Punjab-Haryana High Court
Sunita Singh vs State Adoption Resource Authority And ... on 10 April, 2026
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.24666 of 2025
Date of Decision: 10.04.2026
Sunita Singh
....Petitioner
vs.
State Adoption Resource Authority and others
....Respondents
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present: Mr. Piyush Yadav, Advocate
for the petitioner
Mr. Vikas Arora, DAG, Punjab
Mr. Amit Sharma, Advocate (Through VC)
for respondent No. 4
***
JAGMOHAN BANSAL, J. (ORAL)
1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to issue 'No Objection Certificate' under the Adoption Rules.
2. Learned counsel for the petitioner submits that respondent No. 4-Central Adoption Resource Authority (for short "CARA") has withheld 'No Objection Certificate' which is required in relation to adoption of a minor child to be relocated. The petitioner is citizen of the United States of America and at present is residing in India for the purpose of taking care of minor child. The State Resource Adoption Authority (for short "SARA") after verification of documents and completion of requisite formalities has PARAMJIT KAUR SAINI 2026.04.10 04:39 I attest to the accuracy and integrity of this document CWP No.24666 of 2025 -2- forwarded the matter to CARA. The matter was forwarded to CARA in May' 2025 which is not adjudicating the matter.
3. Learned State counsel submis that child in question was adopted under the Hindu Adoptions and Maintenance Act, 1956. SARA has already done verification and submitted documents to CARA.
4. Learned counsel for CARA submits that the competent authority would address petitioner's application within two weeks from today.
5. Counsel for the petitioner agrees to the aforesaid arrangement.
6. In the wake of statement of both sides, the petition stands dispoised of.
(JAGMOHAN BANSAL) JUDGE 10.04.2026 paramjit Whether speaking/reasoned: Yes Whether reportable: No PARAMJIT KAUR SAINI 2026.04.10 04:39 I attest to the accuracy and integrity of this document