Madras High Court
Ellen Sharma Memorial Trust vs Govind Mohan And Another on 30 January, 2026
Author: N.Anand Venkatesh
Bench: N. Anand Venkatesh
CONT P No. 3851 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30-01-2026
CORAM
THE HON'BLE MR JUSTICE N. ANAND VENKATESH
Contempt Petition No. 3851 of 2025
Ellen Sharma Memorial Trust
Rep. by its Secretary,
Ms Sakunthala Sharma
No.2 and 4 (Old No.11/12) 7th Street,
Dr.Radhakrishnan Road, Mylapore,
Chennai-04.
..Petitioner(s)
Vs
1. Govind Mohan and another
Union of India
Represented by Secretary, Ministry of Home
Affairs,
FCRA Wing, 1st Floor,
Major Dhyan Chand National Stadium,
Near Pragati Maidan,
New Delhi-110 001.
2. Saurabh Bansal,
The Director, FCRA Division,
Ministry of Home Affairs (FCRA Wing),
FCRA Wing, 1st Floor,
Major Dhyan Chand National Stadium,
Near Pragati Maidan,
New Delhi-110 001.
__________
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CONT P No. 3851 of 2025
..Contemnor(s)
PRAYER: The Contempt Petition is filed under Section 11 of the Contempt of
Courts Act, 1971, to show cause why they should not be proceeded against for
contempt and punish the Respondents for their act of committing Contempt of
Court for disobeying the order of this Court dated 27.06.2025 in W.P.No. 4887
of 2022.
For Petitioner(s): Mr. Darsini Priya
Government Pleader
For Contemnor(s): Mr.Venkataswamy Babu
Senior Panel Counsel For R1 and R2
ORDER
Pursuant to the order of this Court dated 19.01.2026, the matter was listed for hearing today.
2. The communication dated 10.12.2025 issued by the Assistant Director, Ministry of Home Affairs (FCRA), was placed before this Court. The writ petitioner was directed to comply with four requirements, which are as follows:-
a) Filing of past mandatory Annual Returns
b) Resolving any pop-ups/flags on the FCRA Portal
c) And in case any FC was received or utilised during the intervening period Without a valid registration.
d) Uploading affidavits of each functionary in AA format, duly signed by the Respective deponents.
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3. The learned counsel for the petitioner submitted that, out of the above four requirements, the first three requirements have already been complied with.
Insofar as the fourth requirement is concerned, the petitioner has sought for certain clarification from the authority concerned, and upon receipt of the said clarification, the said requirement will also be complied with.
4. The learned Senior Panel Counsel appearing for the respondent submitted that as and when any clarification is sought for by the petitioner, the same will be given and upon compliance with all the four requirements, the renewal already granted on 17.11.2025 will stand confirmed.
5. Recording the said submissions, this Contempt Petition is closed.
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1. Govind Mohan Union of India Represented by Secretary, Ministry of Home Affairs, FCRA Wing, 1st Floor, Major Dhyan Chand National Stadium, Near Pragati Maidan, New Delhi-110 001.
2. Saurabh Bansal, The Director, FCRA Division, Ministry of Home Affairs (FCRA Wing), FCRA Wing, 1st Floor, Major Dhyan Chand National Stadium, Near Pragati Maidan, New Delhi-110 001.
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