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Orissa High Court

Center For Integrated Rural And Tribal vs Union Of India And Others .... Opposite ... on 27 October, 2021

Author: B.P. Routray

Bench: B.P. Routray

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.30108 of 2021


            Center for Integrated Rural and Tribal ....             Petitioner
            Development and Others
                                     Mr. Prasanta Chandra Sen, Sr. Advocate
                                           -versus-
            Union of India and Others                     ....      Opposite Parties
                                    Mr. P.K. Parhi, Assistant Solicitor General
                                   Mr. M.K. Pati, Central Government Counsel

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE B.P. ROUTRAY
                                          ORDER

Order No. 27.10.2021

02. 1. Mr. P.K. Parhi, learned Assistant Solicitor General seeks and is granted eight weeks' time to file counter affidavit in the main petition. Rejoinder affidavit thereto, if any, be filed by the next date.

2. While notice was issued in the writ petition and this application on 28th September, 2021, Mr. Parhi, learned ASGI had sought time to take instructions as far as the interim reliefs prayed for were concerned.

3. In the present application, it is stated in para 4 that the Petitioner No.1 is a grass roots non-governmental organization involved in implementation of the Forest Rights Act, 2006 (FRA). Its activities in Odisha were being carried out in collaboration with a Page 1 of 2 Bhubaneswar-based FCRA registered organization called 'Vasundhara'.

4. Mr. P.C. Sen, learned Senior counsel appearing for the Petitioners states that pending the decision in the main writ petition, considering that the activities of the Petitioners have got severely hampered due to the amendments to the Foreign Contribution Regulation Act of 2010 (FCRA) brought about by the Amendment Act 2020, the Petitioner should be permitted to continue to receive funds from the said organization Vasundhara for carrying out FRA activities and for providing medical relief to the tribal population.

5. Mr. Sen states that within one week from today the Petitioners will file with an advance copy to Mr. Parhi, learned ASGI an affidavit stating the purpose for which the interim relief is being sought so that Mr. Parhi can seek specific instructions on that prayer.

6. For the purpose of deciding the interim reliefs, list on 10th November, 2021.

(Dr. S. Muralidhar) Chief Justice (B.P. Routray) Judge S.K. Jena/P.A. Page 2 of 2