Kerala High Court
Sacred Heart Mount Monastery ... vs Government Of India on 4 April, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
WP(C) No.535/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Thursday, the 4th day of April 2024 / 15th Chaithra, 1946
WP(C) NO. 535 OF 2023
PETITIONERS:
1. SACRED HEART MOUNT MONASTERY, NATTASSERY, SH MOUNT P.O., KOTTAYAM,
KERALA -686006, INDIA, REPRESENTED BY FATHER STEPHEN THOMAS, CHIEF
FUNCTIONARY AND 8 OTHERS
RESPONDENTS:
1. GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS, FOREIGN DIVISION
(FCRA WING), MAJOR DHYAN CHAND NATIONAL STADIUM, OUTER INDIA GATE,
NEW DELHI-110001, REPRESENTED BY DIRECTOR (FC&MU) AND 6 OTHERS
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to pending hearing and final disposal of the Writ Petition.
A. direct the Respondents to allow the Petitioners to accept
physically filed the annual returns for the year 2019-2020 for the purpose
of renewing the FCRA registration.
B. direct the Respondents by issue of a writ of mandamus or such
other appropriate writ, direction or order to grant a provisional renewal
of FCRA registration and permit the Petitioners to receive foreign
contribution.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
07.03.2024 and upon hearing the arguments of M/s. ABRAHAM JOSEPH MARKOS,
V.ABRAHAM MARKOS, ISAAC THOMAS, P.G.CHANDAPILLAI ABRAHAM, ALEXANDER JOSEPH
MARKOS, SHARAD JOSEPH KODANTHARA, JOHN VITHAYATHIL and AIBEL MATHEW SIBY,
Advocates for the petitioners and of DEPUTY SOLICITOR GENERAL OF INDIA for
the Respondents, the court passed the following:
ORDER
Interim order is extended by three months.
Post for hearing along with connected cases in the 1st week of June 2024.
Sd/- T.R.RAVI, JUDGE 04-04-2024 /True Copy/ Assistant Registrar