Kerala High Court
St Francis Of Assisi Capuchin Province ... vs Union Of India on 18 July, 2024
Author: V.G.Arun
Bench: V.G.Arun
WP(C) No.13240/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Thursday, the 18th day of July 2024 / 27th Ashadha, 1946
WP(C) NO. 13240 OF 2023(D)
PETITIONER:
ST FRANCIS OF ASSISI CAPUCHIN PROVINCE SOCIETY (A SOCIETY REGISTERED
UNDER THE TRAVANCORE-COCHIN LITERARY, SCIENTIFIC AND CHARITABLE
SOCIETIES REGISTRATION ACT) ST. FRANCIS CAPUCHIN
PROVINCIALATE COCHIN UNIVERSITY P.O, SOUTH KALAMASSERY KOCHI,
ERNAKULAM, KERALA, REPRESENTED BY ITS CHIEF FUNCTIONARY/PRESIDENT,
PIN - 682022
RESPONDENTS:
1. UNION OF INDIA, REPRESENTED BY THE SECRETARY, MINISTRY OF HOME
AFFAIRS, NDCC-II BUILDING, JAI SINGH ROAD, JANTAR MANTAR, NEW DELHI,
PIN - 110001
AND ANOTHER
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 direct the respondents not to reject Exhibit P2 application
for renewal of registration under the FCRA, till the disposal of the writ
petition.
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
13.03.2024 and upon hearing the arguments of M/S.LATHA ANAND,
M.N.RADHAKRISHNA MENON & S.VISHNU (ARIKKATTIL), Advocates for the
petitioner and of DEPUTY SOLICITOR GENERAL OF INDIA for the respondents,
the court passed the following:
ORDER
Interim order is extended by two months.
Post on 12.09.2024.
Sd/- V.G.ARUN, JUDGE 18-07-2024 /True Copy/ Assistant Registrar