Madhya Pradesh High Court
Sewa Sadan Eye Hospital Trust vs Government Of India on 13 August, 2025
Author: Vishal Mishra
Bench: Vishal Mishra
NEUTRAL CITATION NO. 2025:MPHC-JBP:38353
1 WP-30953-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 13th OF AUGUST, 2025
WRIT PETITION No. 30953 of 2025
SEWA SADAN EYE HOSPITAL TRUST
Versus
GOVERNMENT OF INDIA
Appearance:
Shri Sanjay Ram Tamrakar - Sr. Advocate with Shri Ankit Chopra,
Advocate for the petitioner.
Shri Ashish Agrawal - Advocate for the respondent Union of India.
ORDER
This petition is filed challenging the order dated 18.2.2025 (Ann.P/11) passed by the respondent whereby the respondent authority has refused to renew the FCRA Registration of the petitioner society.
Briefly stated facts of the case are that the petitioner-Trust has been registered under Section 6(1) of the FCRA Act, 1976, and allotted registration number 063160060, and since then, continuously and uninterruptedly enjoying FCRA Registration, while remaining in full compliance with the applicable provisions of the Act and the Rules framed thereunder. Since the FCRA Registration of the petitioner-Trust was due for renewal on 31.10.2021, the petitioner-Trust filed an application for renewal of the FCRA Registration on 15.06.2021. The last such extension was granted up to 31.03.2025 vide Public Notice No. II/21022/23(22)/2020- Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 15-Aug-25 12:10:17 AM NEUTRAL CITATION NO. 2025:MPHC-JBP:38353 2 WP-30953-2025 FCRA-III dated 27.12.2024. Right from the filing of the application on 15.06.2021 to 17.12.2024, no other communication with regard to raising any query or observation or asking for any clarification or document in respect of any aspect or sphere of related to the functioning & renewal of the petitioner - Trust FCRA registration was received. Ultimately, the competent authority declined the renewal of FCRA registration under Sections 18, 19, 8, and 12(4) (a) (vi) of the Foreign Contribution (Regulation) Act, 2010. It was further stated in the order that, in terms of Section 11 of the FCRA, 2010, read with Rules 12(5) and 12 (6A) of the Foreign Contribution (Regulation) Rules, 2011, the petitioner-Trust shall neither accept nor utilise any foreign contribution lying unutilized in its designated FCRA account(s) without holding a valid FCRA registration.
Counsel appearing for the petitioner has pointed out that the matter is squarely covered by the order passed by this Court in W.P.No.14107/2025 vide order dated 15.5.2025. The petitioner being similarly situated is too entitled for the similar relief.
Counsel appearing for the respondent was directed to seek instructions on 8.8.2025. On instructions, he fairly submits before this Court that the matter is squarely covered by the order passed by this Court in W.P.No.14107/2025 vide order dated 15.5.2025 and it can be disposed of in the light of the aforesaid order.
His statement is placed on record.
Once the statement is recorded with regard to the matter being squarely covered by the order passed by this Court in W.P.No.14107/2025 Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 15-Aug-25 12:10:17 AM NEUTRAL CITATION NO. 2025:MPHC-JBP:38353 3 WP-30953-2025 vide order dated 15.5.2025, the order dated 18.2.2025 (Ann.P/11) rejecting the claim of the petitioner is hereby quashed. The petitioner is required to file a proper application for renewal of FCRA Registration. If such an application is filed within 15 days from today, the respondent is directed to consider and decide the application taking note of the order passed by this Court in W.P.No.14107/2025 vide order dated 15.5.2025 within a period of 90 days from thereafter.
CC as per rules.
(VISHAL MISHRA) JUDGE JP Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 15-Aug-25 12:10:17 AM