Juvenile Justice (Care And Protection of Children) Act, 2000: ss.41 to 44, 68 - Writ petition filed under Art 32 - Prayer to lay down law about adoption as a fundamental right and in alternate to lay down guidelines about adoption of children irrespective of religion, caste and seeking direction to to enact optional law on the subject - Held: Petitioner admitted that Act of 2000 is a secular law that enable adoption irrespective of religion and meets prayers made with petition - Muslim Personal Law Board claimed that Islamic law does not recognize that an adopted child is at par with a biological one; that it allows Kafala system under which adopted child remains descendent of biological parents and that child welfare committee should keep this in mind - The 2000 Act allows choice of personal law and is an optional legislation and is a small step towards fulfilment of Art 44 - Choice will remain open till a Uniform Civil Code is made to sink conflicting faiths and prevalent beliefs - The question of adoption to be declared a fundamental right is not ripe and must wait its evolution till different group reach maturity - Till then restrain must be maintained - Juvenile Justice (Care and Protection of Children) Rules, 2007 - r.33(2) - Constitution of India, 1950 - Article 44.