Delhi High Court - Orders
Sylom Blind Centre vs Union Of India & Anr on 9 January, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 277/2026
SYLOM BLIND CENTRE .....Petitioner
Through: Mr. Ujjwal Bhardwaj, Mr. Ravi
Kumar, Advocates.
Versus
UNION OF INDIA & ANR. .....Respondents
Through: Mr. Mukul Singh (CGSC) with
Mr.Adhiraj Singh (GP), Ms. Nandini
Aggarwal, Advocate.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 09.01.2026 CM APPL. 1223-1224/2026 (for exemption)
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 277/2026
1. The petitioner claims to be a charitable and non-profitable organization registered under the Foreign Contribution (Regulation) Act, 2010 ("FCRA, 2010"). It appears that the inspection audit for the financial years 2015-16 and 2017-18 was conducted and pursuant to the audit observations, the petitioner's registration certificate has been declared to be ceased.
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2. The aforesaid position is noticeable in Annexure P-3, which states as under:-
"Registration Certificate is deemed to have ceased! (Association's FCRA certificate of registration has expired on 28/06/2024. No Association whose certificate of registration has ceased to exist shall either receive or utilise the foreign contribution until the certificate is renewed.)"
3. The record would indicate that, thereafter, the petitioner made a representation dated 03.06.2023 explaining its position. It also appears from the documents placed on record that on 03.11.2025, the concerned Ministry has sent a reminder to the petitioner regarding non-submission of its reply to the audit/inspection findings pursuant to the audit conducted under Sections 20 and 23 of the FCRA, 2010.
4. Learned counsel appearing on behalf of the petitioner points out that the reply to the letter dated 03.11.2025 had been furnished on 22.11.2025.
5. It is thus seen that the issue as to whether the petitioner's account will have to be revoked/defreezed, will have to be taken by the concerned Ministry.
6. Under these circumstances, instead of entertaining the instant writ petition, the Court deems it appropriate to issue following directions:
(i) Let the petitioner's reply dated 03.06.2023 and 03.11.2025 be considered by the Competent Authority and the decision be taken with respect to the entitlement or otherwise of the petitioner under FCRA, 2010 with due intimation to the petitioner;
(ii) The said decision be taken within a period of four months from the date of receipt of a copy of this order; and
(iii) Thereafter, the petitioner shall be at liberty to take appropriate recourse in accordance with law.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/01/2026 at 20:33:33
7. With the aforesaid directions, the instant writ petition stands disposed of.
PURUSHAINDRA KUMAR KAURAV, J JANUARY 9, 2026 Nc/ksr This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/01/2026 at 20:33:33