransh Sharma, Adv.
                                           Ms.   Swati Ghildiyal, Adv.
                                           Mr.   Vishal Verma, Adv.
                                           Mr.   Navanjay Mahapatra, Adv.
                                           Mr.   G.S. Makker, AOR
                                           Mr.   A.K. Sharma, AOR

                           UPON hearing the counsel the Court made the following
                                                  O R D E R

1 These proceedings under Article 32 of the Constitution highlight the deficiencies in the process which has been formulated for adoptions in the country. Signature Not Verified Digitally signed by Sanjay Kumar Date: 2022.08.27 12:58:30 IST 2 Reason: The request of the petitioner is that the adoption procedure may be simplified by taking steps on the ground.

3 We have heard Dr Piyush Saxena, who appears in person.

4 Mr K M Nataraj, Additional Solicitor General, states that the Union Government is seized of the issue and would require six weeks’ time to consult all stake holders so that the process can be simplified.

5 Since the petitioner has concrete suggestions in that regard, we request the Secretary in the Ministry of Women and Child Department to depute a sufficiently senior and responsible officer to hold a meeting with the petitioner so that the suggestions which are made by the petitioner can be duly considered. A multi-stakeholder consultation shall also be carried out. This exercise shall be completed within a period of four weeks. Thereafter, the Court shall be apprised on affidavit of the steps, which have been taken by the Union Government for simplifying the procedure for adoption, while, at the same time, ensuring that all relevant concerns and the public interest in protecting the welfare and safety of children are duly taken care of.

6 List the petition on 30 September 2022.

       (SANJAY KUMAR-I)                                 (SAROJ KUMARI GAUR)
       DEPUTY REGISTRAR                                     COURT MASTER